Kanchan Mandal vs The State Of Jharkhand & Another
2025 Latest Caselaw 7901 Jhar

Jharkhand High Court

Kanchan Mandal vs The State Of Jharkhand & Another on 19 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (S.J.). No. 749 of 2024
                        ....

Kanchan Mandal                           ... ..     Appellant
                        Versus
The State of Jharkhand & Another.        ... ..     Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mrs. Nirupama, Advocate : Mr. Ashutosh Prasad Deo, Advocate For the State : Mr. Shailendra Kumar Tiwari, Spl. P.P. For the Opp. P. No. 2 : Mr. Abhijeet Kumar, Advocate

Order No. 07/19th December 2025

1. Heard the parties.

2. Learned counsel for the State has submitted that he has not filed any objection yet, however learned Special P.P. has submitted that he will file an objection to I.A. No. 421 of 2025 and I.A. No. 15135 of 2025.

3. It appears from the impugned judgment and sentence that although the learned trial court has sentenced the appellant to undergo R.I. for four (04) years, R.I. for three (03) years and R.I. for two (02) years respectively for the offence under Sections 67(B) (b) of the I.T. Act, Section 354A of the Indian Penal Code and Section 12 of the POCSO Act, however, the amount of compensation has not yet been fixed in light of the provision of Victim Compensation Scheme rather the court below has only imposed fine upon the appellant which was to be paid as compensation to the victim.

4. It appears that the obscene video of the victim girl was made viral by the appellant on facebook.

5. Under such circumstances, the Deputy Commissioner, Jamtara and Superintendent of Police, Jamtara are directed to pay Rs. 4,00,000/- (Rs. Four Lakh Only) as compensation under the provisions of Victim Compensation Scheme, 2019 to the victim girl in light of the judgment reported in 2020 Volume 18 SCC 540.

6. The Deputy Commissioner, Jamtara and Superintendent of Police, Jamtara are further directed to take necessary steps for rehabilitation of the victim girl in accordance with law.

7. Learned Member Secretary, JHALSA, is directed to Co-ordinate with the Deputy Commissioner, Jamtara and the Superintendent of Police, Jamtara and learned Secretary DLSA, Jamtara, for payment of compensation to the victim girl.

8. List this case on 22nd January 2026.

9. Let a copy of this order be sent to the learned Member Secretary, JHALSA, Deputy Commissioner, Jamtara, the Superintendent of Police, Jamtara and Secretary DLSA, Jamtara for the needful.

(Sanjay Prasad, J.) Dated:- 19.12.2025 Aditi