- (1.) Mr. M.U. Siddiqui, Deputy Secretary appears for the respondent and states that sanctions for prosecution of the police officials concerned will be communicated to the CBI on or before 23.3.93. Mr. J.P. Varma, D.S.P. is present on behalf of the C.B.I. and states that as soon as the sanctions are received by the C.B.I., they will file the charge-sheets against the concerned police officials. Mr. Virender Kumar Bhalla, brother-in-law of the petitioner is also present.
(2.) Taking into consideration all the facts on record, we are of the view that the Delhi Administration should give to the petitioner Smt. Veer Bala compensation of Rs. 3,00,000/- within four weeks from today as an immediate measure. Out of the said amount of Rs. 3,00,000/-, Rs. 50,000/- shall be deposited in fixed deposit in any nationalised bank in the names of each of her minor children namely Master Aman Gupta and Ms. Divya Gupta Separately. They will be entitled to the amount deposited in their name with the accumulated interest thereon on their attaining majority. The balance amount of Rs. 2,00,000/- may he utilised by the petitioner for her maintenance as well as the maintenance of the minor children and for their education. The amount of Rs. 3,00,000/- which we have directed to be paid to the petitioner is and by way of immediate relief and is without prejudice to her right to claim higher amount of compensation in any forum that she may he advised to pursue her remedy. The petition stands disposed of. REPORT OF CENTRAL BUREAU OF INVESTIGATION IN COMPLIANCE OF THE DIRECTIONS PASSED. BY THE HON'BLE SUPREME COURT OF INDIA IN WRIT PETITION (Crl.) 728/91 1. In compliance with the directions of the Hon'ble Supreme Court, Case RC. 16(S)l 92-DLI was registered on 12.9.92 with the Special Crimes Branch, Delhi Region and investigation entrusted to a Deputy Supdt. of Police. The details of progress made in the investigation of the case were submitted in the Supreme Court on 30.11.92 and despite the best efforts, investigation could not be completed within the period of directions hence prayer was made for extension of a period of 3 months. The matter was heard in the Court on 1.12.92 and the Hon'ble Court was pleased to grant extension for a period of 3 months for investigation and report.
(2.) During this period a number of police officials and private persons having knowledge of the incident relating to the death of Joginder Kumar in police custody on the night of 21/22.8.90 at PS Model Town, Delhi were examined.;