AMICUS CURIAE Vs PRASHANT BHUSAN & ANR.
Bench: ALTAMAS KABIR,CYRIAC JOSEPH,H.L. DATTU, ,
Case number: Contempt Petition (crl.) 10 of 2009
AMICUS CURIAE v.
PRASHANT BHUSHAN & ANR. (Contempt Petition (Crl.) No. 10 of 2009)
JULY 14, 2010 [ALTAMAS KABIR, CYRIAC JOSEPH AND H.L. DATTU, JJ.]
2010 (8) SCR 723
The order of the Court was delivered by
O R D E R
ALTAMAS KABIR, J. 1. During the course of hearing of certain Interlocutory Applications in Writ Petition (C) No.202 of 1995, an application
was filed by the Amicus Curiae, Mr. Harish N. Salve, learned Senior
Advocate, drawing the attention of this Court to certain statements made by
Respondent No.1, Shri Prashant Bhushan, Senior Advocate, which was
reported in Tehelka magazine, of which Shri Tarun J. Tejpal, the Respondent
No.2, was the Editor-in-Chief. The learned Amicus Curiae drew the attention
of the Court to certain statements which had been made by the Respondent
No.1 in an interview given to Ms. Shoma Chaudhury, wherein various
statements were made alleging corruption in the judiciary and, in particular,
the higher judiciary, without any material in support thereof. In the interview
he went on to say that although he did not have any proof for his allegations,
half of the last 16 Chief Justices were corrupt. He also made a serious
imputation against the Hon’ble the Chief Justice of India, Justice S.H.
Kapadia, as His Lordship then was, alleging misdemeanor with regard to the
hearing of a matter involving a Company known as Sterlite, in which Justice
Kapadia had certain shares, deliberately omitting to mention that the said fact
had been made known to the Counsel appearing in the matter, who had
categorically stated that they had no objection whatsoever to the matter being
heard by His Lordship.
2. On 6th November, 2009, when the said facts were placed before the
Bench presided over by Hon’ble the Chief Justice, K.G. Balakrishnan, as His
Lordship then was, in which Justice Kapadia was also a member, directions
were given to issue notice and to post the matter before a three Judge Bench
of which Justice Kapadia was not a member. It should, however, be indicated
that Justice Kapadia was not a party to the aforesaid order that was passed.
The matter was thereafter placed before us on 19.01.2010 for consideration.
On the said date, we requested Mr. Harish N. Salve, learned Senior
Advocate, to continue to assist the Court as Amicus Curiae in the matter
which was directed to be listed for further consideration as to whether on the
basis of the prayers made in the application, this Court should take suo motu
cognizance of the alleged contempt said to have been committed by the
respondents in the application which was numbered as Contempt Petition
(Crl.) No.10 of 2009.
3. The matter was, thereafter, heard at length by us on the question of
maintainability of the contempt proceedings and also on the question as to
whether this Court should take suo motu cognizance and proceed
accordingly.
4. Mr. Ram Jethmalani, learned Senior Advocate appearing for the
Respondent No.1, Mr. Prashant Bhushan, Advocate, submitted that the
contempt proceeding was not maintainable not only on account of the
provisions of Section 15 of the Contempt of Courts Act, 1971, but also in view
of the 1975 Supreme Court Rules regarding proceedings for Contempt. He
submitted that the report published in Issue No.35 of Volume 6 of Tehelka
magazine dated 5th September, 2009, which comprised the contents of the
interview given by the Respondent No.1 to the Tehelka magazine, had been
placed before the Court on 6th November, 2009 and upon hearing the
counsel present, the Court directed the matter to be taken on board and
directed notice to issue.
