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A division bench comprised of Chief Justice Govind Mathur and Justice Vivek Varma sought the reply of the government regarding the acts of violation carried upon the students of AMU, following a petition filed by Mohd. Aman Khan.
The present case was regarding the peaceful demonstrations that were being conducted against the new citizenship laws by the students of the Aligarh Muslim University. It was in this protest that police started pouring in and opened firing with pellet guns and rubber bullets. They also fired tear gas shells at the peaceful protest and charged at the students with “lathis”.
The petitioner sought for the appointment of a monitored committee that would inquire into the acts of violence and arbitrary detention committed by the police. The petitioner further prayed for the expense of the medical treatment and compensation for those who were injured in the brutal attack.
The counsel for the petitioner submitted the fact that no medical assistance had been provided to those who had been injured. The indiscriminate arrests and the brutal attack had left the entire student community frightened due to these present circumstances.
The Court after hearing out both the parties said directed the UP Government and AMU administration to file their reports regarding the baton charge and the open firing of pellets, tear gas shells and rubber bullets at a group of peaceful protests being carried out by the students. The Allahabad HC also directed the District Magistrate to ensure that proper medical assistance was given to those injured at the police attack.
Mohd. Aman Khan v. Union of India, Criminal Misc. Writ Petition No. 26085 of 2019.
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