- (1.) Vide our order dated 26-2- 2001 we had directed the State Government of Maharashtra to give an up-to-date account of the follow up action of Srikrishna Commission Report.
(2.) An affidavit has been filed on 26-3- 2001 pursuant to the above order and certain details have been furnished but they fall short of giving up-to-date or even complete information. The affidavit does not disclose the progress of the cases either against the police officials or against other persons. Mr. Desai, learned senior counsel appearing for the State of Maharashtra submits that by the next date of hearing he shall state on an affidavit supported by a tabular chart: (A) the number of cases in which departmental proceedings have been initiated and the stage of each of those departmental proceedings; (b) the number of cases in which charge-sheets have been filed in the Courts of law together with the details of those charge-sheets; (c) the number of cases, if any, in which charges have been framed and if so names of the accused and the offences; (d) the number of cases in which trials have commenced and (e) particulars of cases in which compensation has already been paid as also particulars of those cases which are still under process for payment of compensation. Any cases in which departmental proceedings have been initiated against police officials, the State shall also disclose whether any of those police officials have been placed under suspension or have otherwise been removed from the post, which they were holding, so as to ensure fair departmental proceedings. The affidavit should also disclose the time frame within which departmental proceedings against the police officials are going to be concluded as also the time which the task force requires to take up to complete the job entrusted to it. Unless both are made time bound, the progress is going to be tardy and that is objectionable.
(3.) Mr. Desai, learned senior counsel submits, on instructions, that in some cases convictions have already been recorded. He, however, wants to verify the correct position and file a detailed chart showing particulars of cases in which convictions have been recorded, the names of the accused, the offences for which they have been convicted and the sentence imposed.;