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Judgment
Anoop Chitkara, J
After hearing the parties, it would be appropriate that the detenue Shehruna is produced before the Illaqa Magistrate/Duty Magistrate, Nuh, who shall interact with the detenue and in case, the Magistrate so desires, he may record her fresh statement under Section 164 Cr.P.C.. It shall be for the Magistrate to take appropriate decision after interacting with the detenue.
The detenue shall inform the investigator about the time at which she wants to give her statement. The investigator to co-ordinate with the detenue in this regard. However, in case, the detenue does not intimate about the time then it shall not be obligatory to the investigator to get her statement recorded.
The present petition is disposed of. All pending applications, if any, stand disposed of.