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Advocate Utsav Bains filed an affidavit contending that he was offered bribe of Rs 1.5 Crore to frame false charges of Sexual harassment against the CJI in SC. The advocate first came out through a Facebook post on 20th April stating that he will file an affidavit in SC with evidence of conspiracy against CJI by a lobby if disgruntled judges, SC fixers, corporate scamsters and a few corrupt politicians who planned to force CJI to resign.
The bench consisting of Justice Rohinton Nariman, Justice Deepak Gupta and Justice Arun mishra on the outset inquired about presence of Mr. Bains in court for presenting the evidence. However, in his absence the bench issued a notice to advocate, requiring him to produce evidence on next hearing.
The advocated in an affidavit has stated that he was informed by reliable sources that certain fixers who claim to be engaged in illegal fixing of judgments in favor of big corporate houses in exchange of cash have attempted to gang up against CJI as he worked towards cracking down on such fixers. However, no documentary evidence has been produced by the advocate till now in support of his claims.
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