Allahabad High Court
Vanita Awasthi And Others vs Union Of India Thr.Secy.Ministry Of ... on 30 January, 2024
Bench: Manoj Kumar Gupta, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ? Neutral Citation No. - 2024:AHC-LKO:8497-DB Court No. - 7 Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 169 of 2014 Petitioner :- Vanita Awasthi And Others Respondent :- Union Of India Thr.Secy.Ministry Of Women And Child Developmen Counsel for Petitioner :- Ishan Agarwal In Person,Amogh Srivastava(Inperson,Arpit Chaudhary,Musaib Khan (In Person),Siddharth Shukla(Inperson,Vanita Awasth (In Person),Varsha Msj (In Person),Vipul Dubey (In Person) Counsel for Respondent :- C.S.C.,A.S.G.,Asit.Kumar.Chaturvedi,Lalit.Kishor.Tewari Hon'ble Manoj Kumar Gupta,Acting Chief Justice Hon'ble Saurabh Lavania,J.
1. The petitioners, who at the time of filing of the petition were law interns, have prayed for a direction to the respondents to constitute a team of doctors and experts to examine the conditions of acid attack victims and provide free treatment to them. They have referred to certain specific cases of acid attacks.
2. Vide order dated 10.01.2014, this Court directed the District authorities, Raebareli to disclose as to what medical aid was provided by them to one of the victims of acid attack as disclosed in FIR dated 19.12.2013 (Case Crime No. 980 of 2013).
3. In compliance of the said direction, the State has filed an affidavit and the stand taken therein is that full support was provided to the alleged victim for her medical treatment. At present, she has no objection or complaint against any department.
4. It is also stated that in the said case, the police, after investigation, has submitted Final Report No. 04/2014 dated 20.03.2014.
5. Sri Arpit Chaudhary, learned counsel appearing on behalf of petitioners Nos. 1, 2, 3 and 5 states that he has instructions to not press the present petition any further. The petitioner Nos. 4, 6 and 7, who are appearing in person, are not present.
6. At this juncture, we may note that the issue relating to victims of acid attack is also under consideration in a separate petition pending before High Court at Allahabad.
7. In view of the facts, noted above, we permit the petitioners to withdraw the instant petition.
8. Accordingly, the petition is disposed of as withdrawn.
(Saurabh Lavania, J.) (Manoj Kumar Gupta, A.C.J.) Order Date :- 30.1.2024 Arun/-