RAMJEET @ RAMJEET MEHTA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) In terms of the order dated 20.11.2017 passed in Cr. Appeal Nos. 1296 of 2016 and 1466 of 2017, the learned APP was directed to take categorical instruction from the Deputy Commissioner and Superintendent of Police, Palamau as to whether provision of Section 15-A of the SC and ST (Prevention of Atrocities) Act, 1989 amended in 2015, which has come into effect from 01.01.2016, have been complied or not and also to ensure the protection of witnesses and the victim.

(2.) Further it appears that Special Judge, Daltonganj was directed to issue notice to the respondent No. 2 and after her appearance, with the support of Secretary, DLSA, Palamau at Daltonganj under the Guidance of Principal District and Sessions Judge, Palamau at Daltonganj and to formulate a scheme for the victim and also to submit a report as to whether the provision of Section 15(A) was complied with or not when the witnesses were produced before the Special Judge and to submit its reports to this Court latest by 08.01.2018.

(3.) Today when the case is called out, the report dated 06.12.2017 submitted by learned District and Addl. Sessions Judge-I-cum-Special Judge, SC/ST (POA) Act bearing letter No. 580 which is kept at Flag 'X', reveals that out of 13 witnesses, 12 prosecution witnesses have been examined and the case is pending for examination of the I.O, namely, Mukesh Kumar Pandey, the then Officer in-charge of Patan P.S. for which summons have already been issued.