MADHUKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forth with. Heard by consent.

(2.) By way of present petition, the petitioner challenges the order dated 18.05.2007, passed by the Judicial Magistrate, First Class, Jamner below remand application in Crime No.61/2003 of Police Station Jamner.

(3.) The petitioner has been directed to surrender to the Investigating Officer for conducting Narco Analysis, lie detector and brain mapping test.