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GOUT AM KUNDU

v.

ST A TE OF WEST BENGAL AND ANR.

MAY 14, 1993

[A.M. AHMADI ANDS. MOHAN, JJ.]

Code of Criminal Proced11re, 1973:

S. 125-Maintenance-Granted to wife and child-Paternity of

child-Disp11ted-H11sband's application for blood group test of wife and

child-Held, p11rpose of application to avoid paymem of maimenance-Prayer

rightly ref11sed by co11rts below.

Evidence Act, 1872 :

A

B

c

Ss. 4, J 12-Child born d11ring conti1111ance of valid D

mari"iage-Paternity-Presumption-Held, presumption can only be displaced

by strong preponderance of evidence and not by mere balance o.f probabilities.

Blood group test-Evidemion value of-When can be ordered-Courts

must examine conseq11ence o.f ordering blood group test.

Respondent no. 2 was married to the appellant. She went to reside with

her parent., in order to prepare for Higher Secondary Examination. In the

meantime.she conceh·ed. The appellant and his family members asked her to

undergo abortion but she refused, and a child was born to her.

In a petition under s.125, Cr. P.C. filed b)' respondent no. 2, against her

husband, the wife and the child were granted maintenance.

E

F

The appellant, disputing the paternit~· of the child, filed a criminal

miscellaneous application for blood group test of respondent no. 2 and the

child.

It was claimed that ifit was estahlished that he was not father of the child G

he would not be liable to

pay tbe maintenance. The application was dismissed.

A1>1>ellant's re\'ision application was also rejected b~· the High Court. The

appellant filed the appeal by special lea\•e.

Dismissing the appeal, this Com·t

917

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918 SUPREME coL;RT REPORTS / [1993) ~ S.C.R. _,.../

HELD: 1.1 Courts is India cannot order blood group test as a matter of

course. Unlike the English law* in India there is no special statute governing

this.

Neither the Criminal

Procedure Code nor the Evidence Act empowers

the court-. to direct such a test,

*Affiliation Proceedings Act, 1957; Family Reforms Act, 1969; Family

B Reforms Act, 1987.

c

1.2 Wherever applications are made for blood group test in order to

have roving inquiry, the

prayer cannot be entertained.

Bhartirajv.

Sumesh Sachdeo& Ors: 1986AIRAllahabad 259,approved.

2.1Section112 read with s.4 of the Evidence Act debars e\·idence except

in cases of' non-access for disproving the presumption of legitimacy and

paternity. It is a rebuttable presumption of law that a child born during the

lawful wedlock is legitimate, and that access occurred between the parties.

This presum1>tion can only be displaced b~: a strong preponderance of'

D evidence

and not

by a mere balance of probabilities.

2.2

There must be a strong prima facie case in that the husband must

·

establish non-access in orde1· to dispel the presumption arising under s. 112

of the E,•idence Act.

E Va~rn,·. Sa111fw: [_1975] Kerala LawTimes533andRaghwzatlz v.Shardabai,

[1986] AIR Bombay 388, referred to.

Morris v. Davies: [1837] 5 Cl. & Fin. 163, cited.

3

The Court must

careful!~· examine as to what would he the conse­

F quence of ordering the blood test; whether it will have the effect of branding

a child as a bastard and the mother as an unchaste woman.

Smt. Dikluar Jahan v. Mohammed Faroog, AIR 1987SC1049, referred to.

4.1 Blood group test is a useful test to determine the question of disputed

G pa.ternit~·· It can be 1·elied upon by courts as a circumstantial evidence which

ultimatcl~· excludes a certain individual as a father of the child.

4.2 No person can be compelled to gh·e sample of blood for analysis and

no ad,•erse inference can be drawn against a person on account of such

H ·ef'usal.

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GOUTAM KUNDU ,., STATEOFW. B.

919

Hargovind Soni v. Ramdulari, AIR [1986] M.P. 57, approved.

Varn v. Santha, [1975] Kerala Law Times 533, Polavarap11 Venkeeswarlu

v. Polavarapu S11bbayya, [1951] 1 Madras Law Journal 58, referred to.

Subayya Gounder v. Bhoopa/.a, AIR [1959] Madras 396; Venkateswar/11 v.

A

S11bban•a, AIR [1951] Madras 910; Hukwn Chand Boid v. Kama/an-and Singh, B

(1905) ILR. 33 Cal. 927, cited.

