SANJEEV MAHAJAN Vs. STATE OF M P

JUDGEMENT

(1.) MATTER is heard finally, with the consent of both the parties.

(2.) THIS is a petition filed under Section 482 of Cr. P. C, for giving directions to the Trial Court to the effect that copy of the hard disk which has been seized by the police during investigation along with all datas be provided to the present petitioner, which is an accused in a case pending in the Trial Court for the offence punishable under Sections 409, 467, 320, 471 and 477-A read with Section 34 of IPC, on the allegation that he made material alteration in the hard disk of computer and thereby committed fraud and cheating.

(3.) FROM the perusal of the order passed by Additional Sessions Judge in Criminal Revision No. 577/2006 on 4-10-2006, it appears that prosecution is proposing to rely on the portion of the hard disk of which a copy has been provided to the present petitioner/accused by way of CD.