T K JESTIN MARSHALL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE Writ Petition in public interest is preferred by the petitioner for issuance of a Writ of Mandamus, to direct the first and third respondents to frame appropriate procedure to register an FIR and in the course of investigation and trial in crimes committed against disabled persons, especially against a deaf and/or dumb persons, with the assistance of an interpreter with the knowledge of sign language or in the presence of a person who could communicate with the deaf and dumb person and to set up Criminal Injuries Compensation Board as per the guidelines of the Supreme Court in the case of "delhi Domestic Working Women's Forum Vs. Union of India", reported in 1995 (1) SCC 14 and to pay compensation to the victims of sexual assault.

(2.) THE case was taken up from time to time and pursuant to the Court's orders, one of the destitute victim was examined by a Doctor, and certain directions were issued, which were complied with by the respondents.

(3.) ON 13. 6. 2006, the State Government was directed to frame appropriate procedure to register the FIR, the course of investigation and trial and compensation payable in crimes committed against the disabled persons, especially against the deaf and dumb persons, and for constitution of Criminal Injuries Compensation Board, as per the direction of the Supreme Court in the aforesaid case.