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In a recent press release by the Bar Council of India dated 25th May the BCI Chairman Manan Kumar Mishra criticized Hon’ble Justices Mr. Madan Lokur and Hon’ble Justice Chelameswar on their comment on in-house committee enquiry in CJI sexual harassment complaint. BCI chairman in the press release called such comments to be unwarranted and uncalled for.
The inquiry committee constituted by senior most Judges of SC which summoned complainant and CJI was defended through the press release by stating that “After thorough consideration of the matter and examination of the materials, when the committee found no substance in the allegations made by the complainant, the proceedings were dropped”. It further said that any comment or criticism of the procedure adopted by the committee would itself be unfair, unjust and improper. However, the publishing of the committee report was denied on the pretext that it would cause serious harm to the lady complainant.
In a 22nd May Indian Express article “A one-sided justice” Jusitce Madan B Lokur has earlier criticized the steps taken and raised questions on the procedure adopted by the in-house committee in the sexual harassment allegations against the CJI. Similarly, Justice Jasti Chelameswar also commented on this issue that the SC did not followed due process while hearing the sexual harassment charges against the CJI.
In the BCI press release it is stated that "No one could be allowed to damage the institution and Indian bar is determined on its stand, it will protect institution at any cost, no one could be allowed to make absurd complaints and malign the institution." The press released also mentioned about the press-conference held in January, 2018 by the both justices to be starting point of deterioration of the institution and called the conference to be their mistake. Manan mishra in the release said that both the justices should show concern only with their business. He in the release mentioned the facts that both Justice Lokur and Justice Chelameswar were the CJ of Guwahati HC while Justice Gogoi was a judge and the opportunity of being CJI given to Justice Gogoi depended upon his destiny and merit.
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