SUNIL RAJAN K. Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Legal intricacies which stems from the protection under Article 20(3) of the Constitution never subsumes and here, it surfaces by way of a voice sample.

(2.) The petitioner - the sole accused in Crime bearing V.C.No.7/2024 of the Vigilance and Anti-Corruption Bureau, Malappuram - is aggrieved by Annexure-C Order, which permitted the petitioner's voice sample being taken at the Forensic Science Laboratory, Thiruvananthapuram on 4/11/2024 at 10.00 a.m.

(3.) Heard Sri.K.M.Sathyanatha Menon, the learned counsel for the petitioner and Sri.A.Rajesh, learned Special Public Prosecutor (Vigilance). Perused the records.