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Advocate Utsav Bians who earlier this month claimed that he was approached by gang of fixers who bribed him to frame false sexual harassment allegations against the CJI aiming for CJI to resign. Today was present before the bench of Justice Arun Mishra, Justice R. F. Nariman and Justice Deepak Gupta. Bains handed over sealed cover carrying material evidence to the court.
He said the evidence carry CCTV footages which will reveal many things. Bench took the same on record and kept it in total confidentiality, as it contains highly sensitive material. The attorney general while pointing out departures in Bians affidavit from his facebook post which also claimed lobby of disgruntled judges who plot against CJI. On the contrary no mention of those judges can be found in the affidavit filed.
Bians complained to court about AG making attacks on him and doubting his integrity which was opposed by Justice Nariman saying “He’s most respectable member of bar and you have no right to doubt him.”
In their order bench stated “We want to know veracity of the affidavit. If he is saying that there are fixers, we want to go to the root of the matter. That is a serious issue before us. We are going to inquire and inquire into it. The supreme court will not survive otherwise.” The court also said that it will decide the issue if privilege can be claimed over the communication between bians and conspirators.
The bench at the end clarified that this will not affect the inquiry by in- house panel headed by Justice Bobde. Police protection was also given to Mr. Utsav Bians and matter was listed next on 25th April.
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