- (1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
(2.) This application u/s 482 Cr.P.C. has been filed by the applicant with the prayer to quash the impugned order dated 13.4.2016 passed on the application dated 9.3.2016 by the Additional Sessions Judge, Fast Track Court, Room No. 21, Allahabad in Sessions Trial No. 1264 of 2014 (State Vs. Dinesh Singh and others) under Sections 376-D, 323, 504, 506 IPC, Police Station Shankargarh, District Allahabad whereby prayer to confront the prosecution witness with the tape recorded evidence was refused.
(3.) Submission of the learned counsel for the applicant is that application moved by the applicant before the court below was rejected on insufficient ground. Questions can be put from the witnesses referring to the C.D. Clip. At this stage, learned counsel for the applicant relying upon the law laid down in the case of Shamsher Singh Verma Vs. State of Haryana, 2016 1 JIC 399 as well as N. Sri Rama Reddy and others Vs. V.V. Giri, 1971 AIR(SC) 1162 argued that electronic devices can be used as evidence. Thus order passed by the court below is illegal. If the order dated 13.4.2016 is not set aside the applicant would suffer an irreparable loss.;