Wilson, .. Wilson, lancet [1942] I. 570; Re L. 1968 [I] All England Reports

20; B.R.B v. J.B., [1968] 2 All Eng. Reports 1023, refered to

Tauylor 's 'Principles and Practice of Medical Jurisprudence (Vol. 2); C

'Medical Jurisprudence and Tolfr;ology· (8th Edition) by Rai Bahadur Jaising

P. Mod, cited.

'Forensic Sciences' edited

by Cyril H. Wecht, referred to.

5.

In the instant case the purpose of the application for blood

group test D

was nothing more

than to

avoid payment of maintenance, without making any

ground whatever· to have 1·ccourse to the test. The High Court was dght in

confirming the

order of the court below rejecting the application.

CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 443 of

1m. E

From the Judgment and Order dated 22.4.92 of the Calcutta High Court in

Cr!. Revision No. 800/92.

A.K. Sen, S.C. Ghosh, Rajiv K. Dutta and B.B. Tawakley for the Appellant.

Amlan Ghosh and Ranjan Mukherjee for the Respondents .

The Judgment

of the Court was delivered by

MOHAN, J. Leave granted.

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The appellant herein was· married to second respondent on 16th January.

1990 according to Hindu Rites and Customs. They lived together for sometime

until second respondent left the matrimonial home to reside with her parents in

order to prepare for Higher Secondary Examination which commenced on 5 .4. 90 H

A

920 SUPREME COURT REPORTS [1993] 3 S.C.R.

and continued upto 10.5.90. In the month of April, 1990 she conceived, on corning

to know that she was pregnant, the appellant and the family members did not want

her

to beget a child. Therefore

she was forced to undergo abortion which was

refused by the second respondent. During the stay She was meted out cruel

treatment bo.th physically and mentally. She came back to the matrimonial home

during Durga Pooja in the month

of

October, 1990.·A female child was born on

B 3.1.91. She filed a petition under section 125 Cr. P.C. before the Learned Chief

Judicial Magistrate, Alipore

in Misc. Case No. 143 of 1991 both for herself and

the child. By an order dated 14.8.91

whiCh was passedex-parte he awarded a sum

of Rs. 300 per mansum to the mother and Rs. 200 to the child. Against that order,

he moved a revision to the High Court. That revision is pending as 1837

of 1991.

Thereafter the petitioner filed a Cr!. Misc. Case No. 143

of 1991 for blood group

c

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test of the second respondent and the child.

In that proceeding the petitioner herein disputed the paternity of the child and

prayed for blood group test

of the child to prove that he was not the father of the

child. According

to him if that could be established he would not be liable to pay

maintenance. That application was dismissed on two grounds :

i) there were other

methods

in the Evidence Act to disprove the paternity; (ii) moreover it is settled

law that medical test cannot be conclusive

of paternity.

Aggrieved by this order, a revision was preferred before the High Court.

. Dismissing the revision it was held that section

112 of the Evidence Act says where

E during the continuance

of valid marriage if a child is born that is a conclusive

proof

F

• about the legitimacy. This section would constitute a stumbling block in the way

of the petitioner getting his paternity disproved by blood group test.

The English law permitting blood test for determining the paternity

of

legitimacy could not be applied in view of section 112 of the Evidence Act.

Therefore it must be concluded that section 112 read with section 4

of the said Act

debars evidence except in cases

of non-access for disproving the presumption of

legitimacy and paternity.

It is the contention of Mr. Ashok

Sen, learned counsel for the appellant that

G the only way for the father

to disprove the paternity is by blood group test. Having

regard

to the development of medical jurisprudence to deny that request to the

appellant will be unreasonable. As a matter

of fact, in England, this is commonly

resorted

to as it will leave no room for doubt. In 1968 (I) All England Reports p.

20 Re. 1 it wa'i held that even without the consent of the guardian ad litem, the court

ff had power to order an infant be subjected to a bl~od group test.

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GOUTAM KUNDU , .. STAlE OFW. B.

921

There is no justification for the court below to refuse the same on the ground

that section 112 of the Evidence Act would be an obstacle in seeking relief ofblood

·group

test.

Before

we deal with the arguments, we will examine _the law as available in

England. At the beginning of the century scientists established that human blood

had certain characteristics which could be genetically transmitted. The first

recognised system

was

ABO blood group. The blood group of a child is deter­

mined by the parents' genetic make-up but the numberof possibilities is such, that

it is not possible to prove that c_ertain individuals are the father on the basis of

comparing

blood groups, only

that they are not the father.

