VINOD KARMALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 528 of the B.N.S.S., 2023 with the prayer to quash and set aside the order dtd. 17/8/2024 passed by learned Additional Sessions Judge-I, Ramgarh in Sessions Trial No.82 of 2015 whereby and whereunder the petition of the petitioner for exemption from DNA Profile Test has been rejected.

(3.) This is the second journey of the petitioner to this Court in connection with the said Sessions Trial No.82 of 2015.