SAURAV DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 32 of the Constitution of India the petitioner has prayed for appropriate directions/orders directing the respondents - States to enable free public access to chargesheets and final reports filed as per Sec. 173 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C ') in furtherance of the rationale as established by this Court in Youth Bar Association of India v. Union of India, (2016) 9 SCC 473 on their websites.

(2.) Shri Prashant Bhushan, learned counsel appearing on behalf of the petitioner has heavily relied upon the decision of this Court in the case of Youth Bar Association of India (supra) by which this Court directed copies of FIRs to be published within 24 hours of their registration on the police websites or on the websites of the State Governments.

(3.) We have heard Shri Prashant Bhushan, learned counsel appearing on behalf of the petitioner at length.