The Single Bench of the Delhi High Court in the case of Manish vs State consisting of Justice Jasmeet Singh ordered the Delhi Government to release a sum of Rs. 15,50,00,000/- being second instalment to DLSA within 10 days from the date of order to meet some of the claims of rape victims.
Facts
On the last date of hearing of this case and other connected matters, i.e., 02.09.2022, it was observed that funds for disbursement to rape victims had been exhausted at DLSA. The Bench noted an order dated 06.09.2019 passed in W.P.(C) 466/2016, wherein the Division Bench had directed the Delhi Government to release part of Victim Compensation Fund not less than Rs. 25,00,00,000/- to DLSA within a period of 10 days from 06.09.2019.
Judgment
The Bench directed the Delhi Government to release a sum of Rs. 15,50,00,000/- being second instalment to DLSA within 10 days from the date of order to meet some of the claims of rape victims. The case was to be re-notified on 07.10.2022.
Citation: BAIL APPLN. 619/2021 & CRL.M.A. 7163/2022
Bench: Justice Jasmeet Singh
Decided on: 13th September 2022
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