Page 1 REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1640 OF 2010

THANA SINGH — APPELLANT

VERSUS

CENTRAL BUREAU OF NARCOTICS — RESPONDENT

O R D E R

1.This order, and its accompanying directions, are an outcome of

the bail matter in Thana Singh Vs. Central Bureau of

Narcotics listed before this bench, wherein an accused, who

had been languishing in prison for more than twelve years,

awaiting the commencement of his trial for an offence under

the Narcotics Drugs and Psychotropic Substances Act, 1985

(hereinafter referred to as the “NDPS Act”), was consistently

denied bail, even by the High Court. Significantly, the maximum

punishment for the offence the accused was incarcerated for, is

twenty years; hence, the undertrial had remained in detention

1

Page 2 for a period exceeding one-half of the maximum period of

imprisonment. An express pronouncement of this Court in the

case of Supreme Court Legal Aid Committee

Representing Undertrial Prisoners Vs. Union of India &

Ors.

1

, which held that “where the undertrial accused is

charged with an offence(s) under the Act punishable with

minimum imprisonment of ten years and a minimum fine of

rupees one lakh, such an undertrial shall be released on bail if

he has been in jail for not less than five years provided he

furnishes bail in the sum of rupees one lakh with two sureties

for like amount”, finds constrained applicability in respect of

cases under the NDPS Act, in light of Section 37 of the Act.

Therefore, this Court in Achint Navinbhai Patel Vs. State of

Gujarat & Anr.

2

observed that “it has been repeatedly

stressed that NDPS cases should be tried as early as possible

because in such cases normally accused are not released on

bail.”

1

(1994) 6 SCC 731

2

(2002) 10 SCC 529

2

Page 3 2.We are reminded of Justice Felix Frankfurter’s immortal words

in Antonio Richard Rochin Vs. People of the State of

California

3

, coincidentally a case pertaining to narcotics,

wherein he described some types of conduct by state agents,

although not specifically prohibited by explicit language in the

Constitution, as those that "shock the conscience" in that they

offend "those canons of decency and fairness which express the

notions of justice." Due process of law requires the state to

observe those principles that are "so rooted in the traditions

and conscience of our people as to be ranked as fundamental."

The general state of affairs pertaining to trials of offences under

the NDPS Act deserves a similar description.

3.The laxity with which we throw citizens into prison reflects our

lack of appreciation for the tribulations of incarceration; the

callousness with which we leave them there reflects our lack of

deference for humanity. It also reflects our imprudence when

our prisons are bursting at their seams. For the prisoner

himself, imprisonment for the purposes of trial is as ignoble as

3

96 L. Ed. 183 (1951)

3

Page 4 imprisonment on conviction for an offence, since the damning

finger and opprobrious eyes of society draw no difference

between the two. The plight of the undertrial seems to gain

focus only on a solicitous inquiry by this Court, and soon after,

quickly fades into the backdrop.

4.Therefore, bearing in mind the aforesaid imperatives, after

granting the deserved bail in that case, we decided to take

cognizance of status quo and gain a first-hand account about

the state of trials in such like cases pending in all the states.

Accordingly, vide order dated 30.08.2010, we issued notice to

all states through their Chief Secretaries to file affidavits

furnishing information of all cases under the NDPS Act where

the undertrial has been incarcerated for a period exceeding five

years. In pursuance of the same, we received the valuable

assistance of the Additional Solicitor General of India, Mr. P. P.

Malhotra, learned amicus curiae, Ms. Anita Shenoy; Mr. R. K.

Gauba, District and Sessions Judge (South), Saket, New Delhi;

Registrar Generals of High Courts; Director General, Narcotics

Control Bureau, Ministry of Home Affairs, senior-most Officer-in-

4

Page 5 Charge of Investigations and Prosecution for offences under the

NDPS Act; representatives of the Directorate of Revenue

Intelligence (DRI), Customs and Excise Departments and Police

of the States concerned.

5.We lay down the directions and guidelines specified hereinafter

for due observance by all concerned as the law declared by this

Court under Article 141 of the Constitution of India. This is done

in exercise of the power available under Article 32 of the

Constitution for enforcement of fundamental rights, especially

the cluster of fundamental rights incorporated under Article 21,

which stand flagrantly violated due to the state of affairs of

trials under the NDPS Act. We would like to clarify that these

directions are restricted only to the proceedings under the

NDPS Act.