By 1930s other immunological test became available. As a result the

possibility of establishing paternity increased. An attempt by way of statutory

provision to make blood test compulsory in England failed in 1938. However, in

1957 the Affiliation Proceedings Act was passed. Under that Act, it was assumed

A

B

c

that a man was the father once a sexual relationship with the mother at the time of

conception

was proven unless he could show another man had intercourse with her D

at that time. Failing the father's attempt, the

mother's evidence had to be

corroborated by facts such as blood test etc.

Under the Act either party could a.sk foi a blood test and either was entitled

to refuse to take part, although only the mother can apply for maintenance.

The Family Reforms Act, 1969 conferred powers on the court to direct taking

blood

test in civil proceedings in paternity cases. Courts were able to give

directions

for the use of the blood test and taking blood samples from the child, the.

mother and any person alleged to be the father.

Since the passing of 1969 Act the

general practice has been to use blood tests when paternity is in issue. However,

it is to be stated the court cannot order a person to submit to tests but can draw

adverse inferences from a refusal to do so. Now under the Family Reforms Act.

1987 in keeping with modern thinking on the continuing and shared responsibility

of parenthood, 'parentage' rather

than paternity has to be deter.mined before the

court. Fathers as well as mothers can apply for maintenance. Therefore contests

can include mothers' denial of paternity. This Act finally removed the legal aid for

corroboration of mother's statement of paternity.

E

F

G

Two cases may be usefully referred to : Re L Lord Denning M.R. [ 1968]

1

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Ali England Reports p. 20 stated thus :

A

B

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922 SUPREME COURT REPORTS [1993] 3 S.C.R.

"but they can say positively that a given man cannot be the father,

because the blood groups

of his and the child are so different.''

(emphasis supplied).

In

B.R.B. v. J.B. [ 1968] 2 All England Reports

1023 applied this dictum and

held as under :-

''The Country court judge will refer it to a High Court Judge as a

matter suitable for ancillary relief; and the High Court Judge can

order the blood test. Likewise,

of course, a magistrate's court has no

power

to order a

~lood test against the will of the parties. The

magistrate can only do

it by consent of those concerned, namely;the

grown-ups and the mother on behalf

of the child; but, nevertheless,

if any of them does not consent, the magistrate can take that refusal

into account. I adhere

to the view which I expressed in Re L. that (6) '.'If an adult unreasonably refuses to have a blood test, or to allow a

child

to have one, I think that it is open to the court in any civil

proceedings (no matter whether it be a paternity issue .or an

affiliation summons,

or a custody proceedings) to take his refusal as

evidence against him, and may draw an inference therefrom adverse

to him. This is simple common

sense."

"The conclusion of the whole matteris that a judge of the High Court

has power

to order a

blood test whenever it is in the best interests of

the child. The judges can be trusted to exercise this discretion

wisely. I would set no limit, condition or bounds to the way in which

judges exercise their discretion. To object

of the court always is to

·

find out the truth. When scientific advances give us fresh means of

as.certaining it, we should not hesitate to use those means whenever

the occasion requires."

''Having heard full argument on the case, I am satisfied beyond any

reasonable doubt (to use the expression used in rebutting ihe

presumption as to legitimacy) that LORD DENNING, M.R., was

right in saying tltar such an order maybe made in any case where·

rhe child is made a parry to the proceedings and iri the opinion of the

judge oftlze High Co11rr it is in the child's besrinterests that it should

be"made.''

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GOllTAM KUJ\'DU 1•. STAlEOFW. B.

923

As regard United States the law as stated in Forensic Sciences edited by Cyril A

H. Wecht is as under:-

'Parentage testing is the major (but not the exclusive) involve-

ment of forensic serology in civil cases. The majority of disputed

parentage cases in\'olve disputed paternity, although

an occasional

disputed maternity,

or baby mix-up case does arise, and can be B

solved using the tools offorensic serology described in this chapter.

