"Maintain the decorum of the Court": Former DGP attends virtual hearing lying on Bed, warned by Court

Ex-Punjab Police Chief Sumedh Singh Saini, accused in a 1994 triple murder case, was "warned to be careful with his demeanour" by a Court on Monday after he showed up at the virtual hearing lying on his bed.

Special CBI Judge Sanjeev Aggarwal asked Sumedh Saini to be careful in future with his demeanour & "maintain the decorum of the court" while attending the proceedings through video conferencing.

The Judge also noted that even though the Ex-Cop said he was unwell & down with fever, he did not produce a medical certificate in this regard to the Court.

In his Order, the Judge said that "Accused no 1 Sumedh Kumar Saini has joined the proceedings through VC. However, it is observed that he has joined the VC proceedings while lying on the bed. On being asked, he submits that he is unwell & is down with fever. However, no medical certificate in this regard has been furnished or filed on record. Accused no 1 is, accordingly, warned to be careful in future with his demeanour & maintain the decorum of the court, while attending the proceedings/court through VC".

Sumedh Saini & 3 other policemen are accused in the kidnapping & murder of 3 persons -- Vinod Kumar, Ashok Kumar & their driver Mukhtiar Singh -- in 1994 in Ludhiana.

The CBI has alleged that Sumedh Saini had hatched the conspiracy with other accused policemen Sukh Mohinder Singh Sandhu, Paramjit Singh & Balbir Chand Tiwari to settle a personal score against an automobile dealership in Punjab.

Vinod & Ashok were chief financiers to Saini Motors. The case was registered against Saini & others on the orders of the Punjab & Haryana High Court & was transferred to Delhi by the Supreme Court in 2004.

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