Madhya Pradesh High Court
Manmohan Baghel vs The State Of Madhya Pradesh on 11 May, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MCRC No. 15514 of 2022
(MANMOHAN BAGHEL Vs THE STATE OF MADHYA PRADESH)
Dated : 11-05-2022
Shri Brijesh Tyagi - Advocate for the applicant.
Shri C.P. Singh - Panel Lawyer for the respondent/State.
It is submitted by Shri Singh that the report in a sealed cover has been filed before the Principal Registrar of this Court.
The same is not on record.
It is verbally submitted by the counsel for the State that formalin breaks down the fragments of DNA and, therefore, the wanted length of fragments are not received and PCR reaction creates a hurdle as a result the application of wanted DNA fragment cannot appear as well as also changes the sequence of molecule of DNA and it also degrades the quality of DNA.
The counsel for the State is not in a position to make a statement as to whether the fetus sent to RFSL, Bhopal has been kept in a secured manner or not.
Accordingly, the State Counsel is directed to make a specific statement with regard to the present status of fetus along with the register showing the receipt as well as movements of fetus at different stages which had taken place within the DNA Test Laboratory.
List this case on 13.5.2022.
(G.S. AHLUWALIA) JUDGE (alok) ALOK KUMAR 2022.05.11 16:13:12 +05'30'