IN RE PRASHANT BHUSHAN vs. NaN

(ii) The factors relevant for sentencing are the offender, the offence, the convicting judgment, statutory or other defences relating to a substantial interference  with   justice,   truth,   bona   fides,   and   public   interest   in disclosure. (iii) The   contemnor   is   a   lawyer   of   35   years   of   standing,   who   has pursued   public   interest   litigation   successfully   at   some   personal   and professional cost.  He got appreciation from the Court.  He is a founding member of Campaign for Judicial Accountability, which includes several senior counsel of repute.  He has brought certain corruption cases and causes to the Court such as V. Ramaswamy case, Coal Mining case, Goa Mining case, Orissa Mining case, an issue relating to the appointment of CVC, CBI Director’s case, Lok Pal case etc.  In the public interest, he has filed several petitions like Narmada case, Bofors case, Police Reform case, Passive Euthanasia case, HPCL Privatization case, Street Vendors case, Rickshaw   Pullers   case,   Singur   Land   Acquisition   case,   Draught Management, Gram Nyayalaya, and Electoral Bond cases. (iv)   The   nature   of   offences   is   another   ingredient   to   be   taken   into consideration while imposing sentence; (i) Offence must be clear without ambiguity. (ii) The potential offender must know/understand whether he/she is guilty of the offence.  The offence of scandalizing the Court is notoriously vague.  It has not been defined by the Statute.  It is called 2 "vague   and   wandering”   jurisdiction.       Reliance   has   been   placed   on    Such an offence Shreya Singhal v. Union of India, 2015 (5) SCC 1. has   to   be   handled   with   care   and   used   sparingly,   as   observed   in , Baradakanta Mishra v. Registrar of Orissa High Court & another (1974) 1 SCC 374.  There is inconsistency in various decisions relating to the conviction and sentence due to vagueness. (v) The very jurisdiction of contempt is scandalizing and is vague and colonial.  Several decisions have been relied upon where the Court has not even initiated contempt in such matters.    In some of the countries, the contempt law being an archaic law has already been done away with. There cannot be any compromise with the Right to Free Speech and Opinions.   (vi) In the convicting judgment, reliance was placed on the decisions in   P.N. Duda v. P. Shiv Shanker & Others, (1988) 3 SCC 167), Brahma Prakash Sharma and Others v. The State of Uttar Pradesh, 1953 SCR 1169, and   . In Re: Hira Lal Dixit and two others, (1955) 1 SCR 677 The   decision   in   E.M.   Sankaran   Namboodripad   v.   T.   Narayanan , (1970) 2 SCC 325, has been superseded by   (supra). Nambiar P.N. Duda In so far as the decision in     is E.M. Sankaran Namboodripad (supra) concerned, the same would not be relevant inasmuch as the same stands 3 overruled by P.N. Duda (supra).  Similarly, reliance on the judgment in ., (1971) 1 SCC 626, is also C. K. Daphtary & Ors. v. O. P. Gupta & Ors not   relevant   inasmuch   as   the   said   judgment   is   delivered   prior   to amendment of Contempt of Courts Act, 1971 (for short ‘the Act’), vide which Section 13(b) was brought on statute book, so as to allow truth as a defence.   The Court has to exercise jurisdiction with great care and caution and only in cases that are clear beyond reasonable doubt.    In Re: S. Mulgaokar , (1978) 3 SCC 339, various guidelines have been laid down by this Court.  They are, free market of ideas, fair criticism in good faith when it is in the public interest, the surrounding circumstances, the person who is making the comments, his knowledge in the field regarding   which  the   comments  are  made  and   the  intended  purpose. After considering all these guidelines, an advocate should be punished by exercising extreme caution only in the case where the tendency is to create disaffection and disrepute to erode the judicial system.   Though the   convicting   judgment,   on   the   one   hand   cites   various   decision   on balance, on the contrary holds the contemnor guilty for the fair criticism made by him.  (vii) There is no conflict between the constitutional jurisdiction under Articles   129,   215  of   the  Constitution   of   India,   and  the   Contempt  of Courts Act.  In  Pallav Sheth v. Custodian & Ors. ,  (2001) 7 SCC 549,  it 4 was laid down that the powers of punishment for contempt under Article 129 of the Constitution of India have to be exercised in consonance with the Contempt of Courts Act, 1971. (viii) Besides that, provisions in Sections 8 and 9 and newly amended Section 13(a) of the Act requires that the Court cannot impose a sentence unless it is satisfied that contempt is of such a nature that substantially interferes   or   tends   substantially   to   interfere   with   the   due   course   of justice.  Thus, special responsibility is cast on the Court to examine the extent of interference.   The provisions of newly amended Section 13(a) amply make it clear that the Court is required to assess the situation itself.  However, in the convicting judgment no such inquiry has taken place and as such an order of sentence cannot be passed.  Truth should ordinarily be allowed as a defence unless the Court finds, that it is only a camouflage   to   escape   the   consequences   of   the   deliberate   attempt   of scandalizing the Court.  Section 13 of the Act enables the   Court to permit justification by truth as a valid defence in any contempt proceedings if it satisfied that such a defence is in the public interest and the request for invoking the defence is bona fide.   Reliance is placed on  Subramanian Swamy v. Arun Shourie, (2014) 12 SCC 344.     In so far as the first tweet   is   concerned,   the   tweet   is   an   expression   of   opinion   by   Shri Prashant Bhushan that due to the Courts not functioning physically the 5 litigants are deprived of real access to justice.  It is submitted that this opinion also finds support from the observations made by this court  In  (In Suo Re: Financial aid for members of Bar affected by a pandemic Moto Writ Petition No.8/2020) that due to the suspension of physical functioning of the Courts, the lawyers have been deprived of sources of earning their livelihood. (ix) With respect to the second tweet, this is again an expression of opinion by Shri Prashant Bhushan.  It was submitted that this opinion has been shared by many others including the retired judges of this Court.     Reference   was   also   made   to   the   Press   Conference   held   on 12.01.2018 by the Sitting Judges of this Court.  The role of the Supreme Court and the last four Chief Justices is detailed in the reply affidavit. The reply is backed up by details and materials and how and why Shri Bhushan came to form opinion reflected in the tweet.   The defence of truth was not examined at all in the convicting judgment and the same needs to be examined at the stage of sentencing in compliance with Section 13(b) of the Act.  (x) Article   19(1)(a)   guarantees   Freedom   of   Speech   and   Expression. Provisions in Articles 129 and 142(2) of the Constitution of India, cannot override Article 19(1)(a) and 19(2) of the Constitution of India.   Free Speech is a highly valued right and is essential for democracy.   In a 6 democracy, there is a right to dissent.  There is the freedom to build an opinion.  Publication in good faith is suggested for the Press, as defined in General Clauses Act in Section 3(22), it is a valid defence, if done honestly, whether it is done negligently or not. (xi) It was submitted that while applying the Principle of Proportionality the balance will have to tilt in favour of the rights as against restrictions, inasmuch as the rights are fundamental in nature. The opinions of the contemnor were bona fide and devoid of malice.  Thus, the decision with respect to the conviction is required to be recalled, and in such an event, no sentence can be imposed.  It was submitted that the judgments are open to scrutiny and this Court should welcome outspoken comments including criticism by ordinary citizen.  (xii) Debarring an advocate from appearing is to be done only in rare cases, as a last resort, only after giving requisite notice for the same, as held in  R.K. Anand v. Registrar, Delhi High Court, (2009) 8 SCC 106. (xiii)   There   should   not   be   an   attempt   to   coerce   the   contemnor   into making an apology on the basis that nothing else would be acceptable.   3. At the beginning of the proceedings itself, we had called upon Shri K.K. Venugopal, learned Attorney General for India, to address us.  In the morning session, we have heard him at great length.  Learned Attorney 7 General stated that this Court, by showing magnanimity, should not impose any sentence on Shri Prashant Bhushan.  He submitted that the tweets made by Shri Prashant Bhushan could be considered as bona fide criticism   in   order   to   seek   improvement   in   the   functioning   of   the institution.  He further stated, that taking into consideration the causes represented   by   Shri   Prashant   Bhushan   in   various   public   interest litigation and the service rendered by him to different classes of society by bringing their issues to the notice of this Court, the Court should consider not imposing any sentence on him. 4. When controverted with various statements made by the contemnor in the affidavit in reply, the learned Attorney General fairly conceded that such statements were not warranted.   5. He suggested that such statements be either withdrawn by the contemnor or should be taken off from the pleadings.   When further confronted   with   the   Contempt   Petition   filed   by   the   learned   Attorney General in one of the proceedings against the very same contemnor, the learned Attorney General submitted that since Shri Prashant Bhushan, on a piece of paper, had expressed his regret, he expressed desire not to pursue the said contempt proceedings.   The learned Attorney General attempted to read out the statement made by Shri Prashant Bhushan in the contempt proceedings, which was initiated in the year 2009, wherein 8 Shri Prashant Bhushan had expressed his regret.  However, when it was pointed out to the learned Attorney General that the said statement was not pertaining to the present proceedings but earlier proceedings, the learned Attorney General stated that when Shri Prashant Bhushan had expressed regret in the other proceedings, there is no reason as to why he should not express regret in the present proceedings also.  He stated that the same could be considered as regret in the present proceedings also.  We had also pointed out to the learned Attorney General that the contemnor was pressing the statement made in the affidavit and was raising a plea of truth as a defence.  In such circumstances, whether it would  be appropriate on the  part  of this Court  to  take off  the said statements from the pleadings.  The learned Attorney General, faced with this   situation,   stated   that   unless   the   contemnor   withdraws   the   said statements, in view of the provisions of Section 13(b) of the Act, the statements cannot be taken off.  6. After hearing the learned Attorney General, we heard Dr. Rajeev Dhavan, learned senior counsel appearing for the contemnor, at length. The submissions made on behalf of Dr. Dhavan, learned senior counsel, have already been stated hereinabove.   7. After Dr. Dhavan, learned senior counsel completed his arguments, we again called upon learned Attorney General, to address us by taking 9 into consideration the submissions made on behalf of contemnor by   Dr. Dhavan, learned senior counsel.       Learned Attorney General was fair enough to state that insistence on the part of the contemnor to press into service various objectionable statements made in the pleading was not warranted and also not justifiable.  He fairly stated that in the interest of the administration of justice, the contemnor ought not to have made such statements.   He further stated that such statements, which were also concerning various sitting and retired judges of this Court, including the   past   and   present   Chief   Justices,   were   totally   unjustifiable, specifically so when the retired or sitting judges were not in a position to defend themselves.  He further submitted that no verdict could be passed without   hearing   such   Judges,   and   as   such,   the   process   would   be endless.  He submitted that such a defence cannot be looked into.  From the tenor of the submission made by the learned Attorney General, it was apparent that the learned Attorney General was at pains due to the statements made by the contemnor in the affidavit. 8. However, learned Attorney General appealed to the magnanimity of this Court and submitted that instead of sentencing the contemnor with any sentence this Court should magnanimously warn him, to be careful while making any statement with regard to the judges or the institution of administration of justice and he should be further warned not to 10 repeat any such act hereafter.  He stated that apart from sending a right message to the contemnor, it will also send an appropriate message to all the members of the Bar as well as all citizens throughout the country that one should be careful and cautious while making any statement with regard to the judges or the institution of administration of justice. The   learned   Attorney   General   reiterated   on   several   occasions   that magnanimity is required to be shown by this Court. He further submitted that this Court by showing magnanimity, should give a quietus to this matter by giving warning to him instead of sentencing him.   9. During the course of the arguments, it was also brought to the notice of Shri Dhavan, learned senior counsel, the fact that prior to the supplementary statement of the contemnor dated 24.08.2020, before it being   filed   in   the   Court,   it   was   widely   published   in   media   on 24/25.08.2020.  It was also brought to the notice of Dr. Dhavan, learned senior counsel, that the contemnor had made various statements with regard to the present proceedings either in the press interviews or in the webinars, which have the effect of influencing the present proceedings and as to whether such an act at the behest of a litigant was permissible in law. 10. Dr. Dhavan, learned senior counsel, fairly stated that publication of the supplementary statement of the contemnor in various print as well 11 as other media in advance was not proper, and he also stated that no lawyer or litigant should either give an interview, talk to the press or make any statement with regard to pending litigation before any Court. He submitted that though a fair criticism of judgment after the judgment was pronounced was permissible in law, making any statement or giving press   interviews   during   the   pendency   of   the   litigation   was   not permissible. 11. When Dr. Dhavan, learned senior counsel was confronted with the situation as to how the sitting, as well as retired judges who  are not supposed   to   speak   to   anyone   or   to   give   interviews   can   defend   the allegations made against them, Dr. Dhavan responded that though this Court should not reprimand the contemnor for the tweets made by him, this Court should lay down guidelines for the precautions to be observed by the lawyers and litigants while making any statements with respect to the judges and the institution of administration of justice.  He submitted that this, apart from giving a right signal to the contemnor, would also give a signal to all the members of the Bar in the country.   12. Dr. Dhavan, learned senior counsel, also submitted that we should consider the criticism made by the various persons in the media, and in case any punishment is inflicted, the Court will have to face further criticism. 12 In Re: Defence 13. It is urged by Dr. Dhavan, learned senior counsel, that defence of the contemnor had not been taken into consideration while convicting him for criminal contempt.   He pressed the defence in service to be examined before imposing any sentence.   We propose to examine the defence.   However, before we do so, to put the record straight, it is necessary to mention that Shri Dave, learned senior counsel appearing for Shri Prashant Bhushan, while arguing on 05.08.2020, after reading few lines from the affidavit in reply upto paragraph 38 stated that he would  not go to the defence  taken as  reading of that  would further malign the reputation of this Court. Since he did not press the defence into service, there was no occasion to take the same into consideration, specifically,   in   view   of   the   aforesaid   statement   made   by   the   learned senior counsel.   It will be relevant to refer to the statement made by the contemnor 14. which was made and read out before this Court by the contemnor on 20.08.2020, which reads as under:­ “I   have   gone   through   the   judgment   of   this   Hon'ble Court. I am pained that I have been held guilty of committing contempt of the Court whose majesty I have tried to uphold — not as a courtier or cheerleader but as a humble guard — for over three decades, at some personal and professional cost. I am pained, not because I may be punished, but because I have been grossly misunderstood. 