- (1.) This is an I.A. moved by the amicus curiae seeking some directions. On 5/12/2018 while disposing of WP(C) No. 102/2007, we had given liberty to the amicus curiae to revive the matter(s) after the report prepared by the Union of India through the National Commission for Protection of Child Rights (NCPCR for short), is made available to her.
(2.) This obviously envisages that reports were to be furnished to the amicus curiae so that she can decide whether to revive the matter(s). We direct NCPCR and the Union of India to furnish reports, if any, within three weeks from today so that amicus curiae has all the requisite information.
(3.) The amicus curiae has also drawn our attention to two instances and certain allegations which have appeared in the newspapers related to children being detained in police custody and being tortured in Delhi and Uttar Pradesh. We direct notice to be issued to the Uttar Pradesh State Commission for Protection of Child Rights and Delhi Commission for Protection of Child Rights, who may submit their responses within three weeks from today.;