Gujarat High Court
Lataben Rameshbhai Chavda vs State Of Gujarat on 17 July, 2018
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/2931/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 2931 of 2018
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LATABEN RAMESHBHAI CHAVDA
Versus
STATE OF GUJARAT
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Appearance:
MR APURVA A DAVE(3777) for the PETITIONER(s) No. 1
MR PRATIK Y JASANI(5325) for the RESPONDENT(s) No. 3
MR. L.R. POOJARI, APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 17/07/2018
ORAL ORDER
1. The Investigating Officer is present and also produced the report of Directorate of Forensic Science, Gandhinagar, the results of examinations of three mobiles which is sent by the Investigating Officer as under:
"(1) Cell phone Exh-A1 did contained WhatsApp chat of the cell phone number '7623063362' of Dt.11-03-2017 and '9662048504' of Dt.28-03-
2017 as described in the police forwarding note;
(2) 'WhatsApp' Application/ software was not found present/ installed in the Cell phone Exh-A-2. Case No.:DFS-EE-2017-CF-576;
(3) Cell phone Exh-B did not contain any image; and (4) 'WhatsApp' Application/ software was not found present/ installed in the Cell phone Exh-B."
2. When inquired from the learned APP about three mobiles which were sized by the Investigating Page 1 of 2 R/CR.MA/2931/2018 ORDER Officer whether were done with the hash value, she answered in negative on seeking instruction. When inquired with regard to the operation of Cyber Cell at Rajkot City. She has confirmed that Cyber cell is already established under the supervision of Commissioner of Rajkot. However, according to her, this Court also required the chat which has travelled from the cell phone number of accused A-1 containing WhatsApp chat to the cell phone number of brother-in-law of the victim as is specified in the results of examination at Exh.-A-1, it is given to understand that the same is not supplied by the Directorate of Forensic Science. Let the same be provided to the Investigating Officer by Directorate of Forensic Science within a period of three days.
3. Learned APP also shall gather details with regard to the formation of the Cyber Cell and qualification of those manning the same and training imparted to the officer in connection therewith.
A copy of this order shall be given to the learned APP for onward communication and also given to the present Investigating Officer.
Let the appear on board on 23.07.2018.
Direct service is permitted.
(SONIA GOKANI, J) JIGNESH Page 2 of 2