Madhya Pradesh High Court
Paritosh Singh vs The State Of Madhya Pradesh on 15 July, 2021
Author: Virender Singh
Bench: Virender Singh
1 MCRC-51321-2020
The High Court Of Madhya Pradesh
MCRC-51321-2020
(PARITOSH SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH) 18 Jabalpur, Dated : 15-07-2021 Heard through Video Conferencing.
Shri Manish Datt, learned Senior counsel with Shri Amber Mishra, counsel for the petitioner.
Shri Satyapal Chadhar, learned Govt.Advocate for the State. Medical documents regarding blindness of the petitioner have been filed by the State on 01.04.2021.
Shri Chadhar submitted that as per report received from Station House Officer, Police Station Anupur, the owner of the Smart City-Vivek Biyani has revealed before the police that CCTV fixed on the Smart City were not working on the particular date due to some technical fault. He referred to a letter dated 22.02.2021 sent by SHO, Anupur to the Advocate General Office but he is not aware about the fact whether the close circuit cameras or their Hard Disk have been seized by the investigating officer or not, and if seized, what further investigation has been done in this regard.
He prays for a weeks time to obtain such information. The time is granted.
List on 22.07.2021.
(VIRENDER SINGH) JUDGE anand Signature Not Verified SAN Digitally signed by ANAND KRISHNA SEN Date: 2021.07.16 16:00:24 IST