On 27th October, a bench of Delhi High Court consisting of Justice Ramesh Kumar while dealing with a revision petition challenging the order of Chief Metropolitan Magistrate Arun Kumar Garg directed the Investigating Officer (IO) to supply the deficient colored photographs and CCTV footage, if any, to the accused, as expeditiously as possible, preferably within a week from the date of this order.
It further held that the primary duty of the Investigating Officer in criminal matters is to assist the court in expeditious disposal of cases and it is his duty to supply a complete set of documents to the accused in criminal cases without a statutory period.
Facts of the case:
The petitioner in the present petition contended that despite specific direction vide order dated 22.09.2021, the Investigating Officer failed to supply complete set of coloured photographs to accused and complete set of documents along with CCTV footage in riot cases, pending before the learned trial court.
Order of the court:
The court on hearing the petition directed the concerned investigating officer to make necessary endeavour to supply the deficient coloured photographs to the accused within a week from the date of the order. The IO was further directed to remain present, in the next date before the ld. Trial court with his appropriate explanation regarding non-compliance of the ld. Trial court’s order dated 22.9.2021.
Read Judgment @Latestlaws.com
Picture Source :
