AIR 2002 SUPREME COURT 1375 ::2002 AIR SCW 1210 ::2002 CriLR(SC&MP) 637 ::2002 (1) CurCriR 228 ::(2002) Mad LJ(Cri) 617 ::2002 (3) SCC 343 ::2002 (2) RecCriR 70 ::2002 (2) Scale 538 ::2002 CriLR(SC MAH GUJ) 637 ::2002 (1) BLJR 811 ::2002 (2) GujLH 372 ::2002 (2) JLJR 192 ::2002 (2) JabLJ 1 ::2002 (3) RajLW 398 ::2002 (3) PatLJR 39 ::(2002) 2 SCJ 281 ::2002 (1) LRI 497 ::2002 (1) SLT 378 ::2002 (2) Supreme 337 ::(2002) 1 CgLJ 266 ::2002 All MR(CRI) 1674 ::2002 (4) SRJ 410 ::(2002) 2 JT 508 (SC)

Supreme Court Of India

Hon'ble Judge(s): G. B. Patnaik, R. P. Sethi , JJ

(A) Constitution of India , Art.129, Art.215— Contempt of Courts Act (70 of 1971) , S.2(a)— Judiciary - Attempt to tarnish, diminish or wipe out confidence of the people in judiciary - Only weapon available to judiciary against such attempts is the long hand of contempt of Court. After more than half a century of independence, the judiciary in the country is under a constant threat and being endangered from within and without. The need of the time is of restoring confidence, amongst the people for the independence of judiciary. Its impartiality and the glory of law has to be maintained, protected and strengthened. The confidence in the courts of justice, which the people possess, cannot, in any way, be allowed to be tarnished, diminished or wiped out by contumacious behaviour of any person. The only weapon of protecting itself from the onslaught to the institution is the long hand of contempt of Court left in the armoury of judicial repository which, when needed, can reach any neck howsoever high or far away it may be.(Para 1) (B) Constitution of India , Art.129, Art.215— Contempt of Courts Act (70 of 1971) , S.12— Power to punish for contempt - Exercise of, by Court - Is to uphold, majesty of the law and of administration of justice - And not to vindicate dignity and honour of the ....