JIJO C. GEORGE Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Counsel assisted by Sri Arun Kumar Tripathi, learned counsel for the applicant, Sri Subhash Chandra Tiwari, learned counsel for the respondent no.4, learned A.G.A. for the State and perused the material available on record.

(2.) This application under Sec. 482 Cr.P.C. has been filed to quash the effect and operation of the impugned order dtd. 18/10/2022 passed by Additional Chief Judicial Magistrate- IX, Allahabad, in Case - State vs. Jijo C. George arising out of the First Information Report registered at Case Crime No.0070 of 2022, under Ss. 376, 328, 323, 504 and 506 IPC, Police StationMutthiganj, District- Praygraj and the operation and effect of the order impugned dtd. 21/10/2022 passed by Sessions Judge / Special Judge (SC/ST Act), Allahabad, in C.N.R. No. UPAD01- 013127-2022, whereby he allowed the application of the Investigating Officer cocnerned to proceed with blood test / DNA test of the applicant during investigation.

(3.) The applicant- Jijo C. George- feeling aggrieved by the aforesaid direction/order of the Magistrate has approaced this Court invoking inherent powers of this Court in this matter wherein investigation is in progress and the applicant has been directed for undergoing DNA test.