The Bar Council of India, on 24th March 2021 issued a press release stating that they welcomed and appreciated the decision of Honble Chief Justice of India S.A. Bobde to dismiss the complaint made by Chief Minister of Andhra Pradesh Mr. Jaganmohan Reddy, against Hon’ble Mr. Justice N. V. Ramana.
The dismissal of the aforementioned complaint, the letter stated, was done after a thorough confidential in-house procedure/inquiry.
It was alleged that J. NV Ramana was trying to influence the State Judiciary to destabilize the State Government. The BCI had earlier opined that the allegations were indeed baseless in nature. In the present press release, they reiterated that allegations were indeed exceedingly serious in nature but they were without any substance. The dismissal of the complaint by the Supreme Court proved that it was a deliberate attempt to destabilize the judiciary, done with a political motive. BCI has indeed welcomed the dismissal while stating, “The conviction and faith of the entire Bar and of the Nation have been reaffirmed in the Judiciary today”.
The Press release also admired the Chief Justice of India by calling him a magnanimous personality with immense legal acumen, wisdom, and knowledge. The dismissal of the complaint, it was stated, has proved his boldness and fairness.
The Press release also appreciated the nomination of J. NV Ramana for CJI which was made by the Chief Justice of India earlier today.
The Release concluded by taking a jab at the critics by stating that, “The recommendation and decision of Mr. Justice Bobde have shut the mouth of the handful of critics of the system”.
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