A group of former Judges have issued an open letter saying they condemn efforts by anyone to glorify crimes against the state, blocking the due process of the law, influencing the peace & tranquillity of the citizens, creating a wedge in the social fabric of the nation, & indirectly striking at the roots of national integration. They have written the letter in reaction to the arrest of Ex-JNU student Umar Khalid.
The Ex-Judges said that “We are a group of former judges, noticing a partisan agenda-based disruptive narrative, being consistently produced by a handful of persons who themselves have held responsible constitutional positions, supporting nefarious attempts to disrupt the institutions involved in investigation of crime & the process of justice".
They claimed the same set of people, wrongly claiming themselves as sole representatives of the civil society, are attempting to scuttle the normal process of administration of justice in Umar Khalid case, never miss any chance to denigrate the sacred institutions of Indian democracy, such as the Apex Court, EC & Parliament.
“They seem to suffer from a wishful thinking that all constitutional institutions & executive authorities must function in accordance with their whims & fancy, which clearly portray their inherent lack of respect for India, & what it stands for,” they alleged. Justice B C Patel (Ex-CJ, J&K & Delhi HC), Justice K R Vyas (Ex-CJ, Bombay HC), Pramod Kohli (former CJ Sikkim HC), S M Soni (Ex-Judge, Gujarat HC), Justice Ambadas Joshi (Ex-Judge, Mumbai HC), are among the thirteen retired Judges to have signed the letter.
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