Dhiraj Vikas Hiwarkar vs The State Of Maharashtra Thr Ps Khapa ...
2026 Latest Caselaw 3382 Bom

Bombay High Court

Dhiraj Vikas Hiwarkar vs The State Of Maharashtra Thr Ps Khapa ... on 2 April, 2026

2026:BHC-NAG:5274

                                                   1             REVN.209-2025.JUDGMENT.odt




                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   NAGPUR BENCH : NAGPUR

                        CRIMINAL REVISION APPLICATION NO. 209 OF 2025


                     1. Dhiraj Vikas Hiwarkar,
                        Aged 22 years, Occ.- Student,
                        R/o. Ward No. 9, Lambatpura,
                        Savner, Nagpur.

                     2. Gokul Ramesh Likhar,
                        Aged 31 years, Occ.- Labour,
                        R/o. Bazar Chowk Supare Mohalla,
                        Khapa, Tah. Savner, Nagpur.

                     3. Liladhar Dharmendra Chauragade,
                        Aged 21 years, Occ.- Student,
                        R/o. Ward No. 2, Khairi Panjabrao,
                        Tah.- Savner, Nagpur.

                     4. Snehal Mukesh Surkar,
                        Aged 22 years, Occ.- Student,
                        R/o. Killapura Darga Road, Juni Vasti,
                        Khapa, Tah. Savner, Nagpur.                  APPLICANTS


                          Versus

                        State of Maharashtra,
                        Thr. P.S. Khapa, Nagpur.                 NON-APPLICANT

                    -----------------------------------------------
                    Mr. A.R. Rawlani, Advocate for the Applicants.
                    Mr. A.M. Joshi, APP for the Non-applicant/State.
                    -----------------------------------------------
                               2              REVN.209-2025.JUDGMENT.odt




        CORAM                 :   URMILA JOSHI PHALKE, J.

        RESERVED ON           :   26th MARCH, 2026.

           PRONOUNCED ON :        02nd APRIL, 2026.


ORAL JUDGMENT :-

1. By preferring this Revision, the Applicants have

challenged the order passed below Exh. 166 in Special Case

No.628/2023 by which the Application of the original accused

Nos.1, 2, 4, 5 and 7 to 12 for obtaining the copy of CD/DVD

(Article-E, I, M, U and V) deposited in the Court, is partly

allowed.

2. Brief facts which are necessary for the disposal of

the present Revision are as under:

2(i). The mother of the victim lodged a report on

26.09.2023 at Police Station Khapa, Tahsil Saoner, District

Nagpur, on the basis of which Crime No.413/2023 was

registered against accused Nos.1 to 12 for the offences

punishable under Sections 354-A, 354-D, 376(2)(n), 376(D),

376(DA), 506 of the Indian Penal Code and Sections 4, 6, 11

and 12 of the Protection of Children from Sexual Offence Act

3 REVN.209-2025.JUDGMENT.odt

2012 (for short "POCSO Act") and also under Sections 67, 67-A,

67-B of the Information and Technology Act.

2(ii). As per the allegations the incident has occurred on

04.03.2023 and thereafter in the month of April 2023 in the

house of accused No.5 namely Gokul @ Golu Ramesh Likhar at

Khapa, Tahsil Saoner. On 02.03.2023, accused No.1 at 02.30

p.m threatened the victim and obtained her nude photographs.

Thereafter on 04.03.2023 also accused Nos.1, 4, 5 and 7 have

called her and taken her nude photographs forcibly in the house

of accused No.5 and subjected her for forceful sexual assault.

Again in the month of April 2023 accused Nos.5, 6, 8, 9 have

subjected her for the forceful sexual assault and also threatened

her that if she disclose the incident to anybody the photographs

would be made viral. She was also threatened by accused Nos.2,

3, 10, 11 and 12 that they will make her photographs viral and

tortured her. On the basis of the said report Police have

registered the crime against the present Applicants.

2(iii). During investigation the mobile phones of accused

as well as the victim and the father of the victim were seized

and the same were forwarded to the analysis to the Regional 4 REVN.209-2025.JUDGMENT.odt

Forensic Science Laboratory, Nagpur (for short "RFSL"). The

RFSL, Nagpur analyzed the said mobile phones and prepared

the DVD/CDs and forwarded it to the Court alongwith the

report. The prosecution has recorded the evidence of

PW-1/Prajakta Subhash Pate Scientific Officer in RFSL, Nagpur.

