SC tells NGO: Bring solid evidence to back graft charges against very high functionary like PM

December,15,2016:

It is very easy to level allegations, but it is not fair, said SC.

“You must bring very firm & clear material,” the Apex Court bench of Justices Jagdish Singh Khehar & Arun Mishra told NGO Common Cause’s counsel Prashant Bhushan, telling him that “we're dealing with a very high functionary like PM”

Bhushan asked for more time to file document in support of his contention.

As the counsel Prashant Bhushan said that Mr. Jethmalani has gone abroad, counsel C.A. Sundaram, appearing for the Chief Vigilance Commissioner, told that he had met Mr.Jethmalani that morning only in the corridor of Supreme Court.

Justice Misra said that he is making allegations against the PM of the country, conveying Bhushan that he could not make allegations without evidence backing it.

Seeking the legal intervention, the NGO described this matter as “extremely serious” where “actionable evidence gathered in the raids on.. (2 corporate entities).. concerning bribing and corruption  of important public functionaries was given a quiet burial by the CBI and Income Tax Department ”.

Source PTI