February 16, 2019:

Former Miss Australia International Felicia D'Jamirze is suing the Queensland Government as she claims that her face was burned during a drug raid in 2016.

The beauty queen has changed her name to Felitciana Zsha'Mirzzee.

The beauty queen was sleeping inside her then-fiancé, Dean Grant O'Donnell’s house when the police stormed the place with flash grenades and she claims that she suffered injuries in her hand and face due to the incident.

According to reports, the police caused her psychological and physical injuries, she now alleges.

During the raid police found, two kilograms of methamphetamine and a 'pump action shotgun', a hand gun and a silencer.

The former beauty queen was charged with 'ice' trafficking but the two charges were downgraded to drug production in the Brisbane Supreme Court.

Miss Felitciana however later pleaded guilty to supplying ice.

During the hearing, the Court heard that the beauty queen had lost all strength in her right hand and that her hand might get amputated due to the lack of blood flow.

She also claims that she might go blind due to 'residual imperfection' in her cornea.

At the time she said, “I could feel this side of my face was burning. I thought I was on fire. I felt like my hair was on fire and I was scared that another one was going to hit me and I was screaming out 'Please stop, I'm hurt.” The beauty queen was a Former Miss Australia and Miss Tourism Queen Australia.

Her lawyer in Feb 2016 stated that the Police treated the raid like a 'military operation,' which was 'entirely unnecessary'.

He further added, “There was a high level of both physical and electronic surveillance. The Police must have known my client was sleeping in a confined area when they tossed the stun grenade into her bedroom.”

Though she has not specified the amount that she is requesting for the damages, it is understood that an amount up to $1million could be asked by her.

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