D.N. Patel, J. - (1.) AS requested, post this matter on 6th August, 2012 to enable the learned counsel for the respondent -State to file supplementary counter affidavit, wherein, at least, the following documents will be annexed: (I) Inquiry Report by the Magistrate, because it is alleged that there is a custodial death; and (ii) Post -mortem report of the deceased. The aforesaid two documents will be annexed, over and above other document with the supplementary affidavit, to be filed by the respondent -State.;