13 I   am   shocked   that   the   court   holds   me   guilty   of "malicious, scurrilous, calculated attack” on the institution of administration of justice. I am dismayed that the Court has arrived at this conclusion without providing any evidence of my motives to launch such an attack. I must confess that I am disappointed that the court did not find it necessary to serve me with a copy of the complaint on the basis of which the suo motu notice was issued, nor found it necessary to respond to the specific averments made by me in my reply affidavit or the many submissions of my counsel. I find it hard to believe that the Court finds my tweet "has   the   effect   of   destabilizing   the   very   foundation   of   this important pillar of Indian democracy". I can only reiterate that these   two   tweets   represented   my   bonafide   beliefs,   the expression of which must be permissible in any democracy. Indeed, public scrutiny is desirable for healthy functioning of judiciary itself. I believe that open criticism of any institution is necessary in a democracy, to safeguard the constitutional order. We are living through that moment in our history when higher principles must trump routine obligations, when saving the   constitutional   order   must   come   before   personal   and professional niceties, when considerations of the present must not come in the way of discharging our responsibility towards the future. Failing to speak up would have been a dereliction of duty, especially for an officer of the court like myself. My tweets were nothing but a small attempt to discharge what I considered to be my highest duty at this juncture in the history of our republic. I did not tweet in a fit of absence mindedness. It would be insincere and contemptuous on my part to offer an apology for the tweets that expressed what was and continues to be my bonafide belief. Therefore, I can only humbly paraphrase what the father of the nation Mahatma Gandhi had said in his trial: I do not ask for mercy. I do not appeal   to   magnanimity.   I   am   here,   therefore,   to   cheerfully submit to any penalty that can lawfully be inflicted upon me for what the Court has determined to be an offence, and what appears to me to be the highest duty of a citizen.” The   contemnor,   in   the   statement   made   in   this   Court   on 15. 20.08.2020,   stated   that   the   Court   did   not   consider   it   necessary   to respond to the specific averments made by him in the reply affidavit.  The 14 contemnor was present along with his counsel, and what was urged was taken into consideration.  When we had heard Shri Dave, learned senior counsel appearing on behalf of the contemnor, on 05.08.2020,     the contemnor   was   very   much   present   there   and   we   had   taken   into consideration the submissions which were made in the presence of the contemnor.  16. After the judgment of conviction, when this Court had granted time to the contemnor to submit unconditional apology, if he so desired, the supplementary statement has been made by Shri Prashant Bhushan on 24.08.2020 to the following effect: ­ “It   is   with   deep   regret   that   I   read   the   order   of   this th Hon’ble Court dated 20  of August.  At the hearing the court asked me to take 2­3 days to reconsider the statement I made in the court.   However, the order subsequently states: “We have  given  time  to the  contemnor   to  submit  unconditional apology, if he so desires.” I   have   never   stood   on   ceremony   when   it   comes   to offering an apology for any mistake or wrongdoing on my part. It has been a privilege for me to have served this institution and bring several important public interest causes before it. I live   with   the   realisation   that   I   have   received   from   this institution much more than I have had the opportunity to give it.  I cannot but have the highest regard for the institution of the Supreme Court. I believe that the Supreme Court is the last bastion of hope for the protection of fundamental rights, the watchdog institutions and indeed for constitutional democracy itself. It has   rightly   been   called   the   most   powerful   court   in   the democratic world, and often an exemplar for courts across the globe.  Today in these troubling times, the hopes of the people of India vest in this Court to ensure the rule of law and the Constitution and not an untrammelled rule of the executive.  15 This casts a duty, especially for an officer of this Court like myself, to speak up, when I believe there is a deviation from its sterling record.   Therefore, I express myself in good faith, not to malign the Supreme Court or any particular Chief Justice, but to offer constructive criticism so that the court can arrest  any drift  away  from  its long­standing  role  as  a guardian of the Constitution and custodian of people’s rights. My   tweets   represented   this   bonafide   belief   that   I continue to hold.   Public expression of these beliefs was I believe, in line with my higher obligations as a citizen and a loyal officer of this court.  Therefore, an apology for expression of   these   beliefs,   conditional   or   unconditional,   would   be insincere.   An apology cannot be mere incantation and any apology has to, as the court has itself put it, be sincerely made.  This is specially so when I have made the statements bonafide and pleaded truths with full details, which have not been dealt with by the Court. If I retract a statement before this   court   that   I   otherwise   believe   to   be   true   or   offer   an insincere   apology,   that   in   my   eyes   would   amount   to   the contempt of my conscience and of an institution that I hold in highest esteem.” 17. In   both   the   statements   he   has   reiterated   that   “I   have   made statements bona fide and pleaded truths with full details which have not been dealt with by the Court”. 18. Without going into the scope of the aspects to be examined while sentencing, we propose to consider the defence taken by the contemnor in his reply affidavit.   For appreciating the submission made by the contemnor it will be 19. relevant to refer to Section 13 of the Amended Act of 1971, as amended in 2006, which reads thus: ­ 16 “13.   Contempts   not   punishable   in   certain   cases   – Notwithstanding anything contained in any law for the time being in force – (a)   no court shall impose a sentence under this Act for a contempt of court unless it is satisfied that the contempt is of such a nature that it substantially interferes, or tends substantially to interfere with the due course of justice; (b) the court may permit, in any proceeding for contempt of court,   justification   by   truth   as   a   valid   defence   if   it   is satisfied that it is in public interest and the request for invoking the said defence is bona fide.” 20. The aforesaid provision would show that for considering the truth as valid defence there is a twin requirement. That such a defence is in public interest and that the request for invoking the said defence is bona fide.  The sine qua non for considering the truth as a valid defence are 21. that the Court should be satisfied that defence is in the public interest and the request for invoking the said defence is bona fide.  Be that as it may, since the contemnor is insisting that at this stage also the Court is required to take truth as a defence into  consideration, we would be required to consider the same, lest the contemnor feels that we have avoided its consideration.  22. In  Indirect Tax Practitioners’ Association v. R.K. Jain, (2010) 8 SCC 281 , it was held thus: ­ 17 “ 39.   The   matter   deserves   to   be   examined   from   another angle. The substituted Section 13 represents an important legislative   recognition   of   one   of   the   fundamentals   of   our value system i.e. truth. The amended section enables the court to permit justification by truth as a valid defence in any contempt proceeding if it is satisfied that such defence is in public interest and the request for invoking the defence is bona fide. In our view, if a speech or article, editorial, etc. contains something which appears to be contemptuous and this   Court   or   the   High   Court   is   called   upon   to   initiate proceedings under the Act and Articles 129 and 215 of the Constitution, the truth should ordinarily be allowed as a defence unless the Court finds that it is only a camouflage to   escape   the   consequences   of   deliberate   or   malicious attempt to scandalise the court or is an interference with the administration of justice. Since, the petitioner has not even suggested that what has been mentioned in the editorial is incorrect or that the respondent has presented a distorted version of the facts, there is no warrant for discarding the respondent’s   assertion   that   whatever   he   has   written   is based   on   true   facts   and   the   sole   object   of   writing   the editorial was to enable the authorities concerned to take corrective/remedial measures. 42.   In   our   view,   a   person   like   the   respondent   can appropriately be described as a whistleblower for the system who   has   tried   to   highlight   the   malfunctioning   of   an important   institution   established   for   dealing   with   cases involving revenue of the State and there is no reason to silence such a person by invoking Articles 129 or 215 of the Constitution or the provisions of the Act.” 23. In  Subramanian Swamy  (supra), this Court approved the decision rendered in Indirect Tax Practitioners’ Association v. R.K. Jain (supra) and observed: ­ “13. The legal position with regard to truth as a defence in contempt proceedings is now statutorily settled by Section 13 of the 1971 Act (as substituted by Act 6 of 2006). The Statement of Objects and Reasons for the amendment of Section 13 by Act 6 of 2006 read as follows: 18 “1.   The   existing   provisions   of   the   Contempt   of Courts   Act,   1971   have   been   interpreted   in   various judicial   decisions   to   the   effect   that   truth   cannot   be pleaded as a defence to a charge of contempt of court. 2. The National Commission to Review the Working of   the   Constitution   [NCRWC]   has   also   in   its   report, inter alia, recommended that in matters of contempt, it shall   be   open   to   the   court   to   permit   a   defence   of justification by truth. 3.   The   Government   has   been   advised   that   the amendments to the Contempt of Courts Act, 1971 to provide   for   the   above   provision   would   introduce fairness   in   procedure   and   meet   the   requirements   of Article 21 of the Constitution. 4. Section 13 of the Contempt of Courts Act, 1971 provides certain circumstances under which contempt is   not   punishable.   It   is,   therefore,   proposed   to substitute the said section, by an amendment. 5. The Contempt of Courts (Amendment) Bill, 2003 was introduced in the Lok Sabha on 8­5­2003 and the same   was   referred   to   the   Department­related Parliamentary Standing Committee on Home Affairs for examination.   The   Hon’ble   Committee   considered   the said Bill in its meeting held on 2­9­2003. However, with the dissolution of the 13th Lok Sabha, the Contempt of Courts (Amendment) Bill, 2003 lapsed. It is proposed to reintroduce   the   said   Bill   with   modifications   of   a drafting nature.” 15. A two­Judge Bench of this Court in R.K. Jain [(2010) 8 SCC 281] had an occasion to consider Section 13 of the 1971 Act, as substituted by Act 6 of 2006. In para 39 the Court said: (SCC p. 311) “39.   …   The   substituted   Section   13   represents   an important   legislative   recognition   of   one   of   the fundamentals   of   our   value   system   i.e.   truth.   The amended   section   enables   the   court   to   permit justification   by   truth   as   a   valid   defence   in   any contempt proceeding if it is satisfied that such defence is in public interest and the request for invoking the defence is bona fide. In our view, if a speech or article, editorial, etc. contains something which appears to be contemptuous   and   this   Court   or   the   High   Court   is called upon to initiate proceedings under the Act and Articles   129   and   215   of   the   Constitution,   the   truth 19 should ordinarily be allowed as a defence unless the Court finds that it is only a camouflage to escape the consequences   of   deliberate   or   malicious   attempt   to scandalise   the   court   or   is   an   interference   with   the administration of justice. Since, the petitioner has not even suggested that what has been mentioned in the editorial   is   incorrect   or   that   the   respondent   has presented a distorted version of the facts, there is no warrant for discarding the respondent’s assertion that whatever he has written is based on true facts and the sole object of writing the editorial was to enable the authorities   concerned   to   take   corrective/remedial measures.” Thus, the two­Judge Bench has held that the amended section enables the Court to permit justification by truth as a valid defence in any contempt proceedings if it is satisfied that such defence is in public interest and the request for invoking the defence is bona fide. We approve the view of the two­Judge Bench in R.K. Jain [(2010) 8 SCC 281]. Nothing further   needs   to   be   considered   with   regard   to   second question   since   the   amendment   in   contempt   law   has effectively rendered this question redundant.” 24. It was submitted by Dr. Dhavan, learned senior counsel, that the second tweet was an expression of opinion by Mr. Prashant Bhushan that the democracy has been substantially destroyed in the country in the past six years and the Court has also played its role in the same. However, the Court did not go into the said defence.  It was submitted that the said opinion was carved out on the basis of material which was placed on record along with the affidavit in reply.   However, the said material was also not taken into consideration by this Court.  Learned Attorney General, after being taken through the defence 25. taken by the contemnor in the reply, fairly stated that contemnor should 20 be  asked to  withdraw such  defences  and it  should be  taken off  the records.   With regard to the averments made in the affidavit in reply of Shri 26. Prashant  Bhushan,  the   learned   Attorney   General  submitted  that  the affidavit   contains   various   allegations   against   several   retired   Chief Justices   as  well  as  the  sitting  and  retired  Judges  of  this   Court.  He submitted that such a defence cannot be examined without hearing the Judges against whom such allegations are made and therefore such a defence   cannot   be   considered   unless   the   persons   against   whom allegations are made are heard.  He, therefore, stated that the contemnor should express regret for taking such a defence and withdraw the same. On the examination of the defence of the contemnor, we concur with the submission   made   by   the   learned   Attorney   General   that   the   defence cannot be said to be either in the public interest or a bona fide one.  In this respect it will also be pertinent to note that when Mr. Dave, learned senior   counsel,   was   heard   in   the   presence   of   the   contemnor,   on 05.08.2020, he fairly stated that he would not read further averments in the affidavit in reply of the contemnor because it will further malign the reputation of this Court.  Thus, we endorse the view of learned Attorney General that the defence should be taken off the record and, in our 21 opinion, it is neither bona fide nor in the public interest and as such it fails to clear the twin test, which we are examining.  One of the reasons why we hold so is that though the tweet is of 27. two lines, the affidavit in reply refers to series of allegations made by the contemnor with regard to the functioning of a large number of retired as well as sitting Judges including the Chief Justices as to their role on the judicial   as   well   as   on   administrative   side.     If   the   averments   are considered for taking truth as a defence, it would amount nothing else but the aggravation of the contempt.  28. We are of the view that, in the circumstances, the defence taken cannot be said to be either in the public interest or bona fide one.  On the contrary, it is more derogatory to the reputation of this Court and would amount to further scandalizing and bringing administration of justice in disrepute, in which the common citizen of this country has faith and approaches this Court as a last resort for getting justice.  29. He averred that this Court had surrendered to the majoritarian executive and that when majoritarian executive was acting in tyranny, the Supreme Court has not been able to stand to correct the executive.   30. The   averment   in   the   affidavit   also   referred   to   formation   of   the Benches by the Chief Justice.  There is reference to various cases dealt 22 with by 9­Judges and 5­Judges of this Court and has casted aspersions on the entire justice delivery system and on a large number of Judges.   He has further averred with respect to the withdrawal of the case 31. which was filed questioning the decision of rejection of impeachment motion moved against the then Chief Justice.   He has also referred to various   matters   pending   adjudication   before   this   Court   and   also adversely commented on the functioning of this Court.   He has raised eyebrows on the Ayodhya verdict and blamed this Court.  32. After going through the various averments made in the affidavit in reply for supporting truth as defence, we are of the considered view that the defence taken is neither in the public interest nor bona fide one, but the contemnor has indulged in making reckless allegations against the institution   of   administration   of   justice.     As   referred   by   the   learned Attorney General the averments are based on political consideration, and therefore in our view cannot be considered to support the case of the contemnor of truth as a defence.   33. The allegations made are scandalous and are capable of shaking the very edifice of the judicial administration and also shaking the faith of common man in the administration of justice.  