PRIYANKA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ajeet Kumar Singh, learned counsel for the applicant, Sri S. P. Singh, learned A.G.A. for the State.

(2.) As per learned counsel for the applicant, the present applicant is in jail since 9/10/2024 in Case Crime No.373 of 2024, under Ss. 103 (1), 61 (2) (ka), 3 (5) of Bharatiya Nyaya Sanhita, 2023 (in short B.N.S), Police Station-Sandana, District-Sitapur.

(3.) Learned counsel for the applicant has submitted that the present applicant has been falsely implicated in the present case as she has not committed any offence as alleged in the prosecution story so narrated in the F.I.R.