VINAY Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C., for setting aside the order of rejection of application filed by this petitioner under Sec. 451 read with Sec. 457 of Cr.P.C. in Spl.Case No.212/2021 in respect of Crime No.109/2020 registered by Cottonpete Police (CCB-OCW Squad).

(2.) Heard learned counsel for the petitioner and Special Counsel for respondent-State.

(3.) The case of the petitioner is that the petitioner is said to be arraigned as accused No.12 and charge sheeted for the offenses punishable under Ss. 21, 21(c), 27A, 27(b) and 29 of Necrotic Drugs and Psychotropic Substances Act, 1985 (for short " NDPS Act ") and during the course of investigation, the Police said to have seized his mobile i.e., Apple iphone-11 with sim card and the same is subjected to PF No.119/2021 and the petitioner moved an application for release of the mobile phone which came to be rejected by the Special Court on 6/8/2021 which is under challenge.