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The Bombay High Court showed concern about hearing matters virtually due to the vulgar and abusive words used in the case of Dr. Sarita Kishor Parikh and Glenn Paul Fernandes Vs. Commissioner of Police, Thane & Others.
The order states that the Petitioners on 15th December 2020 insisted on hearing the matter virtually via video conferencing and the same was accepted by the Court. However, While the matter was being addressed, Mr. Yagnik, the learned APP requested that the records be shown physically as the investigation can't be shown through email as it has not yet concluded. reacting to this comment by the APP, Petitioner no.1 interrupted without consent and requested that the matter be heard fully through virtual conferencing, and petitioner no. 2 started addressing the court in an abusive and vulgar manner, using inappropriate language and mentioned that they are not ready to appear for a physical hearing. The petitioner claimed that this move to present a part of this case physically was not appreciated and that they would approach the media wh this story if it happened. The Bombay high court on order stated that after hearing petitioner no. 2 it would issue a notice to them for contempt of court. Fortunately for the petitioners, they avoided such notice on the basis of judicial grace and magnanimity.
The Bombay High Court reached a conclusion to not hold any more virtual hearings and that hearings would only be held physically after this ordeal created by the petitioners.
The next date for a physical hearing on the aforesaid matter was decided to be conducted on 29th January 2021.
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