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The Supreme Court of India on 25th accepted Scheme on Victim Compensation for Survivors of Sexual Assault and Acid Attack, 2018.
The scheme has been put forth before the Bench comprising of Justice Madan B. Lokur and Justice Deepak Gupta by the National Legal Services Authority (NALSA). The said scheme has also been submitted before the Committee consisting of officers of the Ministry of Women and Child Development, Government of India, the Department of Legal Affairs, and the National Commission for Women for scrutinization.
Thereafter the scheme has also been uploaded to the website of NALSA to call for objections, however, no objections came before the Bench. Thereby, Court directed the Centre as well as the State and the Union Territories to give wide publicity to the scheme and to implement it in letter and spirit.
The counsel representing the parties probed into the modification of scheme to make it applicable to victim of child sexual abuse as well. Senior advocate Indira Jaising who was acting as amicus curiae assured the court that she will investigate and will advise the court accordingly in upcoming 2 weeks. She also assured the court on filing affidavit elaborating the implication of the scheme concerning women and children.
Such acceptation of scheme was inconsonance with the following orders passed and observations made by the Supreme Court time to time after Nirbhaya’s Case.
The Court whilst approving this scheme on 11 May, directed that, “We have gone through the Scheme prepared by NALSA with the assistance of learned amicus curiae and we are of the view that it contains the best practices of all similar schemes and should be implemented by all the State Governments and Union Territory Administrations.”
Now, the matter has been listed on Aug 10th.
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