MURUGESAN ALIAS ABDULLAH Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) THIS petition has been filed to call for the records in Cr.M.P.No.3273 of 2007 dated 15.05.2007 on the file of the learned Judicial Magistrate, Tenkasi in Cr.No.727 of 2006 on the file of the respondent police and set aside the same.

(2.) HEARD both sides.

(3.) THE bone of contention of the revision petitioners is that such tests are violative of Article 21 of the Indian Constitution and it would amount to testimonial compulsion.