Blood typing has been used to

help resolve paternity cases since the

mid-I no·s. According to Latters, there were 3,000 cases tested in

Berlin in I 924, and Schiff and Boyd said that the first case wentto

court in Berlin iri 1924. Ottenberg, in this country published pater-

c

nity exclusion tables in 1921, as did Dyke in England in 1922. It took

somewhat longer to satisfy the courts~ both in Europe and in country, .

that p;:irentage exclusions based upon blood grouping were com-

pletely valid. Wiener said that he had obtained an exclusionn in a

paternity case

in this country which reached the courts early in 1933.

In Jamiary of I 934, Justice

Steinbrink of the New York Supreme

D

Coun in Brooklyn ordered that blood tests be performed in a

dis~uled paternity action; using as precedent a decision by the

ltl'Jian Supreme Court of Cassation, but his order was reversed upon

aµpeal. Soon afterward, however, laws were passed in a number of ·

states providing the courts with statutory authority to order blood

testing

in disputed paternity cases. E

Paternity testing has developed somewhat more slowly in the

Unitted States than in certain of the European countries, but today

the differences in the number of systems employed; and judicial

acceptance of

the results, are no longer that great. A number of

authorities

have recently reviewed the subject of paternity testing iri

F

some detail, and in some cases have summarized the results of large

number of cases

that they have investigated.

Walker points out that failure

to exclude a man, even at the.95

per. cent level of paternity exclusion does not mean that the alleged

G

father

is proven to be biologic father, because absolute proof of

paternity cannot

be established by any known blood test available.

Although

this fact is well known and appreciated by workers in. the

field of blood grouping and by attorneys active in this area,

it is ~Ot .

generally understood by the lay public. However, blood group H

A

924 SUPREME COURT REPORTS [1993] 3 S.C.R. _,-<

serology, using proven genetic marker systems, represents the most

accurate scientific information concerning paternity and is so

recognised

in the

United States, as well as in a number of contries

abroad."

In lndia there is no special statute governing this. Neither the Criminal

B Procedure Code nor the Evidence Act empowers the court to direct such a test to

be made. In 1951 (

1) Madras Law Journal p.580

Po/avarapu Venkteswar/11, minor

by guardian and mother Han11111a111111a v. Polavarapu Subbayya in that case the

application was preferred under section

151 of the Code of Civil

Procedure

invoking the inherent powers of the ~ourt to direct a blood test. The learned judge

c

was of the following view:-

Section

15 i, Civil

Procedure Code, has been introduced in to

the Statute book to give effect to the inherent powers.of Courts as

expounded

by Woodroffe, J., in

H11k111n Chand Boid v. Kama/an

and Singh. Such powers can only be exercised ex debito justice and

D

not on the mere invocation of parties or on the mere volition of

courts. There is no.procedure either in the Civil Procedure Code or

in the Indian Evidence Act which provides for a test of the kind

sought

to be taken by the defendant in the present case.

rt is said by

Mr. Ramakrishna for the respondent before me that

in England this

sort

of test is resorted to by Courts where the question of non-access

E in connection with an issue of legitimacy arises for consideration.

My attention has been

dra,wn by learned counsel to page 69 of

Taylor's Principles andPractice of Meedical Jurisprudence, Vol-

ume 2, where it is stated thus :

F

"In Wilson v. Wilson, Lancer [I 942] I. 570, evidence was

given that the husband's. group was OM, that U1e wife's was BM and

that the child's was ABN. The Court held that the husband was not

the father

of child, and granted a decree for

nullity."

"It is af~o pointed out by learned counsel that in the text books

G on

Medical J11risprudence and Toxicology by Rai Bahadur Jaising P. Moi, (8th Edition), at page 94, reference is made to a case decided

by a Criminal CourtatMercareinJune, 1941, in which the paternity_.

and maternity

of the child being under dispute,

tl)e Court resorted to

H the results of the blood grouping test."

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GOUTAM KUNDUv. STATEOFW. B. 925

'That may be. But I am not in any event satisfied that if the

A

parties are unwilling to offer their blood for a test of this kind this

Court can force them to do so."

-

The same view was taken by the Kerala High Court in Vasu v. Santha 1975

(erala Law Times p. 533 as :-

. .- B

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"A special protection is given by the law to t~e status of

legitimacy

in India. The law is

verystiict regarding the type of the

evidence which can be let in to rebut the presumption oflegitimacy

of a child.

