The Allahabad High Court has directed State Government of Uttar Pradesh to file its response regarding the effective implementation of the witness Protection Scheme, 2018 within two weeks.
“Let the above letters and documents of the State Government be brought on record by the State Government by filing a counter affidavit within two weeks, so that the petitioner may be able to reply and argue the matter further on merits.”
The above mentioned directions has passed by Division bench of the Court comprised of Justice Pankaj Mithal and Justicie Saurabh Lavania while dealing with the PIL filed by Rannsamar Foundation through its President Abha Singh for effective implementation of the witness Protection Scheme, 2018.
The President of Rannsamar Foundation, Abha Singh has approached the court and filed this petition under Article 226 of the Constitution of India in public interest for the benefit of the witnesses in criminal cases.
The petitioner has filed present petition for issuance of suitable direction to the State Government for effective implementation of the directions of the Supreme Court in the case of Mahendra Chawla vs. Union of India; 2018 SCC Online SC 2679; (2019) 4 SCC 615.
In short, the petitioner wants implementation of the Witness Protection Scheme, 2018, which has been referred in the above decision of the Supreme Court.
AGA, on behalf of the state has submitted that the State Government has issued necessary directions to all the District Authorities for immediate and effective implementation of the Witness Protection Scheme, 2018.
The court has listed the present matter on 20 th December, 2020 for the next hearing.
Case details:
Case :- P.I.L. CRIMINAL No. - 20887 of 2020
Petitioner :- Rannsamar Foundation Thru. President Abha Singh
Respondent :- State Of U.P.Thru.Asst.Public Prosecutor, Allahabad High Court
Counsel for Petitioner :- Abha Singh
Counsel for Respondent :- G.A.
Quorum : Justice Pankaj Mithal and Justicie Saurabh Lavania
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