March 6,2018:

Senior Advocate Dave submitted that,“Why all the judges are in one breath saying Loya died of cardiac arrest. They should instead ask for an investigation. Why is there resistance all around?”

On Monday, Justice Chandrachud stated that,"But, the court does not want to pass bad faith judgments on judges who hold that it was a natural but untimely death".

He further stated that Supreme Court has no intention to “wish anything away” as far as the death of Judge B.H. Loya is concerned, but at the same time it did not want to pass any “bad faith judgments” on the Bombay High Court judges and District Courts’ Judges for their media interviews and statements that Judge Loya died a natural but untimely death due to heart failure in 2014.

CJI Dipak Misra, who heads Three-judge Bench was hearing the petitions for an independent probe into death, stated that “slightest suspicion” about death would lead to ordering of an investigation.

Senior Advocate Dushyant Dave who was appearing for the Petitioner Bombay Lawyers Association, asked What prompted the two Bombay High Court judges to give “tell-all” interviews to a newspaper days after High Court allowed the State government to carry a “discreet enquiry” three years after the death in 2017. The State had swung into action after a magazine article raised suspicions about Judge Loya’s death.

Senior Advocate Mukul Rohtagi, appearing on behalf of Maharashtra Govt. added that,“Why is he [Dave] talking about the conduct of high court and district court judges? We are not here to decide that. Either you [SC] order an investigation or dismiss this case".

Additional Solicitor General Tushar Mehta, who was present in the courtroom, suddenly rose from his seat to object to Mr. Dave’s comments about the judiciary,“I protest these remarks as an officer of the court”.

Th war of the words, however continued with Mr. Dave stating that,“You are not an officer of the court. You are Amit Shah’s [BJP party national president] lawyer. You have been his lawyer for 15 years”.

Senior Advocate Harish Salve, also for Maharashtra Govt., said that it was unfortunate that Mr. Dave was indulging in such “broadside” comments. To this, Senior Advocate Dave retorted by stating that Mr. Salve too had appeared for Mr. Shah in the past.

He further added that,“Besides, you have no problems with sitting judges giving interviews. Sitting judges are not holy cows... As a leading light of the Bar, you [Salve] should have actually said that judges should not give interviews”.

Mr. Dave even claimed that “he has not seen a situation where an entire judicial service is at the back of one man”.

To this, Justice A.M. Khanwilkar took a strong objection and stated that,“this is a very broadside statement. Please do not repeat it”.

Meanwhile, the Supreme Court allowed the Centre for Public Interest Litigation, represented by Advocate Prashant Bhushan, to file an intervention application in the case.

The intervention is based on the expert professional opinions of Dr. R. K. Sharma, former head of the Forensic Medicine and Toxicology Department at AIIMS and Dr. Upendra Kaul, former professor of cardiology at AIIMS.

These expert opinions are based on the Histopathology report and ECG reports, which, according to Mr. Bhushan, were not filed by the Maharashtra government.

The Hindu

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