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Ratnesh Kumar vs The State Of Punjab on 2 November, 2017

Bench: Kurian Joseph, R. Banumathi

     ITEM NO.8                                   COURT NO.5                       SECTION II-B

                                    S U P R E M E C O U R T O F             I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                              No(s).   7113/2017

     (Arising out of impugned final judgment and order dated 01-06-2017
     in CRMM No. 14460/2017 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     RATNESH KUMAR                                                                  Petitioner(s)

                                                            VERSUS

     STATE OF PUNJAB & ANR.                                                         Respondent(s)

     (WITH IA No.92761/2017-PERMISSION TO PLACE ADDITIONAL FACTS AND
     GROUNDS AND IA No.102153/2017-XTRA AND IA No.112412/2017-PERMISSION
     TO FILE ADDITIONAL DOCUMENTS)


     Date : 02-11-2017 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE KURIAN JOSEPH
                               HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                     Mr. Vikas Singh,Sr.Adv.
                                           Mr. Lakshmi Raman Singh, AOR

     For Respondent(s)                     Mr.   Bharat Bhushan Parsoon,Sr.Adv.
                                           Mr.   Sonam Priya,Adv.
                                           Mr.   Sidharth Mittal,Adv.
                                           Mr.   Nayan Nepal,Adv.

                                           Ms. Jaspreet Gogia, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

We direct the petitioner to be present before the Investigating Officer concerned on 06.11.2017 at 11.00 A.M. He is free to take an I.T. expert of his choice with him.

However, the petitioner shall provide access to the Investigating Officer of all his electronic data stored in whatever Signature Not Verified form at the relevant period.

Reason: The Investigating Officer will download only whatever is relevant for the purpose of investigation.

 The petitioner will certify that whatever was downloaded by the Investigating Officer is a true and correct version of the date and records, for the purpose of the requirements under Section 65 of the Information Technology Act.

Interim order granted on 12.10.2017 shall continue to operate till the next date of hearing.

List on 17.11.2017.

(NARENDRA PRASAD)                              (RENU DIWAN)
  COURT MASTER                                ASST. REGISTRAR




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