PARSHOTTAM BACHUBHAI DHAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 07/09/2017, this Court has passed the following order:

(2.) The affidavit has been filed by the Investigator with the following contents:

(3.) The submission of the learned Counsel for the petitioner is that instead of sending the hard-disk to scientific laboratory of the Government, the Investigator had gone to the private institute viz., Pragati Computer, Krishna Complex, opp., Sardar Nagar, Old Police Station, Ahmedabad for the purpose of the identification of the contents of the hard-disk. Learned Counsel for the petitioner has pointed out that from the beginning the petitioner has been making a grievance against the inaction of the Police Officials and viewed from that angle, it is contended that getting the hard-disk examined by private institute may be a step forward in tempering with the evidence on which the petitioner wanted to rely upon.