SUNIL BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred claiming the following prayer:-

(2.) Learned counsel for the petitioner submits that this petition has been preferred against the order dtd. 13/8/2018 passed by learned Additional Sessions Judge (Women Atrocities Cases), Jodhpur Metropolitan in Sessions Case No.127/2013, whereby the learned trial court has rejected the application of the petitioner, wherein he sought to submit himself to a Narco Analysis test and bring the resultant report of the same onto the record as a part of his defence. He further submits that the petitioner, who is husband of the deceased-victim, is facing trial under Ss. 304-B and 498-A IPC.

(3.) Learned counsel for the petitioner has drawn the attention of this Court to the fact that after the examination of the prosecution witnesses and defence witnesses, an application was preferred by the petitioner to get himself examined for Narco Analysis test, which is a recognized scientific technique, at the relevant stage of Sec. 233 Cr.P.C.