- (1.) HEARD Sri Sudhir Mehrotra, learned Special Counsel for the Allahabad High Court and Sri Vimlendu Tripathi, learned Additional Government Advocate representing the State.
(2.) TWO affidavits of compliance dated 8.3.13 on behalf of the Home Department and the Director General of Police, UP have been filed by the learned Additional Government Advocate. An affidavit of compliance of the Registrar General, High Court dated 15.5.13 has been filed by Sri Mehrotra. As a final report has been submitted by the I.O. regarding which an affidavit dated 8.3.13 has also been filed, it will now be a matter for consideration by the Court concerned on whether to accept or to reject the final report. No further orders are needed in the matter, so far as the petitioner is concerned.
(3.) HOWEVER as a number of other issues have arisen for expediting the process of trials and associated matters in the State of U.P., as a result of this Courts' orders in this petition, affidavits and reports furnished by the parties from whom this Court has sought directions/ information, looking to the importance of the matter, this bench will continue to monitor the said matters by an on-going hearing of this petition. DGPs circular dated 7.3.2013 directing police officers to produce the accused in Court on the date of submission of the report u/s 173(2) Cr.P.C.;