2(iv). Her evidence shows that, on 13.10.2023 she

received 3 sealed packets with two reference documents as per

requisition vide outward No.4222/22 and also received 4

reference photographs. As per the said requisition, the mobile

phone of victim and her father was received by her. On

13.10.2023 her department has received another requisition

vide Outward No.4223/2023 alongwith three sealed packets, by

which the mobile phones of accused No.3 Vikas Hedao, accused

No.9 Gaurav Khubalkar and accused No.5 Gokul Likhar was

received by her. On the same day, she also received the another

requisition vide Outward No.4224/2023 by which three sealed

packets containing three mobile phones of accused No.2 Luky @

Burnnt Dharmik, accused No.8 Sushil Krishna Dharmik and

accused No.6 Nikhil Dhande was received by her. On the same

day vide requisition Outward No.4225/2023 by which three 5 REVN.209-2025.JUDGMENT.odt

sealed packets containing three mobile phones of accused No.12

Pranay Sunil Dekate, accused No.10 Vikky Likhar and accused

No.4 Ved @ Vedu Aawate was received by her. On the same day,

another requisition vide Outward No.4226/2023 she has also

received three sealed packets containing three mobile phones of

accused No.1 Dhiraj @ Bhoraj Hiwarkar, accused No.7

Leeladhar Chouragade and accused No.11 Snehal Surkar.

2(v). Her evidence further shows that, she has started

analysis of above mobile phones on 03.02.2025. As far as

requisition O.W.No.4222/2023 is concerned, the first mobile

phone was of victim, wherein she found one SIM which was of

Jio company. The another packet was having a mobile of OPPO

company. The Police have given the envelope No. Exh-2. In third

packet 4 reference photographs of victim were found with

different angles. On analysis of the said mobile phones she

found obscene photographs in Exh.1 and Exh.3. The reference

documents which were given to her was related to photographs,

which were found in Exh.3. She has given its data in her report

and Annexure in DVD, which is prepared by her. The said report

is at Exh.161. She has mentioned all chats and social media 6 REVN.209-2025.JUDGMENT.odt

data found in Exh.1 in given Annexure DVD. She has also found

videos in the mobile phones of victim Article-A. The

photographs related to obscene data of victim is identified by

her. There was details in user Account in two names. Victim was

operating her mobile and chats on the name of Kavita Nimje

and later on Diya. Vide requisition O.W.No.4223/2023 three

mobile phones alongwith SIM cards were received by her office.

The first mobile phone was of accused No.3 Vikas Hedao, which

was having sim of Jio company and Vodafone. The second

mobile phone was of accused No.9 Gaurav Khubalkar, which

was Real me company, wherein the sim card was of a Jio

company. The third mobile phone was of accused No.5 Gokul

Likhar of Red me company. She has found SIMs of Jio company.

She also found Facebook and snap chat in the mobile of accused

No.3 Vikas Hedao. She found snap chat, whats app chat and call

recording relating to the name which was mentioned as Kavita

Nimje. She has prepared her report in CD which bears her

signature.

2(vi). Her evidence shows that, some of the conversation

was found to be deleted and some were intact. Vide requisition 7 REVN.209-2025.JUDGMENT.odt

O.W.No.4224/2023 she received three mobile phones. The said

mobile phones are also analyzed by her which are of accused

No.2 Luky Dharmik of Red me company, accused No.8 Sushil

Dharmik of Y-53H company and accused No.6 Nikhil Dhande,

which was Samsung J-6 company. She found snap chat

conversation in the mobile phone of accused Sushil Dharmik.

She has also found snap chat conversation in Annexure CD

which is a part of her report. Similarly, she analyzed the mobile

phones which she received vide requisition O.W.No.4225/2023.

The first mobile phone of accused no.12 Pranay Dekate was not

in working condition. No data was Found. In the mobile phone

of accused No.4 Ved Aawate Instagram and Facebook chat was

found. In the mobile phone photographs are found but it were

not obscene. She has given the data in CD. Vide requisition

O.W.No.4226/2023 also she has received three mobile phones of

accused. The same are also analyzed by her.

