TRUPTI JAYESH RAUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Learned APP waives service on behalf of Respondent State.

(3.) By this petition, the petitioner has impugned the order dated 29th July, 2017, passed by the learned Additional Sessions Judge, Greater Bombay, by which the application (Exhibit-29), preferred by the Investigating Officer seeking permission to take DNA profile of the accused no.2's son was allowed.