STATE OF RAJASTHAN Vs. SWARN SINGH @ BABA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The present appeal arises out of the impugned order dtd. 18/2/2020 passed by the High Court of Judicature for Rajasthan at Jodhpur in S.B. Criminal Misc. (Pet.) No.273 of 2020, whereby the High Court while allowing the said petition has directed all Courts in the State of Rajasthan that whenever an application is moved to summon the Call-details by the accused during the criminal proceedings, the same shall not be deferred and will be decided forthwith.