- (1.) Issue notice of the Misc. Petition as well as of the stay petition to the respondent.
(2.) Learned Public Prosecutor accepts notice on behalf of respondent-State. Thus notice need not be issued. The matter is heard finally today itself.
(3.) The petitioner is facing trial in the court of learned Additional Sessions Judge, Sri Karanpur district Sri Ganganagar in Sessions Case No.18/2019 of the offences under Sections 8/18, 25 and 29 of the NDPS Act. He filed an application in the trial court seeking summoning of the call details of the Seizure Officer and some other police officials for the date of seizure i.e. 15.02.2019 claiming that these officials were not present at the place of the seizure on the date and time alleged. The said application was rejected by the trial court by order dated 03.01.2020, which is assailed in this Misc. Petition.;