WPCRL/280/2025
2025 Latest Caselaw 3557 UK

Uttarakhand High Court

WPCRL/280/2025 on 4 April, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                           WPCRL No.280 of 2025
                                           Hon'ble Pankaj Purohit, J.

Mr. Manoj Mohan, Advocate for the petitioner.

2. Mr. S.C. Dumka, A.G.A. with Ms. S.B. Dobhal, B.H. for the State.

3. By means of the writ petition, the petitioner has sought for a direction to respondent-Authority to make payment of compensation to the petitioner, as awarded by learned Additional Sessions Judge/Special Judge (POCSO), Haldwani, District Nainital vide judgment and order dated 17.10.2023.

4. Learned State counsel is directed to find out that as to why the compensation envisaged under provision of Section 357-A of Cr.P.C. has not been paid so far to the petitioner (victim).

5. List this case on 15.04.2025 as fresh.

(Pankaj Purohit, J.) 04.04.2025 SK