THE REGISTRAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Division Bench of this Court (CORAM:N.V. DABHOLKAR AND N.D. DESHPANDE, JJ.), on 24th November, 2008, passed following order:

(2.) Thus, this Court has taken suo moto cognizance of a news published in Daily Lokmat on 23rd November, 2008, in respect of deficiencies in relation to crime investigation at the hands of the police department and inadequacy of infrastructure as well as paucity of police personnel, which has adversely affected the quality of investigation and having an impact on law and order situation. Therefore, as per the directions given by this Court a Suo Moto Writ Petition has been filed by learned Amicus Curiae Mr. Bhapkar.

(3.) Thereafter, from time to time, affidavits in replies were filed by the Respondents trying to show that the police department is taking effective steps to address the concern expressed by this Court in its order dated 24th November, 2008.