December,22,2016:
Doctors kept Accused in Medical asylum to defeat the surrender orders passed by Apex Court.
The Apex Court has convicted 2 senior doctors of a private hospital in Gurgaon for contempt of court as they provided "medical asylum" to a former MLA of Haryana.
They permitted accused to be admitted in the hospital for 527 days without any disease or ailment to frustrate the court's order to send him behind the bars in a murder case.
A Bench of Chief Justice TS Thakur and Justice R Banumathi & Justice UU Lalit held that the doctors — Dr K S Sachdev and Dr Munish Prabhakar — & former MLA Balbir tried to obstruct the administration of justice.
Bench said that there was absolutely no medical reason to justify his admission in the hospital for such a long period of time.
The Supreme Court had quashed Balbir's bail plea on 24th October 2013 in a murder case & asked him to surrender himself but he got himself admitted to avoid arrest.
The SC turned down the plea of the hospital that it wasn't aware about the Court's order after the CBI's report revealed that no medical test had been conducted on the accused during his stay.
The bench, thus held that the accused is guilty of having violated the order of Supreme Court.
Supreme Court Judgement on Contempt of Doctors for Keping Accused Admitted in Hospital to Evade NBWs by latest laws team on Scribd
Related News @ LatestLaws.in-
12.11.2016 - Supreme Court order issuing Contempt Notice to Justice Katju is out, Read Text here
11.11.2016 - High Voltage Drama as SC slaps Contempt notice on J. Katju, asks Security to take him out of the Court
25.7.2016 - Supreme Court issues Contempt Notice to Vijay Mallya on Bank’s Plea
26.6.2016 - HC sitting over violation of its Order by State, despite Contempt Bench asks Govt to seek SC view on it
24.12.2015 - High Court issues Contempt Notice to Arundati Roy for seeking Bail for Prof. GN Saibaba, Read Order
17.12.2016 - Delhi High Court Jails a Lawyer in Contempt of Court for calling a Judge Corrupt, Read Judgment
13.9.2015 - SC poser to Bar Bodies in Delhi, Why you should be not punished for Contempt for striking work
Picture Source :
