- (1.) Report of AIIMS We have considered the Report submitted by Medical Superintendent of the AIIMS which states that the injured Mahendra Singh, Advocate, is still in a coma. He cannot talk and can barely communicate. Though, it is stated that he does respond with eye contact. The report of AIIMS is that no further treatment can be given to him and he may be either taken to some other hospital or kept at home because no further treatment at AIIMS is required. Keeping in view the fact that there is always shortage of beds at AIIMS and Sh. Mahendra Singh is not be given any active treatment in AIIMS, we permit AIIMS to discharge him subject to the condition that he should be admitted in Dr. Ram Manohar Lohia Hospital at Lucknow for further aftercare and treatment.
(2.) We direct the State of U.P. to ensure that a suitable Ambulance can be used in such a case so that the injured can be transferred from AIIMS, Delhi to Dr. Ram Manohar Lohia. Needful be done within one week.
(3.) We make it clear that Sh. Mahendra Singh should be provided proper treatment including physiotherapy free of cost. State of Madhya Pradesh On 16.12.2019, we had passed an order with regard to State of Madhya Pradesh in which we had observed that the State of Madhya Pradesh had not cared to file response either to the order of this Court dated 25.07.2019 or to the order dated 13.11.2019. After we had dictated the portion of order relating to Madhya Pradesh, Shri Rahul Kaushik had put in appearance as noted in the last portion of the order.;