DEVANGANA KALITA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS') [earlier Sec. 482 of Code of Criminal Procedure, 1973 ('CrPC')] seeking setting aside of the order dtd. 6/11/2024 passed by learned JMFC-04, (Shahdara), Karkardooma Court, New Delhi and direction to respondent-Investigating Agency to reconstruct and preserve Booklets 9989 and 9990 made in connection with investigation of case titled 'State v. Faizan & Ors.' in FIR No. 48/2020, PS-Jafrabad.

(2.) That the facts in brief are as follows:

(3.) Ld. Counsel for the petitioner submits that the order dtd. 6/11/2024 of the trial court be set aside and booklets 9989 and 9990 in connection with investigation of the case titled as State v. Faizan & Ors. in case FIR No. 48/2020 at PS Jafrabad in Cr. Case 3811/2020 be reconstructed and preserved. His submissions in support of his request are summarized as follows: