SHIVKUMAR KUSHWAHA Vs. STATE OF MADHYA

JUDGEMENT

(1.) Ms.Rekha Prajapati, T.I Bahoriband, District Kami is present in person. She submits that the charge sheet was prepared by one Ms.Monika Tiwari, S.D.O.(P) Sleemnabad, District Kami. In the charge sheet, which was filed before the Court, it is mentioned that the compact disc, which was prepared on the basis of the data downloaded from the mobile, is part of the charge sheet as is mentioned in a slip dtd. 10/10/2021.

(2.) Ms.Rekha Prajapati, T.I Bahoriband, District Kami tenders her unconditional apology for not making it a part of the case diary sent to the Office of the Advocate General. She submits that the case diary was forwarded by Police Station Sleemnabad, District Kami whereas she is working at Police Station Bahoriband, District Katni.

(3.) In view of such facts and unconditional apology tendered by Ms.RekhaPrajapati, T.I Bahoriband, District Kami, it is evident that the T.I of Police Station Sleemnabad, District Kami is prima facie guilty of suppressing the correct facts and not forwarding the relevant copies of the document(s), which were filed before the competent Court on 12/10/2021 whereas the case diary was received in the Office of the Advocate General on 3/2/2022.