2(vii). Her evidence shows that, she has found obscene

images and videos of a person in reference photographs and

documents in mobile phone of accused no.1 and mobile phone

of accused No.7 Liladhar. She has also found snap chat, whats 8 REVN.209-2025.JUDGMENT.odt

app chat, call recording and conversation. She has prepared the

data in the CD and DVD.

2(viii). Her evidence shows that, chatting and audios are

visible. In reference No. 4223/2023 of Exh.6 found chats of

accused No.5 with accused No.4 relating to the photographs.

Accused No.4 has sent the photographs of victim to accused

No.5.

2(ix). All these CDs/DVDs were produced before the Court

alongwith Forensic Analysis Report. Thereafter the application

came to be filed by the accused on the ground that during

evidence the Forensic Expert deposed regarding many messages

as deleted, so also at that time prosecution did not open all the

folders of those five DVDs/CDs. The defence wants to examine

this witness and thereafter the victim after going through all

those folders of five DVDs/CDs, as the same may be helpful to

the defence. It is further stated that, the evidence shows that

one or two photographs/videos were found to be obscene but

there are so many folders, and therefore, it is very difficult for

the defence to verify those folders in the Court, and therefore, 9 REVN.209-2025.JUDGMENT.odt

the copies of the same be given to them alongwith the RFL

examination report.

2(x). The said application was strongly opposed by the

State on the ground that, the accused persons are facing the

charges of subjecting the minor victim girl for forceful sexual

assault which is a gang-rape alongwith viral photographs of

victim. As per the provisions of the Indian Penal Code and

POCSO Act the copies of electronic evidence could not be given

to the accused or their Advocates as the issue of privacy and

dignity of the victim is involved, and therefore, the application

was partly allowed. The reports of Regional Forensic Science

Laboratory were directed to be given to the present Applicants.

2(xi). Being aggrieved and dissatisfied with the same, the

present Revision Application is filed on the ground that in the

interest of justice and for the fair trial the application deserves

to be allowed, as there was nothing incriminating in DVDs and

CDs. It is an absolute right of the accused to get copies of those

4 DVDs and CDs. The partly nude photographs and videos is

alleged to be found only in one DVD and CD which is marked as

Article-U. For the defence of the accused, it is necessary to put 10 REVN.209-2025.JUDGMENT.odt

the relevant questions, and therefore, the copies of said DVDs

and CDs are required, and therefore, directions be given to the

Sessions Judge for furnishing the copy of said DVDs and CDs

Articles-E, I, M, U and V.

3. Heard learned Counsel for the Applicants, who

submitted that, in view of Article 21 of the Constitution of India

the accused has right to have a fair trial and for the fair trial

these documents are required. The entire defence of the accused

is relied upon the said documents and if the said documents are

not handed over to the accused it would cause prejudice to the

accused, and therefore, in the interest of justice and for the fair

trial, the said documents be handed over to the

Applicants/accused.

4. After going through the submissions and especially

the evidence of the Expert and the report which is forwarded by

the Expert, after verification of the mobile phones of victim as

well as the accused persons it reveals that vide reference

No.4222/2023 she received mobile phones of the victim and her

father. The results of analyses shows that, on thorough cyber

forensic analysis of mobile phones of victim and her father 11 REVN.209-2025.JUDGMENT.odt

obscene images similar to the person present in reference

photographs provided Exh.6 to Exh.9 was found in Exh.1 and

this data is given in enclosed DVD. Exh.162 is the another

analyses report with reference No.4223/2023, by which the

mobile phone of accused No.3 Vikas Hedao, accused No.9

Gaurav Khubalkar and accused No. 5 Gokul Likhar were

analyzed. The analysis of the said report shows that, the

obscene images and videos similar to a person in reference

photographs and snap chat, whats app chat, contacts, call

recordings and other data was found. She converted the said

data in a CD. Vide reference No.4224/2023 the mobile phones

of accused No.2 Lucky @ Bunnt Dharmik, accused No.8 Sushil

Krishna Dharmik and accused No.6 Nikhil Dhande were

analyzed by her and on the analyses she found snap chat

conversion, obscene images and videos similar to a person in

reference photographs and social media data related to obscene

images and videos similar to a person in reference photographs.

