GANGABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter is at serial no. 939 and since the learned advocate for the petitioner expressed grave urgency at 5 pm, by the consent of the learned advocate for respondent no. 5 - contesting original complainant, the matter was being heard for admission and grant of interim relief.

(2.) During the proceedings, as Mr. Thombre, learned counsel for the petitioner was addressing the Court, the Sheristedar of this Court was informed by the clerk of the Court that one person who is accompanying the husband of the petitioner, was videorecording the proceedings in the Court. Consequently, the clerk of the Court confiscated the cell phone, brand name Samsung, and produced it before the Court. The person was identified as Dr. Vikram Shridharrao Deshmukh. When the video recorded file was opened, it is clearly seen that Dr. Vikram Deshmukh was video recording the proceedings in the court. After unlocking the cell phone, the Court saw the video. Thereafter the pattern lock got activated and the cell phone got locked. It was handed over to Dr. Vikram Deshmukh in the open Court to open the lock with the pattern code. Thereafter the learned counsel Mr. Thombre and Mr. Dhanure have viewed the video recording and conceded that Dr. Vikram Deshmukh has made a video recording of the Court proceedings.

(3.) Dr. Vikram Deshmukh stood before the Court and stated that he is a medical practitioner at Aurangabad. He has handed over his Adhar Card issued by the Unique Identification Authority of India, to the Court. The same is confiscated along with his cell phone and both these properties shall be preserved by the learned Registrar (Judl.) until further orders.