- (1.) THE Court is dismayed to read the news report today, on the front page of "Dainik Jagaran", Patna, 29 July, 2000. The report is captioned : KRURTA NAHIN. HAIVANIYAT Ki SEEMA PAR KAR GAI POLICE : char ghaante tak Senari me hua police ka tandav, mahilain lathiyaon ka jakham dikhane me sharma gain."
(2.) LET notices issue to the State of Bihar through the Chief Secretary; Secretary Home; Director General of Police; Superintendent of Police, Jehanabad and the District Magistrate, Jehanabad.
(3.) LET notices be served on the Advocate General, Bihar. The District Judge, Jehanabad, upon call by the High Court has arrived. He is directed to make a preliminary report with a select team of Judicial Officers to list the victims and the injuries caused by the alleged police assault. The victims, most of them are reported as women. A team of two Judicial Officers in pairs, as many as may be available in each pair one shall be a woman, will investigate the victims and record their statements. The injuries, should the victims permit shall be photographed with a woman Judicial Officer present.;