- (1.) Pursuant to order dated 25.11.2014, the Committee has been constituted. It has verified the data submitted by three States, namely, Uttar Pradesh, Haryana and Delhi. As far as the State of U.P. is concerned, on a perusal of the report, it transpires that the figures that were submitted by the State of Uttar Pradesh have been verified by the Committee and found to be correct.
(2.) On a perusal of the report along with the documents that have been annexed to, it is noticed that certain cases are pending for trial before the trial Court. Regard being had to the fact that they have been instituted long back, we direct that the proceedings that are pending before for trial and where there is no stay order of the High Court or this Court, the same shall be taken up in quite promptitude and be disposed of within a period of three months commencing 20th January, 2015. The finalization of the trial and the result thereof shall be submitted to this Court by way of an affidavit filed by the Director of Prosecution. The order passed today be sent by the Registry to the Registrar General of the High Court of Judicature at Allahabad for circulation to the concerned courts.
(3.) The competent authority of the State of U.P. shall make 75 copies of the list contained at page 15 on wards of the report of the Committee and file before the Registrar General of the High Court of Judicature at Allahabad on or before 17.01.2015 and the said authority shall scrutinize those copies and send it to the concerned District and Sessions Judges where the cases are pending for taking appropriate steps. Any deviation shall be seriously viewed.;