What happens when a Lawyer accused a Judge of Corruption without Proof? Delhi Court shows exactly what and it goes all the way to the High Court

Recently, a Delhi trial court resumed proceedings in a dispute over the custody of a pet dog after the accused disowned and expressed regret over his counsel’s allegations of corruption against the presiding judge. The episode, which briefly disrupted the hearing, brings into focus a critical concern within courtrooms, how unfounded accusations against judicial officers can derail proceedings and shake confidence in the justice delivery system.

The matter stemmed from a complaint alleging wrongful retention of a pet dog named Roxy, where the complainant sought police action after an FIR was initially not registered. The court had earlier directed the recovery of the animal and registration of a case. During the hearing of an anticipatory bail plea filed by the accused, controversy erupted when defence counsel, appearing via video conference, made disparaging remarks against the judge, prompting recusal and escalation of the issue. Subsequently, when the matter returned, the accused clarified that such allegations were made without his knowledge or consent and expressed regret. Meanwhile, the court also noted gaps in the investigation, including the absence of any interrogation report despite claims of cooperation and failure to trace the dog, raising concerns about the conduct of the probe.

The court termed the counsel’s conduct as “highly improper,” observing that unfounded allegations against a judicial officer have the potential to “scandalise the court, interfere with due course of judicial proceedings and undermine public confidence in the administration of justice.” It emphasised that such conduct cannot be tolerated within court proceedings. While allowing the matter to proceed after the accused’s clarification, the court directed the presence of the concerned investigating officers and the SHO, flagged lapses in the probe, and ordered that a copy of the proceedings be forwarded to the Delhi High Court for appropriate action.

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