SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. for quashing of order dtd. 19/7/2016 (Annexure P-2) passed by the JMIC, Hansi (Hisar) alongwith its subsequent proceedings in F.I.R. No.214 dtd. 24/2/2017 registered under Ss. 120-B IPC and Ss. 10/12/13(1)(D), 7/8 of the Prevention of Corruption Act, 1998 at Police Station Hisar Civil Lines, District Hisar.

(2.) Brief facts are that on an application was moved by the Additional Superintendent of Police, Hisar before the Duty Magistrate on 19/7/2016 wherein he prayed that he had received case No.479-Special dtd. 2/6/2016 for investigation. During the inquiry of which the petitioner was joined. He further prayed that he was being presented in the Court and the Court was requested to obtain the consent of the petitioner to be produced before the Forensic Lab Madhuban for obtaining necessary voice samples so that the inquiry could be completed. On that the following order was passed (Annexure P-2):-

(3.) Aggrieved against the above order, the present petition has been filed.