RITESH SINHA Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri G.S.Chaturvedi, learned Sr. Advocate, assisted by Sri Samit Gopal, learned counsel for the applicant, Sri D.R.Chaudhary, learned Government Advocate for the State of U.P.

(2.) THIS application has been moved by the applicant Ritesh Sinha with a prayer to quash the order dated 8.1.2010 passed by learned Chief Judicial Magistrate, Saharanpur in Case Crime No. 864 of 2009 under sections 420, 417, 468/34 I.P.C., Police Station Sadar Bazar, District Saharanpur, by which the notice has been issued to the applicant to appear and give sample of his voice to the Investigating Officer of the above mentioned case.

(3.) IN support of his submission, the learned counsel for the applicant cited the case of M.P.Sharma and others Vs. Satish Chandra and others, 1954 S.C.300 Vol. 41.