KANTA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court praying for issuance of a direction to the respondents to carry out video recording while examination of the accused persons as well as the petitioner under polygraph test on 9/6/2022 and 10/6/2022, respectively, which is being conducted by respondent No.2 on asking of respondent No.1 in a case FIR No.876 dtd. 9/8/2016 under Ss. 365, 354(D)(1), 506 IPC and Ss. 3(i)(u)(w)(ii) of SC/ST Act and Sec. 66 of Information Technology Act, registered at Police Station Chandni Bhag, Panipat.

(2.) Learned counsel for the petitioner submits that the petitioner has filed an application dtd. 6/6/2022 before the learned Additional Sessions Judge, Panipat, which has been placed on record as Annexure P-2, however, the Court did not take into consideration the same.

(3.) Notice of motion.