PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have preferred the instant revision petition, challenging the order dated 10.04.2019, passed by the trial court, vide which the application under Section 53-A Cr.P.C., for getting conducting DNA profiling of both petitioners was dismissed.

(2.) The trial court dismissed the said application while observing as under:-

(3.) Learned counsel for the petitioners has submitted that the dismissal of the application amounts to denial of the fair trial. He also placed reliance upon the judgments of Hon'ble Supreme Court in Krishan Kumar Malik vs. State of Haryana 2011 (3) RCR (Criminal) 589 and Tameezuddin alias Tammu vs. State (NCT of Delhi) (2009) 15 Supreme Court Cases 566; the judgment of Rajasthan High Court in Richpal Kharra vs. State 2013 (8) RCR (Criminal) 2605; judgment of Andhra Pradesh High Court in Kodi Satish Naidu vs. State of Andhra Pradesh and another 2015 (4) RCR (Criminal) 346. I have heard learned counsel for the parties and have gone through the record.