SOUNDARAJAN @ PERUMAL Vs. STATE

JUDGEMENT

(1.) The petitioners herein are the petitioners in Crl.M.P.No.615 of 2020 in S.C.No.74 of 2019, pending on the file of the learned Sessions Judge, Karur. Further, they are arrayed as Accused Nos.1 to 10 in the above referred Sessions Case.

(2.) It is not in dispute that as of now, the case instituted against this petitioners in S.C.No.74 of 2019 is kept pending for the examination of prosecution witnesses. In the above circumstances, the petitioners herein filed a petition before the trial Court, under Section 91 of Cr.P.C., with the prayer to direct the Nodal Officers of the respective Cell Phone Companies by whom the list of cell phone numbers have been operated as detailed in the list hereunder and to produce the available call details records with tower locations for the period between 01.07.2018 and 31.08.2019.

(3.) The learned Sessions Judge after affording an opportunity to the prosecution, by order dated 24.06.2020, dismissed the application filed by the petitioners. Aggrieved over the same, the petitioners are before this Court with this Criminal Original Petition.