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Delhi High Court - Orders

Harminder Kaur vs State on 4 July, 2025

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~43
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(CRL) 1774/2023 & CRL.M.A. 33876/2023, CRL.M.A.
                                    38432/2024
                                    HARMINDER KAUR                                  .....Petitioner
                                                                  Through:            Mr. Atul Kr. Srivastav,              Mr.
                                                                                      Kadliangpou    Kamei    and          Mr.
                                                                                      Abhishek Singh, Advocates.

                                                                  versus

                                    STATE                                                                   .....Respondent
                                                                  Through:            Mr. Sanjeev Bhandari, ASC.
                                                                                      Insp. Pradeep and SI Manjit Singh,
                                                                                      PS: Kirit Nagar.

                                    CORAM:
                                    HON'BLE MR. JUSTICE SANJEEV NARULA
                                                 ORDER

% 04.07.2025 CRL.M.A. 16657/2025(on behalf of Petitioner seeking to file CCTV footages and other videos through Pen drive)

1. The present application filed under Section 528 of the Bharatiya Nagarik Suraksha Sanita, 2023 (formerly Section 482 of the Code of Criminal Procedure, 1973) seeks the following prayer:

"a. To allow this application under Section 482 of the Code of Criminal Procedure, 1973 read with Section 528 of the Bhartiya Nyaya Sanhita to file the video evidence through pen drive."

2. Registry may receive electronic record on CD-ROM so long as it is encrypted with a hash value or in any other non-editable format. The video recording contained in CD-ROM be placed in the electronic record of the This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/07/2025 at 22:29:00 present suit in a format which is non-editable, so that the same can be viewed by the Court during hearing.

3. Application is allowed and disposed of.

W.P.(CRL) 1774/2023

4. List on 22nd August, 2025.

SANJEEV NARULA, J JULY 4, 2025 d.negi This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/07/2025 at 22:29:00