FABIAN HELMCHEN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri Tushar Jarwal, learned counsel for the petitioner and Shri S. G. Bhobe, learned Public Prosecutor for Respondent.

(2.) Rule. Rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) The petition is filed by the petitioner under Sec. 482 of Cr.P.C. for setting aside the impugned order dtd. 29/11/2020 passed by the learned Additional Sessions Judge, Mapusa whereby rejected the application filed by the petitioner under Sec. 91 of Cr.P.C. for issuance of direction to the mobile phone operator to place on record call data record along with location or to preserve the data recorded or the location of the petitioner and police officers of the raiding team. Similarly for further directions to the respondent no.1 to produce or preserve CCTV records of Anjuna Police Station Goa from 22.00 hrs on 12/3/2020 till 14.00 hrs on 13/3/2020.