PRINCE THAKUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 30/1/2024, passed in Misc. Criminal Case No. 107 of 2023, by the court of Judge, Family Court, Vikas Nagar, District Dehradun ("the case"). By the impugned order, an application filed by the respondent no.2 has been allowed and the revisionist has been directed to undergo Deoxyribonucleic Acid ("DNA") examination.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Facts necessary to appreciate the controversy, briefly stated, are as follows:-