TARAN SINGH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1972 (for short, 'the Cr.P.C.) by the petitioners, who are accused pertaining to Crime No.160 of 2007 of Governorpeta Police Station, Vijayawada, impugning the order in Crl.M.P. No.2898 of 2008, dtd. 14/10/2008, on the file of the Court of III Additional Chief Metropolitan Magistrate, Vijayawada (for short, 'the trial Court'), where under the learned Magistrate directed the petitioners herein to subject themselves for Narco Analysis Test at FSL, Bangalore.

(2.) The petitioners herein are the respondents in Crl.M.P. No.2898 of 2008 in Crime No.160 of 2007. The Sub-Inspector of Police, Governorpeta Police Station, filed the said Application before the learned Magistrate to give directions to the petitioners-accused to go for Narco Analysis Test at FSL, Bangalore to bring out the truth in a scientific manner.

(3.) The learned Magistrate, by virtue of the order, dtd. 14/10/2008, allowed the said Application and, aggrieved by the same, the present Criminal Revision Case is filed.