The National Human Rights Commission constituted a Committee to enquire into the post-poll violence in West Bengal, as per the directions of the Calcutta High Court. The Committee submitted its report to the Court on 13th July, 2021.
On the further directions of the Court, the Committee provided a copy of the said report to its Advocate in Calcutta, who shared with the Advocates of all the parties concerned in the related multiple writ petitions.
The matter being sub-judice, the Committee of the NHRC did not share its report to any entity other than those specified by the Court.
Since the report is already available with all the concerned parties as per the directives of the Court, there is no question of leakage at the level of the NHRC.
The attribution regarding the alleged leakage of the said Report to the NHRC is absolutely baseless and factually incorrect.
National Huma Rights Commission
[Press Statement dt. 15-07-2021]
