The Supreme Court was informed on Wednesday that Ladakh social activist Sonam Wangchuk, detained under the National Security Act since September 26, 2025, is in good health and not eligible for release on medical grounds. Solicitor General Tushar Mehta told a bench of Justice Aravind Kumar and Justice PB Varale that Wangchuk has been examined 28 times, is receiving treatment for minor digestive issues, and remains “fit, hale and hearty,” underscoring that preventive detention exceptions cannot be made lightly.
Wangchuk’s detention followed violent protests in Ladakh demanding statehood. His wife, Dr. Gitanjali Angmo, filed a habeas corpus petition challenging the detention as unlawful, citing Wangchuk’s alleged health concerns. Senior Advocate Kapil Sibal sought a specialist examination, noting frequent stomach ailments possibly caused by contaminated water.
The Union Government opposed early release, arguing that Wangchuk’s medical condition did not warrant intervention and preventive detention rules must be strictly observed. AIIMS Jodhpur doctors reportedly examined him and submitted a report confirming his overall well-being.
While the bench had previously expressed concern over Wangchuk’s health, it acknowledged Mehta’s submission without dispute, observing that “this is not a case where the Union is disputing Wangchuk’s health condition.” The Court was informed that medical examinations found only minor digestive issues under ongoing treatment. The bench highlighted that preventive detention requires strict adherence to statutory norms and special relief cannot be granted merely on health complaints unless substantiated by credible medical evidence.
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