The Delhi High Court has issued a criminal contempt of court notice to a man for filing a petition seeking death penalty for a judge of the High Court. A Division Bench of Chief Justice Satish Chandra Sharma and Justice Sanjeev Narula said that his plea contains “unsubstantiated and whimsical allegations” aimed at scandalising and lowering the authority of the court.
The High Court’s order came on August 31 while hearing a petition filed by Naresh Sharma, an alumnus of IIT, challenging a decision by a single-judge Bench of the High Court which had rejected his initial plea on July 20 this year. Mr. Sharma had alleged that hundreds of organisations and institutes of national importance such as IITs, IIMs, AIIMS, etc. are all criminally established organisations since they are societies under the Societies Registration Act, 1860. He had claimed that there is a legal option for these organisations to disobey the government and even join forces against it.
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