- (1.) WE have heard Mr. Maninder Singh, learned Additional Solicitor General. We have requested the learned Additional Solicitor to inform us on the next date of hearing about the steps taken by the Ministry of Home Affairs between 10th February, 2015 when the email giving information about the culprits and the DVD and pen drive along with a detailed letter was given to the Ministry of Home Affairs by Prajwala and when they were handed over to the CBI along with a covering letter on 5th March, 2015. We would like to know why it took such a long time for the Ministry to react to the information supplied by the Petitioner. We have been told by learned Additional Solicitor General that after receipt of the DVD and the pen drive by the CBI, it was sent to the Forensic Science Laboratory to check the authenticity of the recording. A report has been received from the Forensic Science Laboratory and now a request has been made to give clear pictures of the culprits involved in the crime. It is stated that as soon as clear pictures of the culprits are made available, they will be shared with the Director General of Police in Uttar Pradesh, Odisha and West Bengal (and other States if necessary) for publication so that whoever has any information about the culprits can pass it on to the CBI or the concerned authorities for the purpose of their identification. Similar steps will also be taken with regard to the Commissioner of Police in Delhi.
(2.) WE would expect the Director General of Police in Uttar Pradesh, Odisha and West Bengal as also the Commissioner of Police in Delhi to co -operate and coordinate efforts with the CBI. Publication may be made in such of the States where the CBI expects the culprits to be found.
(3.) IN the meanwhile, the CBI should also inform us on the next date of hearing about the progress made to ascertain who uploaded the clips on the internet and the investigative steps taken in this regard. The status report may be filed well before the next date of hearing.;