Q. What are the equivalent citations for Pratul Kumar Sinha vs State of Bihar and Another ?

The equivalence citation are(1994) SCC CRI 1666 ; (1994) SUPPL. 3 SCC 100 ; LQ/SC/1994/479 ;

Pratul Kumar Sinha Vs. State Of Bihar And Another On 02 May, 1994

Q: Q. What was the bench assigned for the case Pratul Kumar Sinha vs State of Bihar and Another?

HONBLE JUSTICE A. M. AHMADI, HONBLE JUSTICE YOGESHWAR DAYAL

Open iDraf

Pratul Kumar Sinha v. State Of Bihar And Another

Pratul Kumar Sinha
v.
State Of Bihar And Another

(Supreme Court Of India)

Writ Petition (Criminal) No. 621 Of 1992 | 02-05-1994

1. The learned counsel for the State of Bihar states that all the persons, allegedly involved in the commission of crime in question in regard to which Case Nos. 144 and 162 of 1992 came to be registered have since been arrested and are in jail. Therefore, so far as that part is concerned nothing further remains to be done

2. However, because of the atrocities committed by the police, three young lives were lost. One of them was a bachelor while the other two were married and left behind their young widows. We think that in order to ensure that they do not have difficulty on account of this loss some ex-gratia payment must be made to them. We direct that an ex-gratia payment of Rs. 25, 000 each be paid to the widows of the married persons and the parents of the bachelor. In order to ensure that this money is not frittered away, we direct the District Judge concerned of Jagannathpur to ensure that proper arrangements are made so far as the utilisation of the amount is concerned. We, therefore, direct the State Government to deposit the money with the District Judge of the area comprising Jagannathpur Police Station who will inform the beneficiaries about this Courts order and make such arrangement as he considers appropriate after ascertaining the views of the beneficiaries in regard to this ex-gratia amount. If the State Government so desires it will be free to take such action as it considers necessary to recover this amount from the tort-feasors. The amount should be deposited with the District Judge within six weeks from today. With these observations, we dispose of this writ petition.

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For

Bench List

HON'BLE JUSTICE A. M. AHMADI

HON'BLE JUSTICE YOGESHWAR DAYAL

Eq Citation

(1994) SCC CRI 1666

(1994) SUPPL. 3 SCC 100

LQ/SC/1994/479

HeadNote

- Atrocities committed by the police resulted in the loss of three young lives, leaving behind young widows and a bachelor's parents. - Supreme Court directed an ex-gratia payment of Rs. 25,000 each to the widows and parents of the deceased. - The District Judge of Jagannathpur is to receive the ex-gratia amount from the State Government and ensure its proper utilization, taking into account the beneficiaries' views. - The State Government can take appropriate action to recover the amount from those responsible for the atrocities. - The ex-gratia amount should be deposited with the District Judge within six weeks.