Santosh Hegde, J. - (1.) Heard learned Counsel for the parties.
(2.) Leave granted.
(3.) Based on letter of request issued by the Government of Canada addressed to the Ministry of Home Affairs, Government of India, the Superintendent of Police, CBI, Chandigarh filed an application before the Court of Special Judicial Magistrate, CBI, Punjab, Patiala purporting to be under Section 166-B of the Cr. P.C. (The Code) seeking directions to the appellant to make a statement and give blood samples for sending the same to the Canadian Authorities as desired by them in their letter of request.;