GOKUL RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by the rejection of an application both by the Ld. Trial Judge and the High Court for summoning the details of the tower location of the mobile numbers of the police officers who effected his arrest, the Accused No.3 charged of the commission of offences under the Narcotic Drugs and Psychotropic Substances Act, 1985 (for Short NDPS Act), has come up with the present Special Leave Petition.

(2.) We have heard Mr. P.V. Dinesh, learned counsel for the petitioner.

(3.) The petitioner and three others were arrested on 22/8/2020 for an offence punishable under Sec. 20(b)(ii)(C) read with Sec. 29 of Act. The petitioner who is Accused No.3 moved a bail application along with an application seeking a direction to Respondent Nos. 2 and 3 to provide the tower location and the names of the subscribers of the mobile numbers of the officers who allegedly carried out the raid which resulted in the arrest. The Sessions Court dismissed the petition taken out by the petitioner and the same was affirmed by the Division Bench of the High Court. The matter went before the Division Bench on a reference made by the learned Single Judge.