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Supreme Court under Nefarious Attacks By ‘Disgruntled Bar Members’ and ‘Former Judges With Political Agenda’: BCI Chairman.
The Bar Council of India Chairman vide a press release on Saturday stated that the Supreme Court has been under attack by “synchronised” and “sustained” conspiracy to weaken and browbeat the institution. Mr. Manan Kumar Mishra, the Chairman of the press release states that the concerted attack by some “disgruntled senior advocates” and therefore the former judges have been aware via “social media, electronic media and print media to castigate and scandalise judiciary by imputing baseless motives on the Supreme court judges”, even after knowing that they are bound strictly."They are in virtual competition with each other in hurling the choicest of derogatory and indecent words to denigrate the Supreme court. they know that Supreme Court Judges are under compulsion to remain with the Lakshman Rekha and are unable to come out and defend themselves. It is because of this reason that the Bar has to come forward to save the institution." - Press ReleaseMoreover the recent comments which were held by the Judge Madan B. Lokur, were immensely stated as the “idle talk” against the judiciary as whole. "We have heard Justice Lokur giving sermons that no-one from the Bench and the Bar should ever indulge in act that would shake the faith of the public in judiciary. Now, he himself become part of these misguided group of people is a mind-boggling departure by him of his own much hyped principles" - Press Release. And since the Supreme Court seized the issue about the migrants and then the stated “purported intellectuals” are running the issue about defaming the government. About the most recent remarks against the Supreme Court by the Senior Advocate which immensely stated that "carefully read Article 14 of the the Constitution along with the provisions and bye-laws of the Supreme Court Bar Association Rules before suspending the elected Secretary of the SCBA. Before reminding the Judges of anything, one should be mindful of his own deeds and misdeeds, states the BCI.Additionally, the BCI states the recent contempt case initiated by the Andhra Pradesh HC against political leaders for abusive comments against judges on social media were "justified" and "in defiance of the Court".
Hence it was observed that "The statements by these few Advocates and Mr. Justice Lokur impute derogatory and defamatory allegations against the Supreme Court of India which aims to disgrace, defame and lower the reputation of the Supreme Court. Bar totally disapproves and deprecates such act."
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