Delhi High Court: A Division Bench of S. Muralidhar and Anup Jairam Bhambhani, JJ., held a special sitting on orders being given by the Senior Most Judge –Justice G.S. Sistani with regard to wounded victims not being able to be removed from AI Hind Hospital for treatment at GTB Hospital.
AI Hind Hospital is a fairly small hospital and lacks facilities for treating the grievously wounded persons.
Advocate Suroor Mander had approached the Court and asked for a safe passage to be provided for them from the said hospital.
Bench being concerned with the safety of the injured people that require medical attention at the nearest government hospitals directed the Delhi police to ensure the safe passage for the ambulance by deploying all the resources.
Court asked for a status report including the information of the injured victims and treatment offered to be laced before them today when the matter will be taken up at 2.15 PM, i.e. 26-02-2020.
The Court accordingly directs Delhi Police to ensure such safe passage by deploying all the resources at its command and on the strength of this order and to ensure that apart from the safe passage, the injured victims receive immediate emergency treatment, if not at the GTB Hospital, then at the LNJP Hospital or Maulana Azad or any other government hospital.
[Rahul Roy v. Govt. (NCT of Delhi), Order dt. 26-02-2020]
