Delhi High Court - Orders
Rajan Parmar vs State Of Nct Of Delhi & Anr on 22 December, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2908/2024
RAJAN PARMAR .....Petitioner
Through: Ms. Manasi Bhushan, Mr. Mohammed
Navas K., Ms. Sanjana Patel, Ms.
Gauri Gupta, Advocates.
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Anand V. Khatri, ASC for State
with SI Vidyadhar PS Mohan Garden
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 22.12.2025 CRL.M.A. 38058/2025 (under Section 528 BNSS on behalf of the Petitioner for Recalling the Order dated 17.09.2025)
1. An Application has been filed on behalf of the Petitioner with the prayer to recall the Order dated 17.09.2025 and permit the CD and the transcript to be proved by the Complainant and not by the witness from the Truth Lab.
2. The impugned Order dated 17.09.2025 records the submissions of the learned counsel for the Petitioner that the CD and the transcript has to be proved through a witness from Truth Lab and there is no error in this regard.
3. What the Petitioner's counsel now seeks is that the contents of the CD are required to be proved through the evidence of the Petitioner for which she is at liberty to move an appropriate Application before the learned Trial Court.
4. The Application is completely misplaced and is hereby dismissed.
This is a digitally signed order.
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5. The Application stands disposed of accordingly. CRL.M.A. 38059-38060/2025 In W.P.(CRL) 2908/2024
6. In view of the observations made in the CRL.M.A. 38058/2025, the present two Applications also stands disposed of.
NEENA BANSAL KRISHNA, J.
DECEMBER 22, 2025/VA 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 23/12/2025 at 20:57:18