SATPAL JUNEJA Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) ON 15th April 2009, the following order was passed by this Court:

(2.) MR. Satish Aggarwala, the learned counsel appearing for the DRI submits that as regards the medical evaluation of the petitioner, that was gone done at the SSH and the said hospital had in fact discharged the petitioner. The petitioner has since been undergoing treatment at the Jail Hospital itself.

(3.) THE petitioner has been produced in the court from judicial custody. Separate orders have been passed today in the Contempt case (C) No. 457 of 2009 which has been directed to be listed before the appropriate court.