CENTRAL BUREAU OF INVESTIGTATION Vs. R. VASUDEVAN

JUDGEMENT

(1.) The present petition has been filed seeking following relief:-

(2.) The petitioner/CBI had filed an application under Sec. 91 CrPC seeking to place on record hard disks (hereinafter also referred to as 'HDDs') containing video footage dtd. 23/11/2009 of Hotel Sheraton as additional documents.

(3.) In the application it is alleged that the relevant extracts from the said HDDs containing video footage were filed in the form of CD and also supplied to the accused persons, but the High Court while discharging accused no.3 and accused no.5 vide order dtd. 20/11/2014 passed in Crl.M.C. 2455/2012 and CRL.REV.P.385/2012 had observed that 'audio and video CDs in question are clearly inadmissible in evidence for want of required certificate in terms of Sec. 65B of the Evidence Act.' Therefore, it became imperative for the just decision of the case to place on record HDDs containing video footage, the same being primary evidence, to prove the allegations levelled in the chargesheet against the accused persons.