TARUN TYAGI Vs. C B I

JUDGEMENT

(1.) THE challenge in this petition is to an order dated 10th March 2008 passed by the learned Additional Chief metropolitan Magistrate ('acmm') declining the prayer made by the petitioner release of the seized hard discs, CDs and laptops.

(2.) THE submission of learned counsel for the Petitioner is that the entire business of the petitioner is affected because of the seizure of all the electronic hardware equipments although incriminating evidence, if any, may be only on some of them. He further submits that although the charge-sheet was filed in June 2008, no cognizance has yet been taken of the offence, if any, by the learned ACMM.

(3.) LEARNED counsel for the parties were unable to inform the Court whether the opinion of GEQD on the seized electronic hardware equipment has been received by the trial court.