RAVICHANDRAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS revision is filed against the order of the Judicial Magistrate, Perambalur in Crl. M. P. No. 9017 of 2003 in C. C. 352 of 2003 dated 26. 3. 2004 in and by which he has granted the permission to the police to perform DNA typing test on the accused as well as the complainant and her child.

(2.) HEARD the learned counsel for the petitioner and the learned Govt. Advocate (Criminal side ).

(3.) THE point for consideration is that whether the order of the trial Court in permitting the police with a direction to perform D N A typing test on the accused as well as the complainant and her child can sustain.