SHRAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) We have heard the learned Counsel for the petitioner.

(2.) This PIL has been filed ostensibly complaining against a malady which does evoke concern and sympathy. But upon a more detailed examination it becomes obvious that the task required of the Court is too sweeping and wide to be practically manageable. We therefore resist the temptation to be swayed by emotion, and to take upon ourselves a task which is beyond the capacity of this Court, particularly when the normal machinery of the Executive and subordinate Judiciary is available for the purpose.

(3.) The several prayers in the PIL seek, in substance, that this Court should call for reports/charts regarding all cases/offences in the State of Jharkhand, and to examine and if necessary to monitor whether the investigation and prosecution is being done/has been done properly and whether proper and adequate compensation has been paid to the victims and whether proper efforts have been made regarding rehabilitation of the victims. This Court has also been requested to issue necessary directions to the police and public prosecutors to ensure proper prosecutions expeditiously and in accordance with law. These reliefs are sought in respect of persons covered by the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 and by the Prevention of Witch (DAAIN) Practices Act 2001.