SURESH CHANDRA JAIN Vs. HARIBAI

JUDGEMENT

(1.) This petition under Sec. 482 of Crimial P.C. has been filed against the order dated 16.1.2009 by which it was directed that the blood samples of the applicant be recollected in the presence of the prosecutrix as well as a lady advocate who has standing of at least 10 years of practise for the purposes of sending the same for DNA test from any lab except the State Forensic Science Laboratory, Sagar.

(2.) The necessary facts for the disposal of this application lies in a narrow compass.

(3.) By order dated 16.1.2009 it was directed that the blood samples of the applicant be recollected in the presence of the complainant and a lady advocate having a standing of 10 years of practise. The said order has been challenged by filing this petition under Sec. 482 of Cr.P.C.