EXTRA JUDICIAL EXECUTION VICTIM Vs. UNION OF INDIA

JUDGEMENT

(1.) In the 6th Status Report filed by the CBI on 29th June, 2018, it was mentioned that field investigations are completed in respect of four cases and final reports were required to be filed. On 5th July, 2018 we had observed, inter alia, as follows:-

(2.) It has been agreed by learned counsel for the parties that since investigations are complete in four of the FIRs and the final report is under preparation and is presently being examined in accordance with the CBI Manual at some levels in the CBI, the final report should be prepared by the CBI and filed before the appropriate Court on or before 27th July, 2018.

(3.) The learned ASG says that he had not agreed that the final report would be prepared by the CBI and filed before the appropriate Court on or before 27th July, 2018. We do not propose to go into this.