A complaint has been lodged before the Registrar General of the Delhi High Court seeking action against AAP Chief Arvind Kejriwal, several party leaders, and journalist Ravish Kumar for allegedly recording and circulating court proceedings without authorization during a high-stakes hearing. The move raises immediate concerns over courtroom decorum and compliance with video conferencing rules governing judicial proceedings.
The controversy stems from the April 13 hearing before Justice Swarana Kanta Sharma, where Kejriwal appeared in person seeking the Judge’s recusal in the liquor policy case. Advocate Vaibhav Singh, in his complaint, alleges that portions of the proceedings were recorded and widely circulated across social media platforms including X, Facebook, and YouTube.
According to the complaint, such recording violates the Delhi High Court’s Video Conferencing Rules and was part of a coordinated attempt to shape public perception around the proceedings.
Framing the issue as one of institutional integrity, the complainant has sought a detailed inquiry and appropriate action, asserting that the act was deliberate and aimed at undermining the judiciary’s credibility. The complaint alleges that the circulation of these recordings was intended to “malign the image of this Hon’ble Court” and mislead the public regarding the functioning of the judicial system.
At this stage, the matter awaits consideration by the High Court registry, with no judicial determination yet on the allegations.
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