23 34. Though there is a Freedom of Speech, freedom is never absolute because the makers of the Constitution have imposed certain restrictions upon it.   Particularly when such Freedom of Speech is sought to be abused and it has the effect of scandalising the institution as a whole and the persons who are part of the said institution and cannot defend themselves publicly, the same cannot be permitted in law. Though a fair criticism of judgment is permissible in law, a person cannot exceed the right   under   Article   19(1)(a)   of   the   Constitution   to   scandalize   the institution.  35. It is apparent that the contemnor is involved in making allegations against the retired and sitting Judges. On one hand, our attention was attracted by Shri Dushyant Dave, learned senior counsel, towards the norms of judicial conduct which also provide that Judges cannot express an opinion in the public.  The Judges have to express their opinion by their judgments, and they cannot enter into public debate or go to press. It   is   very   easy   to   make   any   allegation   against   the   Judges   in   the newspaper and media.   Judges have to be the silent sufferer of such allegations, and they cannot counter such allegations publicly by going on public platforms, newspapers or media.  Nor can they write anything about the correctness of the various wild allegations made, except when they are dealing with the matter.   Retired Judges do have the prestige 24 that   they   have   earned   by   dint   of   hard   work   and   dedication   to   this institution.  They are also not supposed to be answering each and every allegation made and enter into public debate.  Thus, it is necessary that when they cannot speak out, they cannot be made to suffer the loss of their reputation and prestige, which is essential part of the right to live with   dignity.     The   Bar   is   supposed   to   be   the   spokesperson   for   the protection of the judicial system.  They are an integral part of the system. The Bar and Bench are part of the same system i.e. the judicial system, and enjoy equal reputation.  If a scathing attack is made on the judges, it would   become   difficult   for   them   to   work   fearlessly   and   with   the objectivity of approach to the issues.   The judgment can be criticized. However, motives to the Judges need not be attributed, as it brings the administration of justice into disrepute.  In  Halsbury’s Laws of England, Fourth   Edition,   Volume   9,   in   para   27,  it   is   observed   that   the punishment is inflicted, not for the purpose of protecting either the Court as a whole or the individual Judges of the Court from repetition of the attack   but   for   protecting   the   public   and   especially   those   who   either voluntarily or by compulsion are subject to the jurisdiction of the Court, from   the   mischief   they   will   incur  if  the   authority   of   the  Tribunal   is undermined or impaired. Hostile criticism of the judges or judiciary is 25 definitely   an   act   of   scandalizing   the   Court.     Defamatory   publication concerning the Judge or institution brings impediment to justice.   In   36. C.   Ravichandran   Iyer   v.   Justice   A.M.   Bhattacharjee   and  (1995) 5 SCC 457, this Court dealt with a matter with respect to Others, allegation against the conduct of a Judge.  A Resolution was passed by the Bar Council against Judge/Chief Justice of the High Court alleging misconduct.  This Court held that Bar Council cannot make scurrilous criticism of conduct of the Judge/Chief Justice and pressurise or coerce him to demit the office.  Such action would constitute contempt of court and affect independence of judiciary which is an essential attribute of rule of law and also affect judicial individualism.   This Court further observed that, however, where the Bar honestly doubts the conduct of the   Judge/Chief  Justice  and   such   doubt  is  based   on   authentic   and acceptable   material,   the   proper   course   for   officer­bearers   of   the   Bar Association would be to meet the Judge in camera and apprise him or approach the Chief Justice of that High Court to deal with the matter appropriately.   When the allegation is against the Chief Justice of the High Court, Bar Association should directly approach the Chief Justice of India.  Thereafter, the Chief Justice has to take a decision.  Until such decision is taken, the Bar should suspend all further action and await response for a reasonable period.  It was held that independence of the 26 judiciary  is  an  essential   attribute   of   rule   of   law,   which   is   the  basic feature of the Constitution and that judiciary must be free from not only executive pressure but also from other pressures.  Individual Judge has to feel secure in view of social demand for active judicial role which he is required   to   fulfil.     This   Court   also   considered   that   criticism   of   the judiciary is not protected under Article 19(1)(a) of the Constitution.   It was   also   observed   that  fair   criticism   is   based   on   the   authentic   and acceptable   material   permissible   but   when   criticism   tends   to   create apprehension in the minds of the people regarding integrity, ability and fairness of the Judge, it amounts to contempt.   Such criticism is not protected under Article 19(1)(a) of the Constitution.  It was also observed that the Judge should maintain high standard of conduct based on high tradition.   It was held thus :­ “ 10.   The   diverse   contentions   give   rise   to   the   question whether any Bar Council or Bar Association has the right to pass resolution against the conduct of a Judge perceived to have committed misbehaviour and, if so, what is its effect on independence of the judiciary. With a view to appreciate the contentions in their proper perspective, it is necessary to have   at   the   back   of   our   mind   the   importance   of   the independence of the judiciary. In a democracy governed by rule of law under a written constitution, judiciary is sentinel on the   qui vive   to protect the fundamental rights and to poise even scales of justice between the citizens and the State or the States inter se. Rule of law and judicial review are   basic   features   of   the   Constitution.   As   its   integral constitutional structure, independence of the judiciary is an essential attribute of rule of law. In  S.P. Gupta  v.  Union of India  [1981 Supp SCC 87] (SCC p. 221, para 27) this Court held that if there is one principle which runs through the 27 entire fabric of the Constitution it is the principle of the rule of law, and under the Constitution it is the judiciary which is entrusted with the task of keeping every organ of the State within the limits of the law and thereby making the rule of law meaningful and effective. Judicial review is one of the   most   potent   weapons   in   the   armoury   of   law.   The judiciary seeks to protect the citizen against violation of his constitutional or legal rights or misuse or abuse of power by the State or its officers. The judiciary stands between the citizen   and   the   State   as   a   bulwark   against   executive excesses and misuse or abuse of power by the executive. It is, therefore, absolutely essential that the judiciary must be free from executive pressure or influence which has been secured by making elaborate provisions in the Constitution with details. The independence of judiciary is not limited only to the independence from the executive pressure or influence; it is a wider concept which takes within its sweep independence from any other pressure and prejudices. It has   many   dimensions,   viz.,   fearlessness   of   other   power centres, economic or political, and freedom from prejudices acquired and nourished by the class to which the judges belong. Judicial individualism — Whether needs protection ? 11.  Independent judiciary is, therefore, most essential when liberty of citizen is in danger. It then becomes the duty of the judiciary to poise the scales of justice unmoved by the powers (actual or perceived) undisturbed by the clamour of the multitude. The heart of judicial independence is judicial individualism.   The   judiciary   is   not   a   disembodied abstraction. It is composed of individual men and women who work primarily on their own. Judicial individualism, in the   language   of   Justice   Powell   of   the   Supreme   Court   of United   States   in   his   address   to   the   American   Bar Association, Labour Law Section on 11­8­1976, is “perhaps one of the last citadels of jealously preserved individualism …”. Justice Douglas in his dissenting opinion in  Stephen S. Chandler  v.  Judicial Council of the Tenth Circuit of the United States  [398 US 74] stated: “No matter how strong an individual judge’s spine, the   threat   of   punishment   —   the   greatest   peril   to judicial   independence   —   would   project   as   dark   a shadow   whether   cast   by   political   strangers   or   by judicial   colleagues.   A   federal   judge   must   be 28 independent of every other judge…. Neither one alone nor any number banded together can act as censor and place   sanctions   on   him.   It   is   vital   to   preserve   the opportunities for judicial individualism.” 27.   The Advocates Act, 1961 gave autonomy to a Bar Council of a State or Bar Council of India and Section 6(1) empowers them to make such action deemed necessary to set   their   house   in   order,   to   prevent   fall   in   professional conduct and to punish the incorrigible as not befitting the noble profession apart from admission of the advocates on its   roll.   Section   6(1)( c )   and   rules   made   in   that   behalf, Sections 9, 35, 36, 36­B and 37 enjoin it to entertain and determine cases of misconduct against advocates on its roll. The   members   of   the   judiciary   are   drawn   primarily   and invariably from the Bar at different levels. The high moral, ethical and professional standards among the members of the Bar are preconditions even for high ethical standards of the Bench. Degeneration thereof inevitably has its eruption and tends to reflect  the other  side of  the  coin. The  Bar Council,   therefore,   is   enjoined   by   the   Advocates   Act   to maintain   high   moral,   ethical   and   professional   standards which of late is far from satisfactory. Their power under the Act ends  thereat  and extends no further. Article 121 of the Constitution   prohibits   discussion   by   the   members   of Parliament  of  the  conduct   of  any   Judge  of  the  Supreme Court or of High Court in the discharge of his duties except upon a motion for presenting an address to the President praying   for   the   removal   of   the   Judge   as   provided   under Article 124(4) and (5) and in the manner laid down under the Act, the Rules and the rules of business of Parliament consistent   therewith.   By   necessary   implication,   no   other forum or fora or platform is available for discussion of the conduct of a Judge in the discharge of his duties as a Judge of the Supreme Court or the High Court, much less a Bar Council   or   group   of   practising   advocates.   They   are prohibited   to   discuss   the   conduct   of   a   Judge   in   the discharge of his duties or to pass any resolution in that behalf. 29.   In  Halsbury’s Laws of England   (4th Edn.) Vol. 9, para 27, at p. 21, it is stated that scandalising the court would mean any act done or writing published which is calculated to bring a court or a Judge into contempt, or to lower his authority, or to interfere with the due course of justice or the lawful process of the court. Scurrilous abuse of a Judge 29 or court, or attacks on the personal character of a Judge, are punishable contempts. Punishment is inflicted, not for the purpose of protecting either the court as a whole or the individual Judges of the court from repetition of the attack, but   for   protecting   the   public,   and   especially   those   who either   voluntarily   or   by   compulsion   are   subject   to   the jurisdiction of the court, from the mischief they will incur if the authority of the tribunal is undermined or impaired. In consequence,   the   court   has   regarded   with   particular seriousness allegations of partiality or bias on the part of a Judge or a court. Criticism of a Judge’s conduct or of the conduct of a court even if strongly worded, is, however, not contempt, provided that the criticism is fair, temperate and made   in   good   faith   and   is   not   directed   to   the   personal character of a Judge or to the impartiality of a Judge or court.  In  Oswald’s Contempt of Court  (3rd Edn.), 1993, at p. 50 30. it is stated that libel upon courts is made contempt “to keep a blaze of glory around them, and to deter people from attempting to render them contemptible in the eyes of the public…. A libel upon a court is a reflection upon the King, and telling the people that the administration of justice is in weak or corrupt hands, that the fountain of justice itself is tainted, and consequently that judgments which stream out of that fountain must be impure and contaminated.” A libel upon a Judge in his judicial capacity is a contempt, whether it concerns what he did in court, or what he did judicially out of it. At p. 91, it is stated that all publications which   offend   against   the   dignity   of   the   court,   or   are calculated to prejudice the course of justice, will constitute contempt. One of the natures of offences is scandalising the courts. In  Contempt of Court  (2nd Edn.) by C.J. Miller at p. 366, Lord Diplock is quoted from   Chokolingo   v.   Attorney General of Trinidad and   Tobago [(1981) 1 All ER 244, 248] who   spoke   for   the   Judicial   Committee   summarising   the position thus: “   ‘Scandalising   the   court’   is   a   convenient   way   of describing a publication which, although it does not relate to any specific case either past or pending or any specific Judge, is a scurrilous attack on the judiciary as a whole, which is calculated to undermine the authority of   the   courts   and   public   confidence   in   the administration of justice.” 30 In Borrie and Lowe’s  Law of Contempt  (2nd Edn.) at p. 226 it is stated that the necessity for this branch of contempt lies in   the   idea   that   without   well­regulated   laws   a   civilised community cannot survive. It is therefore thought important to maintain the respect and dignity of the court and its officers, whose task it is to uphold and enforce the law, because   without   such   respect,   public   faith   in   the administration of justice would be undermined and the law itself would fall into disrepute. Even in the latest Report on Contempt of Court by Phillimore Committee to revise the penal enforcement of contempt, adverting to Lord Atkin’s dictum that courts are satisfied to leave to public opinion attacks or comments derogatory or scandalous to them, in paragraph 162, the Committee had stated that at one stage “we   considered   whether   such   conduct   should   be subject to penal sanctions at all. It was argued that any Judge who was attacked would have the protection of the law of defamation, and that no further protection is necessary.   We   have   concluded,   however,   that   some restraints are still required, for two reasons. First, this branch of the law of contempt is concerned with the protection   of   the   administration   of   justice,   and especially the preservation of public confidence in its honesty and impartiality; it is only incidentally, if at all, concerned   with   the   personal   reputations   of   Judges. Moreover, some damaging attacks, for example upon an unspecified group of Judges, may not be capable of being   made   the   subject   of   libel   proceedings   at   all. Secondly, Judges commonly feel constrained by their position not to take action in reply to criticism, and they have no proper forum in which to do so such as other   public   figures   may   have.   These   considerations lead us to  the  conclusion that  there is  need for  an effective remedy … against imputations of improper or corrupt judicial conduct.” The   Contempt   of   Courts   Act,   1971   engrafted   suitable amendments accordingly. Freedom of expression and duty of Advocate 31.   It   is   true   that   freedom   of   speech   and   expression guaranteed by Article 19(1)( a ) of the Constitution is one of the most precious liberties in any democracy. But equally important   is   the   maintenance   of   respect   for   judicial independence which alone would protect the life, liberty and 31 reputation of the citizen. So the nation’s interest requires that criticism of the judiciary must be measured, strictly rational,   sober   and   proceed   from   the   highest   motives without being coloured by partisan spirit or pressure tactics or   intimidatory   attitude.   The   Court   must,   therefore, harmonise  constitutional values  of  free criticism  and  the need   for   a   fearless   curial   process   and   its   presiding functionary, the Judge. If freedom of expression subserves public interest in reasonable measure, public justice cannot gag it or manacle it; but if the court considered the attack on the Judge or Judges scurrilous, offensive, intimidatory or malicious, beyond condonable limits, the strong arm of the law   must   strike   a   blow   on   him   who   challenges   the supremacy of the rule of the law by fouling its source and stream. The power to punish the contemner is, therefore, granted to the court not because Judges need the protection but   because   the   citizens   need   an   impartial   and   strong judiciary. 34.  