LAWS(MANIP)-2019-3-33

PREM ADHIKARI Vs. STATE OF MANIPUR

Decided On March 18, 2019
Prem Adhikari Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) None appears for the petitioner. Mr. R.K. Umakanta, learned Government Advocate appears for the State respondents and Mr. S. Suresh, learned ASG appears for respondent No. 4.

(2.) The writ petition has been filed for the following relief :

(3.) The petitioner seeks release of financial assistance under the "Financial Assistance and Support Services to the victim of rape : A Scheme for Restorative Justice".