BUDDHA SEN KUMHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application has been filed by the accused under Section 482 of the Cr.P.C. for quashing of order dated 20.07.2017, passed by the Additional Sessions Judge, Anuppur in Special Case No.10/2016, whereby the Special Court directed the applicant to give his voice sample to the Lokayukta Police.

(2.) It was alleged that the applicant was trapped by Lokayukt Police with other co-accused persons for taking bribe and money was recovered from the applicant. After completing investigation, charge sheet has been filed before the learned trial Court for offences punishable under Sections 7, 13(1) D read with Section 13(2) of the Prevention of Corruption Act, 1988 and Section 120-B of the IPC.

(3.) An application for voice recording of the applicant was filed by the prosecution as Annexure-A/1 on the grounds that, the accused/applicant was called for so many times by the Lokayukta Police for his voice test but the applicant and other co-accused persons were not present before the Lokayukta Police. Therefore, under the order of learned trial Court, the prosecution prayed to collect their voice samples.