SONADHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) COMPLIANCE OF PRE-MATURE RELEASE DIRECTIONS

(2.) Learned Amicus Curiae states that some of the inputs in reports have not been adequate and interaction is taking place with the State counsels to ensure that the information sought for by learned Amicus Curiae is made available to give a final report to this Court.

(3.) We are not inclined to give a long period of time and if the submission of the learned counsel for the State of Tamil Nadu is to be appreciated, Advisory Board is stated not to have made it. It thus appear to us that without our directions things do not move, which is not a happy state of affairs. We direct the Advisory Boards for all the States to meet within two weeks.