SANJAY BISWAS Vs. STATE

JUDGEMENT

(1.) The present criminal revision arises out of an order passed by the learned Special Judge (POCSO), South Andaman District in Special Case No. 58/2018 and Special Trial No. 68/2019.

(2.) The impugned order was passed on 20/11/2023 on an application filed by the prosecution for taking blood samples of the accused, the victim girl and the minor baby of the victim girl for the purpose of DNA profiling. The order records that the victim girl was present before the Court on the day when the order was passed and filed her consent for collection of her blood sample and that of her baby for DNA profiling.

(3.) The learned Court directed the Investigating Officer /Station House Officer (IO/SHO) of the Pahargaon Police Station to produce the accused, victim girl and the minor child of the victim girl before the Medical Superintendent of GB Pant Hospital for collection of blood samples for DNA analysis and thereafter send the samples to CFSL laboratory for further reports.