R. K. AKHANDE Vs. SPECIAL POLICE ESTABLISHMENT, LOKAYUKT

JUDGEMENT

(1.) Ia No.12586/2020, an application for amendment in the petition is allowed.

(2.) By this writ petition under Section 482 of the Criminal Procedure Code, petitioner has challenged the order of the trial Court dated 21.10.2020 whereby for the purpose of investigation permission has been granted to take the voice sample of the petitioner.

(3.) The submission of learned counsel for the petitioner is that such a direction violates the petitioner's right under Article 20(3) of the Constitution of India and infringes the petitioner's privacy. In support of his submission, he has placed reliance upon the judgment of the Supreme Court in the matter of Selvi and others vs. State of Karnataka, 2010 AIR(SC) 1974. He has also submitted that no opportunity of hearing has been given to the petitioner before passing the order.