- (1.) THE matter is being heard at the admission stage and in view of the matter involved it has been considered unnecessary to issue notice to the accused opposite party No.2 Rizwan .
(2.) IN proceedings under Sections 376, 506, IPC after the statement of the accused under Section 313, Cr.P.C . has been recorded counsel for the complainant gave an application before Additional Sessions Judge, Fast Track Court No.7, Gautam Budh Nagar for D.N.A . Test being conducted because a son Suhel had been born to the prosecutrix Km. Praveen as a consequence of the illicit intercourse by accused Rizwan . The learned trial Judge on 14 7 2006 rejected the application merely on the ground that the matter could be decided without the evidence of D.N.A .
(3.) THAT is how this petition.;