SOFIA KOUSER Vs. STATE

JUDGEMENT

(1.) Petitioner's statement appears to have been recorded under Sec. 164-A of the CrPC in FIR No. 280/2018 before the concerned Magistrate. However, in the present petition, a direction is sought for re-recording of the petitioner's statement under the aforesaid Sec. on the ground that the earlier statement was made at the instance of the then Investigating Officer, who forced her to implicate the accused Farooq Ahmed on the charge of abduction and rape.

(2.) It was stated that the Investigating Officer had threatened the petitioner that he would implicate her father in a false case.

(3.) It was further stated that the petitioner feeling guilty of the false implication of the said Farooq Ahmed now wants to get her statement re-recorded under Sec. 164-A of the CrPC.