DINGANGLUNG GANGMEI versus MUTUM CHURAMANI MEETEI & ORS

Citation: [2023] 12 S.C.R. 1083 · Decided: 07-08-2023 · Supreme Court of India · Bench: D.Y. CHANDRACHUD · Disposal: Directions issued

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Judgment (excerpt)

[2023] 12 S.C.R. 1083 : 2023 INSC 698
1083
CASE DETAILS
DINGANGLUNG GANGMEI
v.
MUTUM CHURAMANI MEETEI & ORS
(Special Leave Petition (Civil) Diary No 19206 of 2023)
AUGUST 07, 2023
[DR. DHANANJAYA Y CHANDRACHUD, CJI, 
J. B. PARDIWALA AND MANOJ MISRA, JJ.]
HEADNOTES
Issue for Consideration: The sectarian violence and strife in Manipur 
– Violence against women.
Directions – Sectarian violence and riots in Manipur – Two broad 
objects which the directions must subserve:
Held: Firstly, there is a need to ensure that the violence ceases, the 
perpetrators of violence are punished according to the procedure established 
by law, and that consequently, the faith and confi dence of the community in 
the justice system is restored – Secondly, there is a pressing need to ensure 
that the rule of law is restored and public confi dence in the investigative 
and prosecutorial process is sustained. [Para 19]
Directions – Sectarian violence and riots in Manipur – Violence 
against women – Formation of Committee and mandate of Committee:
Held: A Committee consisting of three former female Judges of the 
High Court constituted – Mandate of the Committee to – (i) Enquire into 
the nature of violence against women that occurred in the State of Manipur 
from 04.05.2023 from all available sources; (ii) Submit a report to the Court 
on the steps required to meet the needs of the survivors including measures 
for dealing with rape trauma; (iii) Ensure that free and comprehensive 
medical aid and psychological care to victims of survivors is provided; (iv) 
Ensure conditions of dignity in relief camps set up for displaced persons 
including suggestions for additional camps; (v) Ensuring the payment of 
compensation and restitution to victims of violence; (vi) Issuing directions 
for the appointment of nodal offi  cers at relief camps and the provision of 
1084
SUPREME COURT REPORTS 
[2023] 12 S.C.R.
toll-free helplines to provide updates on any investigation, missing persons, 
and the recovery of dead bodies. [Para 20]
Directions – Sectarian violence and riots in Manipur – The 
three-Judge Committee appointed to also enquire into and take steps 
necessary for the disbursement of compensation:
Held: (a) Directions issued to the Manipur State Legal Services 
Authority to ensure award and payment of compensation to all victims 
under Section 357A CrPC, NALSA’s Compensation Scheme for Women 
Victims/Survivors of Sexual Assault/other Crimes 2018, and the Manipur 
Victim Compensation Scheme 2019; (b) Where the victim is deceased, 
the next of kin should be identifi ed for the payment of compensation; (c) 
A report of compliance to be fi led with full particulars of the case, victim/
witness, compensation awarded, date of payment and the persons to whom 
the payment was made; (d) The Member-Secretary NALSA shall monitor 
together with the three-Judge Committee on measures taken for witness 
protection, compensation and the rehabilitation and treatment of victims; (e) 
Issuing directions to the State of Manipur to settle compensation for damages 
caused to the movable and immovable properties of persons aff ected by 
violence; and (f) The updated status report to be fi led before the Court on 
a fortnightly basis. [Para 21]
Directions – The State of Manipur and the Union Government 
indicated that there are eleven FIRs involving cases of sexual violence 
against women and children – FIRs involving off ences of a similar nature 
referred to the CBI – In order to ensure the fairness of the investigation, 
the directions are issued:
Held: (a) A Former Director General of Police, Maharashtra appointed 
to supervise the investigation by the CBI into the FIRs transferred to it 
and the investigation by the investigative machinery of the State into the 
remaining FIRs; (b) For the purpose of ensuring proper investigation of the 
FIRs which are transferred to the CBI, the Union Ministry of Home Aff airs 
shall place at the disposal of the CBI fi ve offi  cers drawn from the States of 
Rajasthan, Madhya Pradesh, Jharkhand, Odisha and NCT of Delhi at least 
of the rank of Deputy Superintendent of Police – At least one of these fi ve 
offi  cers shall be a woman – The former Director General of Police appointed 
1085
to also investigate the allegations that certain police offi  cers colluded with 
perpetrators of violence (including sexual violence) during the confl ict in 
Manipur. [Para 25]
Directions – Sectarian violence and riots in Manipur – The State of 
Manipur indicated 

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