BALWINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present criminal misc. petition under Sec. 482 Cr.P.C., the petitioners have prayed for the following relief:

(2.) Briefly stated the facts of the case are that the petitioner is facing trial under Sec. 8/21, 25 of the NDPS Act, 1985.

(3.) Learned counsel for the petitioner submitted that the petitioner had moved an application under Sec. 91 Cr.P.C. dtd. 17/5/2023 before the competent criminal court and prayed that the call details and location of SHO - Bhajan Lal, Sarjeet Singh, Shailendra Kumar, Mahmood Ali, Vishnu Dutt, Prem Kumar and Vinod Kumar Chhipa for 11/8/2022 from 3 PM to 2 AM alongwith CCTV footages of PS Goluwala dtd. 11/8/2022 for 3 PM to 6 PM be summoned.