AMARJIT SINGH Vs. NIRMALJEET KAUR AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C for quashing of order dated 23.12.2015 (Annexure P-5), whereby, the application moved by the petitioner for conducting DNA test of respondent No.2 has been dismissed.

(2.) Brief facts of the case are that respondent No.1-wife filed a petition under Sec. 125 Cr.P.C for grant of maintenance to herself and respondent No.2 (minor son). Said petition was allowed and the petitioner was directed to pay a sum of Rs. 4,000.00 per month as maintenance to respondent No.1 and Rs. 2500.00 per month to respondent No.2 (son).

(3.) Aggrieved by the said order of grant of maintenance, the petitioner preferred a revision petition before the Sessions Court, Jalandhar, which is still pending. However, during pendency of the said revision petition, the petitioner moved an application for issuance of direction to respondent No.1 to bring respondent No.2 to concerned Forensic Science Laboratory for conducting DNA test.