EXTRA JUDICIAL EXECUTION VICTIM & ANR Vs. UNION OF INDIA & ORS
LAWS(SC)-2018-3-109
SUPREME COURT OF INDIA
Decided on March 12,2018

Extra Judicial Execution Victim And Anr Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

- (1.) Ia No. 34397/2018 We have considered the application. There is no objection to this application. Accordingly, the attachment of two officers as mentioned in the application may be dropped and in their place five officers, as mentioned in the application, be attached to the Special Investigation Team (SIT).
(2.) The application is disposed of. Status Report Nos. 1, 2 and 3
(3.) We have gone through three Status Reports namely Status Report No.1 dated 13.01.2018, Status Report No.2 dated 09.02.2018 and Status Report No.3 dated 09.03.2018. The status is as follows:- JUDGEMENT_109_LAWS(SC)3_2018_1.html;


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