Supreme Court again refuses to grant any relief to Justice Karnan from Contempt Jail term

June 7,2017

Justice CS Karnan is the first ever sitting judge of a High Court in judicial history to be sent to Jail.

On Wednesday, the Apex Court refused to grant relief to Justice CS Karnan, in the contempt of court case in which he has been sentenced to 6 month imprisonment.

Supreme Court earlier on 19th May rejected Justice CS Karnan's plea for recall of his 6 month jail term for contempt of court, stating that the petition wasn't maintainable in the court.

The SC Registrar said in the order that he is constrained but to hold that the present writ petition isn't maintainable & if there's any relief it lies somewhere else.

The Supreme Court also banned media from publishing the orders passed by Justice Karnan during his tenure.

Apex court had taken suo motu cognizance of a lot of letters written by Justice Karnan against the judges of the Madras HC & the Supreme court, and SC restrained him from exercising judicial & administrative powers from 8th February onwards.

Read Related News @ LatestLaws.in-

21.5.2017 - Why Police is not able to trace and imprison Justice C.S. Karnan?

20.5.2017 – Now Justice Karnan approaches President Pranab Mukherjee for suspension of SC conviction order

19.5.2017 – Supreme Court refuses to hear Justice C S Karnan’s plea for recalling 6 months Jail order

14.5.2017 – Justice CS Karnan’s Lawyer to SC: ‘My client want to tender an unconditional apology’

11.5.2017 – Justice Karnan seeks relief from SC, CJI JS Khehar to consider his plea

10.5.2017 – Supreme Court orders immediate arrest & Six months Jail to Justice CS Karnan for Contempt of Court

8.5.2017 – Justice Karnan’s bizarre Order: Sentences CJI and the other six Supreme Court Judges to 5yrs of imprisonment and fine

7.5.2017 –  Justice Karnan strikes back: 7 Supreme Court Judges Should Resign, Their Services Unfit For India. Read Letter here

1.5.2017 –  Justice Karnan’s confrontation with Supreme Court escalates: Apex Court orders his medical examination

14.4.2017 – Justice Karnan looses his mind, summons CJI Khehar and 6 other SC Justices to his ‘Home Court’