BANVARI SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. by the petitioner, against whom an FIR bearing crime No.631/2022 registered at police Station Kailaras, Distt. Morena, has been filed, for a direction to the respondents to preserve CCTV footage.

(2.) It is submitted by the learned counsel for the petitioners that in the aforesaid FIR place of incident has been shown as village Semai which is about 90 Kms away from Gwalior and petitioners at the time of incident was present in Gwalior. Therefore, it is prayed that respondents/authorities be directed to preserve the CCTV footage of the places as mentioned by the petitioners in his application.

(3.) Having heard learned counsel for the parties, this petition is disposed of with a direction to the Investigation Officer to preserve the CCTV footage of the places as mentioned by the petitioners in his application during investigation.