NATIONAL HUMAN RIGHTS COMMISSION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Crl. M. P. 5007/2004 in SLP (Crl) 3770/03 without expressing any view on the competence or discharge of duties by the Gujarat State police, we direct the Central Government to make available police protection from any of the Central Security Forces to supplement the police protection given to Mr. Races Khan Azeezkhan Pathan.

(2.) It has also been stated by the learned Solicitor General that the inspection team has taken an overall inspection of the various alleged troubled spots referred to in paragraph 8 of the Note submitted by the learned A. C. on 27-2-2004. A report has been submitted by the Inspection Team and action will be taken thereon on 20-5-2004 and an affidavit will be filed to that effect.

(3.) Matters stand adjourned till after summer vacation. Order accordingly.