GAURI GROVER Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Pursuant to our order dated 305.2017, Mr. Ankit Gupta, Special Correspondent with the ABP News Network, appointed as local commissioner, is present in the Court. He has handed over footage of CDs and a certification dated 006.2017 of a programme 'Ghanti Bajao' which was screened on 006.2017 which contains a record of visit of different teams of the ABP New Network in Delhi to ascertain the details of garbage and sanitation problems in Delhi. Additionally, a certificate dated 006.2017 certifying the footage of the video telecast on the ABP relating to the programme 'Ghanti Bajao' on 30.05.2017 in compliance of Sec. 65B(2)(a) to 65B (2) (d) of Evidence Act, 1872 has been handed over.

(2.) All counsels appearing in the Court today have scrutinized the said certification and are satisfied that the same meets the requirements of Sec. 65B(2)(a) to 65B (2) (d) of Evidence Act, 187 Accordingly, the said certificates and the CDs are taken on record.

(3.) On our directions, the footage of the programme which contains the local inspection of different areas in Delhi has been screened and viewed in the Court.