SUREKHA DNYANESHWAR SONAWANE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By consent, rule made returnable forthwith.

(2.) The petition impugns an order dated10-1-2006 passed by the JMFC, CBD, Navi Mumbai, granting permission to conduct brain mapping test and lie detection test on one Mohan Sonawane as on the petitioner.

(3.) It appears that on18-10-2005 the Acting Chair Person of the Maharashtra State, Human Rights Commission, probably un-aware of the fact that the trial has concluded and resulted in an acquittal of the accused, passed an order recording the allegations in the complaint and transmitting the complaint to the Commissioner, Navi Mumbai for disposal in accordance with law.