SUSMITA SAHA DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Additional Solicitor General has referred to the supplementary affidavit filed on behalf of the CBI and has pointed out that in CAN 5 of 2022 certain incorrect factual averments were inadvertently made which need to be corrected.

(2.) He has submitted that in paragraph 3 (a) of the application it was inadvertently mentioned at Serial No.3 of the tabular list that a case was registered on receipt of complaint from individual complaints, though they did not figure in the NHRC Report, but later, on inspection it was found that the case was mentioned in the NHRC list, however, the CBI registered this case on receipt of private complaint.

(3.) He has also submitted that two more cases were registered on the basis of the complaints though not referred by the NHRC, as per dictum of this Hon'ble High Court at paras 156 and 157 of the order dtd. 19/8/2021. The same were inadvertently missed out in the tabular list under paragraph 3 (a) of the application.