In a startling development, the Supreme Court of India has taken action against the presentation of a fabricated document as an official court order. The court has ordered a criminal investigation into this matter, highlighting the seriousness of the issue.
The case pertained to a Special Leave Petition (SLP) that included two annexures, A and B, containing two court orders dated July 25, 2022, both issued by the same bench. Strikingly, the first order indicated the dismissal of the SLP, while the second one appeared to grant permission. However, official court records confirmed the dismissal of the cited case.
Following a complaint by a litigant, the Supreme Court initiated an inquiry into the matter on August 22. At that time, the court made it explicitly clear that if the Registrar's investigation revealed any fabrication of court orders, criminal proceedings would be initiated.
After a thorough examination of the report submitted by the Registrar, the Supreme Court confirmed that one of the orders annexed with the SLP had indeed been fabricated.
Despite issuing notices to the involved advocate, Prity Mishra, for her role in the matter, she chose not to appear before the court. Consequently, the Supreme Court has entrusted the police with the task of investigating the advocate's alleged involvement. The court has directed the Registrar to submit a copy of its order along with the relevant annexures to the police for further action.
To ensure a timely and effective investigation, the Supreme Court has instructed the Officer in charge of the relevant police station to provide a report on the progress of the investigation within two months from the date of the court's order.
The case is scheduled for further consideration on December 1, where the court will review the police report and determine the appropriate course of action.
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