KIRTI VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has filed a certified copy of her statement in the present case recorded under Sec. 183 B.N.S.S. before the Magistrate concerned.

(2.) Heard the petitioner Kirti Verma, who appears in person, learned A.G.A. for the State and perused the record and the case law cited by the petitioner.

(3.) The Petitioner, Kirti Verma, is complainant/victim in case crime number 320 of 2024, under Sec. 70(1), 352, 351(1), 61(2) B.N.S., 2023, Police Station Rani Ki Sarai, Azamgarh.