The threat of action on vague grounds of dissatisfaction would create a dragnet that would inevitably sweep into its grasp   the   maverick,   the   dissenter,   the   innovator,   the reformer — in one word the unpopular. Insidious attempts pave way for removing the inconvenient. Therefore, proper care   should   be   taken   by   the   Bar   Association   concerned. First,  it   should  gather   specific,  authentic  and  acceptable material which would show or tend to show that conduct on the   part   of   a   Judge   creating   a   feeling   in   the  mind   of   a reasonable   person   doubting   the   honesty,   integrity, impartiality or act which lowers the dignity of the office but necessarily, is not impeachable misbehaviour. In all fairness to the Judge, the responsible office­bearers should meet him in camera after securing interview and apprise the Judge of the information they had with them. If there is truth in it, there   is   every   possibility   that   the   Judge   would   mend himself. Or to avoid embarrassment to the Judge, the office­ bearers can approach the Chief Justice of that High Court and apprise him of the situation with material they have in their possession and impress upon the Chief Justice to deal with the matter appropriately.” 37. It   was   argued   by   Shri   Dhavan,   learned   senior   counsel,   that question of purging arises mainly in civil contempt.   The question of 32 purging in criminal contempt was considered by this Court in  Pravin C. Shah v. K.A. Mohd Ali and Another,   (2001) 8 SCC 650.   The Bar Council  took  the  view  that  the  purging  of  contempt  can  be  only  by regretting or apologising in the case of criminal contempt and in civil contempt, by subsequent compliance with the order or directions the contempt can be purged.  The following question arose:­ “23. Now we have to consider the crucial question — how can a contemnor purge himself of the contempt? According to the Disciplinary Committee of the Bar Council of India, purging oneself of contempt can be done by apologising to the court. The said opinion of the Bar Council of India can be seen from the following portion of the impugned order: “Purging   oneself   of   contempt   can   be   only   by regretting   or   apologising   in   the   case   of   a   completed action   of   criminal   contempt.   If   it   is   a   case   of   civil contempt, by subsequent compliance with the orders or directions the contempt can be purged of. There is no procedural provision in law to get purged of contempt by an order of an appropriate court.” (i) Meaning of purging was considered by this Court thus:­ “24. Purging is a process by which an undesirable element is expelled either from one’s own self or from a society. It is a cleaning   process.   Purge   is   a   word   which   acquired implications first in theological connotations. In the case of a sin, purging of such sin is made through the expression of sincere remorse coupled with doing the penance required. In the case of a guilt, purging means to get himself cleared of the guilt. The concept of purgatory was evolved from the word “purge”, which is a state of suffering after this life in which those souls, who depart this life with their deadly sins, are purified and rendered fit to enter into heaven where nothing defiled enters (vide Words and Phrases, Permanent Edn., Vol. 35­A, p.307). In Black’s Law Dictionary the word “purge” is given the following meaning: “To cleanse; to clear. To clear or exonerate from some charge or imputation of guilt, or from a 33 contempt.” It is preposterous to suggest that if the convicted person   undergoes   punishment   or   if   he   tenders   the   fine amount imposed on him the purge would be completed.” (ii)  This Court considered how purging can take place thus:­ “25. We are told that a learned Single Judge of the Allahabad   High   Court   has   expressed   a   view   that purging   process   would   be   completed   when   the contemnor undergoes the penalty [vide Madan Gopal Gupta (Dr) v. Agra University [AIR 1974 All. 39]]. This is what the learned Single Judge said about it: (AIR p. 43, para 13) “In   my   opinion   a   party   in   contempt   purged   its contempt by obeying the orders of the court or by undergoing the penalty imposed by the court.” 26. Obeying the orders of the court would be a mode by   which   one   can   make   the   purging   process   in   a substantial manner when it is a civil contempt. Even for such a civil contempt the purging process would not be treated as completed merely by the contemnor undergoing the penalty imposed on him unless he has obeyed the order of the court or he has undone the wrong.   If   that   is   the   position   in   regard   to   civil contempt   the   position   regarding   criminal   contempt must be stronger. Section 2 of the Contempt of Courts Act categorises contempt of court into two categories. The first category is “civil contempt” which is the wilful disobedience of the order of the court including breach of an undertaking given to the court. But “criminal contempt” includes doing any act whatsoever, which tends   to   scandalise   or   lowers   the   authority   of   any court, or tends to interfere with the due course of a judicial proceeding or interferes with, or obstructs the administration of justice in any other manner.” This Court did not approve the view that merely undergoing the 38. penalty imposed on a contemnor is sufficient to complete the process of purging  himself for the contempt.     In case of sentence of fine, the contemnor can pay the fine and continue to persist with contemptuous 34 conduct again and again.   Something more is required to purge the criminal contempt.  Even a statement of apology is not enough to purge the contempt.  The Court has to be satisfied as to the genuineness of the apology to make an order that contemnor has purged himself of the contempt.   Before contempt is purged, the advocate could suffer the consequences of Rule 11 of the Rules which postulates that in case the advocate has been found guilty of contempt of court, his authority to act or plead in any court stands snapped.   In   (supra), this Court held thus:­ 39. Pravin C. Shah “22. We have already pointed out that Rule 11 of the Rules is a self­operating provision. When the first postulate of it is completed (that the advocate has been found guilty of contempt of court) his authority to act or plead in any court stands snapped, though perhaps for the time being. If he does such things without the express   permission   of   the   court   he   would   again   be   guilty   of contempt  of court  besides such  act  being  a misconduct  falling within the purview of Section 34 of the Advocates Act. The interdict as   against   him   from   appearing   in   court   as   a   counsel   would continue until such time as he purges himself of the contempt. 27.   We   cannot   therefore   approve   the   view   that   merely undergoing the penalty imposed on a contemnor is sufficient to complete   the   process   of   purging   himself   of   the   contempt, particularly in a case where the contemnor is convicted of criminal contempt. The danger  in giving   accord to the said view  of the learned   Single   Judge   in   the   aforecited   decision   is   that   if   a contemnor is sentenced to a fine he can immediately pay it and continue to commit contempt in the same court, and then again pay the fine and persist with his contemptuous conduct. There must be something more to be done to get oneself purged of the contempt when it is a case of criminal contempt. 28.  The  Disciplinary   Committee   of  the  Bar   Council  of   India highlighted the absence of any mode of purging oneself of the guilt 35 in any of the Rules as a reason for not following the interdict contained in Rule 11. Merely because the Rules did not prescribe the mode of purging oneself of the guilt it does not mean that one cannot purge the guilt at all. The first thing to be done in that direction when a contemnor is found guilty of a criminal contempt is to implant or infuse in his own mind real remorse about his conduct which the court found to have amounted to contempt of court. Next step is to seek pardon from the court concerned for what he did on the ground that he really and genuinely repented and that he has resolved not to commit any such act in future. It is not   enough   that   he   tenders   an   apology.   The   apology   tendered should impress the court to be genuine and sincere. If the court, on being impressed of his genuineness, accepts the apology then it could be said that the contemnor has purged himself of the guilt. 29. This Court has held in M.Y. Shareef v. Hon’ble Judges of the Nagpur High Court [AIR 1955 SC 19] that “an apology is not a weapon of defence to purge the guilty of their   offence;   nor   is   it   intended   to   operate   as   a   universal panacea, but it is intended to be evidence of real contriteness”. (AIR p. 23, para 10) Ahmadi, J. (as the learned Chief Justice then was) in M.B. Sanghi, Advocate v. High Court of Punjab and Haryana [(1991) 3 SCC 600] while   considering   an   apology   tendered   by   an   advocate   in   a contempt proceeding has stated thus: (SCC p. 603, para 2) “And here is a member of the profession who has repeated his performance presumably because he was let off lightly on the first occasion. Soft justice is not the answer — not that the High Court has been harsh with him — what I mean is he cannot be let off on an apology which is far from sincere. His apology was hollow, there was no remorse — no regret — it was only a device to escape the rigour of the law. What he said in his affidavit was that he had not uttered the words attributed to him by the learned Judge; in other words the learned Judge was lying — adding insult to injury — and yet if the court finds him guilty (he contested the matter tooth and nail) his unqualified apology may be accepted. This is no apology, it is merely a device to escape.” 30. A four­Judge Bench of this Court in Mulk Raj v. State of Punjab [(1972) 3 SCC 839] made the following observations which 36 would throw considerable light on the question before us: (SCC p. 840, para 9) “9.   Apology   is   an   act   of   contrition.   Unless   apology   is offered at the earliest opportunity and in good grace apology is shorn of penitence. If apology is offered at a time when the contemnor   finds   that   the   court   is   going   to   impose punishment it ceases to be an apology and it becomes an act of a cringing coward. The High Court was right in not taking any notice of the appellant’s expression of apology ‘without any   further   word’.   The   High   Court   correctly   said   that acceptance of apology in the case would amount to allow the offender to go away with impunity after having committed gross contempt.” 40. This Court further held that till contempt is purged, the advocate has to suffer the consequences of Rule 11.  This Court held: ­ “34. The respondent Advocate continued to appear in all the courts   where   he   was   earlier   appearing   even   after   he   was convicted   by   the   High   Court   for   criminal   contempt   without being objected by any court. This is obviously on account of the fact that presiding officers of the court were not informed of what happened. We, therefore, direct that in future, whenever an advocate is convicted by the High Court for contempt of court, the Registrar of that High Court shall intimate the fact to all the courts within the jurisdiction of that High Court so that presiding officers of all courts would get the information that the   particular   advocate   is   under   the   spell   of   the   interdict contained in Rule 11 of the Rules until he purges himself of the contempt. 35. It is still open to the respondent Advocate to purge himself of the contempt in the manner indicated above. But until that process is completed the respondent Advocate cannot act or plead in any court situated within the domain of the Kerala High Court, including the subordinate courts thereunder. The Registrar  of the High Court of Kerala shall intimate all the courts   about   this   interdict   as   against   the   respondent Advocate.” 37 41. In   Bar Council of India v. High Court of Kerala,   (2004) 6 SCC 311, the ratio in Pravin C. Shah (supra) was affirmed by this Court.  It was held that the Court has the power to punish under Article 129 of the Constitution of India and can punish advocate.   The Court relied the decision in  Supreme Court Bar Association v. Union of India,  (1998) 4 SCC 409.  It was held thus:­ “34. Although in a case of professional misconduct, this Court cannot punish an advocate in exercise of its jurisdiction under Article 129 of the Constitution of India which can be imposed on a finding of professional misconduct recorded in the manner prescribed under the Advocates Act and the Rules framed thereunder but as has been noticed in Supreme Court Bar Assn. [(1998) 4 SCC 409] professional misconduct of the advocate concerned is not a matter directly in issue in the matter of contempt case.” 42. Roshan Lal Ahuja, In Re: , (1993) Supp. 4 SCC 446, it was held that pleadings made had the effect on scandalizing and lowering the authority of the Court in relation to the judicial matters but also had the effect of substantial interference with obstructing the administration of justice.   Unfounded and unwarranted aspersions had the tendency to undermine the authority of the Court and would create distrust in the mind of the public and on the capacity to impart fearless justice. 38 43. It will be relevant refer to the following clauses of the  ‘Restatement of Values of Judicial Life’ adopted in the Chief Justices’ Conference at New Delhi on September 18­19, 1992:­ “..(8) A Judge shall not enter into a public debate or express his   views   in  public  on   political  matters   or   on  matters  that   are pending or are likely to arise for judicial determination. (9)   A   Judge   is   expected   to   let   his   judgment   speak   for themselves. He shall not give interview to the media.” 44. The contemnor has tried to justify the averments made on the basis of the Press Conference dated 12.01.2018 of the four senior­most Judges of this Court.  Concept of equality before law, what is permissible not as to what is impermissible.  It is settled that negative equality cannot be claimed as there is no concept of negative equality.  We hope it was the first and the last occasion that the Judges have gone to press, and God gives wisdom to protect its dignity by internal mechanism, particularly, when   allegations   made,   if   any,   publicly   cannot   be   met   by   sufferer Judges.  It would cause suffering to them till eternity.  Truth can be the defence to the Judges also, but they are bound by their judicial norms, ethics, and code of conduct.  Similarly, the code of conduct for advocates is equally applicable to the lawyers also, being part of the system.  The Rules of Professional Ethics formed by the Bar Council, though couched under   statutory   power,   are   themselves   not   enough   to   prescribe   or 39 proscribe the nobility of profession in entirety.  The nobility of profession encompasses, over and above, the Rules of Ethics.  Lawyers, as a class, are   looked   by   the   public   as   intelligentsia,   as   observed   in   R. Muthukrishnan   v.    The Registrar  General  of The  High  Court of Judicature at Madras , (2019) 16 SCC 407.   The relevant portion of the judgment is extracted hereunder:­ “  The role of a lawyer is indispensable in the system of 25. delivery of justice. He is bound by the professional ethics and to maintain the high standard. His duty is to the court,   to   his   own   client,   to   the   opposite   side,   and   to maintain the respect of opposite party counsel also. What may be proper to others in the society, may be improper for him to do as he belongs to a respected intellectual class of the society and a member of the noble profession, the expectation from him is higher. Advocates are treated with respect in society. People repose immense faith in the judiciary and judicial system and the first person who deals with them is a lawyer. Litigants repose faith in a lawyer and share with them privileged information. They put   their   signatures   wherever   asked   by   a   lawyer.   An advocate is supposed to protect their rights and to ensure that untainted justice is delivered to his cause. 26.  The high values of the noble profession have to be protected  by   all  concerned at  all costs and  in  all  the circumstances   cannot   be   forgotten   even   by   the youngsters in the fight of survival in formative years. The nobility of the legal profession requires an advocate to remember that he is not over attached to any case as advocate does not win or lose a case, real recipient of justice is behind the curtain, who is at the receiving end. As a matter of fact, we do not give to a litigant anything except recognising his rights. A litigant has a right to be impartially   advised   by   a   lawyer.   Advocates   are   not supposed to be money guzzlers or ambulance chasers. A lawyer should not expect any favour from the Judge and should not involve by any means in influencing the fair 40 decision­making   process.   It   is   his   duty   to   master   the facts and the law and submit the same precisely in the court, his duty is not to waste the courts' time. ”  The   decision   in  Mohit   Chaudhary,   In   re  [ Mohit 72. Chaudhary, In re , (2017) 16 SCC 78] has also been relied upon   in   which   this   Court   considered   Rule   10   and debarred an advocate to practice as Advocate­on­Record for a period of one month from the date of order. At the same   time,   this   Court   has   observed   that   a   lawyer   is under obligation to do nothing that shall detract from the dignity   of   the   Court.   