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Shri Dilip K. Basu v. State Of West Bengal

Shri Dilip K. Basu
v.
State Of West Bengal

(Supreme Court Of India)

Criminal Misc. Petition No. 4201 Of 1997 In Writ Petitions (Crl.) No. 539 Of 1986 And 592 Of 1987 | 01-05-1998

Learned amicus curiae, Dr. Singhvi, Senior Advocate, has filed a chart detailing "comparative compliance reports" from various States and Union Territories on the basis of the affidavits submitted by them. According to the chart, it is seen that the affidavits furnished by various States/Union Territories are still deficient and do not furnish full and complete information up-to-date. By way of an example, we have seen the affidavit filed on behalf of the State of Assam as also the NCT of Delhi. Learned counsel appearing for the States are directed to furnish a meaningful response with all details in respect of the 11 directions given in D. K. Basu v. State of W. B. as well as the information which has been found to be deficient in the chart filed by Dr. Singhvi. In some of the States/Union Territories, it appears that in respect of the custodial deaths, inquiries have been initiated under Section 176 CrPC but the reports of inquiries are not available. All those States are required to file affidavits through the Home Secretary of the State concerned, indicating the status of all those inquiries and wherever reports have been received, to furnish copies of those reports together with such other details as are possible, with a view to get a complete picture and ascertain compliance with the directions given in Basu case. The needful shall be done within 8 weeks, with an advance copy to Ms. Aggarwal, learned counsel. The matters shall be listed on 31-7-1998 at 2 p.m.

Advocates List

For

Petitioner/Plaintiff/Appellant (s) Advocates

Respondent/Defendant (s)Advocates R NO.1 & 3 ARE SERVED BY SUBSTITUE SERVICE., R NO.2 DELETED AS PER CT.ORDER DT.22/11/1988., G.H. KELUSKAR FOR R 4( VP FILED IN CA)

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE JUSTICE DR. A. S. ANAND

HON'BLE JUSTICE S. R. BABU

Eq Citation

1998 (2) OLR (SC) 529

(1998) 6 SCC 380

(1998) SCC CRI 1454

LQ/SC/1998/543

HeadNote

Constitution of India — Arts. 21 and 22 — Custodial death — Compliance with directions in D K Basu case, (1997) 1 SCC 416 — Directions in respect of — Compliance reports of various States and Union Territories — Directions issued — Criminal Procedure Code, 1973, S. 176

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