Even proof thatthe mother committed adultery

with any

number of men will not ofitself suffice for proving the illegitimacy

c

of the child. If she had access to her husband during the time the

child could have been begotten the law will oot countenance any

...

attempt on the part of the husband to prove that the child is not

actually his. The presumption oflaw oflegitimacy ofa child will not

be lightly repelled. It will not be allowed to be broken or shaken by

a mere balance of probability. The evidence of non-access for the

D

purpose of repelling it must be strong, distinct, satisfactory and

conclusive see Morris v. Davies, (1837) 5 Cl. & i:;'in. 163. The

standard of proof in this regard is similar to the standard of proof of

guilt

in a criminal case. These rigours are justified by considerations

of public

policy

for there are a variety of reasons why a child's status

is not to be triffled with. The stigma of illegitimacy is very severe E

and we have not any of the protective legislations as in England to

protect illegitimate children. No doubt, this may in some cases

require a

husband to maintain children of whom he is probably not

their father. But, the legislature alone can change the rigour

of the

law and not the court. The court cannot base a conclu.sion on

evidence different from that required by the law or decide on a

F

balance of probability which will be the result if blood test evidence

is accepted.

There is an aspect of the matter also. Before a blood test of

aperson is ordered his cons.ert is required. The reason is that this test

G

is a constraint on his personal liberty and cannot be carried out ·

. ...._

without his consent. Whether even a legislature can compel a blood

,..~ test is doubtful. Here no consent is given _by any of the respondents.

It is also doubtful whether a guardian ad /item can give this consent.

Therefore, in these circumstances, the learned Munsiffwas right in H

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926

SUPREME

COURT REPORTS:

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[1993] 3 S.C.R.

refusing the prayer for a blood test of the appellant and respondents

2

and 3. The learned

Judge is also correct in holding that there was

no illegality in refusing a blood test. The maximum that can be done

. where a party refuses to have a blood test is to draw an adverse

inference

(see in this connection

Subayya Gounder v. Bhoopala~

AIR 1959 Madras 396, and the earlier decision of the same court in

Venkateswarlu v. Subbayya AIR 1951 Madras 910. Such an ad­

verse inference which has only a very little relevance here will not

advance the appellant's case to any extent. He has to prove that he

had no opportunity to have any sexual intercourse with the 1st

respondent at a time when these children could have been begotten.

That

is the only proof that is permitted under S. 112 to dislodge the

conclusive presumption enjoined by the

Section."

In Hargovind Soni v, Ramdulari AIR 1986 MP at 57 held as:-

"The blood grouping test is a perfet test to determine questions

of disputed paternity of a

child and can be relied upon by Courts as·

a circumstantial evidence. But no person can be compelled to give

a sample of blood for blood grouping test against his will and no

adverse inference can be drawn against him for this

refusal.'-'

Blood grouping test is a useful test to determine the question of disputed

paternity.

It can be relied upon by

courts as a circumstantial evidence which

·ultimately excludes a certain invididual as a father of the child. However, it·

requires

to be carefully noted no person can

~e compelled to give sample of blood

for analysis against her will and no adverse inference can be drawn against her for

this refusal.

In Raghunath v. Shardabai 1986 AIR Bombay 388, it was observe~ blood

grouping test have their limitation, they cannot possibly establish paternity, they

can only indicate its possibilities.

Jn Bharti;aj v. Sumesh Sachdeo & Ors., 1986 AIR Allahabad 259f held as:-

"Discussing the evidentiary value of blood tests for determin­

ing paternity, Rayden on Divorce, (1983) Vol. 1) p. 1054 has this to

say:

"Medical Scienc.e is able to analyse the blood of individuals

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GOUTAM KUNDUv. STAlEOFW. B. 927

into definite groups: and by examining the blood of a given man and A

a

child. to determine

wheUler the man could or could not be the

father. Blood tests cannot show positively that any man is father, but

they can show positively tha~ a given man could or could not be the

father. It is obviously the latter aspect the proves most valuable in

determining paternity, that is, the exclusion aspect for once it is

determined that a man could not be the father, he is thereby B

automatically excluded from considerations of paternity. When a

man is not the father of a child, it has been said that Utere is at least

a 70 per cent chance that if blood tests"are taken they will show

· positively he is not the father, and in some cases the chance is even

higher :

between two giver men who have had sexual intercourse

with the mother at the time of conception, both of whorri undergo C

blood tests, it has likewise been said that

there is a 80 per cent chance

that the tests will show that one of them is not the father with the

irresistible inference that the other is the father.

