The Supreme Court of India, on 14 August 2020 exercising inherent jurisdiction comprising of 3 Judge Bench Justice ARUN MISHRA, Justice B.R. GAVAI and Justice KRISHNA MURARI ruled that the Prashant Bhushan's tweets attempted to scandalise the entire institution of the Supreme Court and tends to Shake Public Confidence in institution of Judiciary and held Prashant Bhushan guilty of having committed criminal contempt of this Court
Factual Background of the Petition
A petition came to be filed in this Supreme Court by one Mahek Maheshwari bringing to the notice of this Court, a tweet made by Mr. Prashant Bhushan, Advocate, alleged contemnor praying therein to initiate contempt proceedings against the alleged contemnors for wilfully and deliberately using hate/scandalous speech against this Court and entire judicial system. The Registry placed the said petition on the Administrative side of this Court seeking direction as to whether it should be listed for hearing or not, as consent of the learned Attorney General for India had not been obtained by the said Shri Maheshwari to file the said petition. After examining the matter on the Administrative side, this court on the administrative side directed the matter to be listed on the Judicial side to pass appropriate orders.
Order
Court stated that the tweet in question, made against the CJI, is to the following effect :-
“CJI rides a 50 Lakh motorcycle belonging to a BJP leader at Raj Bhavan Nagpur, without a mask or helmet, at a time when he keeps the SC in Lockdown mode denying citizens their fundamental right to access justice!”
Apart from that, another tweet has been published today in the Times of India which was made by Shri Prashant Bhushan on June 27, 2020, when he tweeted,
“When historians in future look back at the last 6 years to see how 3 democracy has been destroyed in India even without a formal Emergency, they will particularly mark the role of the Supreme Court in this destruction, & more particularly the role of the last 4 CJIs.”
We are, prima facie, of the view that the aforesaid statements on Twitter have brought the administration of justice in disrepute and are capable of undermining the dignity and authority of the Institution of Supreme Court in general and the office of the Chief Justice of India in particular, in the eyes of public at large.
Further, The Supreme Court took the suo motu cognizance of the aforesaid tweet also apart from the tweet quoted above and suo motu registered the proceedings.
Contentions by Contemnor
The main contention of the alleged contemnor is, that insofar as the first tweet is concerned,
Contemnor further stated that the second tweet dated 27.6.2020 is concerned, it is his submission, that the:
Court Judgment
The Supreme Court stated in its judgment that:
The Supreme Court held that the alleged contemnor has attempted to scandalise the entire institution of the Supreme Court. And whenever men’s allegiance to the law is so fundamentally shaken, it is the most fatal and most dangerous obstruction of justice, and, in my opinion, calls out for a more rapid and immediate redress than any other obstruction whatsoever; not for the sake of the Judges, as private individuals, but because they are the channels by which the King’s justice is conveyed to the people.”.
The tweets which are based on the distorted facts, in our considered view, amount to committing of ‘criminal contempt’. this Court as it has suspended both the tweets.. In the result, we hold alleged contemnor No.1 – Mr. Prashant Bhushan guilty of having committed criminal contempt of this Court.
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