DILIP K BASU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) LEARNED Amicus-Curiae has filed an application for directions in connection with the report, which appeared in the "Times of India", Calcutta Edition of 20/07/1999. Copy of the Petition has been furnished to learned counsel for the State of West Bengal, who prays for a short adjournment to seek instructions and response from the concerned authorities and the State of West Bengal. He is granted ten days time for the purpose.

(2.) WE have examined the affidavit filed on behalf of State of Goa. According to that affidavit, the various directions, given by this Court in D.K. Basu's case have been and are being complied with by the concerned authorities in the State of Goa. In the affidavit, however, there is no indication as to whether the directions, which were required to be broadcast/telecast with a view to create awareness about the rights of the arrestee among the public, in general, were actually broadcast/ telecast? Learned counsel prays for two weeks time to file an affidavit staling the correct position in that behalf. WE grant the prayer.

(3.) MR. Prem Malhotra, learned counsel appearing for the State of Haryana submits that though the State government had earlier decided that there was no need for the setting up of State Human Rights Commission in the State of Haryana, because there was already a District Grievances Committee in position in each district, but, subsequently, the State Government has reviewed the decision and steps are now being taken for the constitution of the State Human Rights Commission. Learned counsel prays for four weeks time to file an affidavit indicating the stage at which the constitution of State Human Rights Commission is at present.