Supreme CourtFull Bench(2013) 11 SC CK 0030

Manohar Lal Sharma vs The Principal Secretary and Others

Supreme Court Of India · Decided on 20 November 2013 · Citation: (2013) 14 SCALE 383 : (2014) 3 SCC 172

HON’BLE JUDGES
R.M. Lodha, J · Madan B. Lokur, J · Kurian Joseph, J
RESULT
Allowed
CASE NUMBER
Writ Petition (Criminal) No''s. 120, 463 and 515 of 2012 and 283 of 2013

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Judgment

4 paragraphs · 179 words
1.

These matters were posted today under the caption ''For Mentioning'' in view of the following statement of Mr. Prashant Bhushan that appeared in the weekly newsmagazine ''Outlook'' November 18, 2013 (Volume LIII, No. 45): I can only speculate. The bench is possibly hesitant about taking action against the highest law officer of the government who is appearing before them every day. Perhaps they are meeting him socially and you do tend to be a title diffident in cases involving such people.

The above statement was made by Mr. Prashant Bhushan to the question that was put to him- "But why didn''t the court pull him up then? Why was it so indulgent?"

2.

Mr. Prashant Bhushan states that he has the highest regard for the Supreme Court. He also tenders apology for his statement published in the weekly newsmagazine referred above.

3.

In this view of the matter, we are satisfied that nothing further deserves to be done with regard to this aspect. List this group of matters on November 26, 2013 at 2 P.M., as directed earlier.