National Human Rights Commission

Sardar Patel Bhawan

New Delhi

 

 

Name of the Complainant           :          Suo Motu

 

Case No.                                            :          1150/6/2001/2002

 

Date                                                   :          3rd July, 2003

 

 

Coram

Dr. Justice A.S.Anand, Chairperson

Justice Smt. Sujata V. Manohar, Member

 

 

Proceedings

 

 

          Keeping in view the seriousness of the issue involved in the order of acquittal in the “Best Bakery Case”, the Commission considers it appropriate to immediately depute a team of the Commission to proceed to Vadodara to inspect the records of the case, examine the judgment and all other relevant materials and submit a report to the Commission.  The team shall comprise of:

 

i)                   Shri Ajit Bharihoke, Registrar, NHRC

ii)                 Shri Sudhir Chowdhary, DIG (Investigation), NHRC

iii)               Shri P.G.J. Nampoothiri, Special Rapporteur, NHRC

The team may associate any local lawyer for its assistance in consultation with the Special Rapporteur.

 

Hon’ble the Acting Chief Justice of the Gujarat High Court, the Trial Court and the State Government are requested to extend all possible assistance and facilities to the team to carry out the mandate of the Commission.

 

The report shall be submitted within one week.

 

(Justice A.S. Anand)

Chairperson

 

 

 

(Justice Sujata V. Manohar)

Member