SC says Karnan turned entire Judicial System into a laughing stock in India and World

July 5,2017:

His bald allegations were the grossest and gravest actions of contempt, Bench said.

Terming the Former Calcutta High Court Judge C S Karnan's action's of making wild and obnoxious allegations against the serving and the retired judges of the Supreme Court and the High Courts as grossest and the gravest actions of contempt, Apex Court has justified its decision to sentence him to six months imprisonment.

Apex Court's Seven Judge Bench headed by the Chief Justice J S Khehar expounded that it was required to convict Former judge for his "unsavoury actions and behavior" as his conduct had made judiciary a laughing stock not only in India but also across world and Justice Karnan failed to substantiate his baseless allegation against the members of judiciary.

Supreme Court Bench thus concluded that,"We are satisfied that he should be punished for his above actions, with imprisonment for a period six months, Bench also comprising of Justice Dipak Misra, Justice J Chelameswar, Justice Ranjan Gogoi, Justice Madan B Lokur, Justice P C Ghose and Justice Kurian Joseph.

Apex Court expounded that Justice Karnan refused to mend his way despite Apex Court initiated suo motu contempt proceedings against him and he continued to "foul mouth his colleagues" in the judiciary.

"His demeanour was found to have become further aggressive, after Court passed orders from time to time, in this case"..

Apex Court's judgement was uploaded on SC website on Wednesday.

Bench stated that,"Local media, unmindful of damage it was causing to judicial institution, merrily rode Karnan wave.

It said that Former judge had brought disrepute to judicial system and had potential of shaking confidence of average citizen in Judicial System.

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