PRAVINSINH NRUPATSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since common question of law raised in these two petitions, they are taken up for hearing together and being disposed of by this common judgment. Facts of Criminal Revision Application No. 157 of 2021

(2.) By way of this revision application, the petitioner - accused challenges a judgment and order dtd. 9/2/2021 passed by the Special Court (ACB) and 3rdAdditional Sessions Judge, Gandhinagar, rendered in Criminal Misc. Application No.1317 of 2020, whereby application filed by the prosecution requesting the concerned Court directing petitioner to give his voice sample before competent Officer of Forensic Science Laboratory (for short "FSL"), Gandhinagar, as it is required for the purpose of voice spectrography, as during the course of investigation, recorded conversation, in between the petitioner - accused and the first-informant, is found and sent to the FSL for comparison thereof, whereas request made by Investigating Officer to give the same voluntarily is refused in writing. Facts of Criminal Revision Application No. 960 of 2022

(3.) By way of this revision application, the petitioner therein challenges an order passed by the Special Judge (A.C.B.) dtd. 21/5/2022 rendered in Criminal Misc. Application (S) No. 66 of 2022 directing the petitioner - accused to remain present before the Investigating Officer to give his voice samples for spectrograph test. The petitioner - accused is prosecuted for an offence under Ss. 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988.