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The Delhi High Court on Friday dismissed former Congress Leader Sajjan Kumar’s plea seeking extension of time till January 30 to surrender after being recently sentenced to life in prison in a 1984 anti-Sikh riots case. A bench of Justice S. Muralidhar and Justice Vinod Goel said it saw no grounds to grant him the relief whereas, he had presented the grounds like matters of inheritance, meeting senior advocates to prepare appeal against his sentence and to be able to settle family affairs.
Earlier this week, the High Court had reversed Sajjan Kumar’s acquittal in the case and sentences him to imprisonment for the remainder of his natural life. The Court had also directed him to surrender before December 31 this year. The Division Bench of the court presided by Justice S Muralidhar however refused to allow the plea stating, “We have considered the Application and heard the Counsel. We find no grounds to extend the deadline.”
The case relates to killing of five Sikhs in Raj Nagar part-I area in Palam Colony in South West Delhi on November 1-2, 1984 and torching a Gurudwara in Raj Nagar part-II during that period. The riots had broken out after the assassination of the then Prime Minister Indira Gandhi on October 31,1984 by her two Sikh Bodyguards.
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