Madras High Court
Asha vs The Deputy Superintendent Of Police on 22 June, 2022
Author: Sathi Kumar Sukumara Kurup
Bench: Sathi Kumar Sukumara Kurup
Crl.O.P.No.13159 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.06.2022
CORAM:
THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA
KURUP
Crl.O.P.No.13159 of 2021
and
Crl.M.P.No.7228 of 2021
Asha ... Petitioner
Versus
1.The Deputy Superintendent of Police
Thayarkulam
Kanchipuram.
2.The Inspector of Police
G3, All Women Police Station
Melmaruvathur
Kanchipuram District
(Crime No.1 of 2016)
3.Aravindan ...Respondents
PRAYER: Criminal Original Petition filed under Section 482 of the Code
of Criminal Procedure, to direct the Respondents to conduct re-DNA test,
directing the concerned person to collect blood samples of all the three
persons in the presence of one of the counsel for the Petitioner to ensure
1/6
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.13159 of 2021
the procedures are strictly adhered with in Crime No.1 of 2016 on the file
of the Inspector of Police, G3 All Women Police Station, Melmaruvathur,
Kanchipuram District.
For Petitioner : Mr.S.Lokesh
for Mr.C.Raja
For Respondents : Mr.L.Baskaran for R1 & R2
Government Advocate (Crl.Side)
: R3- No appearance
ORDER
This petition had been filed to direct the Respondents to conduct re-DNA test, by directing Authority concerned to collect blood samples of all the three persons in the presence of one of the counsel for the Petitioner to ensure the procedures are strictly adhered to in Crime No.1 of 2016 on the file of the Inspector of Police, G3 All Women Police Station, Melmaruvathur, Kanchipuram District. 2/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.13159 of 2021
2. The Petitioner is seeking DNA test regarding the paternity of the child born to the Petitioner. When the Petitioner was a teenage girl, the third Respondent developed friendship with her and under the guise of love, he had sexual intercourse with the Petitioner, resulting in the Petitioner becoming pregnant. Hence, the parents of the Petitioner preferred a complaint with the second Respondent. Based on the complaint, First Information Report was registered under the provisions of Section 376 of IPC and under the provision of POCSO Act. Investigation proceeded and the Petitioner and the third Respondent were subjected to DNA test. After completion of investigation, final report was laid before the Learned Sessions Judge, Special Court for Exclusive Trial of Cases sunder (POCSO) Act, Chengalpattu.
3. The Learned Government Advocate (Crl.Side) submitted that as per the DNA report obtained from the Tamil Nadu Forensic Laboratory, the third Respondent, who is alleged to be the father of the minor child born to the Petitioner, is excluded. Not satisfied with the same, the Petitioner had approached this Court. 3/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.13159 of 2021
4. It is the further submission of the Learned Government Advocate (Crl.Side) that the Petitioner herein is entitled to file a fresh petition, as per the provision of the Code of the Criminal Procedure before the trial Court, for conducting DNA test in any other Laboratory.
5. The submission of the Learned Government Advocate (Crl.Side) eventhough found reasonable, since the Petitioner had approached this Court by claiming that the third Respondent is the father of the child, she is entitled to take fresh DNA test regarding the paternity of the child. Therefore, the Investigating Officer, the Respondents 1 & 2 are directed to subject the Petitioner and the third Respondent for fresh DNA test through the Central Forensic Laboratory, Hyderabad. The Learned Sessions Judge, Fast Track Mahila Court, is directed to proceed further based on the report of the fresh DNA test from the Central Forensic Laboratory, Hyderabad.
4/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.13159 of 2021
6. With the above directions, this Petition is disposed of. Consequently, connected Miscellaneous Petition is closed.
22.06.2022 Index: Yes/No Internet: Yes/No dna To
1.The Sessions Judge Special Court for Exclusive Trial of Cases sunder (POCSO) Act, Chengalpattu.
2.The Deputy Superintendent of Police Thayarkulam Kanchipuram.
3.The Inspector of Police G3, All Women Police Station Melmaruvathur Kanchipuram District (Crime No.1 of 2016)
4.The Public Prosecutor High Court, Madras.
5/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.13159 of 2021 SATHI KUMAR SUKUMARA KURUP., J.
dna Crl.O.P.No.13159 of 2021 and Crl.M.P.No.7228 of 2021 22.06.2022 6/6 https://www.mhc.tn.gov.in/judis