JUDGEMENT
SUBRAMONIUM PRASAD,J. -
(1.)This revision petition has been filed by the State challenging the order dated 04.12.2017 whereunder, the learned Additional Sessions Judge, Karkardooma Courts, Delhi has directed the Investigating Officer to procure the call detail records and location via mobile towers of all members of the raiding team and also of the secret informer and himself. The Investigating Officer was also directed to procure the mobile phone of the accused from the malkhana.
(2.)It is the contention of the State that the trial court has failed to appreciate that the said order amounts to interference in the investigation process and the accused does not have any right to have the information about how the investigation is progressing as the accused is not entitled to call records. It is also submitted by the State that the documents sought to be produced have not been a part of the charge-sheet and details of the personal information of the Investigating Officer of the case would amount to the intrusion on the privacy of the Investigating Officer. It is also stated that apart from information regarding this case, details of other cases would also be there in the mobile of the Investigating Officer which the accused is not entitled to see.
(3.)Heard Ms. Kusum Dhalla, learned APP appearing for the State and Mr. Sumer Kumar Sethi, learned counsel for the respondent.
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