KAMAL PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) Aggrieved of the order dtd. 27/4/2021 of the learned Additional Sessions Judge, SBS Nagar allowing the application of the Vigilance Bureau for taking voice samples of the petitioners, the present revision petition is filed.

(3.) The facts in brief are that Vigilance Bureau, Punjab received an information of money being extorted from local public at Tehsil Banga for getting the sale deeds registered. The information was that the petitioners (both typist at Tehsil Banga Complex) were collecting money for getting the sale deeds registered from the Tehsildar and other revenue officials of the revenue department. After taking approval, the mobile used by the petitioners were tapped. From the transcripts of various dates finding sufficient evidence the FIR was registered.