Contempt   jurisdiction   is   for   the purpose of upholding honour or dignity of the court, to avoid sharp or unfair practices. An advocate shall not to be immersed in a blind quest of relief for his client. “Law is   not   trade,   briefs   no   merchandise”.   His   duty   is   to legitimately present his side of the case to assist in the administration of justice. The Judges are selected from the Bar and purity of the Bench depends on the purity of the Bar. Degraded Bar results in degraded Bench. The Court   has   referred   to   articles   and   standard   of processional conduct and etiquettes thus: (SCC pp. 88­ 92, paras 20­28, 30 & 32) “ 20. Warvelle's Legal Ethics , 2nd Edn. at p. 182 sets out the obligation of a lawyer as: ‘A lawyer is under obligation to do nothing that shall detract from the dignity of the court, of   which   he   is   himself   a   sworn   officer   and assistant. He should at all times pay deferential respect to the Judge, and scrupulously observe the decorum of the courtroom.’ 21.  The contempt jurisdiction is not only to protect the reputation of the Judge concerned so that he can administer justice fearlessly and fairly, but also to   protect   “the   fair   name   of   the   judiciary”.   The protection in a manner of speaking, extends even to the Registry in the performance of its task and false and   unfair   allegations   which   seek   to   impede   the working of the Registry and thus the administration of   justice,   made   with   oblique   motives   cannot   be tolerated. In such a situation in order to uphold the honour and dignity of the institution, the Court has to perform the painful duties which we are faced with in the present proceedings. Not to do so in the words of P.B. Sawant, J. in  Ministry of Information & 41 Broadcasting,   In   re  [ Ministry   of   Information   & Broadcasting, In re , (1995) 3 SCC 619] would: (SCC p. 635, para 20) ‘  …   The   present   trend   unless   checked   is 20. likely to lead to a stage when the system will be found wrecked from within before it is wrecked from   outside.   It   is   for   the   members   of   the profession to introspect and take the corrective steps   in   time   and   also   spare   the   courts   the unpleasant duty. We say no more.’ 22.  Now turning to the “Standards of Professional Conduct and Etiquette” of the Bar Council of India Rules contained in Section I of Chapter II, Part VI, the duties of an advocate towards the court have been specified. We extract the 4th duty set out as under: ‘  An   advocate   shall   use   his   best   efforts   to 4. restrain and prevent his client from resorting to sharp   or   unfair   practices   or   from   doing anything   in   relation   to   the   court,   opposing counsel or parties which the advocate himself ought not to do. An advocate shall refuse to represent   the   client   who   persists   in   such improper conduct. He shall not consider himself a   mere   mouthpiece   of   the   client,   and   shall exercise   his   own   judgment   in   the   use   of restrained   language   in   correspondence, avoiding   scurrilous   attacks   in   pleadings,   and using intemperate language during arguments in court.’ 23.  In the aforesaid context the aforesaid principle in different   words   was   set   out   by   Crampton,   J. in  R.  v.  O'   Connell  [ R.  v.  O'   Connell ,   (1844)   7   Irish Law Reports 313] as under: ‘The advocate is a representative but not a delegate. He gives to his client the benefit of his learning, his talents and his judgment; but all through   he   never   forgets   what   he   owes   to himself and  to others. He will not  knowingly misstate the law, he will not wilfully misstate the facts, though it be to gain the case for his client. He will ever bear in mind that if he be an advocate   of   an   individual   and   retained   and remunerated   often   inadequately,   for   valuable 42 services,   yet   he   has   a   prior   and   perpetual retainer on behalf of truth and justice and there is no Crown or other licence which in any case or for any party or purpose can discharge him from that primary and paramount retainer.’ 24.  The fundamentals of the profession thus require an advocate not to be immersed in a blind quest of relief   for   his   client.   The   dignity   of   the   institution cannot be violated in this quest as “law is no trade, briefs no merchandise” as per Krishna Iyer, J. in  Bar Council   of   Maharashtra  v.  M.V.   Dabholkar  [ Bar Council of Maharashtra  v.  M.V. Dabholkar , (1976) 2 SCC 291] (SCC p. 301, para 23). 25.  It   is   also   pertinent   to   note   at   this   point,   the illuminating words of Vivian Bose, J. in  ‘G’, a Senior Advocate of the Supreme Court, In re  [ ‘G’, a Senior Advocate of the Supreme Court, In re , AIR 1954 SC 557 : 1954 Cri LJ 1410] , who elucidated: (AIR p. 558, para 10) ‘ 10.  … To use the language of the army, an advocate of this Court is expected at all times to comport   himself   in   a   manner   befitting   his status as an “officer and a gentleman”.’ 26.  It is as far back as in 1925 that an article titled “The Lawyer as an Officer of the Court” [ Virginia Law Review ,   Vol.   11,   No.   4   (Feb   1925)   pp.   263­77.] published   in   the  Virginia   Law   Review ,   lucidly   set down what is expected from the lawyer which is best set out in its own words: ‘The duties of the lawyer to the court spring directly from the relation that he sustains to the court   as   an   officer   in   the   administration   of justice. The law is not a mere private calling, but is a profession which has the distinction of being   an   integral   part   of   the   State's   judicial system. As an officer of the court the lawyer is, therefore,   bound   to   uphold   the   dignity   and integrity of the court; to exercise at all times respect for the court in both words and actions; to   present   all   matters   relating   to   his   client's case openly, being careful to avoid any attempt 43 to exert private influence upon either the Judge or the jury; and to be frank and candid in all dealings   with   the   court,   “using   no   deceit, imposition   or   evasion”,   as   by   misreciting witnesses   or   misquoting   precedents.   “It   must always   be   understood”,   says   Mr   Christian Doerfler, in an address before the Milwaukee County   Bar   Association,   in   December   1911, “that the profession of law is instituted among men   for   the   purpose   of   aiding   the administration   of   justice.   A   proper administration of justice does not mean that a lawyer should succeed in winning a lawsuit. It means   that   he   should   properly   bring   to   the attention of the court everything by way of fact and law that is available and legitimate for the purpose of properly presenting his client's case. His duty as far as his client is concerned is simply   to legitimately  present  his side of  the case. His duty as far as the public is concerned and as far as he is an officer of the Court is to aid and assist in the administration of justice.”’ In this connection, the timely words of Mr Warvelle may also well be remembered: ‘But   the   lawyer   is   not   alone   a gentleman;   he   is   a   sworn   minister   of justice.   His   office   imposes   high   moral duties and grave responsibilities, and he is held to a strict fulfilment of all that these matters imply. Interests of vast magnitude are   entrusted   to   him;   confidence   is imposed in him; life, liberty and property are   committed   to   his   care.   He   must   be equal   to   the   responsibilities   which   they create, and if he betrays his trust, neglects his duties, practices deceit, or panders to vice, then the most severe penalty should be inflicted and his name stricken from the roll.’ That the lawyer owes a high duty to his profession and to his fellow members of the Bar is an obvious truth. His profession should be his pride, and to preserve its honour pure and unsullied should be among his chief concerns. “Nothing should be higher in the estimation of 44 the   advocate”,   declares   Mr   Alexander   H. Robbins, “next after those sacred relations of home   and   country   than   his   profession.   She should be to him the “fairest of ten thousand” among the institutions of the earth. He must stand for her in all places and resent any attack on her honour — as he would if the same attack were to be made against his own fair name and reputation.   He   should   enthrone   her   in   the sacred   places   of   his   heart,   and   to   her,   he should offer the incense of constant devotion. For she is a jealous mistress. Again,   it   is   to  be  borne  in  mind  that   the Judges are selected from the ranks of lawyers. The   purity   of   the   Bench   depends   upon   the purity of the Bar. ‘The   very   fact,   then,   that   one   of   the coordinate departments of the Government is administered by men selected only from one profession gives to that profession a certain pre­eminence which calls for a high standard of morals as well as intellectual attainments. The integrity of the judiciary is   the   safeguard   of   the   nation,   but   the character of the Judges is practically but the character of the lawyers. Like begets like. A degraded Bar will inevitably produce a  degraded  Bench,  and  just  as certainly may   we   expect   to   find   the   highest excellence in a judiciary drawn from the ranks of an enlightened, learned and moral Bar.’ 27.  He ends his article in the following words: ‘No   client,   corporate   or   individual,   however powerful, nor any cause civil or political, however important, is entitled to receive, nor should any lawyer   render,   any   service   or   advice   involving disloyalty to the law whose ministers we are, or disrespect   of   the   judicial   office,   which   we   are bound to uphold, or corruption of any person or persons exercising a public office or private trust, or   deception   or   betrayal   of   the   public.   When rendering any such improper service or advice, the   lawyer   invites   and   merits   stern   and   just condemnation. Correspondingly, he advances the 45 honour of his profession and the best interests of his client when he renders service or gives advice tending   to   impress   upon   the   client   and   his undertaking exact compliance with the strictest principles of moral law. He must also observe and advise his client to observe the statute law, though until a statute shall have been construed and interpreted by competent adjudication, he is free and is entitled to advise as to its validity and as to what he conscientiously believes to be its just meaning and extent. But, above all, a lawyer will   find   his   highest   honour   in   a   deserved reputation   for   fidelity   to   private   trust   and   to public duty, as an honest man and as a patriotic and loyal citizen.’ 28.  On   examination   of   the   legal   principles   an important issue emerges: what should be the end of what the contemnor had started but has culminated in   an   impassioned   plea   of   Mr   K.K.   Venugopal, learned   Senior   Advocate   supported   by   the representatives of the Bar present in court, marking their appearance for the contemnor. We are inclined to give  due  consideration  to  such  a  plea   but   are unable to persuade ourselves to let the contemnor go scot­free, without any consequences. We are thus not   inclined   to   proceed   further   in   the   contempt jurisdiction   except   to   caution   the   contemnor   that this should be the first and the last time of such a misadventure. But the matter cannot rest only at that. * 30.  We are of the view that the privilege of being an Advocate­on­Record under the rules has clearly been abused   by   the   contemnor.   The   conduct   was   not becoming of an advocate much less an Advocate­on­ Record in the Supreme Court. * 32.  The aforesaid rule makes it clear that whether on the complaint of any person or otherwise, in case of   misconduct   or   a   conduct   unbecoming   of   an Advocate­on­Record, the court may make an order removing his name from the register of Advocate­on­ Record permanently, or for a specified period. We are not referring to the right to practice as an advocate, 46 and the name entered on the rolls of any State Bar Council, which is a necessary requirement, before a person   takes   the   examination   of   Advocate­on­ Record. The present case is clearly one where this Court   is   of   the   opinion   that   the   conduct   of   the contemnor is unbecoming of an Advocate­on­Record. The   prerequisites   of   the   proviso   are   met   by   the reason of the Bench being constituted itself by the Chief Justice, and the contemnor being aware of the far more serious consequences, which could have flowed   to   him.   The   learned   Senior   Counsel representing the petitioner has thrown him at the mercy of the court. We have substantively accepted the   request   but   lesser   consequences   have   been imposed on the contemnor.” 45. With   respect   to   test   on   judicial   system   and   what   constitutes Contempt   of   Court   attributing   political   colours   to   the   judgments,   in Muthu Krishnan (supra) it was held :­ “82. It   has   been   seen   from   time   to   time   that   various attacks have been made on the judicial system. It has become very common to the members of the Bar to go to the press/media to criticise the Judges in person and to commit sheer contempt by attributing political colours to the judgments. It is nothing less than an act of contempt of gravest form. Whenever any political matter comes to the   Court   and   is   decided,   either   way,   political insinuations   are   attributed   by   unscrupulous persons/advocates. Such acts are nothing, but an act of denigrating the judiciary itself and destroys the faith of the   common   man   which   he   reposes   in   the   judicial system. In case of genuine grievance against any Judge, the appropriate process is to lodge a complaint to the higher authorities concerned who can take care of the situation and it is impermissible to malign the system itself by attributing political motives and by making false allegations   against   the   judicial   system   and   its functionaries. Judges who are attacked are not supposed to go to press or media to ventilate their point of view. 47 83. Contempt of court is a weapon which has to be used sparingly   as   more   is   power,   same   requires   more responsibility but it does not mean that the court has fear of taking action and its repercussions. The hallmark of the court is to provide equal and even­handed justice and   to   give   an   opportunity   to   each   of   the   system   to ensure   that   it   improves   upon.   Unfortunately,   some advocates feel that they are above the Bar Council due to its   inaction   and   they   are   the   only   champion   of   the causes.   The   hunger   for   cheap   publicity   is   increasing which is not permitted by the noble ideals cherished by the   great   doyens   of   the   Bar,   they   have   set   by   their conduct   what   should   be   in   fact   the   professional etiquettes   and   ethics   which   are   not   capable   of   being defined in a narrow compass. The statutory rules prohibit advocates from advertising and in fact to cater to the press/media, distorted versions of the court proceedings is sheer misconduct and contempt of court which has become very common. It is making it more difficult to render justice in a fair, impartial and fearless manner though the situation is demoralising that something has to be done by all concerned to revamp the image of the Bar. It is not open to wash dirty linen in public and enter in accusation/debates, which tactics are being adopted by   unscrupulous   elements   to   influence   the   judgments and even to deny justice with ulterior motives. It is for the Bar Council and the senior members of the Bar who have never forgotten their responsibility to rise to the occasion to   maintain  the  independence   of   the   Bar   which   is   so supreme and is absolutely necessary for the welfare of this country and the vibrant democracy.”