The said data was given by her in a CD. Vide reference

No.4225/23 she has received the mobile phones of accused

No.12 Pranay Sunil Dekate, accused No.10 Vikky Likhar and

accused No.4 Ved @ Vedu Aawate which are also analyzed by 12 REVN.209-2025.JUDGMENT.odt

her, wherein also she has found Facebook, Instagram chats and

contacts related to mobile number and social media data related

to obscene images and videos similar to a person in reference

photographs are also found. Vide reference No.4226/2023 she

received the mobile phones of accused No.1 Dhiraj @ Bhoraj

Hiwarkar, accused No.7 Leeladhar Chouragade and accused

No.11 Snehal Surkar, which are also verified by her and on

analysis she found obscene images and videos to the person

present in reference photographs and snap chat, whats app

chat, call recordings, snap chat conversions. Thus, she has

converted the said data in a CD. Thus, all CDs and DVDs are

forwarded to the Court after the analyses.

5. The issue involved is about whether the Applicants

in view of Section 207 of the Code of Criminal Procedure

(Cr.P.C. for short) entitled to receive the said documents or the

CDs.

6. As far as the definition of the document is

concerned, Section 2(1)(t) of the Information Technology Act

defines the "electronic record" means data, record or data

generated, image or sound stored, received or sent in an 13 REVN.209-2025.JUDGMENT.odt

electronic form or micro film or computer generated micro

fiche.

7. Section 3 of the Evidence Act, also defines

"Document" means any matter expressed or described upon

any substance by means of letters, figures or marks, or by more

than one of those means, intended to be used, or which may be

used, for the purpose of recording that matter.

8. Section 2(d) of the Bharatiya Sakshya Adhiniyam,

2023 the definition of "document" means any matter expressed

or described or otherwise recorded upon any substance by

means of letters, figures or marks or any other means or by

more than one of those means, intended to be used, or which

may be used, for the purpose of recording that matter and

includes electronic and digital records.

9. Now, as per the new definition of "Document" in

view of Section 2(e) of the Bharatiya Sakshya Adhiniyam, 2023

"evidence" means and includes- (i) all statements including

statements given electronically which the Court permits or

requires to be made before it by witnesses in relation to matters 14 REVN.209-2025.JUDGMENT.odt

of fact under inquiry and such statements are called oral

evidence; (ii) all documents including electronic or digital

records produced for the inspection of the Court and such

documents are called documentary evidence. Thus, the said

DVD and CD are covered under the definition of the document.

10. Section 207 of Cr.P.C. deals with the supply to the

accused of copy of police report and other documents. The first

proviso enables the Magistrate to withhold any part thereof

referred to in clause (iii), from the accused on being satisfied

with the note and the reasons specified by the investigating

officer as predicated in sub-Section (6) of Section 173. However,

when it comes to furnishing of documents submitted by the

investigating officer alongwith police report, the Magistrate can

withhold only such document referred to in clause (v), which in

his opinion, is "voluminous". In that case, the accused can be

permitted to take inspection of the concerned document either

personally or through his pleader in Court. In other words,

Section 207 of the 1973 Code does not empower the Magistrate

to withhold any "document" submitted by the investigating

officer alongwith the police report except when it is voluminous.

15 REVN.209-2025.JUDGMENT.odt

Thus, the Magistrate is under obligation under Section 207 to

furnish to the accused, free of cost, copies of the documents

mentioned therein, without any delay. Section 207 puts an

obligation on the prosecution to furnish to the accused, free of

cost, copies of the documents mentioned therein, without any

delay. It includes, documents or the relevant extracts thereof

which are forwarded by the police to the Magistrate with its

report under Section 173(5) of the Code. Such a compliance has

to be made on the first date when the accused appears or is

brought before the Magistrate at the commencement of the trial

inasmuch as Section 238 of the Code warrants the Magistrate to

satisfy himself that provisions of Section 207 have been

complied with. Proviso to Section 207 states that if documents

are voluminous, instead of furnishing the accused with the copy

thereof, the Magistrate can allow the accused to inspect it either

personally or through pleader in the Court.

11. Thus, the right of the accused with regard to

disclosure of documents is a limited right but is codified and is

the very foundation of a fair investigation and trial.

