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High CourtsDivision Bench(2024) 03 DEL CK 0012

Parveen vs State Nct Of Delhi & Ors.

Delhi High Court · Decided on 1 March 2024

HON’BLE JUDGES
Suresh Kumar Kait, J · Manoj Jain, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 3689 Of 2023, Criminal Miscellaneous Application No. 34413 Of 2023

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Judgment

4 paragraphs · 185 words
1.

Pursuant to order dated 02.02.2024, learned Standing Counsel for the State has handed over FSL report in a sealed envelope. The same has been perused and taken on record. The FSL report is regarding the DNA matching of the body recovered by the State.

2.

As per the report of FSL Rohini dated 23.02.2024, it is concluded that the DNA profiling (STR analysis) performed on the exhibits provided was sufficient to conclude that the DNA profile generated from the source of exhibit ‘3’ (blood sample in gauze of Praveen w/o Ashe Ali) (petitioner herein) is not biologically related of the source of exhibit ‘1’ (tooth of deceased unknown).

3.

In view of the above, State is directed to register the FIR in the present case against unknown and carry out comprehensive investigation. If any clue about the missing person is found, the same be shared with the petitioner immediately.

4.

We hereby also dispose of the present writ petition directing the concerned police officials to file a monthly status report before the concerned Metropolitan Magistrate with advance copy to learned counsel for the petitioner.