Debangsu Basak, J. - (1.) The father of the victim girl is before Court complaining that, State Legal Services Authority (S.L.S.A.) is yet to disburse compensation receivable by the victim girl in terms of the West Bengal Victim Compensation Scheme, 2017.
(2.) Learned Advocate appearing on behalf of the petitioner submits that, a criminal proceeding inter alia under various provisions of the Protection of Children from Sexual Offences Act, 2002 was registered. Such proceeding is pending. The petitioner as the father of the victim girl applied before the District Legal Services Authority (D.L.S.A.) for compensation under the Scheme of 2017. D.L.S.A. recommended the grant of compensation. S.L.S.A. is not disbursing the compensation receivable by the victim girl in terms of the Scheme of 2017.
(3.) Learned Advocate appearing on behalf of the petitioner relies upon (Piyali Dutta vs. The State of West Bengal & Ors., 2018 2 CalHN 607 (CAL)) and submits that, the Scheme of 2017 was considered therein. The Court directed compensation to be paid. He submits that, Piyali Dutta (supra) was subsequently followed in (Serina Mondal alias Piyada vs. The State of West Bengal & Ors., 2018 3 Crimes(HC) 466 (CAL)). He submits that, the petitioner should be granted relief as prayed for.;