SCC 72, esteemed brother Dr. Justice Chandrachud, who delivered the judgment, has noted the misuse of public interest litigation and found that it was a serious matter of concern for the judicial process.   He further   found   that   the   Court   is   flooded   with   misdirected   petitions purportedly filed in the public interest which, upon due scrutiny, are found to promote a personal, business or political agenda.  It was further 48 observed that such petitions pose a grave danger to the credibility of the judicial process.  It was further observed that this has the propensity of endangering the credibility of other institutions and undermining public faith in democracy and the rule of law.   The Court cautioned that the agency of the Court is being utilized to settle extra judicial scores.  This Court held thus:­  “96. Public interest litigation has developed as a powerful tool   to   espouse   the   cause   of   the   marginalised   and oppressed.   Indeed,   that   was   the   foundation   on   which public interest jurisdiction was judicially recognised in situations   such   as   those   in Bandhua   Mukti Morcha v. Union   of   India [Bandhua   Mukti Morcha v. Union of India, (1984) 3 SCC 161 : 1984 SCC (L&S) 389] . Persons who were unable to seek access to the judicial process by reason of their poverty, ignorance or illiteracy are faced with a deprivation of fundamental human   rights.   Bonded   labour   and   undertrials   (among others) belong to that category. The hallmark of a public interest petition is that a citizen may approach the court to ventilate the grievance of a person or class of persons who are unable to pursue their rights. Public interest litigation has been entertained by relaxing the rules of standing. The essential aspect of the procedure is that the person who moves the court has no personal interest in the outcome of the proceedings apart from a general standing as a citizen before the court. This ensures the objectivity of those who pursue the grievance before the court.   Environmental   jurisprudence   has   developed around   the   rubric   of   public   interest   petitions. Environmental   concerns   affect   the   present   generation and the future. Principles such as the polluter pays and the   public   trust   doctrine   have   evolved   during   the adjudication of public interest petitions. Over time, public interest litigation has become a powerful instrument to preserve the rule of law and to ensure the accountability of   and   transparency   within   structures   of   governance. Public   interest   litigation   is   in   that   sense   a   valuable 49 instrument and jurisdictional tool to promote structural due process. 97. Yet   over   time,   it   has   been   realised   that   this jurisdiction is capable of being and has been brazenly misutilised by persons with a personal agenda. At one end   of   that   spectrum   are   those   cases   where   public interest   petitions   are   motivated   by   a   desire   to   seek publicity. At the other end of the spectrum are petitions which have been instituted at the behest of business or political  rivals   to  settle   scores  behind   the   facade  of  a public   interest   litigation.   The   true   face   of   the   litigant behind the façade is seldom unravelled. These concerns are indeed reflected in the judgment of this Court in State of   Uttaranchal v. Balwant   Singh   Chaufal [State   of Uttaranchal v. Balwant   Singh   Chaufal,   (2010)   3   SCC 402 : (2010) 2 SCC (Cri) 81 : (2010) 1 SCC (L&S) 807] . Underlining these concerns, this Court held thus: (SCC p. 453, para 143) “143. Unfortunately, of late, it has been noticed that such   an   important   jurisdiction   which   has   been carefully   carved   out,   created   and   nurtured   with great   care   and   caution   by   the   courts,   is   being blatantly   abused   by   filing   some   petitions   with oblique   motives.   We   think   time   has   come   when genuine and bona fide public interest litigation must be   encouraged   whereas   frivolous   public   interest litigation should be discouraged. In our considered opinion,   we   have   to   protect   and   preserve   this important jurisdiction in the larger interest of the people of this country but we must take effective steps to prevent and cure its abuse on the basis of monetary   and   non­monetary   directions   by   the courts.” 98. The misuse of public interest litigation is a serious matter   of   concern   for   the   judicial   process.   Both   this Court and the High Courts are flooded with litigations and   are   burdened   by   arrears.   Frivolous   or   motivated petitions, ostensibly invoking the public interest detract from the time and attention which courts must devote to genuine causes. This Court has a long list of pending cases where the personal liberty of citizens is involved. Those who await trial or the resolution of appeals against 50 orders of conviction have a legitimate expectation of early justice. It is a travesty of justice for the resources of the legal   system   to   be   consumed   by   an   avalanche   of misdirected   petitions   purportedly   filed   in   the   public interest which, upon due scrutiny, are found to promote a   personal,   business   or   political   agenda.   This   has spawned   an   industry   of   vested   interests   in   litigation. There is a grave danger that if this state of affairs is allowed   to   continue,   it   would   seriously   denude   the efficacy   of   the   judicial   system   by   detracting   from   the ability of the court to devote its time and resources to cases   which   legitimately   require   attention.   Worse   still, such petitions pose a grave danger to the credibility of the   judicial   process.   This   has   the   propensity   of endangering   the   credibility   of   other   institutions   and undermining public faith in democracy and the rule of law. This will happen when the agency of the court is utilised to settle extra­judicial scores. Business rivalries have to be resolved in a competitive market for goods and services. Political rivalries have to be resolved in the great hall   of   democracy   when   the   electorate   votes   its representatives   in   and   out   of   office.   Courts   resolve disputes   about   legal   rights   and   entitlements.   Courts protect the rule of law. There is a danger that the judicial process will be reduced to a charade, if disputes beyond the ken of legal parameters occupy the judicial space.” 47. Further   attack   was   made   on   the   formation   of   the   Bench,   and recusal was sought of the certain Judges who were part of the Bench, as they were originally from Bombay High Court.  It was observed that the conduct of the petitioner and the intervenor is scandalizing the process of   the   Court   and   would   prima   facie   constitute   criminal   contempt. However, on a dispassionate view of the matter, the Court did not initiate proceedings   by   way   of   criminal   contempt   as   that   would   amount   to unequal   battle.     While   considering   the   submissions   made   by   Shri 51 Prashant   Bhushan   seeking   recusal   and   casting   aspersions   upon   the judicial officers, it was observed thus:­ “101. … If this were to be the test, it is rather ironical that the petitioners had instituted proceedings before the Bombay High Court each of whose Judges were expected to be  faced  with the  same situation.  We  informed  Mr Bhushan that a decision as to whether a Judge should hear a case is a matter of conscience for the Judge. There is absolutely no ground or basis to recuse. Judges of the High   Court   hear   intra­court   appeals   against   orders   of their   own   colleagues.   References   are   made   to   larger Benches when there are differences of view. Judges of the Supreme   Court   hear   appeals   arising   from   judgments rendered by Judges of the High Courts in which they served, either  as Judges or  on appointments as Chief Justices.   Maintaining   institutional  civilities   between   or towards Judges is distinct from the fiercely independent role of the Judge as adjudicator. We emphatically clarify that on the well­settled parameters which hold the field, there is no reason for any member of the present Bench to recuse from the hearing. While it is simple for a Judge faced with these kinds of wanton attacks to withdraw from a case, doing so would amount to an abdication of duty. There are higher values which guide our conduct. Though Mr Bhushan ultimately made it clear that he is not filing an application for recusal — and none has been filed — we have recorded what transpired to express our sense   of   anguish   at   the   manner   in   which   these proceedings have been conducted. Serious attacks have been made on the credibility of two Judges of the Bombay High   Court.   The   conduct   of   the   petitioners   and   the intervenors   scandalises   the   process   of   the   court   and prima facie constitutes criminal contempt. However, on a dispassionate view of the matter, we have chosen not to initiate proceedings by way of criminal contempt if only not   to   give   an   impression   that   the   litigants   and   the lawyers appearing for them have been subjected to an unequal battle with the authority of law. We rest in the hope that the Bar of the nation is resilient to withstand such   attempts   on   the   judiciary.   The   judiciary   must continue   to   perform   its   duty   even   if   it   is   not   to   be palatable to some. The strength of the judicial process lies not in the fear of a coercive law of contempt. The 52 credibility of the judicial process is based on its moral authority. It is with that firm belief that we have not invoked the jurisdiction in contempt.” 48. In  Kamini Jaiswal v. Union of India & Anr. (2018) 1 SCC 156 , the   authority   of   the   Chief   Justice   to   constitute   the   Benches,   was questioned.  Again, in reply, averments have been made with respect to the constitution of the Benches by the Chief Justice.  The question was dealt with in Kamini Jaiswal (supra), in which Shri Prashant Bhushan himself appeared.  Reliance was placed on  D.C. Saxena v. Chief Justice of India, (1996) 5 SCC 216,   in which it was observed thus:­ “ 81 . It is the duty of the Chief Justice of a court to assign   judicial   work   to   his   brother   Judges.   It   was, therefore, the duty of the respondent to assign the second writ petition to a Bench to hear it. By doing so he did not, as is alleged, become a Judge in his own cause. It is contempt to imply, as the alleged contemnor does, that the respondent would assign it to a Bench which would not pass an order adverse to him. It is also contempt to imply that Judges would be so amenable. To plead that the Bench that heard the second writ petition could not have heard it and, therefore, could not have dismissed it and that it is deemed to be still pending is to add to the contempt. These allegations are also aimed at bringing the administration of justice into disrepute.” It was also observed in   (supra) thus:­ 49. Kamini Jaiswal “30. Though it is true, that none of us is above law; no person in the higher echelons is above the law but, at the same time, it is the duty of both the Bar and the Bench, to protect the dignity of the entire judicial system. We find that filing of such petitions and the zest, with which it is pursued, has brought the entire system in the last few days to unrest. An effort was made to create ripples 53 in this Court; serious and unwanted shadow of doubt has been created for no good reason whatsoever by way of filing   the   petition   which   was   wholly   scandalous   and ought   not   to   have   been   filed   in   such   a   method   and manner.   It   is   against   the   settled   proposition   of   law. Ultimately   after   arguing   at   length,   at   the   end,   it   was submitted by the petitioner and her counsel that they were not aiming at any individual. If that was not so, unfounded   allegations   ought   not   to   have   been   made against the system and that too against the Hon'ble Chief Justice of this country. In case majesty of our judicial system has to survive, such kind of petitions should not have   been   preferred   that   too   against   the   settled proposition   of   law   laid   down   by   this   Court   in   the aforesaid   decisions   of   this   Court   in D.C.   Saxena [D.C. Saxena v. Chief   Justice   of   India,   (1996)   5   SCC   216] and K.   Veeraswami [K.   Veeraswami v. Union   of   India, (1991) 3 SCC 655 : 1991 SCC (Cri) 734].” 50. In view of the settled legal position, as stated hereinabove, we are of the considered opinion that the defence taken in the affidavit cannot be said to be either bona fide or in the public interest.   Both the tweets coupled with averments in the reply affidavit are capable of shaking the confidence of the public in the institution as a whole.  The second tweet is capable of creating an impression that the entire Supreme Court in the last six years has played a vital role in the destruction of democracy.   51. As   already   discussed   hereinabove,   one   of   the   attending circumstances which is required to be taken into consideration is the person who makes the statement.  It is not expected of a person who is a part of the system of administration of justice and who owes a duty to the said system, to make such tweets which are capable of shaking the 54 confidence of general public and further making wild allegations in the affidavit thereby further attempting to malign the said institution.  Such an   act   by   responsible   person   who   is   part   of   this   system   cannot   be ignored or overlooked.   52. We find no justification to make such a remark/tweet, particularly when it is made by a lawyer with 35 years standing like Shri Prashant Bhushan,   who   is   an   officer   of   the   Court   and   advocates   enjoy   equal dignity in the system.  In spite of learned Attorney General’s insistence that the averments made in the defence should be withdrawn and regret should be submitted, Dr. Dhavan, learned senior counsel, stated that the contemnor is not ready to withdraw the defence taken in the reply.  That further makes it clear that while insisting with the unjustifiable defence and insistence to go with it makes the entire episode the one which cannot be ignored.   53. The tweet has been made by the lawyer who has the standing of 35 years and who is involved in several public interest litigations.  However, merely because a lawyer is involved in the filing of the public interest litigation for the public good it does not arm him to harm the very system of which he is a part.  Though expectation from an ordinary citizen may be different, the duties and expectations that are expected from a lawyer of long standing are on higher side.  An advocate cannot forget his ethical 55 duty and responsibility and cannot denigrate the very system of which he/she is an integral part.  Fair criticism is not to be silenced, but an advocate has to remind himself/herself, where he/she crosses the zone of propriety, and the Court cannot continuously ignore it, and the system cannot be made to suffer.  When the criticism turns into malicious and scandalous allegations thereby tending to undermine the confidence of the public and the institution as a whole, such a criticism cannot be ignored.  In Ref: Statement in Press/Media Dr. Dhavan, learned senior counsel, next argued that we should 54. consider the various statements made by some of the retired Judges, journalists, and others.  We are not referring to the names as we do not deem it appropriate to refer those names.  The argument is founded on the fact that the Court should be influenced by the opinion expressed in the newspapers and other media, when the Court is hearing a matter. There are two facets of the argument.  Firstly, whether the Court should be moved by the statement published in the newspaper and secondly, whether, in a sub judice matters, such statements are permissible to be made. We put a question to ourselves, as to whether the Court can be guided by such opinions expressed on the public platform and as to whether the Court while exercising its judicial duties render its decision 56 on the basis of the trial made by the media and public opinion. Answer to both the questions are found firmly in the negative.  The Court cannot abdicate   its   duty   and   has   to   be   uninfluenced   by   the   statements published   in   various   articles   published   in   the   media   and   opinions expressed   therein.     It   has   to   decide   the   case   uninfluenced   by   such opinions.   55. C.J. Miller  in Contempt  of Court, Third Edition, dealt with  the similar issue referring to the decision in   Attorney­General v. Times Newspaper Ltd. , (1973) 3 All ER 54, discussed the aspect thus:­ “7.106 This view was followed in the Australian case of Ex p. Attorney­General: Re Truth and Sportsman Ltd. [1958 61 SR (NSW) 484]  Here a newspaper described a driver who had been convicted after his car had knocked over and killed two young children as a ‘monster’, adding that ‘it was one of the most inhumane road killings on record in New South Wales’. The   Supreme   Court   of   New   South   Wales   justified   the imposition of a fine for contempt on the ground, inter alia, that: If  comment   and criticism  of  the  nature dealt   with  in these   proceedings   were   permitted   while   an   appeal   is pending,   prejudice   would   undoubtedly   be   likely   to   be created, and in any event the court could be seriously embarrassed The decision in the Delbert­Evans case was cited with evident approval in Attorney­General v. Crisp and ‘Truth’ (NZ) Ltd.   [1952   NZLR   84   (NZ   Sup.   Ct.).     The   defendants   had described one Horry as ‘an unspeakable monster’ and a ‘suave black­hearted   fiend’   when   the   time   for   appealing   against   a conviction   for   murder   had   not   expired.     In   holding   that   a contempt had been committed, Fair J said that such comment tended   ‘seriously   to   embarrass   the   fair   and   impartial administration of justice’.” 57 56. It was further observed that there is a substantial risk of serious prejudice through an effect upon the mind of an appellate judge by such publication.   It was also emphasized that an act of making comments which are intended or even likely to influence a judge necessarily amount to a contempt.   57. Dr. Dhavan, learned senior counsel, has submitted that this Court will be criticized, in case it inflicts any punishment upon Shri Prashant Bhushan.   We are unmoved by this submission.  While exercising our judicial functions, we cannot take into consideration whether we will be praised or criticized for the judgment which we render.  We are required to decide the cases on the basis of the law as it correctly stands, in our perception and understanding.  We are not expected to decide the matter on the basis as to whether there will be criticism of the judgment or not. We have to be always ready for its fair criticism.   