The position which emerges on reference to these authorita-

0

tive texts is that depending on the type of litigation, samples of

blood,

when subjected to skilled scientific examination, can some­

times supply helpful evidence on various issues, to exclude a

particular parentage

set up in the case. But the consideration

remains that

the party asserting the claim to have a child and the rival

set of parents put

to blood test

must establish his right so to do. The E ·

court exercises protective jurisdiction on behalf of an infant. In my

considered opinion it would be unjust and not fair either to direct a

test for a collateral reason to assist a litigant in his or her claim. The

child cannot be allowed to suffer because of his incapacity; the aim

is to ensure that he· gets his rights. If in a case the court has reason

to believe that the application for blood test is of a fishing nature or F

designed

for some ulterior motive, it would be justified in not

acceding to such a

prayer."

"The above is the dicta laid down by the various High Courts. In matters of

this kind the c.ourt must have regard to section 112 of the Eyidence Act. This G

section

is based on the well known

maxi~pater est quem nuptioe demonstrant (he

is thefatherwhom the marriage indicates). The presumption oflegitimacy is this,

that a child

born of a married woman is deemed to be legitimate, it

throw·s on the

person who is interested in making out the illegitimacy, the whole burden of

proving

it. The law presumes both that a marriage ceremony is valid, any that every H

928 SUPREME COURT REPORTS [1993] 3 S.C.R.

A pe~son is legitimate. Marriage orfiliation (parentage) may be presumed, the law·

in general presuming against vice and immoraplity."

B

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G

It is a rebuttable presumption of law that a child born during the lawful

wedlock

is legitimate, and that access occurred between the parents. This

presumption

can only be displaced by a strong preponderannce of evidence, and

not

by a mere balance of probabilities.

In

Smt. Dukhtar Jahan

V; Mohammed Faroog AIR 1987 SC 1049 this court

held:-

"Section 112 ,lays down that if a person was born during the·

continuance of a valid marriage between his mother and any man or

within two hundren and eighty days after its diss·olution and the

m0therremains unmarried, it shall be taken as conclusive proof that

he is the legitimate son of that man, unless it can be shown that the

parties

to the marriage had no access to each other at anytime when

he could have been begotten. This rule of law based on the dictates

of justice

has always made the courts incline towards upholding the

legitimacy of a child unless the facts are so compulsive and

clinching

as to necessarily warrant a finding that the child

could not

at all have been begotten to the father and as such a legitimation of

the child would result in rank injustice ·to the. father. Courts have

always desisted

from lightly or hastily rendering a verdict and that

too, on the basts of slender materials, which will have the effect of

branding a child

as a bastard

_and its mother an unchaste woman."

This section requires the party disputing the paternity to prove non-access in

order to dispel the presumption. "Access" and "non-access''. mean the existence or

non-existence of opportunities

for sexual interccurse; it does not mean actual

cohabitation.

Tl:}e effect of this section is this: there is a presumption and a very strong one

though a reubttable

one. Conclusive proof means as laid down under section 4 of

the Evidence Act.

From

thP. :ihove discussion it emerges:-

H

(1) that courts in India cannot order blood test as matter of-course;

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GOUTAM KUNDU v. STATEOFW. B. [MOHAN, J.] 929

(2) wherever applications are made for such prayers in order to have roving

inquiry, the prayer for blood test cannot be entertained.

(3) There must

be a

strongprimafacie6isdi'n that the husband must establish

non-access in order to dispel the presum~donlarising under section 112 of the

Evidence Act.

(4) The court must carefully examine as to what would be the consequence

of ordering the blood test; whether it will have the effect of branding a child as a

bastard and the mother as an unchaste woman.

A

B

(5) No one can be compelled to give sample of blood for analysis. C

Examined in the light

of the above, we find no difficulty in upholding the

impugned

orderof the High Court, confirming the order of the

Addi. Chief Judicial

Magistrate, Ali pore in rejecting the application for blood test. Vf e find the purpose

of the application is nothing more than to avoid payment of maintenance, without

making any ground whatever

to have recourse to the test. Accordingly Criminal

Appeal will stand dismissed.

Cr

.... M.P.No. 2224/93 in S.L.P.(c" No. 2648/92 filed

by Respondent No. 2 will stand allowed. She is permitted to withraw the amount

without furnishing any Security.

R.P. S.L.P. dismissed.

\,,"

D