As per the case facts the matter originated from a series of reported encounters in Assam with their authenticity being questioned A Public Interest Litigation PIL was filed seeking records ... of alleged fake encounters registration of FIRs against police officials and independent investigation as per https www google coearch q PUCL guidelines The High Court dismissed the PIL stating it was premature and based on vague assertions However the High Court directed that the appellant be provided with all legally permissible documents The appellant appealed arguing that no meaningful inquiry was undertaken and https www google coearch q PUCL guidelines were violated The question arose whether proper and effective inquiry and investigation into alleged fake encounters were being conducted in compliance with existing Supreme Court guidelines Finally the Supreme Court allowed the appeal and issued several directions It instructed the Assam Human Rights Commission AHRC to conduct an inquiry into the alleged incidents protect the identity of victims and their families and initiate detailed investigations if warranted engaging retired or serving police officers The State of Assam was directed to provide full cooperation and the Assam State Legal Services Authority ASLSA was to make legal assistance available