NINGTHOUJAM ONGBI MANITOMBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Since the petitioner has filed this petition seeking prayer as follows:

(2.) On receipt of the notice, the accused No.6 and the prosecution have also filed their objection.

(3.) Today when the matter is taken up, the counsel for the respondents represented before this Court that though the 6th respondent is ready for DNA test but the petitioner without approaching the court below where the case is pending has directly approached this Court seeking for DNA test which should not be entertained by this Court. The same argument is also advanced by Mr. H. Samarjit, learned PP for the other respondent.