Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in these appeals is to the order passed by a learned Single Judge of the Karnataka High Court. Before we deal with the appeals in detail, it is necessary to highlight certain disturbing features.
(3.) The appeal filed by the appellant was disposed of on 1.7.2006. There was no indication in the order as to whether the appeal was dismissed or allowed. Only certain directions were given to the Secretary, Home Department and Director General of Police to strictly comply with the observations that the Investigating Officers were to refer the blood stained articles and blood samples of the victim/accused, as the case may be, to the Medical College Hospital in the District or in the neighbouring District which have Forensic Science Laboratory to give report regarding the blood group. It was further directed that the Police Manual needs to be suitably amended to incorporate the suggested procedure for mandatory compliance in the protocol of investigation.;