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Judgment
Vibhu Bakhru, J
The petitioner has filed the present petition, inter alia, praying as under:-
“a. Issue a writ, order or direction in the nature of a mandamus or any other appropriate writ/direction to the respondents to expeditiously conclude
the DNA matching test in the aforesaid matter and furnish results to the Petitioner within time-bound manner, preferably within 7-10 days.â€
The petitioner claims that her father was a victim of a violence that had erupted on 23.02.2020 in North East Delhi. The petitioner states that he
was shot and burnt. She has identified the charred body of her father. But since the body is charred, DNA matching has to be done to confirm the
identity of the remains of her father. The said test has not been conducted as yet.
Mr Naushad Ahmed, learned counsel appearing for the respondents submits that priority is accorded to the victims of the recent violence. The
DNA matching of the body identified by the petitioner would be done by 16.04.2020 as the same is already underway. The respondents are bound
down to the said statement. The FSL is directed to complete the test and communicate its results as expeditiously as possible and in any event on or
before 18.04.2020.
The petition is allowed in the aforesaid terms.