SANJAY SINGH MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned A.P.P. for the State.

(2.) This revision petition has been preferred for setting aside the order dtd. 14/7/2025, passed by the learned Principal Judge, Family Court, Seraikella-Kharsawan, in O.M. Case No. 62 of 2024, whereby, the petition filed by the petitioner dtd. 4/3/2025 for DNA examination of the child has been rejected by the learned court.

(3.) Learned counsel appearing for the petitioner submits that the marriage between the petitioner and O.P. No. 2 was solemnized on 17/4/2023, however the child was born just after three months of marriage i.e. in the month of July, 2023. He submits that in this background, the petitioner has filed a petition for DNA Test of the child, however, the learned court has rejected the same, which is not in accordance with law. He relied in the case of Nandlal Wasudeo Badwaik Versus Lata Nandlal Badwaik & Anr., reported in AIR 2014 Supreme Court 932.