AMANDEEP SINGH DHAL Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The instant applications under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C') have been filed by the applicant/petitioner, seeking modification of order dtd. 22/12/2023 passed by this Court in CRL.M (Bail) 1201/2023 seeking specific directions for the applicant to be sent to Indian Spinal Injuries Centre, Vasant Kunj, Delhi instead of Safdarjung Hospital, Delhi.

(2.) Learned counsel for the applicant seeks modification of order dtd. 22/12/2023 passed by this Court in CRL.M (BAIL) 1201/2023 filed in the present matter, whereby the applicant was directed to be transferred to Safdarjung Hospital, Delhi for a period of two weeks under judicial custody. It is argued that applicant be ordered to be shifted to the Indian Spinal Injuries Centre, Vasant Kunj, Delhi where he has already undergone treatment and surgery instead of being sent to Safdarjung Hospital, Delhi for the following reasons:

(3.) Learned counsel for the applicant further argues that Safdarjung Hospital, Delhi has only General wards and no Private rooms. It is also argued that the hospital security arrangements at Safdarjung Hospital, Delhi are very poor, and since the applicant is a whistle-blower in the matter arising out of present ECIR, he is concerned for his safety as he has imminent danger to his life. It is further argued that the applicant has been suffering from cardio-vascular problems and has been advised to undergo cardio-vascular investigation which are available at Indian Spinal Injuries Centre, Vasant Kunj, Delhi and has to be done under the supervision of a specialist doctor which is not available at Safdarjung Hospital, Delhi. Thus, the applicant prays for being shifted to Indian Spinal Injuries Centre instead of Safdarjung Hospital, Delhi for a period of 12 weeks, where he was being treated and his medical prescription and treatment plan was designed and designated, in order to receive effective medical treatment till such time that the applicant is fully recovered.