LALA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court invoking inherent jurisdiction of this Court conferred by Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') oppugning the order dtd. 7/5/2022 passed by Special Judge, Narcotic Drugs and Psychotropic Substances Act Cases, Bhinmal, District Jalore (hereinafter referred to as the 'trial Court') whereby petitioner's application dtd. 23/3/2022 under Sec. 91 of the Code has been rejected.

(2.) The petitioner is being tried for the offences under Ss. 8/18, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'Act of 1985'), on the accusation that contraband substances were recovered from petitioner's possession.

(3.) During the course of trial, the petitioner moved above referred application dtd. 23/3/2022 and prayed that call locations and call details of two Constables namely Laxman Singh and Dinesh Kumar and 'Rojnamcha' report of Police Station Bhinmal for the of 2/7/2021 be summoned.