- (1.) Heard learned counsel for the applicant as well as learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed by the applicant-Anil Pachauri with the prayer to quash the order dated 19.09.2015 passed by the Principal Judge, Family Court, Firozabad in Complaint Case No. 309 of 2014 Smt. Prabha Devi Vs. Anil Pachauri.
(3.) Submission of the learned counsel for the applicant is that aforesaid case is pending before the court below and an application was moved by the applicant to pass the order for D.N.A. test of the child said to have been born-out from the wedlock of the applicant and opposite party no. 2. But the court below without considering the consequences of the matter rejected the application on insufficient ground. Learned counsel for the applicant referred to the law-laid down by the Apex Court in Nandlal Wasudeo Badwaik Vs. Lata Nandlal Badwaik and another, 2014 2 SCC 576.;