IN RE SUO MOTU CUSTODIAL VIOLENCE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On 09.10.2018, learned Amicus Curiae as well as learned Sr.GA in coordination as well as in consultation with the concerned authorities was to prepare the list of immediate next-of-kin of the deceased persons which had been named in the two affidavits already filed in this Public Interest Litigation with particulars to the Registry. It was directed that on furnishing of the list, the Registry was to send notices to them for appearance before this Court in person or through any authorization.

(2.) On the next date of hearing on 29.11.2018, it was recorded that the list of immediate next-of-kin of the deceased persons with particulars had been furnished and notices were issued to them. It was also recorded that 8 (eight) persons out of the listed 15 (fifteen) persons have been served, whereas, the remaining 7 (seven) persons, it was reported that their particulars were deficient and learned Amicus Curiae was required to furnish fresh particulars of remaining 7 (seven) persons and thereafter notices were to be served upon them. The aforesaid 15 (fifteen) persons were impleaded as party respondents No.7 to 21.

(3.) Learned Amicus has referred to the affidavit dated 26.06.2019 giving the status of service of notice on the respondents No.7 to 21 which reads as under:-