THANGAVELU Vs. SIVAKUMAR

JUDGEMENT

(1.) CHALLENGING and impugning the order dated 1.8.2005 passed by the Judicial Magistrate No.II, Cheyyar, Thiruvannamalai, in Crl.M.P.No,500/05 in M.C.No.1 of 2004, this criminal revision case is focussed.

(2.) A 'resume' of facts absolutely necessary and germane for the disposal of this criminal revision case would run thus:- The respondent minor, through her mother and natural guardian, filed the M.C.No.1 of 2004 before the Judicial Magistrate No.II, Cheyyar, seeking maintenance as against the revision petitioner herein. The revision petitioner disputed the parentage of the respondent and he disowned the respondent as his son. Whereupon, the revision petitioner filed the Crl.M.P.No,500 of 2005 for subjecting the respondent herein for D.N.A. test. The Magistrate dismissed the said petition.

(3.) TODAY the learned counsel for the revision petitioner is absent, but only adjournment on her behalf was sought for.