Deepak Maheshwari - (1.) Heard learned counsel for the petitioner/non-applicant.
(2.) By way of this criminal revision petition order dated 23.02.2018 has been assailed whereby the application filed on behalf of the petitioner to obtain the certified copies of whatsapp message and chattings between him and non-petitioner on his mobile number from inventor/founder of whatsapp was rejected.
(3.) On perusal of the order dated 23.02.2018 it appears that since the certificate required under Section 65-B of the Indian Evidence Act has not been produced by the petitioner, despite seeking opportunity for the same, the application moved on his behalf has been rejected. The provisions contained in Section 65-B of the Indian Evidence Act are very clear. Unless the certificate required under the Act is not produced, the admissibility of electronic record can be denied.;