PRATIK MOHAPATRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Vide order dated 11/05/2017, this Court had elaborately considered all the facts pleaded by both the sides before granting ad interim protection to the applicant herein and, thereafter, vide order dated 10/07/2017, had directed the police to seek details relating to the alleged email addresses generated by the applicant from Google Inc., in the even the applicant is unable to assist on account of having forgotten the passwords to open the said accounts. It was also made clear in the order dated 10/07/2017 that the Google Inc., shall co-operate to the police and supply them with all information relating to the E-mail I.D. alleged to have been created by the applicant herein and all the mails that have been sent and received from those e-mails id's.

(2.) The police investigation is still on and vide their report dated 31/07/2017 as the Investigating officer has stated in para 3 that information has been sought from Google Inc. with regard to the said e-mail accounts and their response is awaited.

(3.) Learned counsel for the State has invited the attention of this Court to paragraph 8 of the said report in which the Investigating officer has opined that certain information as required by the police has still not been given to the investigating officer.