Supreme Court - Daily Orders
Extra Judicial Execution Victim And ... vs Union Of India And Ors. on 12 February, 2018
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.301 COURT NO.4 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 129/2012
EXTRA JUDICIAL EXECUTION VICTIM & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.1018/2018-CLARIFICATION/DIRECTION and IA No.11912/2018-I/A
ON BEHALF OF RESPONDENTS I.E. CBI FOR GRANTING PERMISSION TO ADD
NAMES OF FIVE OFFICERS - PER BY)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Colin Gonsalves, Sr. Adv.
Mr. Shreeji Bhavsar, Adv.
Mr. Satya Mitra, Adv.
Ms. Jyoti Mendiratta, AOR.
Amicus Dr. Menaka Guruswamy, Adv. [NP]
Mr. Govind Manoharan, Adv.
For Respondent(s) Mr. Maninder Singh, ASG
UOI Mr. P.S. Narasimha, Sr. Adv.
Mr. Ashok Kr. Panda, Sr. Adv.
Mrs. V. Mohana, Sr. Adv.
Mr. Sunil J. Mathew, Adv.
Mr. G.S. Makker, AOR
Mr. R. Bala, Adv.
Mr. M.K. Maroria, Adv.
Mr. Rajiv Nanda, Adv.
Ms. Binu Tamta, Adv.
Mr. B.V. Balaram Das, AOR
Mr. B.K. Prasad, AOR.
Mr. Jamnesh Kumar, Adv.
Mr. Himanshu Shekhar, AOR.
Manipur Mr. Leishangthem Roshmani Kh., Adv.
Mr. D.B. Goswami, Adv.
Ms. Maibam Babina, Adv.
Signature Not Verified
Mr. Amit Kumar, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.02.13
Mr. Rana Ranjit Singh, AOR.
15:14:02 IST
Reason:
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Mr. Satya Mitra, AOR.
Ms. Mrinmayee Sahu, AOR.
Ms. Pinky Behera, AOR.
NHRC Ms. Shobha, AOR.
Mr. Sorav Roy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
40 FIRs have been returned to the learned ASG in the Court. IA No.11912/2018 (APPLICATION ON BEHALF OF RESPONDENTS I.E. CBI FOR GRANTING PERMISSION TO ADD NAMES OF FIVE OFFICERS) Through this application, the CBI would like to expand the size of the SIT by including the names of following five officers:
(i) Sh. D.S. Chauhan, DSP, CBI, STF, New Delhi.
(ii) Sh. H.P. Meena, DSP, CBI, ACB, Jaipur
(iii) Sh. Tribhuvan, DSP, CBI, ACB, New Delhi
(iv) Sh. Rajeev Gulati, Police Inspector, CBI, AC-VI (Vyapam), New Delhi
(v) Sh. Amar Saxena, Police Inspector, CBI, AC-VI (Vyapam), New Delhi We have gone through the application and have heard the learned Additional Solicitor General and learned counsel for the petitioner in this regard.
The application is allowed.
Status Report No.2 dated 09.02.2018 There is nothing to indicate that this status report has been 2 seen or has the approval of the Director, CBI. The learned ASG says that he will file an affidavit in this regard within a week.
We have heard the learned ASG and Mr. Aggarwal, In charge of the SIT. We are not, for the present, satisfied with the progress made by the SIT in as much as it appears only the FIRs that were filed against the victims have been re-registered and re-numbered. Under these circumstances, for the time being with regard to Table 3 i.e. NHRC cases, 17 of them involving 23 victims, we would require the NHRC to depute three persons to associate with the SIT to carry out investigations so that appropriate FIRs are lodged and necessary steps are taken to file the charge sheet. Three persons to be associated with the SIT from the side of NHRC will by decided by the NHRC.
We make it clear that the association of the NHRC is only for the time being with respect to 17 cases and we direct the SIT to concentrate on these 17 cases involving 23 victims on a priority basis.
List the matter on 12.03.2018 at 2.00 pm to monitor the progress. Status Report be filed on that day.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
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