SATNAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of present revision petition, prayer has been made for setting aside the order dtd. 11/11/2020 passed by the Court of Additional Sessions Judge, Hisar, whereby an application filed at the instance of petitioner- accused for summoning/preserving call record/tower record of mobile phones of the investigating officer, besides few other officials as well as of some private individuals, stood dismissed.

(2.) In the present case, the petitioner was arrayed as an accused in FIR No.30 dtd. 25/1/2020, registered under Sec. 21-B of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Sadar, Hisar, wherein the final report was presented before the Illaqa Magistrate on 12/5/2020, followed by framing of charges by the Court of Additional Sessions Judge, Hisar, vide order dtd. 29/10/2021.

(3.) During the interregnum, the petitioner moved an application before the Trial Court on 16/10/2020 invoking Sec. 91 Cr.P.C. for summoning/preserving call record/tower record of mobile phones of the investigating officer besides few other police officials as well as certain other private individuals. The prayer made in the said application was vehemently opposed at the instance of prosecution.