SATENDER KUMAR ANTIL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) We have heard the learned Amicus Curiae, Sh. Siddharth Luthra, and the learned counsel appearing for the respective parties.

(2.) The learned Amicus has filed the compliance report dtd. 20/1/2025 before this Court after a detailed analysis of the Affidavits/Reports filed by the States, Union Territories (for short "UTs") and the High Courts, filed in pursuance of the directions passed by this Court vide earlier orders dtd. 11/7/2022, 3/2/2023, 21/3/2023, 2/5/2023, 13/2/2024, 6/8/2024 and 15/10/2024.

(3.) Certain additional directions were also issued by this Court vide order dtd. 15/10/2024 to all the States, UTs and the High Courts to make use of the Model Affidavit filed by the High Court of Meghalaya to ensure compliance of earlier directions in Para. F of the order dtd. 6/8/2024, so that an 'Institutional Monitoring Mechanism' can be set in place to ensure full and complete compliance of not only the earlier directions passed, but also of those directions that may be passed by this Court in the future as well.