Supreme Court: The bench of SA Bobde and SA Nazeer, JJ has asked the CBI to apprise it of the status of the ongoing trial in a case involving former Congress leader Sajjan Kumar in connection with a 1984 anti-Sikh riots case and listed his bail plea for hearing on April 15.
The CBI told the Bench that Sajjan Kumar, who was a sitting MP in 1984, was the “kingpin” of the massacre of Sikhs in the national capital in 1984.
“This is a gruesome offence of massacre of Sikhs. He was the leader and he was the kingpin of this,”
It was also argued that it would be a “travesty of justice” if Sajjan Kumar is enlarged on bail as he is facing trial in another 1984 anti-Sikh riots case at Patiala House district court here.
The bench said that it would hear on April 15 bail plea of Sajjan Kumar, who was convicted and sentenced to life term by the Delhi High Court in connection with a 1984 anti-Sikh riots case. The case in which Sajjan Kumar was convicted and sentenced relates to the killing of five Sikhs in Delhi Cantonment’s Raj Nagar Part-I area of southwest Delhi on November 1 and 2, 1984, and burning down of a Gurudwara in Raj Nagar Part-II.
Anti-Sikh riots had broken out after the assassination of then prime minister Indira Gandhi on October 31, 1984 by her two Sikh bodyguards.
(Source: PTI)
