Nishar Khan vs The State Of Jharkhand
2021 Latest Caselaw 3852 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Criminal Appeal (DB) No. 526 of 2018
     1.Nishar Khan
     2. Basir Khan
     3. Gulshan Khatoon                              --- --- Appellants
                                   Versus
     The State of Jharkhand                                  --- --- Respondent
                                   .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant : Mr. Amrendra Kumar, Advocate For the Respondent : Mrs. Priya Shrestha, Spl.P.P.

07/07.10.2021 The Secretary, D.L.S.A., Koderma has submitted its report vide letter no. 853/2021 dated 30.09.2021 pursuant to the order dated 08.09.2021. The child Shoheb Khan was traced through the aegis of PLV and the Officer-in-Charge of the concerned area. He resides with his paternal aunt (bua). The child was then produced before the Child Welfare Committee, Koderma. The CWC, Koderma vide order dated 24.09.2021 declared the child to be in need of care and protection and directions were given to District Child Protection Unit, Koderma to provide him with the benefits of Sponsorship Programme and also to make proper arrangements for its education. The child emphasized his willingness to stay with his paternal aunt (bua). The CWC, Koderma also directed that progress report be submitted to the Committee on monthly basis. Under "JHALSA Project for Jail Inmates and Their Family", the boy was given food (ration) packets and also with coordination of N.G.O., some playing Items, Study Materials, Water Bottle, School Bag and a Study Table was given to him. A recommendation has been sent by the Principal District Judge cum Chairman, D.L.S.A., Koderma to the District Education Officer, Koderma to get the child admitted in Boarding School. The PLV of the concerned area is directed to visit the child fortnightly and look after his needs and requirements, if any and report to D.L.S.A., Koderma. Further, the matter has been referred to the Criminal Injury Compensation Board, Koderma in compliance of the judgment dated 04.04.2018 passed by the Court of Additional Sessions Judge-I, Koderma wherein it is ordered that adequate compensation to the dependent (baby of Sitara Praveen) be given under the State Victim Compensation Scheme, 2016 as per the provision of Section 357-A(3) of Cr.P.C.

We are satisfied with the sincere efforts made by the Secretary, D.L.S.A, Koderma for proper care and rehabilitation of the child. Needless to say, the progress of the child be regularly monitored by the D.L.S.A., Koderma as also the CWC, Koderma.

Let the matter go out of the list.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty