M.N.BHANDARI,J. - (1.) This misc. application has been filed against the order dated 16.1.2015. Therein the finding about sending second sample has been recorded.
(2.) Learned counsel submits that the second sample was not sent for testing even on a request made by the petitioner. It is more so when the sample was not earlier tested or analysed in the Central Insecticides Laboratory. The judgment makes a reference of sending second sample for testing.
(3.) The factual position has not been denied by learned Public Prosecutor. It is, however, submitted that second sample for testing is sent only by the Court thus reply to the request in writing for sending the second sample was given to the petitioner.;