DIRECTIONS

A.Adjournments

6.The lavishness with which adjournments are granted is not an

ailment exclusive to narcotics trials; courts at every level suffer

5

Page 6 from this predicament. The institutionalization of generous

dispensation of adjournments is exploited to prolong trials for

varied considerations.

7.Such a practice deserves complete abolishment. The legislature

enacted a crucial amendment in the form of a fourth proviso to

Section 309(2) of the Code of Criminal Procedure, 1973

(through Section 21 (b) of Act 5 of 2009) to tackle the problem,

but the same awaits notification. Once notified, Section 309 will

read as follows: -

“309. Power to postpone or adjourn

proceedings.

(1) In every inquiry or trial the proceedings

shall be held as expeditiously as possible, and

in particular, when the examination of

witnesses has once begun, the same shall be

continued from day to day until all the

witnesses in attendance have been examined,

unless the Court finds the adjournment of the

same beyond the following day to be

necessary for reasons to be recorded.

(2) If the Court after taking cognizance of an

offence, or commencement of trial, finds it

necessary or advisable to postpone the

commencement of, or adjourn, any inquiry or

trial, it may, from time to time, for reasons to

be recorded, postpone or adjourn the same on

6

Page 7 such terms as it thinks fit, for such time as it

considers reasonable, and may by a warrant

remand the accused if in custody:

Provided that no Magistrate shall remand an

accused person to custody under this section

for a term exceeding fifteen days at a time:

Provided further that when witnesses are in

attendance, no adjournment or postponement

shall be granted, without examining them,

except for special reasons to be recorded in

writing:

Provided also that no adjournment shall be

granted for the purpose only of enabling the

accused person to show cause against the

sentence proposed to be imposed on him

Provided also that-

(a)no adjournment shall be granted at the

request of a party, except where the

circumstances are beyond the control of

that party;

(b)the fact that the pleader of a party is

engaged in another Court, shall not be a

ground or adjournment;

(c)where a witness is present in Court but a

party or his pleader is not present or the

party or his pleader though present in Court,

is not ready to examine or cross- examine

the witness, the Court may, if thinks fit,

record the statement of the witness and

pass such orders as it thinks fit dispensing

7

Page 8 with the examination-in-chief or cross-

examination of the witness, as the case may

be

Explanation 1.- If sufficient evidence has

been obtained to raise a suspicion that the

accused may have committed an offence,

and it appears likely that further evidence

may be obtained by a remand, this is a

reasonable cause for a remand.

Explanation 2.- The terms on which an

adjournment or postponement may be

granted include, in appropriate cases, the

payment of costs by the prosecution or the

accused.”

[Emphasis

supplied]

8.The fourth proviso deserves immediate notification. In lieu of

the lacuna created by its conspicuous absence, which is

interfering with the fundamental right of speedy trial [See:

Hussainara Khatoon and Ors. Vs. Home Secretary, State

of Bihar

4

], something this Court is duty- bound to protect and

uphold, and till the statutory provisions are in place, we direct

that no NDPS court would grant adjournments at the request of

a party except where the circumstances are beyond the control

of the party. This exception must be treated as an exception,

4

(1980) 1 SCC 81

8

Page 9 and must not be allowed to swallow the generic rule against

grant of adjournments. Further, where the date for hearing has

been fixed as per the convenience of the counsel, no

adjournment shall be granted without exception. Adherence to

this principle would go a long way in cutting short that queue to

the doors of justice.

9.Perhaps, a provision analogous to Section 22(c) of the

Prevention of Corruption Act, 1988 may be seriously considered

by the legislature for trials under the NDPS Act. It reads as

follow:

“22. The Code of Criminal Procedure,

1973 , to apply subject to certain

modifications.- The provisions of the Code of

Criminal Procedure, 1973 (2 of 1974 .), shall in

their application to any proceeding in relation

to an offence punishable under this Act have

effect as if,--

XXX XXX

XXX

(c) after sub- section (2) of section 317, the

following sub- section had been inserted,

namely:--

‘(3) Notwithstanding anything contained in

sub- section (1) or sub-section (2), the Judge

may, if he thinks fit and for reasons to be

9

Page 10 recorded by him, proceed with inquiry or trial

in the absence of the accused or his pleader

and record the evidence of any witness subject

to the right of the accused to recall the witness

for cross- examination.”

