The Supreme Court was irked with the GainBitcoin scam accused as he didn't comply with the direction to disclose user name and password of Crypto Currency Wallets to Enforcement Directorate.
The Division Bench comprising of Justice DY Chandrachud and Justice Surya Kant issued warning to maintain dignity of the Top Court.
"The dignity of the Supreme Court has to be maintained. We are not some Tis Hazari Court Court"
Reprimanding him, the Court noted:
"When we recorded your statement you have some responsibility. You will have to give the same and you can't play with the court. We had recorded in our last order. We will have to dismiss it for non compliance. Otherwise, you think that the Supreme Court is a district court where you can play all the games"
The ASG appearing for ED informed the Court that the accused, Amit Bharadwaj was not cooperating with the authority by making full disclosure of the usernames and password of the crypto currency wallet.
Read Order Here:
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