Pintu Goswami @ Pintu Gosai vs State Of Bihar & Anr on 8 January, 2016

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Patna High Court - Orders

Pintu Goswami @ Pintu Gosai vs State Of Bihar & Anr on 8 January, 2016

Bench: Anjana Mishra

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.31782 of 2015
                         Arising Out of PS.Case No. -193 Year- 2015 Thana -BIHTA District- PATNA
                 ======================================================
                 Pintu Goswami @ Pintu Gosai
                                                                    .... .... Petitioner/s
                                               Versus
                 State of Bihar & Anr
                                                               .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Bijay Prakash Singh
                 For the Respondent.      :  Mr. Ramsuhawan Singh
                 For the AIIMS            :  Mr. Sudhir Kumar Singh
                 For the Opposite Party/s  : Mr. Lalan Kumar(App)
                 ======================================================
                 CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
                                            ORAL ORDER

5   08-01-2016

Heard learned counsel for the petitioner, learned counsel appearing on behalf of opposite party No. 2, learned counsel for the AIIMS, Patna as well as learned Additional Public Prosecutor for the State.

On the earlier occasion, prayer had been made that the D.N.A. test be conducted at Patna itself at the A.I.I.M.S., Patna. However, learned counsel appearing on behalf of the A.I.I.M.S., Patna submits that there is no such provision available in the A.I.I.M.S., Patna and, therefore, the same could not be possible here. However, learned counsel appearing on behalf of the opposite party No. 2 submits that there is a collection centre at Patna for receiving samples to be sent to the Research Institute at Hyderabad for conducting the D.N.A. Test.

In that view of the matter, it is directed that the parties Patna High Court Cr.Misc. No.31782 of 2015 (5) dt.08-01-2016 P2/2 shall present themselves before Dr. Fazal-ur-Rahman, Thyrocare Diagnostics, Surya Palace, Boring Road, Patliputra Colony, Patna on the 22nd of January, 2016 on which date the concerned doctor shall take the samples and forward them to its laboratory at Hyderabad which is the authorized laboratory for conducting D.N.A. test and the laboratory at Hyderabad shall submit its report to this Court within a period of six weeks.

As soon as the said report is made available to this Court, the case be listed under the heading 'For Admission'.

(Anjana Mishra, J) Saif/-

  U         T

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Patna High Court - Orders