SUNIL KUMAR GULATI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved of directions of Chief Judicial Magistrate, Patiala for giving voice samples, the petitioner has filed this petition under Sec. 482 Cr.P.C.

(2.) The brief facts are that Jaspreet Singh (respondent No.2) -complainant was running a chemist shop. He had made an unauthorized alteration in the shop resultantly, the shop was sealed by authorities. Sunil Kumar Gulati (petitioner) was posted in the Land Branch of Municipal Corporation, Patiala, he demanded Rs.25,000.00 for getting the shutter of the shop open. The amount demanded was to be paid to Rakesh Behal one of the chemist known to the petitioner. On complaint, a trap was laid and on 10/10/2020 Rakesh Behal was apprehended red handed. A telephonic conversation with regard to demand of illegal gratification was recorded and the memory card handed over to the investigation agency.

(3.) An application was filed by the Vigilance Bureau seeking voice samples of Rakesh Behal and petitioner. Rakesh Behal had no objection for giving his voice samples but petitioner filed a reply opposing the application. The application was allowed vide order dtd. 30/11/2021. Petitioner was directed to give his voice sample. Hence the present petition.