SHERU @ SURAJNATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed by the accused, who is facing trial for the offence under Section 8/15 of N.D.P.S. Act in e Court of Special Judge, N.D.P.S. Act Cases, Bhilwara.

(2.) It is an admitted fact that the petitioner has been charged for the above offence and prosecution evidence has commenced. During the course of trial, the complainant filed and application under Section 91 Cr.P.C. praying that call details of the mobile number of Superintendent of Police, Bhilwara, Prabodh Sharma, Inspector, Rahul Joshi, Inspector, Gopa Ram, Inspector and Nemichand, Sub-Inspector pertaining to 16.8.2010 to 17.8.2010 be called to determine their location.

(3.) Specific case of the petitioner is that the prosecution alleges that recovery was affected from the petitioner by the above said police officials, who were the members of the raiding team.