5. Mr. Jethmalani submitted that in relation to matters involving contempt
of the Supreme Court, Rules have been framed by the Supreme Court itself
under powers vested in it under Section 23 of the Contempt of Courts Act,
1971, read with Article 145 of the Constitution of India. The said Rules
described as the Rules to Regulate Proceedings for Contempt of the
Supreme Court, 1975, laid down the procedure to be followed in matters
relating to taking of cognizance of criminal contempt of the Supreme Court
under Section 15 of the Contempt of Courts Act, 1971. Mr. Jethmalani
submitted that Rule 3 of the aforesaid Rules enables the Court to take action
in a case of contempt other than the contempt committed in the face of the
Court and provides as follows :
“3. In case of contempt other than the contempt referred to in rule 2, the
Court may take action: -
(a) suo motu, or
(b) on a petition made by Attorney General, or Solicitor General,
or
(c) on a petition made by any person, and in the case of a
criminal contempt with the consent in writing of the Attorney
General or the Solicitor General.”
6. Mr. Jethmalani submitted that the order passed on 6th November,
2009 was not on suo motu cognizance taken by this Court, nor on a petition
made by the Attorney General for India or Solicitor General of India and must,
therefore, have been made under Rule 3(c) on a petition made by the Amicus
Curiae, Mr. Harish N. Salve, Senior Advocate, in which case, the same ought
not to have been entertained without the consent in writing of the Attorney
General or Solicitor General. Mr. Jethmalani submitted that in that view of the
matter, the contempt proceedings were without jurisdiction and could not be
proceeded with.
7. Mr. Jethmalani also urged that even Rule 6 of the aforesaid Rules had
not been followed, as notices have not been issued to the respondents in
Form 1, as prescribed and the proceedings were, therefore, liable to be
discontinued on such ground as well.
8. In support of his aforesaid submissions, Mr. Jethmalani referred to and
relied upon the decision of this Court in P.N. Duda vs. P. Shiv Shanker & Ors.
[(1988) 3 SCC 167], in which the provisions of Section 15(1)(a) and (b) of the
Contempt of Courts Act, 1971, read with Explanation (a) and Rule 3(a), (b)
and (c) of the Contempt of Supreme Court Rules, 1975, had been considered
in paragraphs 53 and 54 of the judgment. It was pointed out that a direction
had been given by this Court that if any information was lodged even in the
form of a petition inviting this Court to take action under the Contempt of
Courts Act or Article 215 of the Constitution, where the informant is not one of
the persons named in Section 15 of the said Act, it should not be styled as a
petition and should not be placed for admission on the judicial side. On the
other hand, such a petition was required to be placed before the Chief Justice
for orders in Chambers and the Chief Justice could decide, either by himself
or in consultation with the other judges of the Court, whether to take any
cognizance of the information. Mr. Jethmalani submitted that since, despite
the aforesaid direction, the application filed by the Amicus Curiae had been
placed before the Court in its judicial side, the same was not maintainable on
such score as well and the proceedings were liable to be discontinued on
such ground also.
9. Mr. Jethmalani also referred to the decision of this Court in Bal
Thackrey vs. Harish Pimpalkhute & Ors. [(2005) 1 SCC 254], wherein in the
absence of the consent of the Advocate General in respect of a contempt
petition filed by a private party under Section 15 of the Contempt of Courts
Act, without a prayer for taking suo motu action of contempt, was held to be
not maintainable.
10. Mr. Jethmalani urged that the power vested in the High Courts and
the Supreme Court under the Contempt of Courts Act, 1971, was a regulatory
measure imposing a fetter on a citizen’s fundamental right to freedom of
speech and would have to be invoked and exercised with utmost caution so
as not to infringe upon such fundamental right. Any deviation from the
prescribed Rules should not be accepted or condoned lightly and must be
deemed to be fatal to the proceedings taken to initiate action for contempt.
11. Mr. Shanti Bhushan, learned Senior Advocate, who appeared for
Respondent No.2, while reiterating the submissions made by Mr. Ram
Jethmalani, laid special stress on the decision in Duda’s case (supra) and
reiterated the directions given in such case to the effect that the application
made by the Amicus Curiae could have been placed only before the Chief
Justice in Chambers on the administrative side and not on the judicial side.
Mr. Shanti Bhushan submitted that in matters such as this, the reputation of
the Court had to be considered and in view of the deviation from the normal
procedure, which was meant to be strictly adhered to, the contempt
proceedings and notice issued on the aforesaid application, were liable to be
dropped.