16 REVN.209-2025.JUDGMENT.odt

12. During the submissions, learned Counsel for the

Applicants has placed reliance on P. Gopalkrishnan Alias Dileep

Vs. State of Kerala & Anr., (2020) 9 SCC 161 . The fundamental

rights of the accused under Article 21 of the Constitution of

India regarding a fair trial and the right to privacy of the victim

both under Articles 14 as well as Article 21 of the Constitution

of India was considered by the Hon'ble Apex Court in the said

judgment.

13. In para 50, it is observed by the Hon'ble Apex Court

as under:

"50. In conclusion, we hold that the contents of the memory card/pen drive being electronic record must be regarded as a document. If the prosecution is relying on the same, ordinarily, the accused must be given a cloned copy thereof to enable him/her to present an effective defence during the trial. However, in cases involving issues such as of privacy of the complainant/witness or his/her identity, the Court may be justified in providing only inspection thereof to the accused and his/her lawyer or expert for presenting effective defence during the trial. The court may issue suitable directions to balance the interests of both sides."

14. It has been further observed by the Hon'ble Apex

Court in para 49 which reads as under:

"49. If the accused or his lawyer himself, additionally, intends to inspect the contents of the memory card/pen-

17 REVN.209-2025.JUDGMENT.odt

drive in question, he can request the Magistrate to provide him inspection in Court, if necessary, even for more than once alongwith his lawyer and I.T. expert to enable him to effectively defend himself during the trial. If such an application is filed, the Magistrate must consider the same appropriately and exercise judicious discretion with objectivity while ensuring that it is not an attempt by the accused to protract the trial. While allowing the accused and his lawyer or authorized I.T. expert, all care must be taken that they do not carry any devices much less electronic devices, including mobile phone which may have the capability of copying or transferring the electronic record thereof or mutating the contents of the memory card/pen-drive in any manner. Such multipronged approach may subserve the ends of justice and also effectuate the right of accused to a fair trial guaranteed under Article 21 of the Constitution."

15. Thus, considering the right of the accused as to the

fair trial which is enshrined under the Constitution of India and

which cannot be taken away by any means. So the right of the

accused to defend a case and to prove his innocence is the

Constitutional right and for which he should get all the

prosecution records before trial to point out the flaw in the

prosecution case and also to establish his innocence. With this

intent Section 207 of Cr.P.C. empowers the Magistrate to furnish

the copies of Police report and other documents while dealing

with the same and Sessions Courts are empowered to do the

said exercise under Section 208 of Cr.P.C. At the same time

Section 228A of IPC which came into effect by way of 18 REVN.209-2025.JUDGMENT.odt

amendment from 25.12.1983 and subsequently amended with

effect from 03.02.2013 and 21.04.2018 prohibits printing or

publishing the name or any matter which make known the

identity of any person against whom an offence under Sections

376, 376A, 376AB, 376B, 376C, 376D, 376DA and 376DB or

Section 376E is alleged or found to have been committed.

Similarly, under Section 23(1) of POCSO Act penalizes making

any report or presenting comments on any child or any form of

media or studio or photographic facilities without having

complete and authentic information which may have the effect

of lowering the reputation or infringing upon the privacy of a

POCSO victim by any person. Thus, in view of Section 228A of

IPC and under Section 23(1) of POCSO Act, disclosing the

identity by way of reporting, commenting, or by printing or

publishing the same are offences covered by Section 23 (1) of

POCSO Act and under Section 228A of IPC. Therefore, the

contravention of the above provisions would make the person

an offender under the said provisions.

16. While reading Sections 207 and 208 of Cr.P.C. and

the right of the accused to get all documents which form part of 19 REVN.209-2025.JUDGMENT.odt

the prosecution records to defend his case requires a

consideration. At the same time, Section 33(7) of POCSO Act

imposes restrictions so as to ensure that the identity of the child

is not disclosed. So the Courts should consider a balance

between the privacy of the victims of rape and POCSO offences

with that of the right of the accused to defend his case and also

gives effect to all the above provisions, without making any of

the provisions as redundant or superfluous. Therefore, when

prosecution records are given to the accused in compliance with

Sections 207 and 208 of Cr.P.C, it is not fair to hold that the

accused is not entitled to get prosecution records without being

masked to defend the case. At the same time, on getting copies

of the documents the accused and the Counsel appearing for the

accused are duty-bound to ensure the privacy of the victim

without being disclosed by printing, publishing, reporting and

commenting which would have the effect of infringing upon the

privacy of the victims in any manner. Thus, subject to the above

restrictions to ensure fair trial some restrictions requires to be

imposed.

