S. N. Pathak, J. - (1.) The petitioner has approached this Hon'ble Court with a prayer for a direction upon the respondents for payment of sum of Rs.25,00,000/- by way of compensation, as the husband of the petitioner was killed by the miscreants and hanged his body on the tree against whom Balumath P.S. Case No. 42/2016 was registered u/Sections 302 and 201/34 of the Indian Penal Code and further prayer has been made for providing govt. job to the one of dependants of the deceased.
(2.) Learned Counsel for the petitioner places reliance on reported judgment of the Hon'ble Apex Court (Suresh Vs. State of Haryana, 2015 AIR(SC) 518). Learned Counsel further submits that there is a provision of victim compensation under Section 357-A of the Code of Criminal Procedure regarding Victim Compensation Scheme. The reliance portion of Section 357-A of the Code of Criminal Procedure is reproduced herein below:- 357-A Victim Compensation Scheme- (1) Every State Government in coordination with the Central Government shall prepare a scheme for providing funds for the purpose of compensation to the victim of his dependents who have suffered loss or injury as a result of the crime and who require rehabilitation. (2) Whenever a recommendation is made by the Court for compensation, the District Legal Service Authority or the State Legal Service Authority, as the case may be, shall decide the quantum of compensation to be awarded under the scheme referred to in subsection (1).
(3.) In view of the specific provision of Section 357 A of the Code of Criminal Procedure, I hereby direct the petitioners to appear before the Member Secretary, JHALSA on 26.06.2018. On her appearance and placement of the case, the Secretary shall do needful in view of Section 357 A of the Criminal Procedure Code and also taking into consideration the directions of the Hon'ble Apex Court and take a decision on the quantum of compensation to be granted to the petitioners in addition to what she has already been received.;