12. We have given our careful consideration to the submissions made by
Mr. Jethmalani and Mr. Shanti Bhushan, learned Senior Advocates, regarding
the maintainability of the contempt proceeding, but we are not inclined to
accept the same.
13. The learned Amicus Curiae, Mr. Harish Salve, filed an application in
an ongoing proceeding to bring to the knowledge of the Hon’ble Chief Justice
of India certain statements made by the Respondent No.1 in an interview
given to the Tehelka magazine deliberately aimed at tarnishing the image of
the judiciary as a whole, and, in particular, a sitting Judge of the Supreme
Court, in the eyes of the general public without any foundation or basis
therefore. By publishing the said interview, the Respondent No.2 was also
responsible for lowering the dignity of this Court in the eyes of all stake
holders in the justice delivery system. Prima facie, a case for issuance of
notice having been made out, the Hon’ble Chief Justice of India directed
issuance of notice to the Respondents to show cause in regard to the
allegations contained in the application filed by the learned Amicus Curiae.
The error committed by the Registry of the Supreme Court in placing the
matter on the judicial side instead of placing the same before the Hon’ble
Chief Justice of India on the administrative side, is an administrative lapse
which does not reduce the gravity of the allegations. Even in Duda’s case
(supra) and more explicitly in Bal Thackrey’s case, it has been indicated by
this Court that it could have taken suo motu cognizance, had the petitioners
prayed for it, even without the consent of the Attorney General, but that such
a recourse should be confined to rare occasions only.
14. The matter may require further consideration, but we are not inclined
to hold that the contempt proceedings are not maintainable for the above-
mentioned reasons. Primarily, certain information was brought to the notice of
the Chief Justice of India on which action was taken. In other words,
notwithstanding the prayer in the application made by the learned Amicus
Curiae, the Chief Justice of India took cognizance and directed notice to issue
thereupon. The issues involved in these proceedings have far greater
ramifications and impact on the administration of justice and the justice
delivery system and the credibility of the Supreme Court in the eyes of the
general public than what was under consideration in either Duda’s case or
Bal Thackrey’s case (supra). In our view, even though suo motu cognizance
was taken in this case, this is one of those rare cases where, even if the
cognizance is deemed to have been taken in terms of Rule 3 (c) of the Rules
to Regulate Proceedings for Contempt of the Supreme Court, 1975, without
the consent of the Attorney General or the Solicitor General, the proceedings
must be held to be maintainable.
15. Thus, on prima facie satisfaction that there were sufficient grounds for
taking action on its own motion, the Court initiated suo motu action by
directing issue of notice to the Respondents. Hence, the present contempt
proceeding was initiated by the Court on its own motion and it is not covered
by clauses (a), (b) and (c) of sub-section (1) of Section 15 of the Contempt of
courts Act, 1971 or clauses (b) and (c) of Rule 3 of the Rules to Regulate
Proceedings for Contempt of the Supreme Court, 1975. On the other hand,
the present proceeding is covered by clause (a) of rule 3 of the said Rules.
Merely because the information regarding the allegedly contemptuous
statements made by Respondent No.1 and published by Respondent No.2
was furnished to the Court by the learned Amicus Curiae, the proceeding
cannot lose its nature or character as a suo motu proceeding. The learned
Amicus Curiae was entitled to place the information in his possession before
the court and request the court to take action. The petition filed by him
constituted nothing more than a mode of laying the relevant information
before the court for such action as the court may deem fit. No proceedings
can commence until and unless the court considers the information before it
and decides to initiate proceedings. If the court considers the information
placed before it and initiates proceedings by directing notice to issue to the
alleged contemnors the action taken comes within the ambit of Rule 3(a) of
the Rules to Regulate Proceedings for Contempt of the Supreme Court, 1975.
16. Hence, the objections raised by the Respondents against the
maintainability of the present proceedings are without any basis.
17. We, therefore, hold these proceedings to be maintainable and direct
that the matter be placed for hearing on merits. The respondents will be
entitled to file further affidavits in the matter within eight weeks from date.
Thereafter, notwithstanding the provisions of Rule 9 of the 1975 Rules, let the
matter be placed for hearing on merits on the available papers and affidavits
on 10th November, 2010.