VALU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is admitted for hearing. With the consent of learned Counsel for the parties, the matter is heard finally.

(2.) In this writ petition, the petitioner has assailed the validity of the order dated 24.3.2016 passed by the 2nd respondent-Karnataka State Legal Services Authority and also the order dated 1.02.2017 passed by the District Legal Services Authority, by which, claim for compensation of the petitioner has been rejected.

(3.) Facts giving rise to filing of this writ petition briefly stated are that, the minor daughter of the petitioner was kidnapped on 31.5.2014. The petitioner lodged a complaint on 1.6.2014. Thereupon, the investigation commenced and a charge sheet was filed against the accused. The Juvenile Justice Board passed a judgment on 19.11.2014, by which, the Juvenile-accused was found guilty of commission of the offence. On 3.10.2015, the petitioner was awarded a sum of Rs.2,00,000/- by way of compensation. The petitioner, thereafter, approached the 2nd respondent- Karnataka State Legal Services Authority seeking enhancement of compensation. However, his claim was rejected by an order dated 24.3.2016. Thereafter, again he approached the 3rd respondent-District Legal Services Authority, wherein his claim was rejected by order dated 01.02.2017. In the aforesaid factual background, the petitioner has approached this Court.