Supreme Court asks AIIMS board of Doctors to examine Sajjan Kumar

On Wednesday, the Apex Court directed Ex-Delhi Congress leader Sajjan Kumar to be produced before a board of doctors from AIIMS at 10.30 am on Thursday for a medical examination.

Sajjan Kumar, 73, is serving a life sentence in a case relating to the 1984 anti-Sikh riots. The Ex-Delhi Congress leader -- who has sought bail on the grounds of his poor health -- is in jail since Dec 31, 2018, when he surrendered after being convicted & awarded life imprisonment by the High Court of Delhi.

A bench headed by CJI SA Bobde said that “Whether or not the convict needs to be institutionalised will be decided once the report of the Board by the AIIMS doctor comes in".

It directed that the report of the AIIMS doctors be submitted to it within a week.

The bench said that if the AIIMS board considered it appropriate to hospitalise Kumar it might do so.

As Senior Lawyer Vikas Singh talked about his medical report, Solicitor General Tushar Mehta said the report was from a private doctor & questioned its veracity. He insisted that a board of directors from AIIMS must examine him.

During the hearing, the Justice Bobde said Kumar was an old man who would not run away.

Sajjan Kumar has challenged the Delhi High Court’s verdict of Dec 17, 2019, that awarded him life imprisonment for the “remainder of his natural life” in the 1984 anti-Sikh riots case relating to the killing of 5 Sikhs in Delhi Cantonment’s Raj Nagar Part-I area of southwest Delhi on Nov 1-2 in 1984, & burning down of a gurdwara in Raj Nagar Part-II. He is also seeking suspension of sentence & his release on bail.

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