On Tuesday, the Supreme Court recorded that the Supreme Court Bar Association (SCBA), in coordination with the Union Government, will place joint suggestions before it to frame preventive guidelines following the shoe-throwing incident involving a former Chief Justice of India, signalling a shift from punitive action to systemic safeguards and media accountability.
The matter arose from a contempt petition filed by the SCBA against an advocate who attempted to throw a shoe at then Chief Justice of India B.R. Gavai during court proceedings. When the case came up before a Bench led by Chief Justice of India Surya Kant and Justice Joymalya Bagchi, the Court had earlier indicated its reluctance to pursue criminal contempt, instead expressing concern over preventing similar disruptions in the future.
During the hearing, the SCBA informed the Court that it had prepared a draft framework addressing both courtroom security and the unchecked circulation of content glorifying such incidents across media and digital platforms.
The Bench noted the submissions made on behalf of both sides, with the SCBA proposing that the Union of India be formally impleaded so the suggestions could be institutionalised through appropriate rules. Senior Advocate Vikas Singh stressed the need to curb irresponsible reporting, while Solicitor General Tushar Mehta agreed to collaborate.
Recording this consensus, the Court noted, “The Solicitor General for the Union and Senior Advocate for the SCBA jointly state that they will put up a proposal before this Court to ensure suggestions for preventive measures for these kinds of occurrences, and the matter of reporting and publicising the incident.” The Court accordingly took the statement on record and proceeded on that basis.
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