B.Examination of Witnesses

10.Between harmonizing the rights and duties of the accused and

the victim, the witness is often forgotten. No legal system can

render justice if it is not accompanied with a conducive

environment that encourages and invites witnesses to give

testimony. The web of antagonistic litigation with its entangled

threads of investigation, cross-examination, dealings with the

police etc., as it is, lacks the ability to attract witnesses to

participate in a process of justice; it is baffling that nonetheless,

systems of examination that sprout more disincentives for a

witness to take the stand are established. Often, conclusion of

examination alone, keeping aside cross-examination of

witnesses, takes more than a day. Yet, they are not examined

on consecutive days, but on different dates spread out over

months. This practice serves as a huge inconvenience to a

witness since he is repeatedly required to incur expenditure on

10

Page 11 travel and logistics for appearance in hearings over a significant

period of time. Besides, it often causes unnecessary repetition

in terms of questioning and answering, and also places greater

reliance on one’s ever-fading memory, than necessary. All

these factors together cause lengthier examinations that

compound the duration of trials.

11.It would be prudent to return to the erstwhile method of holding

“session’s trials” i.e. conducting examination and cross-

examination of a witness on consecutive days over a block

period of three to four days. This permits a witness to take the

stand after making one-time arrangements for travel and

accommodation, after which, he is liberated from his civil

duties qua a particular case. Therefore, this Court directs the

concerned courts to adopt the method of “session’s trials” and

assign block dates for examination of witnesses.

12.The Narcotics Control Board also pointed out that since

operations for prevention of crimes related to narcotic drugs

and substances demands coordination of several different

agencies viz. Central Bureau of Narcotics (CBN), Narcotics

11

Page 12 Control Bureau (NCB), Department of Revenue Intelligence

(DRI), Department of Custom and Central Excise, State Law

Enforcement Agency, State Excise Agency to name a few,

procuring attendance of different officers of these agencies

becomes difficult. On the completion of investigation for

instance, investigating officers return to their parent

organizations and are thus, often unavailable as prosecution

witnesses. In light of the recording of such official evidence, we

direct the concerned courts to make most of Section 293 of the

Code of Criminal Procedure, 1973 and save time by taking

evidence from official witnesses in the form of affidavits. The

relevant section reads as follows:-

“293. Reports of certain Government

scientific experts.

(1) Any document purporting to be a report

under the hand of a Government scientific

expert to whom this section applies, upon any

matter or thing duly submitted to him for

examination or analysis and report in the

course of any proceeding under this Code, may

be used as evidence in any inquiry, trial or

other proceeding under this Code.

(2) The Court may, if it thinks fit, summon and

examine any such expert as to the subject-

matter of his report.

12

Page 13 (3) Where any such expert is summoned by a

Court and he is unable to attend personally, he

may, unless the Court has expressly directed

him to appear personally, depute any

responsible officer working with him to attend

the Court, if such officer is conversant with the

facts of the case and can satisfactorily depose

in Court on his behalf.

(4) This section applies to the following

Government scientific experts, namely:-

(a) any Chemical Examiner or Assistant

Chemical Examiner to Government;

(b) the Chief Controller of Explosives;

(c) the Director of the Finger Print Bureau;

(d) the Director, Haffkeine Institute, Bombay;

(e) the Director, Deputy Director or Assistant

Director of a Central Forensic Science

Laboratory or a State Forensic Science

Laboratory;

(f) the Serologist to the Government.”

(g) any other Government scientific expert

specified, by notification, by the Central

Government for this purpose.

C.Workload

13.The courts are unduly overburdened, an outcome of the diverse

repertoire of cases they are expected to handle. We are

13

Page 14 informed by the Narcotics Control Board that significant time of

the NDPS Court is expended in dealing with bail and other

criminal matters. Besides, many states do not even have the

necessary NDPS courts to deal with the volume of NDPS cases.

14.Therefore, we issue the following directions in this regard:

(i) Each state, in consultation with the High

Court, particularly the states of Uttar Pradesh,

West Bengal and Jammu & Kashmir (where the

pendency of cases over five years is stated to be

high), is directed to establish Special Courts which

would deal exclusively with offences under the

NDPS Act.

(ii)The number of these courts must be proportionate

to, and sufficient for, handling the volume of

pending cases in the State.

