ARJUN PANDITRAO KHOTKAR Vs. KAILASH KUSHANRAO GORANTYAL

JUDGEMENT

(1.) In Anvar P.V. v. P.K. Basheer and others, (2014) 10 SCC 473, a three Judges Bench of this Court held:

(2.) In Shafhi Mohammad v. State of Himachal Pradesh, (2018) 2 SCC 801, a two Judges Bench decision, it has been held:

(3.) We are of the considered opinion that in view of Anvar P.V. (supra), the pronouncement of this Court in Shafhi Mohammad (supra) needs reconsideration. With the passage of time, reliance on electronic records during investigation is bound to increase. The law therefore needs to be laid down in this regard with certainty. We, therefore, consider it appropriate to refer this matter to a larger Bench. Needless to say that there is an element of urgency in the matter.