SAROJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Arvind Kumar, learned counsel for the petitioners and Mr. Badrul Hasan, learned Additional Government Advocate appearing on behalf of the State.

(2.) The petitioners are the accused in F.I.R. No.86 of 2022, under Ss. 302, 201 I.P.C. Police Station Mohd. Pur Khala, District Barabanki. They have filed this petition seeking a writ of mandamus commanding the opposite parties to take immediate positive decision on representation dtd. 12/9/2022 annexed as Annexure No.1 to the petition by which the petitioners have sought utilization of modern scientific technique of "brain mapping test" like "NARCO" or "lie detector test" upon petitioners as well as complainant to lead the investigation in right direction and to extract the truth of the case. Another relief has been sought in the nature of mandamus commanding opposite party no.4 to obtain viscera analysis report from Forensic Scientific Laboratory, Lucknow pertaining to the aforesaid case as viscera has been preserved.

(3.) Learned counsel for the petitioners has relied upon a judgment of this Court dtd. 21/8/2015 rendered in the case of Madhuri Devi Vs. State of U.P. and others; Writ Petition No.7590 (MB) of 2015. He has also relied upon another judgment dtd. 15/11/2019 rendered in the case of Ram Prasad Vs. State of U.P. and others; Writ Petition No.31348 (MB) of 2019 in support of his case.