Bombay High Court
Rahul Dnyandev Shejal vs The State Of Maharashtra on 21 April, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
15-wp-3345-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.3345 OF 2021
Rahul Dnyandev Shejal ...Petitioner
vs.
The State of Maharashtra ...Respondent
VISHAL Mr. Amit Sale a/w. Mr. Tukaram Shendge, for the Petitioner.
SUBHASH
Mr. A.R. Patil, APP for the Respondent.
PAREKAR
Digitally signed by
VISHAL SUBHASH CORAM : N. J. JAMADAR, J.
PAREKAR Date: 2022.04.21 DATE : APRIL 21, 2022 18:29:53 +0530 P.C.:
1. Heard the learned counsel for the petitioner and learned APP for the State.
2. The challenge in this petition is to an order passed by the learned Chief Judicial Magistrate, Solapur on an application for return of property in RCC No. 443 of 2020, whereby the learned Magistrate was persuaded to reject the application holding inter alia that mobile phone handset and laptop, the custody of which was sought by the applicant/accused, constituted a vital piece of evidence as it contained the data regarding the commission of the alleged offence.
3. The applicant is arraigned in C.R. No. 1889 of 2019 registered Vishal Parekar, P.A. ...1 15-wp-3345-2021.doc with Solapur police station of the offences punishable under sections 409, 420 and 504 and 506 of the Indian Penal Code, 1860 and section 4 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978. The mobile phone handset and the laptop came to be seized during the course of investigation. As the applicant sought return of the property, the investigating agency resisted the same on the count that the said property is an important piece of evidence and in the event the property is a returned to the applicant, there is possibility that the applicant would tamper with the evidence contained in the said instruments.
Agreeing with the apprehension of the investigating officer, the learned Magistrate rejected the application.
4. Evidently, the muddemal property was recovered from the possession of the applicant. The only objection to return of the property seems to be that it contains the data which throws light on the commission of the alleged offences by the applicant. The apprehension on the part of the prosecution does not seem justifiable. The investigating agency can very well retrieve the data from the mobile phone handset and laptop and store it in other storage devices and tender the same at trial by following appropriate data protection and security measures.
Vishal Parekar, P.A. ...2
15-wp-3345-2021.doc
5. The learned APP submits that the investigating officer has informed that relevant data has already been annexed to the charge sheet filed in the case.
6. In view of aforesaid statement, at this stage, there is no impediment in returning the property to the petitioner. However, before returning the property, the investigating officer is at liberty to copy the data in any other storage device by following appropriate data protection and security measures.
7. The mobile phone handset and laptop be returned to the petitioner/accused on furnishing supurtnama of appropriate amount and other conditions, which may be decided by the learned Chief Judicial Magistrate.
8. The petition stands disposed.
(N. J. JAMADAR, J.)
Vishal Parekar, P.A. ...3