May 10, 2019:
Supreme Court has observed that judges cannot be intimidated in any manner or insulted by hurling abuses.
A bench of Justice Mishra and Justice Sinha has passed the order in the case titled as RAKESH TIWARI, ADVOCATE vs ALOK PANDEY, C.J.M. on 10.05.2019.
The Supreme Court was dealing with an appeal against the conviction of an advocate for contempt of the court of a magistrate in the uttar pradesh.
The Supreme Court observed "Advocate has no business to threaten a Judge or hurl abuses for judicial order which he has passed".
It further observed "In the instant case the advocate has acted contrary to the obligations. He has set a bad example before others while destroying the dignity of the court and the Judge.
The action has the effect of weakening of confidence of the people in courts. The judiciary is one of the main pillars of democracy and is essential to peaceful and orderly development of society.
The Judge has to deliver justice in a fearless and impartial manner. He cannot be intimidated in any manner or insulted by hurling abuses.
Judges are not fearful saints. They have to be fearless preachers so as to preserve the independence of the judiciary which is absolutely necessary for survival of democracy".
Read the order here:
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