JAGRATI SHARMA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) On 01.03.2018, an F.I.R. was lodged by the respondent no. 3, alleging therein that, his son was studying in class 4th in Geeta Bal Vidhya Mandir Kashipur. On 23.02018, the Principal and petitioner committed Maarpeet with the son of the respondent no. 3. It is stated in the F.I.R. that the petitioner hit the eye of the son of the petitioner by a pen, due to which he was unable to see properly. It is alleged in the F.I.R. that when complainant and his wife asked the school administration about the incident, then the school administration admitted the mistake. The complainant took his son to Kashipur for treatment, where doctor informed him that vision of eye has gone.

(3.) It is the submission of the learned counsel for the petitioner that petitioner has falsely been implicated in the instant crime. He submitted that the petitioner is 53 years old woman and is suffering from various old aged diseases. He further submitted that there is no material and reliable evidence against the petitioner and protection should be granted to the petitioner.