On Monday, the Delhi court remanded 38-year-old Gaganpreet Kaur, accused of driving the BMW that fatally hit a Senior Finance Ministry official and injured his wife at Dhaula Kuan, to two days of judicial custody.
Duty Magistrate Akanksha Singh passed the order after observing that her custodial interrogation was not required. The Court also issued notices to Delhi Police and the victim’s family on Kaur’s bail plea, directing them to respond before the next hearing on September 17.
Kaur, wife of businessman Parikshit Makkar and a resident of Gurugram, was arrested under charges including culpable homicide not amounting to murder, rash driving, and acts endangering life under the Bharatiya Nyaya Sanhita. She was taken into custody after being discharged from the hospital.
The accident, which took place around 1:30 pm on Sunday, claimed the life of Navjot Singh, Deputy Secretary in the Department of Economic Affairs, who was returning home on his motorcycle with his wife, Sandeep Kaur. While Navjot succumbed to injuries, Sandeep remains under treatment with fractures.
The controversy deepened when the FIR revealed that, instead of taking the injured to a nearby facility, Gaganpreet drove them over 19 kilometres to Nulife Hospital in GTB Nagar, a clinic owned by one of her relatives, where Navjot was declared ‘brought dead.’ The victim’s family further alleged that, once there, the accused and her husband received treatment before the crash victims.
Senior Advocate Vikas Pahwa, appearing for Kaur, opposed the police’s plea for judicial custody, highlighting a 10-hour delay in FIR registration and pointing to contradictions between the allegations, CCTV footage, and police statements. He argued that Kaur had “no knowledge that the act would cause death” and that she took the victims to the hospital she knew best while herself traumatised and injured.
Police sources have meanwhile indicated that possible tampering with the accused’s medical records at the hospital is under investigation. Statements from Sandeep Kaur allege that she repeatedly begged the accused to take them to the nearest medical facility as her husband lay unconscious.
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