ABDUL MANNAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Hussain, learned counsel for the petitioner and Ms. M. D. Bora, learned Govt. Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to pay an amount of Rs. 5 lakhs to him as victim compensation for the death of his son in terms of Assam Victim Compensation Scheme, 2012, as amended.

(3.) Case of the petitioner is that his son Nur Islam went missing on and from 04.08.2011. On 1.9.2011, dead-body of Nur Islam was recovered from the jungle. This has reference to Bilasipara Police Station Case No.549/2011 registered under Sections 302/201 IPC.