LILABEN KASABHAI MAKAVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-?State.

(2.) By way of present petition, the petitioner has prayed to direct the Investigation to be conducted by independent Investigating Agency of the State i.e. C.I.D. Crime and further prayed to allow this petition directing the suspects to undergo tests that are scientifically approved methods/technique for increasing efficiency of investigation.

(3.) Heard learned advocate for the petitioner and learned APP for the respondent-?State.