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National Human Rights Commission v. State Of Gujarat And Ors

National Human Rights Commission v. State Of Gujarat And Ors

(Supreme Court Of India)

W.P. (Crl.) No. 109 of 2003 | 11-07-2011

1. Having perused the report submitted by the Chairman, Special Investigation Team, we accede to the prayer made therein and direct that for the present the attachment of Shri Y.C. Modi, (IPS-1984, Assam-Meghalaya) and Dr. K. Venkatesham, (IPS-1988, Maharashtra) shall continue with the SIT for a further period of six months. Necessary intimation in this regard shall be sent to the Union Home Ministry through its Secretary and Chief Secretaries of the States of Meghalaya and Maharashtra.

2. The Chairman, SIT may also be informed accordingly.

Advocate List

  • None.

Bench
  • HON'BLE JUDGE DEVINDER KUMAR JAIN
  • HON'BLE JUDGE P. SATHASIVAM
  • HON'BLE JUDGE AFTAB ALAM
Eq Citations
  • 2011 (12) SCALE 99
  • 2011 (5) RCR (CRIMINAL) 741
  • (2011) 15 SCC 515
  • LQ/SC/2011/879
Head Note

Criminal Procedure Code, 1973 — Investigation — SIT — Extension of attachment of officers — Prayer made by Chairman, SIT, for extension of attachment of Shri Y.C. Modi, (IPS-1984, Assam-Meghalaya) and Dr. K. Venkatesham, (IPS-1988, Maharashtra) with the SIT for a further period of six months, acceded to.