RAHUL PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri DP Singh, Counsel for the applicant.

(2.) Smt. Uma Kushwah, Panel Lawyer for the respondent No.1/ State.

(3.) This Criminal Revision under Sec. 397 of CrPC has been filed against the order dtd. 03/03/2021 passed by 6th Additional Sessions Judge, Gwalior in Sessions Trial No.545/2017, by which the Trial Court has directed for conducting DNA Test.