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Judgment
Rajesh Bhardwaj, J
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 dated 9.8.2016 under Sections 365, 354(D)(1), 506 IPC and Sections 3(i)(u)(w)(ii) of SC/ST Act and Section 66 of Information Technology Act, registered at Police Station Chandni Bhag, Panipat.
Learned counsel for the petitioner submits that the petitioner has filed an application dated 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.
Notice of motion.
Mr. Kirpal Singh, Assistant Advocate General, Haryana, accepts notice.
After hearing learned counsel for the parties, the present petition is disposed of with a request to the learned trial Court to take into consideration the application filed by the petitioner and deal with the same as in accordance with law.