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Delhi High Court - Orders

Dr. Randhawa Ultrasonography Imaging ... vs State & Anr on 11 September, 2024

                                    $~1
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(CRL) 1583/2021 and Crl.M.A. 13312/2021
                                                DR. RANDHAWA ULTRASONOGRAPHY IMAGING AND
                                                RESEARCH INSTITUTE & ORS.                                                        .....Petitioners
                                                                                      Through:                 Mr.Perival    Billomonia,   Senior
                                                                                                               Advocate with Mr.Khowaja, Mr.Jay
                                                                                                               Singh,     Mr.Tyushar      Bhattija,
                                                                                                               Ms.Rachita Sood, Advocates

                                                                                      versus

                                                STATE & ANR.                                                                     .....Respondents
                                                                                      Through:                 Mr.Yasir    Rauf       Ansar,   ASC
                                                                                                               (Criminal) for State with SI
                                                                                                               Abhishek, PS Hari Nagar

                                                CORAM:
                                                HON'BLE MR. JUSTICE ANISH DAYAL
                                                                                      ORDER

% 11.09.2024

1. It transpires that in this FIR 566/2017, Police Station Hari Nagar under Sections 25, 26 & 27 of the Pre-Conception & Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, ["PC & PNDT Act"], the investigation is complete since the FSL Report in relation to footage which was collected from the clinic of the accused has now been received and a supplementary chargesheet is expected to be filed.

2. Senior Counsel points out that the said footage/DVR was seized in the year 2017 and was earlier received back from the FSL due to lack of wires and connectors required for retrieving the data, and to procure the 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 19/09/2024 at 02:44:55 compatible connectors with the DVR.

3. Since ASC for the State now states, on instructions, that the FSL Report has been received in respect of the said footage/DVR, and will be filed as a part of the supplementary chargesheet, the said material along with the supplementary charge sheet be supplied to counsel for petitioner.

4. List on 07th November 2024.

5. Order be uploaded on the website of this Court.

ANISH DAYAL, J SEPTEMBER 11, 2024 SV/sc 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 19/09/2024 at 02:44:55