58. C.J. Miller, in   Contempt of Court, Third Edition , has referred Lord Parker CJ thus:­ “7.118     An   alternative   way   of   justifying   the   imposition   of liability in such cases as Attorney­General v. Tonks [1939 NZLR 533] is to categorize the publication as an attempt to ‘dictate’ a decision to an appellate court.  As such, it may be viewed as a contempt on the basis of an argument that a person who acts with   the   intention   of   interfering   with   the   administration   of justice will commit the offence, even though there is absolutely no   likelihood   of   his   achieving   this   objective.     The   point   is discussed in more detail elsewhere.  Here, it is sufficient to note that   Lord   Parker   CJ   agreed   in   Duffy,   ex   p.   Nash   that   a 58 contempt   may   be   committed   where   ‘the   article   in   question formed part of a deliberate campaign to influence the decision of the appellate tribunal’. [1960 2 QB 188]   Hence, there is common   law   authority   suggesting   that   such   a   campaign   is unlawful in this country.” This Court has also considered the effect on the cases by pressure 59. created by the media in   R.K. Anand v. Registrar, Delhi High Court and  (2009) 8 SCC 106  Reliance Petrochemicals Ltd. v. Proprietors of Indian Express News­Papers Bombay Pvt. Ltd., and others, (1988) 4 SCC 592. In   the   case   of   the   Court   considered   the 60. R.K.   Anand   (supra),   concept   of   trial   by   media   in   a   case   which   was   sub   judice.     While considering the same, it was held thus:­ “ Reporting of pending trial 289. We are also unable to agree with the submission made by Mr P.P. Rao that the TV channel should have carried out the stings only after obtaining the permission of the trial court or the Chief Justice of the Delhi High Court and should have submitted the sting materials to the court before its telecast. Such a course would not be an  exercise   in   journalism   but   in  that  case   the   media would be acting as some sort of special vigilance agency for the court. On little consideration the idea appears to be quite repugnant both from the points of view of the court and the media. 290. It would be a sad day for the court to employ the media for setting its own house in order; and media too would certainly not relish the role of being the snoopers for the court. Moreover, to insist that a report concerning a pending trial may be published or a sting operation concerning a trial may be done only subject to the prior consent and permission of the court would tantamount to pre­censorship of reporting of court proceedings. And this 59 would  be   plainly   an  infraction   of   the   media's   right   of freedom   of   speech   and   expression   guaranteed   under Article 19(1) of the Constitution. 291. This is, however, not to say that media is free to publish   any   kind   of   report   concerning   a   sub   judice matter or to do a sting on some matter concerning a pending   trial   in   any   manner   they   please.   The   legal parameter within which a report or comment on a sub judice matter can be made is well defined and any action in breach of the legal bounds would invite consequences. Compared to normal reporting, a sting operation is an incalculably  more risky  and  dangerous thing  to  do. A sting   is   based   on   deception   and,   therefore,   it   would attract the legal restrictions with far greater stringency and   any   infraction   would   invite   more   severe punishment.” In  61. State of Maharashtra v. Rajendra Jawanmal Gandhi, (1997) 8 , the concept of trial by press, electronic media and public SCC 386 agitation was considered and the Court held thus:­ “37. We agree with the High Court that a great harm had been   caused   to   the   girl  by   unnecessary   publicity   and taking out of morcha by the public. Even the case had to be transferred from Kolhapur to Satara under the orders of   this   Court.   There   is   procedure   established   by   law governing the conduct of trial of a person accused of an offence.   A   trial   by   press,   electronic   media   or   public agitation is the very antithesis of rule of law. It can well lead to miscarriage of justice. …” 62. In   Santosh   Kumar   Satishbhushan   Bariyar   v.   State   of Maharashtra, (2009) 6 SCC 498 , question of public opinion in capital sentencing was considered.  It was observed that perception of public is 60 extraneous to conviction as also sentencing.  Relevant paragraphs are as under:­ “ 2(F) Public opinion in capital sentencing 80. It is also to be pointed out that public opinion is difficult   to   fit   in   the rarest   of   rare matrix.   People's perception of crime is neither an objective circumstance relating to crime nor to the criminal. Perception of public is extraneous to conviction as also sentencing, at least in capital sentencing according to the mandate of Bachan Singh [(1980) 2 SCC 684 : 1980 SCC (Cri) 580] . xxx xxx 87. Public opinion may also run counter to the rule of law and constitutionalism. Bhagalpur Blinding case [Ed.: The reference   seems   to   be   to Khatri   (II) v. State   of   Bihar, (1981) 1 SCC 627 : 1981 SCC (Cri) 228] or the recent spate   of   attacks   on   right   to   trial   of   the   accused in Bombay Bomb Blast case [Ed.: The reference seems to be to Sanjay Dutt v. State (II), (1994) 5 SCC 410 : 1994 SCC (Cri) 1433] are recent examples. We are also not oblivious to the danger of capital sentencing becoming a spectacle   in   media.   If   media   trial   is   a   possibility, sentencing by media cannot be ruled out. 88. Andrew Ashworth, a leading academic in the field of sentencing, who has been at  the  centre of  sentencing reforms   in   the   UK,   educates   us   of   the   problems   in factoring in public opinion in the sentencing. He (with Michael Hough), observes in an article, “Sentencing and the Climate of Opinion” (1996 Crim. L.Rev.): “The views of sentencing held by people outside the criminal   justice   system—‘the   general   public’—will always   be   important   even   if   they   should   not   be determinative in court. Unfortunately, the concept of public opinion in relation to sentencing practices is often employed in a superficial or simplistic way. In this   short   article   we   have   identified   two   major difficulties   with   the   use   of   the   concept.   First, members of the public have insufficient knowledge of actual   sentencing   practices.   Second,   there   is   a significant but much neglected distinction between people's   sweeping   impressions   of   sentencing   and their views in relation to particular cases of which 61

62 63. In   Reliance  Petrochemicals  Ltd.   (supra),  it  was  observed  that process   of   due   course   of   administration   of   justice   must   remain unimpaired.   Public   interest   demands   that   there   should   be   no interference   with   the   judicial   process,   and   the   effect   of   the   judicial decision should not be pre­empted or circumvented by public agitation or publications.  64. The Judges have to be impartial towards the crime of voice, as observed in Dharmkosh­43 (Narad 36­4­5) thus:­ Meaning thereby, Judges have to be well versed in the laws and 65. impartial   towards   friends   and   foes.     It   emphasizes   that   the   Judges should be impartial towards friends and foes.  In our opinion, the judicial decision cannot be influenced by the opinions expressed in the media.   66. The lawyers and litigants going to press or media in a sub judice matter is another question that is at the fore   in this matter.   While hearing the matter, Shri Prashant Bhushan  talked to  the press and media.   The statement which was made by Shri Prashant Bhushan, pursuant to  the order dated  20.08.2020, was  also published well in 63 advance in extenso, word to word, in the newspaper and media.  In a sub judice matter, releasing such statement to the press in advance is an act of impropriety and has the effect of interfering with the judicial process and the fair decision making and is clearly an attempt to coerce the decision of the Court by the influence of newspaper and media, which cannot be said to be conducive for the fair administration of justice and would   further   tantamount   to   undue   interference   in   the   independent judicial making process which is the very foundation of institution of administration of justice.  If such kind of action is resorted to in a sub judice matter, that too by an advocate who is facing a criminal contempt, it   virtually   tantamount   to   using   a   forum   or   platform   which   is   not supposed to be used ethically and legally.  More so, in a serious case of criminal   contempt   and   particularly   after   the   conviction   has   been recorded by this Court, it indicates that the tolerance of the Court is being tested for no good reasons by resorting to unscrupulous methods.   67. Dr. Dhavan, learned senior counsel, fairly stated that in a sub judice matter, it is not open to the lawyer or litigant to go to press or media and make the statement.     However, it appears that this good sense and counsel by a senior lawyer of long standing has not prevailed upon the contemnor.  Dr. Dhavan, also stated that statement should not have been released by Shri Prashant Bhushan to press or media.  It was 64 impermissible for him to do so.   We put on record our appreciation for the fairness of Dr. Dhavan, learned senior counsel.  He has asked us to lay down guidelines for future guidance to the members of the Bar and the litigants on such aspects. In Ref: Factors for Sentencing 68. Dr. Dhavan, learned senior counsel, submitted that relevant factors required to be taken into consideration for sentencing are the offender, the offence and statutory or other defences.  He has also referred to the guidelines issued in the case  in Re: S. Mulgaokar  (supra). 69. With respect to the offender, as stated by Shri Prashant Bhushan in his affidavit that he is a lawyer having of 35 years of standing and has also   pursued   various   public   interest   litigations.     No   doubt   that   this would be a relevant factor while balancing the decision to be taken by the Court.  However, at the same time, the uncalled statements made in the affidavit for pursuing truth as a defence can also not be ignored.  Since, in 2009 contempt petition various questions have been framed by this Court which will have to be answered, the pendency of the said contempt petition cannot be considered to be a factor in reflecting on the question of sentence in the present matter.   Even the present Attorney General had filed a contempt case i.e. Contempt Petition (Crl) No.1/2019 (titled 65 The Attorney General of India v. Prashant Bhushan), which is pending before this Court. Dr. Dhavan, learned senior counsel, argued that offence is also a 70. factor   that   is   to   be   taken   into   consideration   while   imposing   the punishment.  He argued that offence must be clear without ambiguity, and the potential offender must understand where and when he is guilty of the offence.  He submitted that scandalising the Court is notoriously vague, as observed in  Shreya Singhal (supra)  and that the Court has to be careful in exercising the jurisdiction, as held in  Baradakanta Mishra (supra) .    71. In respect to the submission made by Dr. Dhavan, learned senior counsel, with regard to the inconsistency between the judgments of this Court in  E.M. Sankaran Namboodripad (supra)  and  P.N. Duda  (supra) is concerned, we are not concerned with the final outcome of the decision in these two cases.   However, it could be seen that the legal position enunciated in both the judgments is one and the same.  May be in one case by applying the same law the court found the statements made were contemptuous and in other case the Court found that the statement made was not contemptuous.  With regard to the reference made by Dr. Dhavan, learned senior counsel, regarding the judgment  in Re: Times of 66 India and Hindu , (2013) Cr.L.J. 932, to which one of us (Mishra, J.) was a party is concerned, the reliance on the said judgment, in our view, is misplaced.  Firstly, applying the test as to who is the person who makes the statement, it could be seen that in the said case the statement was made by a politician, however, in the present case, the statement is made by a lawyer who has a standing of more than 35 years.  Secondly, in the said case the statement was not made specifically against anyone but was a general statement, in the present case the statement is made against the past four Chief Justices and the Judges, who have occupied the office of this Court for last six years.   Dr. Dhavan, learned senior  counsel, also argued that  contempt 72. jurisdiction is vague and colonial.  For this, he has relied upon Justice Wilmot’s judgment in   R. v. Almon, (1965) Wilm 243, Mcleod v. St. Aubyn, (1899) AC 549 (PC), R. v. Gary, (1900) 2 QB 36 DC,   R. v. Colsely,   9   May   1931   DC,     Dhoorika   v.   Director   of   Public Prosecutions   (Commonwealth   Lawyers’   Association   Intervening), (2015) AC 875.   He urged that in the last century, this jurisdiction has been used only for 31 years and never after that in England since 1931. 73. He   has   also   referred   R.   v.   Blackburn ,   (1968)   1   ALL   ER   763, wherein Lord Denning refused to convict or sentence for contempt.  He 67 also referred that in the Spycatcher affair, the Daily Mirror had a banner heading stating in bold “YOU FOOLS” and put the picture of the Law Lords upside down, and no contempt was initiated.  Further, in 2019, in the Parliament suspension case, the English Supreme Court Judges were called ‘enemies of democracy,' but no action was taken.    The submissions that are sought to be made in effect amount to 74. reviewing the view taken by us in the convicting judgment. We need not again consider the submissions made by Dr. Dhavan, learned senior counsel,   inasmuch   as   all   his   submissions   have   been   elaborately considered in the convicting judgment.   Taking into consideration the view taken by us in the convicting judgment we cannot accede to the request of Dr. Dhavan, learned senior counsel that the decision dated 14.08.2020 should be withdrawn or recalled.  We find no force in the submission raised to recall the judgment, 75. suo   motu   otherwise.     We   have   exercised   the   jurisdiction   with   full circumspection,   care,   and   precautions.     We   find   no   merits   in   the submission.  While sentencing, we have to act with objectivity in relation to the person and the actual effect, as held  in Murray & Co. v. Ashok Kumar Newatia and Another,  (2000) 2 SCC 367. 68 76. Dr. Dhavan, learned senior counsel, also argued that there is no conflict between the constitutional jurisdiction under Articles 129 and 215 of the Constitution and the provisions of the Contempt of Courts Act, 1971.  For this purpose, he has relied upon  in Pallav Sheth (supra),  which it was observed:­ “30. There can be no doubt that both this Court and High Courts are courts of record and the Constitution has given them the powers to punish for contempt. The decisions of this Court clearly show that this power cannot be abrogated or stultified. But if the power under Article 129 and Article 215 is absolute, can there by any legislation indicating the manner and to the extent that the power can be exercised? If there is any provision of the law which stultifies or abrogates the power under Article 129 and/or Article 215, there can be little doubt that such law would not be regarded as having been validly enacted.   It,   however,   appears   to   us   that   providing   for   the quantum of punishment or what may or may not be regarded as acts of contempt or even providing for a period of limitation for initiating proceedings for contempt cannot be taken to be a provision   which   abrogates   or   stultifies   the   contempt jurisdiction   under   Article   129   or   Article   215   of   the Constitution.” 77. The   case   of   Maheshwari   Peri   &   others   v.   High   Court   of Judicature at Allahabad, (2016) 14 SCC 251 , was also referred.  The relevant paragraph is as under:­ “10. ….. Be it an action initiated for contempt under Article 129   of   the   Constitution   of   India   by   the   Supreme   Court   or under  Article 215 of the Constitution of India  by the High Court, it is now settled law that the prosecution procedure should be in consonance with the Act, as held by this Court in Pallav Seth.” 69 78. We find that this question has been dealt with in the convicting judgment and what is the procedure under Articles 129 and 215 of the Constitution has been considered   In   Re: Vijay Kurle and Ors ., 2020 SCC Online SC 407.  We will not repeat them again as they are referred to in the convicting judgment.  Dr.   Dhavan,   learned   senior   counsel,   urged   that   a   copy   of   the 79. complaint/petition   filed   by   Shri   Mahek   Maheshwari,   was   not   made available to the contemnor.   He has submitted that said Shri Mahek Maheshwari was associated for some time with some political party. He further submitted that as such the person who filed a petition was a relevant question required to be considered by this Court.  He has also relied upon Rule 6(2) of the Rules to Regulate Proceedings for Contempt of the Supreme Court, 1975 read with Article 145 of the Constitution, which provided that a copy of the complaint must be supplied to the contemnor. 80. No doubt that though initially the said Mr. Mahek Maheshwari had filed a petition in this Court which was placed on the administrative side of this Court, this Court had decided to initiate suo motu proceedings. Only that part of the petition i.e. the first tweet made by the contemnor was  one  of  the   basis  for  taking  action  against  the  contemnor.    The relevant   tweet   has   specifically   been   mentioned   in   our   order   dated 70 22.07.2020.  