Delhi High Court bench comprising of Chief Justice D N Patel and Justice Rekha Palli has allowed the PIL to be listed on Thursday. The petition was filed by advocate Rizwan; it sought judicial enquiry into the alleged firing at students by police and other actions taken by them.
The relief of proper medical treatment and compensation for the injured students has also been sought for.
According to officials, Protestor resorted to violence and four public busses and two police vehicles were torched in New Friend’s Colony near Jamia University. During a demonstration against the Citizenship Act- six cops and two firemen were injured.
However, according to student’s body, they were protesting peacefully and had nothing to do with the violence. They alleged that “certain elements” had joined in and “disrupted” the demonstration.
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