Meda Jhansi Lakshmi vs The State Of Telangana
2023 Latest Caselaw 4116 Tel

              THE HONOURABLE SRI JUSTICE K.SURENDER

                     CRIMINAL PETITION No.11431 OF 2023

O R D E R:

The petitioner is aggrieved by the Order dated 31.10.2023

passed in CRL.M.P.No.1160 of 2023 in Crime

No.05/RCT/ACB/NZB/2022 by the learned Special Judge for trial

of SPE and ACB Cases, Karimnagar directing the petitioner to give

voice samples of two accused.

02. Accused No.1 is before this Court.

03. Learned counsel for the petitioner would submit that

directing to give voice samples is in violation of Article 20 (3) of the

Constitution of India which provides protection from self-

implication.

04. The said ground cannot be accepted in view of

Judgment of Honourable Supreme Court in Ritesh Sinha v.

State of Uttar Pradesh 1 wherein it was held that directing a

person to give voice samples will not be in violation of Article 20

(3) of the Constitution of India and will not amount to self-

implication.

(2019) 8 SCC 1

05. In view of the above Judgment of Honourable Supreme

Court, this Court is not inclined to interfere with the Order dated

31.10.2023 passed in CRL.M.P.No.1160 of 2023 in Crime

No.05/RCT/ACB/NZB/2022 by the learned Special Judge for trial

of SPE and ACB Cases, Karimnagar.

06. Accordingly, this Criminal Petition is dismissed. There

shall be no order as to costs.

The Miscellaneous applications pending, if any, shall stand

closed.

___________________ K.SURENDER, J Date: 18-NOV-2023 KHRM