Delhi HC dismisses plea of Justice Karnan challenging Constitutionality Contempt of Courts Act

August 23, 2017

Plea of Justice Karnan that the principles of natural justice were not followed in awarding him the jail term was not accepted.

Today, Delhi High Court dismissed a plea of the jailed former Calcutta HC Judge C S Karnan, challenging constitutional validity of the 'Contempt of Courts Act'.

Bench comprising of the acting Chief Justice of Delhi HC Gita Mittal & Justice C. Hari Shankar, said that they don't find any merit in this writ petition & dismissed it.

The High Court rejected this submission made on behalf of the petitioner that the principles of natural justice weren't followed in awarding him the jail term of 6 months, saying that Karnan's "communications, order & conduct established that he had full knowledge of orders of the Apex Court, proceedings as well as the materials against him."

It also noted that petitioner Karnan was served with a notice to show cause as well as he was given "repeated & adequate opportunities to present his defense."

J. CS Karnan, in his petition filed through advocate Mathews J. Nedumpara, had sought a declaration from the HC that the Supreme Court's 9th May sentencing order & further proceedings under it were "unconstitutional & void" as the principles of natural justice allegedly weren't followed.

Source PTI

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