The Chief Judicial Magistrate, Saharanpur by an order issued summons to the appellant to appear before the Investigating Authorities and to give his voice sample. This order of the Chief ... Judicial Magistrate was challenged before the High Court of Allahabad under Section 482 of the Code of Criminal Procedure, 1973. The High Court having negatived the challenge made by the appellant by its order, an appeal was been filed before the Supreme Court.