T N GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Mention has been made by Mr. Harish n Salve and Mr. Prashant Bhushan slating that pursuant to the order dated 2/08/1999 passed by this court in IA 424, the officers concerned and especially the office of the D. F. O. , Damoh, have taken law into their own hands and are in the process of destroying the files. It is further stated that in connivance with the State Police, Mr. Santosh bharati has been beaten up and he is now admitted in the Intensive Care Unit of the district Hospital at Damoh. They state that they have received fax message to this effect which shall be placed on record within two days along with the formal application/ affidavit. As the matter is of some urgency, 35 we direct the C. B. I, through the Addl. Solicitor General to depute a responsible officer today itself to go to Damoh and seal the office of the D. F. O. and see that adequate protection is given to Mr. Bharati and such 40 other persons who may have been injured along with him. In this regard, the Home secretary, State of M. P. is directed topersonally see and ensure that the person of Mr. Bharati and others are given adequate protection and no physical harm befalls them. The officer of the C. B. I, who is deputed to go to Damoh should submit a report about the incident mentioned in the fax message received by Mr. Prashant bhushan. The copies of the fax message should be given to the Additional Solicitor general today itself. The report of the c. B. I, would indicate whether any State official or any other person was involved in the incident.

(2.) Matter to come up for further orders on 27/08/1999.

(3.) Mr. Satish K Agnihotri will immediately communicate this order to the Home secretary, State of M. P.