In view of checking the complaince status of Draft Criminal Rules On Practice, the Supreme Court has directed the Registrar Generals of all the High Courts and the Chief Secretaries of the State Governments to file an action report within three weeks from March 24, 2022.
The full-judge bench of Justice L Nageswara Rao, Justice S Ravindra Bhat and Justice BR Gavai passed the order after being informed by the Amicus Curiae that the directions issued in the Suo Moto Writ Petition seeking complaince of the said Draft Rules have not been carried out by majority of the State.
The Draft Rules were prepared after taking into consideration, responses from 15 States/Union Territories and 21 High Courts in order to recognize the diverse practices prevalent in various States and High Courts and to ensure that the same was compliant with the Code of Criminal Procedure.
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