ABU THAHIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused No.1 in Crime No.150/2018 of Vengara Police Station has filed this petition under Sec. 482 of the Code of Criminal Procedure (hereinafter referred as 'Cr.P.C', for short) to quash Annexure-H order passed by the learned Special Judge under the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred as 'NDPS Act', for short) and Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act (hereinafter referred as 'SC/ST Act', for short) and Annexure-I, the consequential order issued by the Investigating Officer. Respondents are State of Kerala and the Investigating Officer.

(2.) Heard the learned counsel for the petitioner as well as the learned Additional Director General of Prosecution, Sri.Grashious Kuriakose. Adv. Jamsheed Hafiz, who represented Mr.Fajid also was heard.

(3.) It is submitted by the learned counsel for the petitioner that as per Annexure-H order in Crl.M.P.No.487/2020 dtd. 5/1/2021, the learned Special Judge directed the 1st accused in the above crime, who is the petitioner herein, to appear before the Director of All India Radio Station, Kozhikode on the date and time fixed by the Investigating Officer for the purpose of obtaining voice sample. In consequence thereof, Deputy Superintendent of Police (special branch)/Investigating Officer issued Annexure-I notice to the petitioner to appear before the All India Radio Station, Kozhikode on 4/2/2021 at about 10:30 a.m.