KARTHIKA MALATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed for the issue of a writ of Mandamus, directing the third respondent to consider the representation made by the petitioner, on 23.04.2021, wherein, the petitioner is seeking for victim compensation under the Victim Compensation Scheme, 2013.

(2.) The case of the petitioner is that her husband was brutally murdered, on 02.03.2020 and when the same was questioned, her father-in-law was also attacked and he sustained grievious injuries. Based on the complaint, the fourth respondent also registered an FIR in Crime No. 275 of 2020. It is stated that the investigation has been completed and the final report has been filed before the learned Judicial Magistrate No.V, Madurai and the same has been taken on file in P.R.C.No.117 of 2020.

(3.) The petitioner made a representation to the third respondent seeking for payment of the Victim Compensation under the Victim Compensation Scheme. Since the same was not considered, the present writ petition has been filed before this Court seeking for appropriate directions.