- (1.) AT the request of Shri H.P. Singh; the learned Counsel for the petitioner this case was taken in Chambers.
(2.) SHRI Ratan Singh Dy. S.P., Fatehpur, produced Ms. Kavita Sharma before us, We interrogated her and also gave an opportunity to petitioner -Bablu @ Mohd. Ali to talk to her and both of them had conversation with each other in our presence. The statement of Ms. Kavita Sharma was recorded but during the course of her statement, she started weeping. Therefore we thought it fit to give sufficient opportunity to her to compose herself and the case was adjourned till 12.45 P.M. Ms. Kavita Sharma was directed to remain in Chambers and nobody from either side was allowed to meet her.
(3.) AT 12.45 P.M. again hearing in the case was resumed. We are satisfied that Ms. Kavita Sharma is now fully composed and is in a mentally fit condition to resume her statement. Accordingly her statement was resumed and recorded.;