DILIP K BASU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) We have perused the Office Report dated 21-2-2001, and find that pursuant to our order dated 12-1-2001, an affidavit has been filed only on behalf of the Union Territory of pondicherry in Criminal Misc. Petition No. 480/2001. None of the other States and union Territories have filed their response to the suggestions made in Crl. Misc. Petition No. 40/2001. Even the Union of India has not filed its response so far.

(2.) Learned Counsel appearing for various states and Union Territories as also for the Union of India submit that within four weeks they will file the response and precisely indicate the steps which the concerned State/union territory are taking to ensure compliance with all the directions given in Dilip K. Basu v. State of West Bengal and Ors. in letter and spirit as well as to prevent custodial violence. They will also respond to the suggestions made in Crl. Misc. Petition No. 480/2001. We grant them time to do the needful as prayed for.

(3.) List the matter after five weeks on a date to be fixed in consultation with the learned amicus Curiae. Order accordingly.