STATE OF HIMACHAL PRADESH Vs. DEEPAK RAI

JUDGEMENT

(1.) By way of instant petition, petitioner-State has approached this Court, assailing order dtd. 5/8/2020, passed by Special Judge, Nalagarh, District Solan, H.P., in Crl.Misc. Application No.120-NL/4 of 2020, titled as Deepak Rai vs. State of H.P. and another, filed by accused Deepak Rai under Sec. 91 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC') in the trial pending adjudication in FIR No.230 of 2020 dtd. 23/7/2020 registered under Ss. 18 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act'), in Police Station Nalagarh, Police District Baddi, H.P., for directing the office of Superintendent of Police (Leave Reserved) to preserve CCTV footages of locations mentioned in application and Call Detail Records (CDRs) alongwith locations of mobile phone numbers and to preserve CCTV footage of places, mentioned in the application for the period detailed in the application, and to produce the same in the Court.

(2.) I have heard learned Additional Advocate General as well as learned arguing counsel for the respondent and have also gone through impugned order as well as record produced during hearing of the petition.

(3.) Special Judge Nalagarh has directed the Superintendent of Police, Police District Baddi, to get preserved CCTV footage of from CCTV cameras installed on places mentioned in the application filed by Deepak Rai, through concerned service providers and also to furnish CDRs with location of mobile number detailed in the application through concerned service provider.