RADHEY SHYAM KAPOOR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 438 Cr.P.C. seeking grant of anticipatory bail to the petitioner in case FIR No.94 dated 17.2.2009 registered at Police Station Civil Lines, Hisar under Sections 376, 323, 506, 120BIPC. On March 4, 2009, this Court had passed the following order:

(2.) Investigating Officer Umed Singh is present in Court. He has stated that blood samples were drawn under the orders of Chief Judicial Magistrate, Hisar. Chief Judicial Magistrate, Hisar had passed the following order:

(3.) Umed Singh has stated that samples could not be taken to DNA Fingerprinting and Diagnostics Hyderabad, as it was not clarified in the order as to who will bear the expenses for conducting the DNA test by the Laboratory. It-is stated that four samples were drawn and Laboratory at Hyderabad charges Rs.5000 per sample.