17. While maintaining the balance of this situation, the

observation of the Hon'ble Apex Court in the case of P. 20 REVN.209-2025.JUDGMENT.odt

Gopalkrishnan Alias Dileep (supra) is relevant, wherein it is

observed by the Hon'ble Apex Court as under:

"61. Be it stated, circumstances may emerge that may necessitate for balancing between intra-fundamental rights. It has been distinctly understood that the test that has to be applied while balancing the two fundamental rights or inter fundamental rights, the principles applied may be different than the principle to be applied in intra- conflict between the same fundamental right ... Thus, there can be two individuals both having legitimacy to claim or assert the right. The factum of legitimacy is a primary consideration. It has to be remembered that no fundamental right is absolute and it can have limitations in certain circumstances... Therefore, if the collective interest or the public interest that serves the public cause and further has the legitimacy to claim or assert a fundamental right, then only it can put forth that their right should be protected. There can be no denial of the fact that the rights of the victims for a fair trial is an inseparable aspect of Article 21 of the Constitution and when they assert that right by themselves as well as the part of the collective, the conception of public interest gets galvanised. The accentuated public interest in such circumstances has to be given primacy, for it furthers and promotes "Rule of Law".

It may be clarified at once that the test of primacy which is based on legitimacy and the public interest has to be adjudged on the facts of each case and cannot be stated in abstract terms. It will require studied scanning of facts, the competing interests and the ultimate perception of the balancing that would subserve the larger public interest and serve the majesty of rule of law."

18. Thus, it is observed by the Hon'ble Apex Court that,

the right to fair trial is not singularly absolute, as is perceived,

from the perspective of the accused. It takes in its ambit and

sweep the right of the victim(s) and the society at large. These 21 REVN.209-2025.JUDGMENT.odt

factors would collectively allude and constitute the Rule of Law

i.e. free and fair trial.

19. It is further observed by the Hon'ble Apex Court

that, the fair trial which is constitutionally protected as a

substantial right under Article 21 and also the statutory

protection, does invite for consideration a sense of conflict with

the interest of the victim(s) or the collective/interest of the

society. When there is an intra-conflict in respect of the same

fundamental right from the true perceptions, it is the obligation

of the constitutional courts to weigh the balance in certain

circumstances, the interest of the society as a whole, when it

would promote and instil Rule of Law. A fair trial is not what the

accused wants in the name of fair trial. Fair trial must soothe

the ultimate justice which is sought individually, but is

subservient and would not prevail when fair trial requires

transfer of the criminal proceedings.

20. In view of the above observations of the Hon'ble

Apex Court, it would be appropriate and in the interest of

justice to allow the prayer of the present Applicants with a

restriction as the CDs and DVDs as per the evidence of PW-1 22 REVN.209-2025.JUDGMENT.odt

Forensic Expert contains the obscene material. Therefore, it

would not be appropriate to give a copy to the present

Applicants, and therefore, to protect the interest of the accused

as well as to protect the interest of the victim and considering

that the contents of the said CDs or DVDs being an electronic

record, must be regarded as a document. If the prosecution is

relying upon the same, the accused is having a right to have an

access and copy thereof to enable him/her to present an

effective defence during the trial. However, in cases involving

issues such as of privacy of the complainant/witness or his or

her identity, it would be justified in providing only inspection

thereof to the accused and as his/her Lawyer or Expert for

presenting the effective defence during the trial, and therefore,

the Application deserves to be allowed partly. Accordingly, I

proceed to pass the following order.

ORDER

i. Criminal Revision Application is partly allowed. ii. The Applicants/accused are permitted to inspect the electronic record through his Counsel and the IT Expert, if they chooses to engage such an Expert for such purpose.

23 REVN.209-2025.JUDGMENT.odt

iii. The Extra Joint District Judge-4 and Additional Sessions Judge, Nagpur shall permit the inspection of the said CDs and DVDs to the learned Counsel for the Applicants/accused with the help of IT Expert, if they chooses to engage such an Expert for such purpose.

21. Pending application/s, if any, shall stand disposed of

accordingly.

(URMILA JOSHI PHALKE, J.)

S.D.Bhimte

Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 04/04/2026 13:09:02