ANKIT KHANDELWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Writ Petition has been filed against the order dtd. 15/2/2021 passed by the Revisional Court-Sessions Judge, Dausa in Cr. Revision Petition No.9/2021, Ankit Khandelwal Vs. State of Rajasthan, whereby revision petition filed by the petitioner against the order dtd. 29/1/2021 passed by Judicial Officer, Gram Nyayalaya Dausa directing the petitioner to give voice sample in FIR No.362/2019 at Police Station CPS, ACB Jaipur for offence under Sec. 7 of the Prevention of Corruption (Amended) Act, 2018 has been dismissed.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioner submits that the learned Nyayadhikari, Gram Nyayalaya as well as learned Sessions Judge have erred in arriving at the conclusion that the accused of any offence can be compelled to give his voice sample, because such direction would be violative of Article 20 of the Constitution of India. It has been further contended that a wrong finding has also been recorded that the admitted voice recording is already available with the Anti Corruption Bureau (ACB). Therefore, the impugned orders are liable to be quashed and set aside.