EXTRA JUDICIAL EXECUTION VICTIM Vs. UNION OF INDIA

JUDGEMENT

(1.) We find on a perusal of the record that the number of incidents and the number of victims mentioned in our order dated 14th July, 2017 are quite different from the numbers mentioned in our order dated 12th March, 2018. In fact, there is a reduction in the number of incidents investigated by the SIT and the number of victims.

(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.) With regard to the balance cases being investigated by the CBI, it is agreed that two officers of NHRC, Dr. Mahesh Bhardwaj, Sr. Superintendent of Police and Mr. Ravi Singh, Deputy Superintendent of Police be co-opted in the SIT and they will be entitled to access all records pertaining to the investigations, other than the four FIRs mentioned above. In other words, they will be members of SIT from today. We request the NHRC to make their services available to the SIT.