NATIONAL INVESTIGATION AGENCY Vs. DALIM MIA

JUDGEMENT

(1.) The petitioner has filed this petition under Articles 226 and 227 of the Constitution of India read with Section 482 of Cr.P.C. for quashing of the order dated 11.05.2018 passed by the XLIX Additional City Civil & Sessions Judge(Special Court for Trial of NIA Cases) at Bengaluru, in NIA case in R.C.No.12/2018 at annexure-G and consequently to issue a writ or direction in the nature of mandamus allowing the application filed by the petitioner/NIA dated 27.04.2018 in NIA Case in RC No.12/2018/NIA/DLI (produced at annexure-F) by permitting the petitioner to obtain specimen voice samples of respondents.

(2.) Inspite of service of notice, the respondents have not appeared through their counsel.

(3.) Heard learned counsel for the petitioner.