LAWS(BOM)-2023-6-114

SAGAR CHANDRAMAULI PONNALA Vs. STATE OF MAHARASHTRA

Decided On June 23, 2023
Sagar Chandramauli Ponnala Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) On the last date I have heard Ms. Solkar for the Applicant at great length.

(2.) The grounds taken are reproduced in the order dtd. 6/6/2023. There is one chart annexed to the charge-sheet which gives details about various mobile numbers and who are the subscribers. It is submitted that this chart is prepared after scrutinising all call details report, certainly the police have done that exercise. It is on page 383. At the right hand bottom there is reference of the name of present Applicant and cell number is 98674 90910.

(3.) On the last date learned APP sought time to verify, what are other material collected during the charge-sheet to substantiate the circumstance that this cell number belongs to present Applicant.