On 29-8-25, Delhi High Court, by order of Registrar General, has placed Justice Sanjeev Kumar Singh under suspension while disciplinary proceedings against him are underway. The Court order does not provide any reason for such suspension and merely states that a disciplinary proceeding against him is contemplated.
The order further states that while the order is in force, the headquarters of Justice Sanjeev Kumar shall be the office of Principal District & Sessions Judge, South, Saket, New Delhi.
The order also restrains Justice Sanjeev Kumar Singh from leaving Delhi without prior permission of the competent authority.
The order permits payment of subsistence and other allowances during the period of suspension to Justice Sanjeev Kumar Singh.
Good action. Impartial ity to funish culprits without any status counting is a good act.