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Madhya Pradesh High Court
Aatif Bilal vs The State Of Madhya Pradesh on 9 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:11302
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 9 th OF FEBRUARY, 2026
WRIT PETITION No. 14310 of 2015
AATIF BILAL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
None for the petitioner.
Shri Atul Dwivedi - Panel Lawyer for the respondent/State.
ORDER
The present petition is filed for following reliefs:-
"7.1. For an order and direction declaring the
Respondent herein liable to pay the compensation of at
least a sum of Rupees Ten Lakhs.7.2.
7.2 For an order and direction to the Respondent herein
to forthwith compensate the Petitioner/Victim herein to
the tune of at least Rupees Three Lakhs by Hon'ble
Supreme Court of India in Luxmi vs Union of India
(supra).
7.3. For an order and direction to the Respondent herein
to pay the Petitioner/ Victim the expenses of her
medical treatment that he has already made So far.
7.4 For an order and direction to the Respondent herein
to pay the Petitioner/ Victim his future expenses of his
medical treatment that he will require for his corrective
surgeries and treatment in future.
7.5. For an order and direction to the Respondent to
adequately compensate the Petitioner/ Victim herein as
quantified by this Hon'ble Court, for the loss and
detriment suffered by his in view of the delay in
payment of their due entitlements.
7.6 For an order or direction directing Respondent to
develop a standard treatment and management
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guidelines by a panel consisting of experts/specialists in
forensic medicine and toxicology, plastic surgery,
general medicine and psychiatry. The guidelines should
include treatment/ care at the Primary Health Centre
level, Community Health Centre level, the district
hospital level and the tertiary care hospitals level. It
should also include training to all medical and public
health staff.
7.7 For an order or direction to Respondent to direct all
private hospitals to provide free treatment for acid
attack cases irrespective of the survivors' financial
condition and to create an arrangement for the care and
protection compensation to awarded.
7.8 For an order or direction to Respondent to have
pictorial displays with the first aid and primary care
protocols/ guidelines to neutralise the acid and stabilise
the survivor in all PHCS, sub-centres, health centers,
and government hospitals in the states.
7.9. For an order or direction to Respondent to issue a
directive to the Chief Medical Officers of every
hospital/ dispensary in the State of M.P. as the principal
responsible person to take charge of the acid attack
survivor's case which includes admission, guiding the
appropriate health staff, to refer and to follow up in
coordination with the Deputy Commissioner,
Commissioner of Police and the Director of the relevant
Santwana Kendra.
7.10 For an order or direction to Respondent to increase
the amount of compensation to Rs. 10 Lakhs minimum
as compensation to survivors of acid attacks..
7.11 For an order or direction to direct Respondent to
develop a comprehensive rehabilitation scheme for acid
attack survivors for housing, education, and
employment.
7.12 For an order and direction to the Respondents to
pay the cost of this petition as quantified by this Hon'ble
Court.
7.13. For any other order or direction that this Hon'ble
Court may deem fit and appropriate under the
circumstances of the instant case and in the interest of
justice."
2. When the matter is called out, none appears for the petitioner.
3. Counsel for the respondents/State has drawn my attention towards
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the action taken report filed by the respondents. Paragraphs No.2 and 3 of the
report are reproduced as under:
"2. That, during the pendency of the present writ
petition as per the decision of the Committee
constituted for the purpose of evaluating compensation
to the crime victims or their dependents, a sum of Rs.3
lakhs (Three Lakhs) which has been deposited in fixed
term has been directed to be released in favour of the
petitioner, which is clear from the letter dtd. 19.07.2017
issued by the District Registrar/Secretary District Legal
Service Tribunal. Bhopal, a copy whereof is filed
herewith as Annexure R/1.
3. It is submitted that as per the direction of the Hon'ble
Supreme Court of India in the case of Luxmi Vs. Union
of India the petitioner has been paid as sum of Rs.3
lakhs (Three Lakhs).
Thus, the main relief as claimed in the petition by the
petitioner has been ventilated and nothing remains to be
adjudicated in the present matter. The aforesaid action
taken report may kindly be taken on record.
The answering respondents hereby reserve their right to
file parawise reply to the petition if so required or
directed by this Hon'ble Court."
4. Considering the averments made in the report and considering the
document Annexed with the report which is R/1 dated 19.07.2017,
Rs.3,00,000/- (Rs. three lakhs) has already been to the petitioner towards
compensation.
5. In view of this, the grievance of the petitioner is satisfied. The
petition is accordingly disposed of as no further consideration of prayers in
the petition is required.
(SANDEEP N. BHATT)
JUDGE
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