Heard The Learned Counsel For The vs State Of Punjab
2022 Latest Caselaw 8983 AP

           HIGH COURT OF ANDHRA PRADESH AT
                      AMARAVATI

    MAIN CASE No. Criminal Revision Case No.1064 of 2022
                       PROCEEDING SHEET

Sl. DATE        ORDER                                                  OFFICE
No                                                                     NOTE

   24.11.2022
                SRK, J
                                I.A.NO.1 of 2022

                Dispense with for the present.

                                I.A.No.2 of 2022

                       Heard the learned counsel for the
                petitioner.
                       Learned counsel for the petitioner relies
                upon Ravinder Singh Vs. State of Punjab
                (2022)    7    Supreme       Court   Cases      581,
                wherein clarification has been given in
                respect of the judgment passed in Anvar P.V
                Vs P.K.Basheer & Ors ((2014) 10 SCC
                473)     to   the   extent   that    the   required
                certificate    under Section     65B(4)    of    the
                Evidence Act, 1872 is unnecessary if the
                original document itself is produced. This
                can be done by the owner of a laptop
                computer, computer tablet or even a mobile
                  2




phone, by stepping into the witness box and
proving that the concerned device, on which
the original information is first stored, is
owned and/or operated by him.
     When there is clarification issued by
the Hon'ble Apex Court, this matter needs
examination.
     In view of the aforesaid facts and
circumstances of the case, there shall be
interim stay of all further proceedings       in
CRP No.44 of 2019, pending on the file of
the court of the II Additional District &
Sessions    Judge,    Madanapalle,      Chittoor
District for a period of eight (8) weeks.
     Criminal Revision Case No.1064 of 2022
     Learned counsel for the petitioner is
permitted to take out personal notice to
respondent No.2 by registered post with

acknowledgment due and file proof of service in the Registry within a period of two (2) weeks.

Post the matter after (6) weeks.

_______ SRK, J GR