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AIR 2012 SUPREME COURT 1995
::2012 AIR SCW 2964
Supreme Court Of India
Hon'ble Judge(s):
B. S. Chauhan,
Dipak Misra
, JJ
Constitution of India , Art.235, Art.50— Criminal P.C. (2 of 1974) , S.482— Judges of superior Courts - Not to make derogatory remarks against members of subordinate Courts - Such remarks cause dent on credibility of judicial system which is insegregably linked to independence of judiciary. It should be paramount in the mind of Judges of superior Court that a Judicial officer projects the face of the judicial system and the independence of judiciary at the ground reality level and derogatory remarks against a judicial officer would cause immense harm not only to him individually but would also affect the credibility of the institution and corrodes the sacrosanctity of its zealously cherished philosophy. A Judge functioning at any level has dignity in the eyes of public and credibility of the entire system is dependent on use of dignified language and sustained restraint, moderation and sobriety. Independence of judiciary has an insegregable and inseparable link with its credibility. Unwarranted comments on the judicial officer creates a dent in the said credibility and consequently leads to some kind of erosion and affects the conception of rule of law. A Judge of a superior Court however strongly he may feel about the unmerited and fallacious order passed by an officer, but is required @page-SC1996 to maintain sobriety, clamnes....
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