IN RE SUO MOTU CUSTODIAL VIOLENCE & OTHER MATTERS RELATING TO PRISON CONDITIONS Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) A further affidavit has been filed pursuant to the previous order of April 13, 2022. However, learned Amicus Curiae says that there are several names which are still missing from the State's list of custodial deaths from the year 2012.

(2.) The State refers to the judgment reported at 2017 10 SCC 658 (Re-Inhuman Conditions in 1382 Prisons). As much as the State places reliance on paragraph 58.1 of the judgment as to the ambit of the present proceedings initiated pursuant to the directions issued in the aforesaid Supreme Court judgment, the State refers to the exercise directed to be undertaken by the National Crime Records Bureau as indicated at paragraph 58.3 of the judgment.

(3.) In view of such submission, Dr. N. Mozika who has been appointed as Amicus Curiae in the matter, is requested, in his capacity as Assistant Solicitor-General to require the result of the exercise that must have been conducted by NCRB in terms of paragraph 58.3 of the Supreme Court judgment to be furnished for the appropriate tabulation of custodial deaths in the State since 2012.