Full Judgment Text
ITEM NO.44 COURT NO.3 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).1250/2006
(From the judgement and order dated 25/11/2004 in CRLOP No. 35807/2004 of The HIGH
COURT OF MADRAS)
S. PALANISAMY Petitioner(s)
VERSUS
P.R. SENNIAPPAN & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP,exemption from filing O.T.,stay,exemption from filing
c/c of the impugned order and office report )
Date: 25/11/2008 This Petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.B. SINHA
HON'BLE MR. JUSTICE CYRIAC JOSEPH
For Petitioner(s) Mr. K.K. Mani,Adv.
Mr. C.K.R. Lenin Sikar, Adv.
Mr. Mayur R. Shah, Adv.
For Respondent(s) Mr.V. Ramasubramaniam, Adv.
Mr. V. Balachandran,Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The appeal is allowed in terms of the signed order.
[ Meenu Sethi ] [ Pushap Lata Bhardwaj ]
A.R.-cum -P.S. Court Master
Signed order is placed on the file
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1918 OF 2008
(Arising out of S.L.P. (Crl) No.1250/2008)
S.Palanisamy ...Appellant
Versus
P.R.Senniappan & Ors. ...Respondents
O R D E R
Delay condoned.
Leave granted.
Having heard learned counsel for the parties,we are of the
opinion that although, the High Court was correct in observing that the appellant
before us has exceeded his jurisdiction conferred on him under Section 107 of the
Code of Criminal Procedure, in view of the fact that neither any malafide was
attributed nor any finding having been arrived at that his action was accentuated by
any extraneous consideration, we are of the opinion that it committed a serious error
in directing the Government of Tamil Nadu to initiate a departmental proceeding
against him. For the self same reasons, we are of the opinion that the observations
made against the appellant in paras 6,7 and 8 of the impugned order were not
warranted. The appellant committed a mistake while exercising his jurisdiction. It is
an error of judgment on his part but it must be borne in mind that the standard
expected of a judicial officer, in our opinion, may not be expected from an Executive
Magistrate. Furthermore,he was not heard before the impugned observations were
made.
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In V.Sujatha vs. State of Kerala and Ors, 1994 Suppl. 3 SCC 436, this
Court has observed as under:
"26. These appeals by Mrs. V Sujatha need a
neat and formal disposal. We have allowed criminal
appeals arising out of SLP(Crl.) No. 180 of 1989 and
Criminal Appeal No. 625 of 1988. In both the upset
judgments of Padnamabhan, J. adverse remarks have
been made against Mrs. V Sujatha, the appellant herein.
Those judgments of the High Court do not remain
operative and the judgments and orders passed by her in
both cases have been restored. The adverse remarks in a
sense are no longer legally tenable or existing, but they do
stay written in court records all the same. In the special
leave petitions before us, certain new facts have been
sought to be introduced by Smt. V. Sujatha vis-a vis
Padmanabhan, J. We do not, for cause of propriety, since
Padmanabhan, J, is not a party before us, wish to make
mention thereof in these proceedings, except to state that it
is suggestive that at one point of time, apparently cordial
relations existed between the two. We are told at the Bar
that both of them have since retired. It has been lamented
by learned counsel for Mrs. V Sujatha that her career was
spoiled by such adverse remarks, which remarks the Press
blew up beyond proportions to tarnish her image and
name. Be that as it may, this will not prompt us to do the
exercise of culling out and reproducing herein, the adverse
remarks, from the upset judgments of Padmanabhan, J. or
to reproduce herein her grievances in the special leave
petitions and record them in this judgment, again for the
sake of propriety, for we must bury and bury deep the
harsh and unnecessary provocative language employed in
these documents.
But before we do that, we do need to say what already has
been said by this Court time and again, for Judges to
employ
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mellow and temperate language in their judgments, when
referring to members of the judicial family. Some of these
cases are as follows :
(i) Ishwari Prasad Mishra v. Mohammad Isa . (SCR at
pp.746-47)
"In the present case, the High Court has used
intemperate language and has even gone to the length of
suggesting a corrupt motive against the judge who decided
the suit in favour of the appellant. In our opinion, the use
of such intemperate language may, in some cases, tend to
show either a lack of experience in judicial matters or an
absence of judicial poise and balance..No doubt, if it is
shown that the decision of the trial court in a given case is
the result of a corrupt motive, the High Court must
condemn it and take further steps in the matter. But the
use of strong language and imputation of corrupt motives
should not be made light-heartedly because the judge
against whom the imputations are made has no remedy in
law to vindicate his position."
(ii) H. Lyngdoh v.Cromlyn Lyngdoh. (SCC p.757, para 5)
"Before we part with the case, we were
distressed to note certain personal remarks made by the
learned Chief Justice against one of the Hon'ble Judges of
that Court. To us these remarks do not appear to be
either proper or just. By making these remarks the
learned Chief Justice has let down his office as well as his
court. In the objective discharge of judicial functions thee
is little justification, nay, none-at-all to assume any
attitude other than of judicial restraint or to use a
language while referring to one's colleagues other than
that which has been hitherto adopted by long usage."
(iii) Such restraint was due even for parties, or their
witnesses as seen in A.M. Mathur v. Pramod Kumar
Gupta,
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referring to the decision of this Court in State of M.P. v.
Nandlal Jaiswal where Bhagwati, C.J., speaking for the
Court had observed: (SCC p.615, para 43)
" We may observe in conclusion that judges
should not use strong and carping language while
criticizing the conduct of parties or their witnesses. They
must act with sobriety, moderation and restraint. They
must have the humility to recognize that they are not
infallible and any harsh and disparaging strictures passed
by them against any party may be mistaken and
unjustified and if so, they may do considerable harm and
mischief and result in injustice."
Cases need not be multiplied on the point.
27. Therefore, one of the main principles is that
a judge should take special care in making disparaging
remarks against a judge of a subordinate court or against
a person or authority whose conduct comes in for
consideration before him in cases to be decided by him.
Making uncalled for remarks against the said persons or
authorities would be violation of judicial discipline."
For the reasons aforementioned, we are of the opinion that the
impugned judgment, so far as it relates to adverse remarks made against the
appellant as also the directions issued to the Government of Tamil Nadu to initiate
proceedings against him should be set aside.
The appeal is allowed accordingly.
......................J.
[S.B. SINHA]
.....................J
[ CYRIAC JOSEPH ]
New Delhi,
November 25, 2008.
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