MOHAMMAD QASIM Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) We have heard Sri Mukhtar Alam, and Sri V.P. Mathur, learned Amicus Curiae, and Sri Vimlendu Tripathi, learned AGA, and the G.A. in this matter. Dr. S.B. Upadhyay, Director Forensic Science Laboratory, Lucknow, Dr. Y.K. Pathak, State Medico-Legal Expert (Medical Department), Sri Mahesh Chandra Srivastava, Swasthya Bhawan, Lucknow, Sri Shivaji, Under Secretary, Police Recruitment Board, Lucknow, Sri Amitabh Yash, I.G. Crime, Sri Atul Kumar, Deputy Secretary, Home and Sri A.K. Pandey, S.P. (Crime), Allahabad are present in Court today.

(2.) Five affidavits on behalf of the Home Department dated 30.10.2014, the D.G.P., U.P. dated 11.10.2014, Medical and Health Department dated 30.10.2014, U.P. Promotion Recruitment and Promotion Board, Lucknow dated 13.10.2014 and Crime Branch, Allahabad dated 13.10.2014 have been filed by the learned A.G.A.

(3.) A circular dated 17.10.2014 issued by the D.G.P., U.P. along with an accompanying letter for the Government Advocate dated 29.10.2014 containing directions relating to the directions dated 28.8.14 issued in Capital Case No. 574/2013, Akhtar v. State of U.P., for improving investigations in murders, rapes and grave cases against females addressed to the D.G., Railway, U.P., A.D.G. C.B.C.I.D., U.P., A.D.G. Technical Services, U.P. Lucknow, A.D.G. Prosecution, U.P., Lucknow, all Zonal Police I.Gs., U.P. Director, Forensic Science Laboratory, U.P., Lucknow, Director Medical and Health Services Lucknow and all Regional D.I.G.'s U.P., have been placed before us, which are also taken on record.