Smt.Jampala Rajitha vs The State Of Telangana,
2025 Latest Caselaw 3237 Tel

Telangana High Court

Smt.Jampala Rajitha vs The State Of Telangana, on 19 March, 2025

            THE HONOURABLE SRI JUSTICE K.SURENDER

                     CRIMINAL PETITION No.13156 of 2024

ORDER:

The petitioners/A1 and A2 filed the criminal petition

aggrieved by the order of the learned Special Judge for SPE &

ACB Cases-cum-III Addl.district and Sessions Judge, Warangal,

in Crl.MP.No.04 of 2024 in Cr.No.11/RCT-ACB-WRL/2023,

directing the petitioners to appear before Director, Telangana

State Forensic Laboratory, Hyderabad, on 02.09.2024, to give

voice samples for the purpose of comparison with the audio and

video evidence collected during investigation.

2. Learned Counsel for the petitioner argued that the

direction given by the learned Special Judge is in violation of

the Article-20, clause-3 of the Constitution; and that the

question of forcing the petitioners to speak against themselves

does not arise.

3. The Honourable Supreme Court in Ritesh Sinha v. State

of UP and another 1 held that the Judicial Magistrate has

power to order a person to give his voice sample for the purpose

of investigation of crime.

2019 (8) SCC 1

4. In view of the aforesaid Judgment of Honourable Supreme

Court, there are no grounds in the criminal petition.

5. Accordingly, Criminal Petition is dismissed.

_________________ K.SURENDER, J Date: 19.03.2025 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION No.13156 of 2024

Dt. 19.03.2025

tk