STATE Vs. PRAKASH

JUDGEMENT

(1.) Vide order dtd. 24/7/2019, this Court directed the concerning Malkhana Incharge to handover the seized mobile phone and memory card-Articles 7 and 8 in Sessions Case No. 116/2016 (152/2013) decided on 25/4/2018 to Brijender Singh-SI, Additional SHO Police Station Palam Vihar, Gurugram.

(2.) An application (Inward No. 2/2019 dtd. 26/7/2019) has been filed on behalf of State mentioning therein that to comply with the direction given by this Court on 24/7/2019, the SHO, Mahila Police Station (West), Jodhpur, who is the Malkhana Incharge is required the Malkhana Register, which is also lying with the record of the trial court tagged with the present appeal.

(3.) It is prayed in the application that a direction be issued to the Registry to handover the Malkhana Register to the SHO, Mahila Police Station (West), Jodhpur, so that the order of this Court dtd. 24/7/2019 can be complied with.