(iii)Till exclusive courts for the purpose of disposing of

NDPS cases under the NDPS Act are established,

these cases will be prioritized over all other

matters; after the setting up of the special courts

14

Page 15 for NDPS cases, only after the clearance of matters

under the NDPS Act will an NDPS court be

permitted to take up any other matter.

D.Narcotics Labs

15.Narcotics laboratories at the national level identify drugs for

abuse and their accompanying substances in suspected

samples, determine the purity and the possible origin of illicit

drugs, carry out drug-related research, particularly on new

sources of drugs liable to abuse, and, when required by the

police or courts of law, provide supportive expertise in drug

trafficking cases. Their role in the effective implementation of

the mandate of the NDPS Act is indispensible which is why

every state or region must have proximate access to these

laboratories so that samples collected for the purposes of the

Act may be sent on a timely basis to them for scrutiny. These

samples often form primary and clinching evidence for both the

15

Page 16 prosecution and the defence, making their evaluation by

narcotics laboratories a crucial exercise.

16.The numbers of these laboratories speak for themselves and

are reproduced here. The numbers for Central Forensic Science

Laboratories (CFSL) are as follows: -

S.

No

CFSL Location Status

1.Chandigarh In operation

2.Hyderabad In operation

3.Kolkata In operation

4.Delhi (Under Central Bureau of

Investigation)

In operation

5.Bhopal Being

established

6.Pune Being

established

7.Guwahati Being

established

17.Similarly, numbers for the state and regional Forensic Science

Laboratories (FSL) are as follows:-

S. Name of State Existing State Facilities

Main State

FSL

Regional

FSL

1.Andhra Pradesh 1 9

2.Arunachal Pradesh 1 0

3.Assam 1 0

16

Page 17 4.Bihar 1 1

5.Chattisgarh 1 2

6.Goa Being

established

0

7.Gujarat 1 5

8.Haryana 1 2

9.Himachal Pradesh 1 0

10.Jammu & Kashmir 1 1

11.Jharkhand 1 0

12.Karnataka 1 4

13.Kerala 1 2

14.Madhya Pradesh 1 3

15.Maharashtra 1 4

16.Manipur 1 0

17.Meghalaya 1 0

18.Mizoram 1 0

19.Nagaland 1 0

20.Orissa 1 2

21.Punjab 1 0

22.Rajasthan 1 3

23.Sikkim 0 1

24.Tamil Nadu 1 9

25.Tripura 1 0

26.Uttar Pradesh 1 2

27.Uttarakhand 1 0

28.West Bengal 1 2

UNION TERRITORIES

1. Andaman and Nicobar

Islands

1 0

2. Chandigarh 0 0

3. Dadra & Nagar Haveli 0 0

4. Daman & Diu 0 0

5. Lakshadweep 0 0

6. NCT of Delhi 1 0

7. Puducherry 0 0

TOTAL 28 52

17

Page 18 18.A qualitative and quantitative overhaul of these laboratories is

necessary for ameliorating the present state of affairs, for

which, we are issuing the following directions:

(i) The Centre must ensure equal access to CFSL’s from

different parts of the country. The current four CFSL’s

only cater to the needs of northern and some areas

of western and eastern parts of the country.

Therefore, besides the three in the pipeline, more

CFSL’s must be established, especially to cater to the

needs of southern and eastern parts of the country.

(ii) Analogous directions are issued to the states.

Several states do not possess any existing

infrastructure to facilitate analysis of samples and are

hence, compelled to send them to laboratories in

other parts of the country for scrutiny. Therefore,

each state is required to establish state level and

regional level forensic science laboratories. However,

the decision as to the numbers of such laboratories

would depend on the backlog of cases in the state.

18

Page 19 19.The above mentioned authorities must ensure adequate

employment of technical staff and provision of facilities and

resources for the purposes of proper, smooth and efficient

running of the facilities of Forensic Science Laboratories under

them and the Laboratories should furnish their reports

expeditiously to the concerned agencies.

20.The Directorate of Forensic Science Services, Ministry of Home

Affairs, must take special steps to ensure standardization of

equipment across the various forensic laboratories to prevent

vacillating results and disallow a litigant an opportunity to

challenge test results on that basis.

E. Personnel

21.We have also been apprised of the following vacancies at three

CFSLs, namely Chandigarh, Kolkata and Hyderabad.

