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The Apex Court hearing in Prashant Bhushan’s suo moto criminal contempt case has rejected the plea for a physical court hearing in the matter.
Senior counsel Dushyant Dave, appearing for the petitioner submitted before the bench that the way in which the petition was placed before the court on the administrative side was inaccurate. The petition itself was incomplete and lacked the consent of the Attorney General.
The bench, comprising Justices, BR Gavai, and Krishna Murari, headed by Justice Arun Mishra denied Dave’s prayer and said that “even constitution bench matters were being heard virtually so the contempt petition could also be heard virtually.”
The bench hearing the contempt matter further denied the petition to transfer the matter to another bench at the request of the Senior counsel Dave.
The bench was hearing suo motu contempt proceedings initiated against advocate Prashant Bhushan for his alleged tweets against the Chief Justice SA Bobde and four other former Chief Justices of the Apex Court.
In the previous incident, the bench took note of a tweet that was made by Prashant Bhushan from his personal twitter account on June 27, 2020. Bhushan in his tweet said that “When historians in future will look back at the last six years to see how democracy has been destroyed in India even without any formal Emergency, they will particularly mark the role of the Supreme Court in this destruction, and more particularly the role of the last 4 CJIs.”
The court had also received an application filed by Mahek Maheshwari, who had alleged that Prashant Bhushan had passed a remark tagging a picture of the Chief Justice on Twitter on June 29, 2020, at 11.37 am.
In his tweet on June 29, 2020, Bhushan said: “CJI rides a 50lakh motorcycle belonging to a BJP leader at Raj Bhavan Nagpur, without a mask or helmet, at a time when he keeps the Supreme Court in lockdown mode denying citizens their fundamental right to access Justice!”
In the previous hearing in the contempt matter of Prashant Bhushan, Justice BR Gavai had pulled up Bhushan and said to him that if he doesn't have faith in this institution then why should the court waste its precious time and hear his plea.
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