NATIONAL INVESTIGATION AGENCY Vs. TAJAMUL SAIKH BHOOT

JUDGEMENT

(1.) Heard counsel for the Appellant. In-spite of service of notice, there is no representation on behalf of the Respondents.

(2.) Assailing the Order, dated 03.07.2019, in Crl. M.P. Nos.823 & 893 of 2019 in R.C. No. 1 of 2018/NIA/Hyd, wherein, the application filed by NIA under Section 173(8) of Cr.P.C., requesting the investigation agency to obtain voice samples of the Respondent/Accused Nos. 3 and 4 for comparison with the voice said to have been recorded during interception of voice call made from a cell phone to 2nd Accused was rejected. The said application came to be rejected in view of the Orders passed by the High Court for the State of Telangana and for the State of Andhra Pradesh in the case of M. Radhika and Another v. The State of A.P. and another, Crl. Petition No. 2119/2015, dated 02.03.2015 and the Judgment of the Hon'ble Apex Court in Ritesh Sinha v. State of Uttar Pradesh, 2013 AIR(SC) 1132.

(3.) The averments in the charge-sheet discloses that, on 31.03.2018, the Officers of DRI, Regional Unit, Viskhapatnam seized 510 numbers of Fake Indian Currency Notes ['FICN'] in the denomination of Rs., 2000/- having a total face value of Rs., 10,20,000/- from the possession of one Mohammed Mahaboob Baig @ Ashar Baig [A1] and Syed Imran [A2] at Visakhapatnam Railway Station, while both the Accused were travelling in S-10 Compartment Train of Howrah Hyderabad Eat Coat Express. On interrogation, both of them confessed that FICN were smuggled into India from Bangladesh and were to be handed over to them at an unidentified village near Farakka, West Bengal, by a courier sent by a person named Tajamul. It was further disclosed that the Accused were carrying the fake currency notes to Bengaluru for circulation.