Posts Sanctioned Filled Vacant

Scientific 99 64 35

Technical 45 40 05

19

Page 20 Shortage of staff is bound to hamper with the smooth functioning

of these laboratories, and hence, we direct the Directorate of

Forensic Science Services, Ministry of Home Affairs to address the

same on an urgent basis.

22.Further, steps must be taken by the concerned departments to

improve the quality and expertise of the technical staff,

equipment and testing laboratories.

E.Re-testing Provisions

23.The NDPS Act itself does not permit re-sampling or re-testing of

samples. Yet, there has been a trend to the contrary; NDPS

courts have been consistently obliging to applications for re-

testing and re- sampling. These applications add to delays as

they are often received at advanced stages of trials after

significant elapse of time. NDPS courts seem to be permitting

re-testing nonetheless by taking resort to either some High

Court judgments [See: State of Kerala Vs. Deepak. P.

Shah

5

; Nihal Khan Vs. The State (Govt. of NCT Delhi )

6

] or

5

2001 CriLJ 2690

6

2007 CriLJ 2074

20

Page 21 perhaps to Sections 79 and 80 of the NDPS Act which permit

application of the Customs Act, 1962 and the Drugs and

Cosmetics Act, 1940. While re-testing may be an important

right of an accused, the haphazard manner in which the right is

imported from other legislations without its accompanying

restrictions, however, is impermissible. Under the NDPS Act, re-

testing and re-sampling is rampant at every stage of the trial

contrary to other legislations which define a specific time-frame

within which the right may be available. Besides, reverence

must also be given to the wisdom of the Legislature when it

expressly omits a provision, which otherwise appears as a

standard one in other legislations. The Legislature, unlike for

the NDPS Act, enacted Section 25(4) of the Drugs and

Cosmetics Act, 1940, Section 13(2) of the Prevention of Food

Adulteration Act, 1954 and Rule 56 of the Central Excise Rules,

1944, permitting a time period of thirty, ten and twenty days

respectively for filing an application for re- testing

24.Hence, it is imperative to define re-testing rights, if at all, as an

amalgamation of the above- stated factors. Further, in light of

21

Page 22 Section 52A of the NDPS Act, which permits swift disposal of

some hazardous substances, the time frame within which any

application for re-testing may be permitted ought to be strictly

defined. Section 52A of the NDPS Act reads as follows: -

“52A. Disposal of seized narcotic drugs and

psychotropic substances

(1) The Central Government may, having regard to

the hazardous nature of any narcotic drugs or

psychotropic substances, their vulnerability to

theft, substitution, constraints of proper storage

space or any other relevant considerations, by

notification published in the Official Gazette,

specify such narcotic drugs or psychotropic

substances or class of narcotic drugs or class of

psychotropic substances which shall, as soon as

may be after their seizure, be disposed of by such

officer and in such manner as that Government

may from time to time, determine after following

the procedure herein- after specified.

(2) Where any narcotic drug or psychotropic

substance has been seized and forwarded to the

officer- in- charge of the nearest police station or

to the officer empowered under section 53, the

officer referred to in sub- section (1) shall prepare

an inventory of such narcotic drugs or psychotropic

substances containing such details relating to their

description, quality, quantity, mode of packing,

marks, numbers or such other identifying

particulars of the narcotic drugs or psychotropic

substances or the packing in which they are

packed, country of origin and other particulars as

the officer referred to in sub- section (1) may

22

Page 23 consider relevant to the identity of the narcotic

drugs or psychotropic substances in any

proceedings under this Act and make an

application, to any Magistrate for the purpose of—

(a) certifying the correctness of the inventory so

prepared; or

(b) taking, in the presence of such magistrate,

photographs of such drugs or substances and

certifying such photographs as true; or

(c) allowing to draw representative samples of

such drugs or substances, in the presence of such

magistrate and certifying the correctness of any

list of samples so drawn.

(3) Where an application is made under sub-

section (2), the Magistrate shall, as soon as may

be, allow the application.

(4) Notwithstanding anything contained in the

Indian Evidence Act, 1872 (1 of 1872 ), or the Code

of Criminal Procedure, 1973 (2 of 1974 ), every

court trying an offence under this Act, shall treat

the inventory, the photographs of narcotic drugs or

psychotropic substances and any list of samples

drawn under sub- section (2) and certified by the

Magistrate, as primary evidence in respect of such

offence.”

