Delhi High Court - Orders
Mohd Zakir @ Mohd Zahir vs State (Govt Of Nct Of Delhi) on 27 February, 2019
Author: Hima Kohli
Bench: Hima Kohli, Manoj Kumar Ohri
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 728/2018
MOHD ZAKIR @ MOHD ZAHIR ..... Appellant
Through Mr. Anand Prakash, Adv. with Mr. T.
D. Kashav and Mr. Karan Thakur,
Advs.
versus
STATE (GOVT OF NCT OF DELHI) ..... Respondent
Through Ms. Aashaa Tiwari, APP for State.
ACP Govind Sharma with SI
Shailender Singh, P.S. Amar Colony.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 27.02.2019
1. Pursuant to the order dated 20.02.2019, Mr. Gaurav Sharma, Senior Scientific Officer, FSL Rohini, is present. He states that he is a part of Computer Forensic Expert Division in the FSL and has brought a laptop to read File no.2 of Channel no.7 of CD No.2 which was played in Court on the last date of hearing but only upto 2:22 hours, whereas the crucial time is 2:24:57 hours.
2. The parties are directed to appear before the Deputy Registrar (Crl.) right away, so that efforts can be made to read File no.2 of Channel no.7 of CD No.2 on the Officer's laptop.
3. If the CD runs beyond 2:22 hours, then the same will be forwarded by CRL.A. 728/2018 page 1 of 2 the Deputy Registrar (Crl.) to this Court directly alongwith a Court Officer but if the CD does not run on the laptop of the Officer from FSL, then the same will be sealed by the Deputy Registrar (Crl.) and a report submitted in that regard.
HIMA KOHLI, J
MANOJ KUMAR OHRI, J
FEBRUARY 27, 2019
j
CRL.A. 728/2018 page 2 of 2