MUSAFIR YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Sudhir Kumar Singh, learned counsel for the revisionist and the learned A.G.A. for the State.

(2.) This revision has been filed seeking quashing of the order dated 1.4.2015 whereby the application of the revisionist for conducting D.N.A. test of Ankur, on the ground that Ankur is not his son rather he is the son of someone else born through the opposite party no. 2 has been rejected.

(3.) It is not disputed by the parties that the said Ankur is now about 18 years of age. The application dated 26.2.2014, filed as Annexure-1 to the affidavit does not mention anywhere as to how this doubt arose in the mind of the revisionist that Ankur is not his son.