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Judgment
8 paragraphs · 154 wordsMr. J.S. Choudhary, learned Senior Advocate, representing the petitioner, submits that he may be allowed to withdraw the instant miscellaneous
petition giving liberty to the petitioner to file a fresh application for summoning the call details of the two witnesses Manish and Shailesh when their
cross-examination is being carried out and in the eventuality, the defence is able to establish that the contemporaneous mobile numbers were in use of
these witnesses.
The prayer so made is justified. Thus, upon the petitioners satisfying the trial court that the two contemporaneous mobile numbers, of which call details
are sought for by the defence, were owned by or were in use of the two witnesses referred to supra, the petitioner would be at liberty to file a fresh
application for summoning their call details. Such application, upon being filed, shall be objectively considered and decided expeditiously.
With these observations and directions, the miscellaneous petition is disposed of.