Dhanvir Singh vs State
2021 Latest Caselaw 3146 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 1050/2020

Dhanvir Singh

----Petitioner Versus State

----Respondent Connected With

S.B. Criminal Misc(Pet.) No. 1011/2020 Gurmeet Singh

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr Sushil Kumar Prajapati For Respondent(s) : Mr Mahipal Bishnoi, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

04/02/2021

Learned counsel for the State submits that although this

Court may pass an order for calling phone-call details, the same

shall not be made available by the concerned Company as the

details related to more than one year back.

However, this Court is not satisfied, in view of judgment cited

by the learned counsel for the petitioner {Manju Devi Vs State of

Rajasthan: (2014) 3 CriLR 1226}, in a case where the call details

have been directed to be made available of the year 2009 while

the order was passed in the year 2014.

(2 of 2) [CRLMP-1050/2020]

Faced with such situation, learned Public Prosecutor submits

that he shall get the factual aspects examined and place before

this Court.

List again on 15.02.2021, as prayed.

(SANJEEV PRAKASH SHARMA),J

44-MMA/-

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