March 07, 2019:
On Wednesday, the hearing of the Rafale review petitions in the Supreme Court took an interesting turn when the Judges on the Bench and Attorney General KK Venugopal went all heat over "stolen-document' arguement.
It all started when Prashant Bhushan, one of the review petitioners, submitted an eight-page note to the Bench comprising of Chief Justice of India Ranjan Gogoi and Justice Sanjay Kishan Kaul and Justice KM Joseph.
At this point, AG KK Venugopal took exception to the same, stating that the contents of the note were “stolen” from the Defence Ministry, and that a probe into that was underway.
Venugopal stated that disclosure of the contents of the Defence Ministry note amounted to an offence under the Official Secrets Act.
“The strategy is to put out as a news item the day before the hearing so as to influence the hearing. Today also, one newspaper agency has published something. This by itself is contempt of court”, submitted Venugopal.
The review petition and perjury petition were liable to be dismissed on this ground alone, Venugopal further said.
Venugopal continued this line of argument when the Bench reconvened after lunch.
At one point, Justice Joseph queried,“Can relevant evidence be cut out saying it is illegally obtained? Can’t stolen evidence be looked into if it is relevant?”
An intense exchange b/w the AG and the Judge ensued on whether or not illegally obtained evidence can be relied upon.
Venugopal said,“They have come with a document which is stolen. Your Lordships might have your view on it (admissibility of such a document) but I have a different view.”
The AG went on to ask whether the Supreme Court will give directions to go to war or negotiate for peace. He also sought to find out where the petitioners got the document from.
Then, CJI Ranjan Gogoi weighed in, asking,“An accused is having difficulty in proving his innocence. He steals a document and shows it to judge. The document clearly shows he is innocent. Should the judge not admit the document?”
Venugopal responded,“He has to disclose the source of the document. The submission is, once the document is a subject matter of criminality, in my opinion, the court should not look into it.”
CJI Gogoi shot back,“If your submission is that petitioners have not come bona fide, then that’s different. But can you say that the document is completely not touchable?”
Venugopal went on to submit that the matter has been given a political colour. He called for the Court to exercise restraint in passing orders.
“In this limited area concerning the defence of frontiers, would it not be appropriate for Your Lordships to exercise restraint? This is a matter by which opposition is trying to destabilize the Government.”
The hearing in the case will resume on March 14.
Source Link
Picture Source :
