KAMLESH DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ranjeet Singh, learned counsel for the petitioners and Sri S.N. Shukla, representing the State-respondents.

(2.) The petitioners have filed the writ petition praying for the following reliefs :-

(3.) The facts of the case shorn of unnecessary details is that petitioner no.1 is the mother of petitioner no. 2. They are residents of village- Gorai, Police Station- Iglas, District- Aligarh. On 31/12/2015, the petitioners sustained serious acid attack injuries, in respect of which a first information report was lodged by Brijesh Kumar, husband of petitioner no.1 and father of petitioner no. 2 on the same day at Police Station- Iglas, District- Aligarh as Case Crime No. 820 of 2015 u/s 452 and 326-A I.P.C. Soon after the incident, the petitioners were admitted in J.N. Medical College, Aligarh Muslim University, Aligarh, where primary medical treatment was given to the petitioners. Thereafter, the petitioners went for medical treatment at a private hospital, namely, Perfect Life Hospital, Mathura, where the plastic surgery, etc., of petitioner no. 1, Smt. Kamlesh Devi, was done. She was also treated in Sawai Maan Singh Hospital, Jaipur. In the aforesaid acid attack, petitioner no. 1, Smt. Kamlesh Devi, sustained 30% chemical burn injuries causing serious injuries on face, throat, right eye and right ear.