RAJ KUMAR SINGH CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) Learned counsel for the petitioner submits that the voice sample cannot be taken against the wishes of the petitioner, as it would amount to self-incrimination. Learned counsel for the petitioner further submits that the petitioner has protection under Article 20 of the Constitution of India.

(3.) Learned counsel for the petitioner relies upon the judgment passed in the matter of Vikramjeet Singh Vs. State of Rajasthan; SB Criminal Misc. Petition No.780/2018 decided on 23/5/2018.