DILIP K BASU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned Amicus had filed a petition during the monitoring of this case, on 19th April, 2000, drawing our attention to certain reports which had appeared in the Indian Express, New Delhi edition dated 13th and 14th October, 1999.

(2.) Learned counsel for the State of Andhra Pradesh accepted notice and was granted three weeks' time to file an affidavit of response to the allegations contained in the said newspaper reports dated 13/14th October, 1999.

(3.) A counter-affidavit has now been filed by Shri Vinayak Prabhakar Apte, Superintendent of Police, Warangal District in this Court on 17th July, 2000. The explanation has been given in respect of each of the persons referred to in the newspaper report.