RAZIA BANO Vs. STATE OF J & K

JUDGEMENT

(1.) The petitioner appears to have been treated for consumption of some poisonous substance(Harpic) in the Medical College, wherefrom now she has been discharged. A mandamus is sought to the authorities of the Medical College to constitute a medical board with regard to the injuries suffered by the petitioner for issuance of a certificate. It is also prayed that the matter be referred to a Special Investigation Team for investigation as also for recording the statement of the petitioner under Sec. 164 Cr. PC.

(2.) It needs to be pointed out that even according the admission made by the learned counsel for the petitioner that some Medico Legal case was registered in regard to the petitioner and if that be so, the concerned police authorities will take appropriate action. However, in case, they fail to do so, the petitioner may avail the appropriate remedies as are available to her in terms of ratio of the judgment in "Lalita Kumari Vs Govt. of U.P. and others." 2013(4) Crimes (SC) 243.