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SC initiates suo moto Contempt Proceedings against Advocate Prashant Bhushan, Twitter India


Advocate Prashant Bhushan.jpg
21 Jul 2020
Categories: Latest News

On Tuesday, the Supreme Court initiated suo motu (on its own) contempt proceedings against Activist-Lawyer Prashant Bhushan for his alleged derogatory tweets against the judiciary.

The apex court has also initiated contempt proceedings against Twitter India on which Bhushan had posted the comments.

The matter is scheduled to be heard on Wednesday by a bench headed by Justice Arun Mishra.

Bhushan has been raising issues pertaining to judiciary and recently he was very critical and vocal of the way in which the top court handled the matters related to migrant workers amid the Covid-19 pandemic.

He also made statements relating to the treatment meted out to jailed activists like Varavara Rao and Sudha Bharadwaj who are accused in Bhima-Koregaon case.

As of now, it is not clear as to which tweets of Bhushan have been prime facie construed as contemptous by the apex court.

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