AKASH CHOPRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the outset, learned Public Prosecutor informs the Court that there was an allegation that the complainant's photographs were clicked at a washroom near the swimming pool at Ummaid Club, upon which, the allegation was levelled and the investigation commenced with.

(2.) The Investigating Officer present in the Court submits that after thoroughly investigating the matter, no photograph in the mobile phone has been found. He also submits that on proper investigation by the experts, it was found that no photograph has been deleted.

(3.) Learned Public Prosecutor alongwith the Investigating Officer submits that the necessary FSL reports have been procured and the investigation has been completed. They submitted a factual report dtd. 1/12/2022, it reflects FSL examination of the mobile phone of accused-petitioner, which reads as follows:-