- (1.) Heard Sri Kamal Krishna, Senior Advocate assisted by Sri Ghan Shyam Das, learned counsel for the petitioner and Sri Imran Ullah, learned Addl. Advocate General for the State.
(2.) In compliance of the order of this Court dated 29.3.2016, Sri Charan Singh Sharma, Inspector Crime Branch, Gautam Budh Nagar, the Investigating Officer of this case has appeared before this Court in person.
(3.) Sri Imran Ullah, learned Addl. Advocate General has informed us that Sri Gaurav Grover, Assistant Superintendent of Police, NOIDA has been appointed as new Investigating Officer of this case and he made a request that a reasonable time preferably six weeks be granted to the newly appointed Investigating Officer for completing the investigation of this case. He further submitted that since the unidentified dead body which the previous I.O. alleged to be that of petitioner's son was recovered from some place in New Delhi over which the newly appointed Investigating Officer of this case has no jurisdiction and since the Director Central Forensic Science Laboratory, Chandigarh has to sent the report of comparison of the D.N.A. of the unidentified dead body with that of the D.N.A. profile of the petitioner, a direction from this Court to the Director Central Forensic Science Laboratory, Chandigarh directing him to submit the D.N.A. report of the unidentified dead body of the deceased within a specified period will definitely go a long way in enabling the Investigating Officer to complete the investigation promptly.;