Madhya Pradesh High Court
Shiv Kumar Kushwah vs The State Of Madhya Pradesh on 14 November, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 43998 of 2022
(SHIV KUMAR KUSHWAH Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 14-11-2022
Shri Rajneesh Kant Rajak, learned counsel for the
applicant.
Shri Shiv Kumar Shrivastava, learned Govt. Advocate for
the respondent/State.
There is a report given by Dr. Swapnila Chouhan, Scientific Officer and Assistant Chemical Examiner dated 10/10/2022 in which it is mentioned that Y-Chromosome STR DNA profile received from vaginal slide of the prosecutrix Ex.A (E/3973) matches with Y-Chromosome STR DNA profile obtained from blood sample of accused-Shiv Kumar bearing Ex.F (E/3976).
Shri Rajneesh Kant Rajak, learned counsel for the applicant submits that fact of the matter is that incident took place on 16/06//2021 whereas FIR was lodged on 18/07/2021. Applicant was arrested on 19/07/2021, MLC was carried on 19/07/2021 and Dr. Swapnila Chouhan has given a positive report, whereas, according to Senior Scientist Dr. Anil Singh, non-motile sperm will survive in the vagina for 14 to 10 days and in Cervix for 7.5 to 19 days. He has placed reliance on the Encyclopedia of Forensic Sciences edited by JAYA SIEGEL, Signature Not Verified SAN Digitally signed by TULSA SINGH Date: 2022.11.15 11:52:52 IST 2 PEKKA J SAUKKO, GEOFFREY C KNUPFER VOLUME ONE published Academic Press. Thus, Director of the Forensic Science Laboratory is required to explain that when their one of the senior scientists has placed reliance on the book and has clearly mentioned that the life of non-motile sperm in vagina is 14.00 hours to 10 days, then how DNA material was recovered from vagina after a lapse of more than 32 days of the incident so to permit Dr. Swapnila Chouhan to record a positive finding in regard to matching of DNA profile. Dr. Anil Singh has also mentioned in his affidavit as under :
ekuuh; mPp U;k;ky; e/; izns'k] tcyiqj ,elhvkjlh uEcj & 43998@2022 f'kodqekj dq'kokg ------------------------- vkosnd fo:) e/;izns'k 'kklu ---------------------vukosnd 'kiFki= eSa MkW- vfuy dqekj flag vkRet Loa Jh ch-ih-flag vk;q 58 o"kZ] fuoklh bZ& 109/4] f'kokth uxj] Hkksiky e-iz- ¼vk/kkj uEcj 6142 0672 3680½ 'kiFkiwoZd fuEufyf[kr dFku djrk gwWa fd%& Signature Not Verified 1- ;g fd eSa {ks=h; U;k;kkyf;d foKku iz;ksx'kkyk] irk & HknHknk jksM+] Hkksiky SAN Digitally signed by TULSA SINGH Date: 2022.11.15 11:52:52 IST 3 e-iz- esa oSKkfud vf/kdkjh ,oa izHkkjh Mh-,u-,- ;wfuV ds in ij lsokjr~ gwWaA 2- ekuuh; mPp U;k;ky; tcyiqj }kjk MCRC/43998/2022 esa fnukad 18- 10-2022 dks fn;s x;s vkns'kkuqlkj Hon'ble court has directed as to whether D.N.A. profile can be obtained after thirty days of the sexual intercourse from a vaginal swab obtained from the prosecutrix or not?
The aforesaid query be answered by the senior scientific Officer, Regional Forensic science Laboratory, Bhopal duly supported by an affidavit with documentary evidence from the Standard Medical Textbook in this regard.
