KARAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 528 of BNSS, 2023 is for quashing of the order dtd. 27/5/2025 (Annexure P-8) passed by the Addl. Sessions Judge, Hoshiarpur whereby the application dtd. 10/1/2023 (Annexure P-6) filed by the prosecution for obtaining voice samples of the petitioner has been allowed.

(2.) The brief facts of the case are that an FIR No.11 dtd. 31/5/2019 under Sec. 7 of Prevention of Corruption Act, 1988 Police Station Vigilance Bureau Range, Range Jalandhar came to be registered against the petitioner (accused). He was granted the concession of bail. Subsequent thereto, the prosecution moved an application dtd. 23/7/2019 (Annexure P-2) before the Court of Addl. Sessions Judge, Hoshiarpur seeking permission to take the voice samples of the petitioner. The petitioner filed a reply (Annexure P-3) stating that he did not wish to give his voice samples as the police had obtained his voice recordings by force.

(3.) The said application came to be disposed off and dismissed in view of the fact that the accused was not ready to give his voice samples vide order dtd. 20/11/2019 (Annexure P-5).