K JAYASREE Vs. STATE

JUDGEMENT

(1.) SEEKING a re-investigation of the case in Crime No.5 of 2003 on the file of the first respondent police, which was taken cognizance pursuant to the filing of the final report, by the learned Chief Metropolitan Magistrate, Egmore, Madras, in C.C.No. 10183 of 2003, by some other investigating agency, the petitioner has brought forth this O.P.

(2.) AFFIDAVIT in support of the petition and the counters filed by the respondents are perused.

(3.) IT has been specifically stated by the petitioner herein that the statements of herself and her parents were recorded under Section 161 of Cr.P.C, but, a perusal of the same would clearly reveal that they were not the statements given by them and that it has been recorded and placed before the lower Court in such a way to support the accused. Apart from that, it is also further added that the statements given by them, did not form part of the statements recorded and placed before the lower Court.