Smt. Khumukcham Newton Devi vs The State Of Manipur Represented ...
2022 Latest Caselaw 226 Mani

                                                                    Item No. 23

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

                        MC(Cril.Petn.) No. 20 of 2022
                       (Ref.: CRIL. PETN. 13 of 2021)

      Smt. Khumukcham Newton Devi, aged about 45 years, a
      resident of Kakching, District - Kakching, Manipur - 795103
      expired on 20-06-2021 and now represented by her legal heir
      Shri Thingnam Rajen Singh, aged about 50 years, a resident of
      Kakching, Thoubal, Kakching, Manipur - 795103.
                                                      ...Applicant
                                  - Versus -
      1. The State of Manipur represented by Special Secretary
         (Home), Govt. of Manipur at Imphal, Old Secretariat building,
         Babupara, Imphal, Manipur - 795001.
      2. The Member Secy. Manipur State Legal Services Authority
         at Lamphel ADR Complex, Manipur - 795004.
      3. Chairman, District Legal Services Authority (DLSA), Thoubal,
         Manipur - 795138.
      4. The Officer in Charge of Women Police Station, Kakching,
         Manipur - 795103.
                                                 ...Respondents

                         B EF O R E
         HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR

      For the applicant         :   Mr. S. Thoi Thoi Meitei, Advocate
      For the respondents       :   Mr. Athouba Khaidem, PP;
                                    Ch. Purnachandra, Advocate
      Date of Order             :   25-05-2022

                                    ORDER

[1] By way of this miscellaneous case, the husband of the petitioner,

who is no more, seeks a direction to the State authorities to pay the

compensation amount of ₹. 1,50,000/- to him, in compliance with the order

dated 07-12-2020 passed by the learned Special Judge (POCSO), Thoubal,

in Cril. Misc. Case No. 54 of 2020.

[2] Mr. Athouba Khaidem, learned Public Prosecutor, appearing for

the State, would inform this Court that there is no dispute that the applicant-

husband is the sole surviving legal heir of the deceased petitioner.

[3] In that view of the matter, the miscellaneous case is ordered,

directing the respondents herein to pay the compensation amount of

₹. 1,50,000/-, pursuant to the order dated 28-07-2021 passed by the Deputy

Secretary (Home), Government of Manipur, in compliance with the direction

of the learned Special Judge (POCSO), Thoubal, in her judgment/order

dated 07-12-2020 passed in Cril. Misc. Case No. 54 of 2020, to the

applicant-husband.

[4] The applicant-husband shall approach the authorities concerned

with a proper application in this regard and the needful shall be done

thereafter. This exercise shall be completed expeditiously and, in any event,

not later than four weeks from the date of receipt of a copy of the said

application.

                                                      CHIEF JUSTICE

Victoria




NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2022.05.25
VICTORIA 15:50:07 +05'30'