25.Therefore, keeping in mind the array of factors discussed

above, we direct that, after the completion of necessary tests

by the concerned laboratories, results of the same must be

furnished to all parties concerned with the matter. Any requests

23

Page 24 as to re-testing/re-sampling shall not be entertained under the

NDPS Act as a matter of course. These may, however, be

permitted, in extremely exceptional circumstances, for cogent

reasons to be recorded by the Presiding Judge. An application in

such rare cases must be made within a period of fifteen days of

the receipt of the test report; no applications for re-testing/re-

sampling shall be entertained thereafter. However, in the

absence of any compelling circumstances, any form of re-

testing/re-sampling is strictly prohibited under the NDPS Act.

G. Monitoring

26.A monitoring agency is pivotal for the effective management of

these recommendations and for the general amelioration of the

state of affairs. Therefore, it is directed that nodal officers be

appointed in all the departments dealing with the NDPS cases,

for monitoring the progress of investigation and trial. This nodal

officer must be equivalent or superior to the rank of

Superintendent of Police, who shall ensure that the trial is not

delayed on account of non-supply of documents, non-

availability of the witnesses, or for any other reason.

24

Page 25 27. We have also learnt from the Narcotics Control Bureau that

some form of informational asymmetry is prevalent with

respect to the communication of the progress of cases between

courts and the department. Therefore, there must be one Pairvi

Officer or other such officer for each court who shall report the

day’s proceedings to the nodal officer assigned for that court.

H. Public Prosecutors

28.Public prosecutors play the most important role in the

administration of justice. Their quality is thus of profound

importance to the speed and outcome of trials. We have been

informed that Special Public Prosecutors for the Central Bureau

of Narcotics are appointed by the Ministry of Home Affairs after

scrutiny by the Ministry of Law and Justice, on the

recommendation of the District and Sessions Judge concerned.

We suggest that the procedure of appointment, placed before

us, be brought in line with that generally followed for the

appointment of public prosecutors, as mandated under Section

24 of the Code of Criminal Procedure, 1973. However, for the

25

Page 26 present, we direct that the District and Sessions Judge shall

make recommendations for such appointments in consultation

with the Administrative Judge/Portfolio Judge/Inspecting Judge,

incharge of looking after the administration of the concerned

Sessions Division.

I. Other Recommendations.

29.Delays are caused due to demands of compliance with Section

207 of the Code of Criminal Procedure, 1973 which reads as

follows:-

“207. Supply to the accused of copy of police

report and other documents . In any case where

the proceeding has been instituted on a police

report, the Magistrate shall without delay furnish

to the accused, free of cost, a copy of each of the

following:-

(i) the police report;

(ii) the first information report recorded under

section 154;

(iii) the statements recorded under sub- section (3)

of section 161 of all persons whom the prosecution

proposes to examine as its witnesses, excluding

therefrom any part in regard to which a request for

such exclusion has been made by the police officer

under sub- section (6) of section 173;

(iv) the confessions and statements, if any,

recorded under section 164;

26

Page 27 (v) any other document or relevant extract thereof

forwarded to the Magistrate with the police report

under sub- section (5) of section 173:

Provided that the Magistrate may, after perusing

any such part of a statement as is referred to in

clause (iii) and considering the reasons given by

the police officer for the request, direct that a copy

of that part of the statement or of such portion

thereof as the Magistrate thinks proper, shall be

furnished to the accused:

Provided further that if the Magistrate is satisfied

that any document referred to in clause (v) is

voluminous, he shall, instead of furnishing the

accused with a copy thereof, direct that he will

only be allowed to inspect it either personally or

through pleader in Court.”

For the simplification of the above detailed process, we direct that

the filing of the charge- sheet and supply of other documents

must also be provided in electronic form. However, this direction

must not be treated as a substitute for hard copies of the same

which are indispensable for court proceedings.

30.We expect and hope that the aforesaid directions shall be

complied with by the Central Government, State Governments

and the Union Territories, as the case may be, expeditiously

and in the spirit that these have been made.

27

Page 28 31.Before parting, we place on record our deep appreciation for

the able assistance rendered to us by the learned Additional

Solicitor General; amicus curiae; Mr. Utkarsh Saxena, Law

Clerk-cum-Research Assistant and all the officers who were

requested to participate in the deliberations.

32.The matter stands closed.

……..………………………………….

(D.K. JAIN, J.)

……..………………………………….

(JAGDISH SINGH KHEHAR,

J.)

NEW DELHI,

JANUARY 23,

2013.

28