RAHUL S THAKUR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Director General of Police has submitted the report as was directed in the orders dated 19th october, 2005 and dated 28th June, 2006.

(2.) In paragraph 1 of the report the Director general has noticed the prayers made in this Public interest Litigation by observing thus:

(3.) In paragraph 4 of the report, the Director general has noticed the important points that have emerged from various reports received by this Court. He summarised these points thus: