ABHAY SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THE question to be determined in this petition under Section 482 Cr. P. C. is whether the accused should be compelled to undergo Narco Analysis and Brain mapping test against his wishes ?

(2.) THE accused is on bail and he is facing charge (in Criminal Case No. 10439 of 2008)under Sections 302, 120-B Indian Penal code.

(3.) THE Magistrate rejected the application of the investigating agency seeking permission to conduct Narco Analysis and Brain mapping Test on the accused.