ekuuh; mPp U;k;ky; ds vkns'kkuqlkj miyC/k Text Book ,oa 'kks/ki=ksa dk v/;;u fd;k x;k ftldk lkjka'k fuEukuqlkj gS& Maximum reported recovery times of spermatozoa after sexual intercourse Samples Motile Sperm Non-motile Sperm Vagina 6-28 h 14 to 10 days Cervix 3-7 days 7.5 to 19 days Mouth -- 2 h to 1.5 days Rectum -- 4 h to 5 days Anus -- 2 h to 2 days Dried Vaginal secretion -
stain on clothing after 1 year
12-48h of ejaculation
References:--
Signature Not Verified
SAN
Digitally signed by TULSA SINGH
Date: 2022.11.15 11:52:52 IST
4
1. Encyclopedia of Forensic Sciences-- Siegel et al., 2000(Page No. 399)
2. Parikh's Textbook of Medical Jurisprudence, Forensic and Toxicology 6th Edition (Page No. 5.38 & 5.39)
3. Modi's Medical Jurisprudence And Toxicology Twenty Third Edition (Page No. 929)
4. Persistence of spermatozoa in the vagina and cervix - A. I. Morrison 1972 (Page No. 141 to 143)
5. Spermatozoa - their persistence after sexual intercourse -
G.M. Willott, J.E. Allard 1982
6. The Significance of Spermatozoa in Victims of Sexual Offences - Noble Sharpe, B.A.,M.B., Toronto (Page No. 513 &
514)
7. Biological Evidence Management for DNA Analysis in Cases of Sexual Assault - Magalhaes et al., 2015 (Page No. 1 to 11) Fkkuk Lyheukckn Fkkuk dVuh ds vi-dz-424@2021 /kkjk 376] 506 Hkknfo 3@4 ikWDlks ,DV 3¼1½¼W-ii½] 3¼2½¼V½ SC/ST Act, 67, 67(d) IT Act esa izkIr izn'kZ "A" Prosecutrix dh oStkbZuy LykbZM ls Mh-,u-,- izksQkbZy izkIr gqbZ gSA ekuuh; mPp U;k;ky; ls fuosnu gS fd QkWjsflad ijh{k.kdrkZ vf/kdkjh dks tks oSKkfud lk{; izdj.k ds foospuk vf/kdkjh ,oa esMhdksyhxy ,DliVZ ds }kjk ,df=r dj iz;ksx'kkyk esa ijh{k.k gsrq Hksts tkrs gS mUgh lk{;ksa ij ijh{k.k Signature Not Verified SAN Digitally signed by TULSA SINGH Date: 2022.11.15 11:52:52 IST 5 dj vfHker nsuk gksrk gSA blh izdkj Fkkuk Lyheukckn Fkkuk dVuh ds vi-dz- 424@2021 /kkjk 376] 506 Hkknfo 3/4 ikWDlks ,DV 3¼1½¼W-ii½] 3¼2½¼V½ SC/ST Act, 67, 67(d) IT Act esa izkIr izn'kZ "A" Prosecutrix dh oStkbZuy LykbZM ls Mh-,u-,- izksQkbZy izkIr gqbZ gSA Prosecutrix dh oStkbZuy LykbZM ls Mh-,u-,- izksQkbZy izkIr gksuk ,d oSKkfud lk{; gS tcfd bl izdj.k esa Prosecutrix ds lkFk djhc 01 ekg ds iwoZ Sexual intercourse fd;k x;k gS ;g dsoy ihfM+rk ds dFkuks ij vk/kkfjr gSA vHkh rd Text Book ,oa 'kks/ki=ksa esa miyC/k tkudkjh ds vuqlkj Sexual intercourse ds 19 fnu rd Spermatozoa dh mifLFkfr ikbZ xbZ gSA ftlls fd Mh-,u-,- izksQkbZy izkIr dh tk ldrh gSA Prosecutrix dh oStkbZuy LykbZM@Lokc tks fd Sexual intercourse ds 30 fnu ckn rS;kj dh xbZ gks mlls Mh-,u-,- izksQkbZy izkIr gksus dk dksbZ vfHkys[k vHkh rd esjs laKku esa ugh vk ik;k gSA esjs }kjk tkus vutkus esa dksbZ =qfV gqbZ gks rks izkFkhZ {kek izkFkhZ gSA ekuuh; U;k;ky; ds fdlh vkns'k dh voekuuk djus dk izkFkhZ lksp Hkh ugha ldrk gSA ;g fd mDr dFku dh iqf"V gsrq eSa ;g 'kiFk i= izLrqr dj jgk gwWaA 'kiFkxzfgrk MkW- vfuy dqekj flag oSKkfud vf/kdkjh ,oe~ izHkkjh Mh-,u-,- ;wfuV vkj-,Q-,l-,y-Hkksiky ¼e-iz-½ lR;kiu Signature Not Verified eSa] mijksDr 'kiFkxzfgrk lR;kfir djrk gwWa fd 'kiFki= esa of.kZr leLr SAN Digitally signed by TULSA SINGH Date: 2022.11.15 11:52:52 IST 6 tkudkjh esjs futh Kku o fo'okl ds vuqlkj lgh o lR; gSA lR;kiu vkt fnukad 04-11-2022 dks 'kgj Hkksiky esa fd;k x;k gSA Thus, Shri Rajneesh Kant Rajak, learned counsel for the applicant, submits that its a case of manipulation of the forensic report by the doctor Dr. Swapnila Chouhan.
Shri Shiv Kumar Shrivastava, learned Govt. Advocate, submits that credibility of the Forensic Science Laboratory functioning in the State of Madhya Pradesh and its personnel is put at stake and is made highly doubtful.
Let affidavit of Dr.Dr. Swapnila Chouhan as well as Director, State Forensic Science Laboratory be filed explaining this anomaly before the next date of hearing, failing which both, Dr. Swapnila Chouhan and Director, State Forensic Science Laboratory shall remain personally present before this Court .
List this case on 21st November, 2022.
(VIVEK AGARWAL) JUDGE ts Signature Not Verified SAN Digitally signed by TULSA SINGH Date: 2022.11.15 11:52:52 IST