SAMPATRAO RAJESHWARRAO ARVELLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally by consent of parties.

(2.) In all these matters, a common Question of Law is agitated. Therefore, though the applicants are involved in various offences, the issue, in question, arising from orders of different Courts is one and the same. Hence, on hearing together, applications are decided by this common order.

(3.) By impugned orders, the permission for Narco Analysis, Brain Mapping and other analogous tests has been granted. The said permission is under challenge.