Report No. 271
34. Availability of DNA profiles, DNA samples and records in certain cases.
Any information relating to DNA profiles, DNA samples and records thereof maintained in a DNA laboratory shall be made available for the following purposes, namely:-
(a) to law enforcement and investigating agencies for identification purposes in criminal cases;
(b) in judicial proceedings, in accordance with the rules of admissibility of evidence;
(c) for facilitating prosecution and adjudication of criminal cases;
(d) for the purposes of taking defence by an accused in the criminal case in which he is charged;
(e) in the case of investigations relating to civil disputes or other civil matters or offences or cases listed in the Schedule, to the concerned parties to such disputes or matters or offences or cases with the approval of the court, or concerned judicial officer or authority; and
(f) in such other cases, as may be specified by regulations.