Sakina Khatun And Others vs The State Of Jharkhand And Others
2023 Latest Caselaw 2364 Jhar

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             IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(Cr.) No. 60 of 2022

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      Sakina Khatun and Others                       .... Petitioners
                               --   Versus      --
      The State of Jharkhand and Others              .... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Anup Kumar Agarwal, Advocate For the State :- Mr. Aman Kumar A.C. to G.P.-I

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3/19.07.2023 This petition has been filed for direction upon the

respondents to immediately fix and pay the final amount of victim

compensation to the petitioner as per sections 357 and 357A of the Cr.P.C

read with Jharkhand Victim Compensation (Amendment) Scheme, 2019

for the loss and injury suffered due to death of the husband of the

petitioner for which the judgment resulting in punishment of four

accused persons has been pronounced by the learned District and

Additional Sessions Judge-I, Godda by judgment dated 31.01.2022 in

Deoghar P.S.Case No.28 of 2018.

2. The learned counsel for the petitioner submits that although

the accused persons have been convicted by the learned Judge of the

learned court however there is no direction issued by the learned court

under section 357 Cr.P.C. He submits that even the petitioner has moved

before the District Legal Services Authority, Godda and the said

application is pending and no decision has been taken as yet on the

same. He submits that the scheme in this regard is also of the

Government of Jharkhand and in view of that, the proper direction may

kindly be issued.

3. The learned counsel for the respondent State submits that

the authority is having the power in view of the said scheme and this

petition may be disposed of with direction to the respondents to take

decision on the pending representation of the petitioner.

4. In view of the above and also considering the provision

made in the scheme namely, Jharkhand Victim Compensation

(Amendment) Scheme, 2019, and further in view of the fact that the

representation has been filed by the petitioner before the respondent

authority, this petition is being disposed of directing the respondent no.3

to take a decision on the said representation of the petitioner within four

weeks from the date of receipt/ production of a copy of this order.

5. This petition is, accordingly, disposed of.

6. Pending petition, if any, also stands disposed of accordingly.

( Sanjay Kumar Dwivedi, J.)

SI/