RAJESH KRISHNARAYAN TRIPATHI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. By consent of the learned counsel for the parties, the matter is taken up for final disposal.

(2.) This petition challenges the order dtd. 17/3/2025 passed by the learned Special Judge, CBI, Nagpur in Reference No. RC AC12017 A0001, thereby allowing the application filed by the respondents seeking permission to obtain voice sample of the petitioner.

(3.) Brief background of the case is necessary to dispose of the writ petition.