ALOK NAYYAR Vs. STATE OF U P

JUDGEMENT

(1.) THIS case was not today's list. On the request of the Counsel for the petitioners, it was summoned from the Registry.

(2.) HEARD learned Counsel for the petitioners and learned Additional Government Advocate.

(3.) HOWEVER, keeping in mind the decision of the Apex Court in Bodhisatitva Gautam v. Miss Suhhra Chakraborty, 1996 (1) JIC 236 (SC) : AIR 1996 SC 922, we direct the petitioner No. 1 to pay monthly compensation at the rate of Rs. 5,000 to the victim lady Smt. Sunita Nayyan (daughter of respondent No. 3) from the month of lodging of FIR, i. e. March, 2003 and shall go on paying the same until further orders. The compensation for the month of March, 2003 shall be paid by 10th April, 2003 through Bank draft and for the month of April, 2003 onwards payment shall be made by 10th of the succeeding month by Bank draft. If petitioner No. 1 continues to make payment as directed above, arrest of the petitioners in the aforesaid case shall remain stayed till submission of the report by the police. In the event of non- payment for any month, our order staying arrest of the petitioners shall stand revoked.