JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present petition, the challenge is to the order dtd. 28/5/2021 (Annexure P-1) passed by the learned Special Judge, Moga wherein, the request of the petitioner for preserving the call details and the tower locations of certain officials of the police has been declined.

(2.) The petitioner had filed an application before the trial Court with a prayer that the call record and tower locations of mobile No.83601-81862 being used by ASI Tarsem Singh, mobile No.97800-07283 being used by Constable Gurjit Singh, mobile details of mobile No.97800-07127 used by ASI Varinder Kumar and the details of mobile No.97800-01721 being used by Inspector Kikkar Singh, may kindly be directed to be preserved during the trial.

(3.) Learned senior counsel appearing on behalf of the petitioner submits that the prayer of the petitioner has been declined on the ground that the above said police officials are not the part of the investigating team and are also not witnesses to be examined during the trial, hence, their call details need not to be preserved.