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Ravinder Singh @ Kaku vs The State Of Punjab on 10 October, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

                                                          1

     ITEM NO.23                             COURT NO.10                       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). 9431/2011
     (From the judgment and order dated 22.02.2011 passed by the High
     Court of Punjab and Haryana at Chandigarh in Criminal Appeal No.
     861-DB of 2010)

     RAVINDER SINGH @ KAKU                                                    Petitioner(s)

                                                      VERSUS

     THE STATE OF PUNJAB                                                       Respondent(s)
     (FOR     GRANT     OF                      BAIL              ON     IA      24253/2011
     FOR      [PERMISSION                  TO      FILE       ANNEXURES]    ON    IA   5326/2012

     WITH
     SLP(Crl) No. 9631-9634/2012 (II-B)
     ( FOR EXEMPTION FROM FILING O.T. ON IA 26736/2012)

     Date : 10-10-2017 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                            HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                 Mr. Bharat Bhushan, AOR

                                       Mr. Kuldip Singh, AOR

     For Respondent(s)                 Ms. Jaspreet Gogia, AOR

                                       Mr. Vikas Mahajan,Adv.
                                       Mr. Vinod Sharma,Adv.
                                       Mr. Anuradha Mutatkar, AOR

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

One of the questions raised for consideration is whether the only mode of proof of electronic evidence is as per Section 65(A) read with Section 65(B) or whether the said provisions are additional permissible mode of Signature Not Verified proof of an electronic record.

List the matters for further consideration on 21 st November, 2017.

Ms. Meenakshi Arora, learned senior counsel is appointed as amicus to assist the Court in the matter. She may be given a set of papers by learned counsel for the petitioner.

(MADHU BALA)                                  (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH)                                    BRANCH OFFICER