No other part of the petition was taken into consideration for proceeding against the contemnor.   Insofar as the second tweet is concerned, which was on the basis of the report published in the Time of India dated 22.07.2020, we had decided to take suo motu cognizance of the same.  Thus, it will not be of any relevance as to whether a copy of the petition filed by Shri Mahek Maheshwari was supplied or not.  The suo motu cognizance was taken only on the basis of the said two tweets, which were specifically quoted in our order dated 22.07.2020.  As held in catena of cases,  the only requirement  is that  the  Court  must follow principles of natural justice.   The Court specifically made aware the contemnor   about   the   basis   on   which   the   Court   took   suo   motu cognizance.   Not only that but the contemnor understood the basis on which the Court was proceedings, as is evident from the bulky affidavit in reply filed by him.  Contention in this respect, in our view is without substance.  81. Argument raised by Dr. Dhavan that Free Speech is part of Article 19(1)(a) of the Constitution cannot be disputed.   However, we are not convinced   that   while   exercising   power   under   Article   129   of   the Constitution, we are interfering with the rights under Article 19(1)(a) of the Constitution.  Supreme Court being a court of record can punish for contempt.  He also argued about the Freedom of Press, which is beyond 71 doubt an important aspect of democracy.   Free Speech is essential to democracy can also not be disputed, but it cannot denigrate one of the institutions of the democracy.  As observed in  Maneka Gandhi v. Union of India and Another,   (1978) 1 SCC 248, democracy is based on free debate and open discussion, however, cannot go to the extent of the scurrilous attack and shaking the faith of the general public in such institution.   Freedom of speech and expression includes the right to impart   and   receive   information,   which   includes   freedom   to   hold   an opinion   as   was   held   in   Secretary,   Ministry   of   Information   and Broadcasting, Government of India & Ors. v. Cricket Association of Bengal & Ors.,   (1995) 2 SCC 161.   No doubt, one is free to form an opinion and make fair criticism but if such an opinion is scandalous and malicious, the public expression of the same would also be at the risk of the contempt jurisdiction.   No doubt that the contention raised by Dr. Dhavan, learned senior counsel, that free speech, as envisaged under Article 19(1)(a) of the Constitution is a fundamental right.  However, it cannot be forgotten that rights under Article 19(1) of the Constitution are subject to reasonable restrictions under Article 19(2) of the Constitution and rights of others cannot be infringed in the process.  The same have to be balanced.   While exercising the powers under Article 129 of the Constitution, the Court will have to strike a balance between the right 72 under   Article   19(1)(a)   and   the   restrictions   under   Article   19(2)   of   the Constitution.  No doubt that, as urged by Dr. Dhavan, freedom of press is also an important aspect in a democracy.   We cannot control the thinking process and words operating in the mind of one individual, but when it comes to expression, it has to be within the constitutional limits. Lawyers' noble profession will  lose  all its significance and charm and dignity if the lawyers are permitted to make any malicious, scandalous and scurrilous allegations against the institution of which they are part. The lawyers are supposed to be fearlessly independent and robust but at the same time respectful to the institution.   82. Dr. Dhavan, learned senior counsel, also argued that as per Section 3(22) of the General Clauses Act, things shall be considered to be done in good faith, in fact, if done honestly, whether it is done negligently or not. Dr.   Dhavan,   submitted   that   if   defence   of   good   faith,   as   provided   in Section 3(22) of the General Clauses Act is taken into consideration, it will have to be held that the act done by the contemnor was done in good faith if it was done honestly, may be done negligently.   The perusal of the comments can neither be said to be done honestly or in good faith. Reliance has been placed on  Reynolds v. Times Newspapers Ltd. and Others , (1999)4 All ER 609, it has been observed that the true test is whether the opinion, however exaggerated, obstinate or prejudiced, was 73 honestly held by the person expressing it.   It cannot be said that a person   who   is   the   lawyer   having   35   years   standing,   who   has   made malicious and scandalous comments in the tweets and amplified them by the averments made in the affidavit in reply which have the effect of denigrating   the   very   institution   to   which   he   belongs,   can   be   made honestly or in good faith.   83. Dr. Dhavan, learned senior counsel, submitted that applying the doctrine of proportionality the balance will have to tilt in favour of the fundamental   rights   as   against   restrictions.   He   argued   that reasonableness means substantive and procedural reasonableness and imports proportionality, and he has placed reliance on  State of Madras & Ors. v. V.G. Row,  (1952) SCR 597,  Chintaman Rao & Ors. v. State of   Madhya   Pradesh,   (1950)   SCR   759,   Papnasam   Labour   Union   v. Madura   Coats   Ltd.   and   Ors.,   (1995)   1   SCC   501,   State   of   Andhra Pradesh & Ors. v. McDowell and Co. & Ors.,  (1996) 3 SCC 709,  Union of India (UOI) & Ors. v. G. Ganayutham (Dead) by Lrs.,  (1997) 7 SCC 463,  Teri Oat Estates (P) Ltd. v. U.T. Chandigarh & Ors.,  (2004) 2 SCC 130 , Om Kumar & Ors. v. Union of India (UOI),   (2001) 2 SCC 386, Anuj Garg & Ors. v. Hotel Association of India & Ors.,  (2008) 3 SCC 1 and Chairman, All India Railway Rec. Board & Ors. v. K. Shyam 74 Kumar & Ors.,   (2010) 6 SCC 614.     Thus, he has submitted that the conviction be recalled, and no sentence be imposed.  We have weighed the pros and cons, rights, and limitations and thereafter rendered a considered decision regarding conviction, and as discussed in this order, on consideration of proportionality we find no room to entertain this submission.     The   same   is   repelled.         Shri   Dhavan,   learned   senior counsel, also relied upon the following statement in  Andre Paul Terence (1936) All Ambard v. The Attorney General of Trinidad and Tobago,  ER 704, the following passage has been relied upon:­ “… no wrong is committed by any member of the public who exercises the ordinary right of criticizing in good faith in private or public the public act done in the seat of justice.     The   path   of   criticism   is   a   public   way:   the wrongheaded are permitted to err therein: provided that members of the public abstain from imputing improper motives   to   those   taking   part   in   the   administration   of justice, and are genuinely exercising a right of criticism and   not   acting   in   malice   or   attempting   to   impair   the administration of justice, they are immune.  Justice is not a   cloistered   virtue:   she   must   be   allowed   to   suffer   the scrutiny   and   respectful   even   though   outspoken comments of ordinary men.” (Emphasis supplied) 84. There can be no doubt about the principle that any member of the public has a right to criticize in good faith in private or public, the public act done in the seat of justice. However, the members of the public are required to abstain from imputing improper motives to those taking part in the administration of justice.   Right to fair criticism is contrasted 75 against acting in malice or attempting to bring down the reputation of the   institution   of  administration   of   justice.     We   find   that   even   after recording the judgment of conviction, no remorse has been expressed by the contemnor, nor apology has been submitted.   It was argued that apology is being coerced from the contemnor.       In the supplementary statement dated 24.08.2020, Shri Prashant Bhushan has stated that “At the   hearing   the   court   asked   me   to   take   2­3   days   to   reconsider   the statement I made in the court.”  However, the order specifically states, “We have given time to the contemnor to submit unconditional apology, if he so desires.”   We find that by now it is a settled position of law that the Court speaks through its judgments and orders.   Virtual exchange during the course of the proceedings is not what is the order of the Court but it could be a tentative expression of that exchange during the course of hearing.  However, ultimately what is final is the order of the Court, which has the seal of it.  It would have been better if the aforesaid part was not mentioned in the supplementary statement, but we cannot stop anybody from making any statement, but we consider it not to be a proper statement as to what should have been the words in the order of the Court.   We have not coerced the contemnor to submit the apology and have clearly mentioned that time was given to submit unconditional apology, “if he so desires”.   It was his decision to submit it or not. 76 However, he has chosen to submit a supplementary statement.   Thus, the  submission  raised  by  Dr.  Dhavan,  learned  senior  counsel,   as  to coercion is without substance.   The desire of learned Attorney General that he/contemnor should withdraw the allegation and express regret has also gone unheeded. Dr. Dhavan, has also referred to the observation of Krishna Iyer, J., 85. in   (supra).   We have considered the same in the   Re:   S. Mulgaokar convicting judgment and followed the principle laid down therein.     No doubt   that   while   exercising   the   right   of   freedom   of   speech   the   fair criticism of the system is  welcome and the Judges cannot be hyper sensitive   even   when   distortions   and   criticism   overstep   the   limit. However, the same cannot be stretched to permit to make malicious and scandalous statement.   The Court has to act only in the case where the attack is beyond a permissible limit, the strong arm of the law strikes a blow on him who challenges the supremacy of the rule of law by fouling its source and stream. 86. We have applied the aforesaid guidelines and standards.   87. Learned Attorney General submitted that the Court should exhibit magnanimity.   Dr.   Dhavan,   learned   senior   counsel,   invoked   the statesmanship from this Court.  Learned Attorney General stated that if 77 there   is an expression of regret and if the affidavit is withdrawn, perhaps a  quietus   can  be  given   to  the   proceeding.     However,   the  contemnor declined   to   do   so.   Learned   Attorney   General   also   submitted   that   in Arundhati Roy’s case, it was held that “our shoulders are broad enough to shrug off comments against it.”  No doubt about it, our approach has to be like one stated by the learned Attorney General.  In spite of learned Attorney General appealing that it was not too late for the contemnor to express regret as he did in the other case regarding contempt filed by learned Attorney General and one more chance be given, but that was virtually declined flatly by Dr. Dhavan, learned senior counsel, in the presence of the contemnor.  It is apparent that in both the statements made by the contemnor, he is sticking to his ground, and he is not at all realizing that any wrong was done by him to the institution.  At the same time, he has expressed the faith in the institution and he has submitted that an apology cannot be a mere incantation and an apology has to be as the Court itself put be sincerely made.  He has further stated that he made the statement bona fide and with truthful details which had not been dealt with by the Court.  He is insistent and has no remorse about what he has stated in the defence.  He has not gone by the advice of the learned Attorney General to withdraw the same and to take if off the record.   Shri Prashant Bhushan being a person well versed with law 78 ought to have given due weightage to the advice rendered by the learned Attorney General who has pleaded not to sentence him, at the same time maintained that the statements made in the affidavit in reply could not be taken into consideration for considering the case of Mr. Prashant Bhushan of truth as a defence.   When senior­most functionary in the legal profession of the stature of the learned Attorney General was giving an advice to express regret and withdraw the wild allegations a lawyer of such a long standing was expected to give due respect to it.  Even our request made to him has gone in vain.   Thus, we feel that the simple issuance of warning is not going to suffice in the instant case. 88. It was argued by Dr. Dhavan, learned senior counsel, that in case the contemnor is sent to the imprisonment, he will attain martyrdom, and he also should not be debarred from the practice.  He further stated that the Court could not pass an order debarring the contemnor from practicing unless a prior notice was issued to him and an opportunity of hearing was given in that regard.   89. Pursuant to the conviction in a criminal case, the Bar Council of India can suspend the enrolment, if it so desires.  It is also open to this Court to debar from practicing in a Court, as held in Supreme Court Bar Association  (supra).   We  are   not   afraid  of  sentencing  the  contemnor either with imprisonment or from debarring him from the practice. His 79 conduct reflects adamance and ego, which has no place to exist in the system   of   administration   of   justice   and   in   noble   profession,   and   no remorse   is  shown  for  the   harm   done  to  the   institution   to   which   he belongs.   At   the   same   time,   we   cannot   retaliate   merely   because   the contemnor   has   made   a   statement   that   he   is   neither   invoking   the magnanimity or the mercy of this Court and he is ready to submit to the penalty that can be lawfully be inflicted upon him for what the Court has determined to be an offence.   He has even invoked the Father of the Nation,  Mahatma  Gandhi’s  statement,  which  was  made  by  Mahatma Gandhi at the conclusion of the trial against him. 90. The Court, from the very beginning, was desirous of giving quietus to this matter.  Directly or indirectly, the contemnor was persuaded to end   this   matter   by   tendering   an   apology   and   save   the   grace   of   the institution as well as the individual, who  is an  officer of the Court. However, for the reasons best known to him he has neither shown regret in spite of our persuasion or the advice of the learned Attorney General. Thus, we have to consider imposing an appropriate sentence upon him. 91. Duly balancing the factors urged by Dr. Dhavan as to the offender, offence, the convicting judgment and the defence taken we have to decide the question of sentence.  In our considered view, the act committed by the contemnor is a very serious one.  He has attempted to denigrate the 80 reputation of the institution of administration of justice of which he himself is a part.  At the cost of repetition, we have to state that the faith of the citizens of the country in the institution of justice is the foundation for rule of law which is an essential factor in the democratic set up. 92. We   have   given   deep   thought   as   to   what   sentence   should   be imposed on the contemnor.  The conduct of the present contemnor also needs to be taken into consideration.  This Court in Tehseen Poonawala (supra)   has   observed   that   the   said   matter   was   a   fit   matter   wherein criminal contempt proceedings were required to be initiated. However, the court stopped at doing so observing that it would have been an unequal fight.  The learned Attorney General had also initiated contempt proceedings against the present contemnor, however, on the contemnor submitting regret, the learned Attorney General sought withdrawal of the said proceedings.  However, the said proceedings are still pending.  In the present matter also not on one occasion but on several occasions, we not only   gave   opportunity   but   also   directly   or   indirectly   pursuaded   the contemnor to express regret.  Not only that the learned Attorney General had also suggested that it was in the fitness of things that a contemnor expresses regret and withdraws the allegation made in the affidavit in reply,   which   request   was   not   heeded   to   by   the   contemnor.     The contemnor   not   only   gave   wide   publicity   to   the   second   statement 81 submitted   before   this   Court   on   24.08.2020   prior   to   the   same   being tendered to the Court, but also gave various interviews with regard to sub   judice   matter,   thereby   further   attempting   to   bring   down   the reputation of this Court.  If we do not take cognizance of such conduct it will give a wrong message to the lawyers and litigants throughout the country.   However, by showing magnanimity, instead of imposing any severe puishment, we are sentencing the contemnor with a nominal fine of  Re.1/­ (Rupee one). We, therefore, sentence the contemnor with a fine or Re.1/­ (Rupee 93. one) to be deposited with the Registry of this Court by 15.09.2020, failing which he shall undergo a simple imprisonment for a period of three months  and  further  be debarred  from  practising in  this Court  for  a period of three years. Accordingly,   the   present   proceedings   including   all   pending 94. applications, if any, shall stand disposed of.           ……………………………….J.    (Arun Mishra)                   ……………………………….J.      (B.R. Gavai)                   ……………………………….J.            (Krishna Murari) New Delhi;                       August 31, 2020. 82