1. Heard Mr Fazal Abadali, learned counsel for the petitioner and learned AGA for the State.
2. Alleging display of Police brutality upon students, this petition for writ is preferred to have several directions including to set-up a ‘Court Monitored Committee’ to have judicial inquiry into the acts of violence and arbitrary detentions of students by the State Police and the Pare Military Forces at Aligarh Muslim University from 12.12.2019 to 15.12.2019.
3. As per the averments contained in the petition for writ, on 15.12.2019 the Para Military Force and the State Police for no just and valid reasons charged Lathi with massive amount of firing of Tear Gas, Rubber Bullets and Pellets. The forces also entered into Guest House Nos. 2 & 3 where the students were hiding. The entire incident has been recorded by the C.C.T.V. An apprehension has been made for tampering with as well as weeding out of the evidence of the incident taken place in the campus of Aligarh Muslim University.
4. Learned counsel also submits that no adequate medical assistance too has been given and the entire Students community is quite fearful looking to the existing circumstances.
5. Having considered the facts, we deem it appropriate to have a necessary counter to the writ petition from the respondents no. 3, 4 & 5 by the next date of listing.
6. Let this petition for writ be listed on 2 January, 2020.
7. The District Magistrate, Aligarh is directed to ensure all necessary medical assistance and aid, if any required to the students and persons said to be injured as a consequence to the lathi charge or by any other means during the incidence of 14.12.2019 and 15.12.2019 and also subsequent thereto, if any taken place int he campus of Aligarh Muslim University.