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Supreme Court Of India

Hon'ble Judge(s): A. S. Anand, Faizan Uddin , JJ

(A) Contempt of Courts Act (70 of 1971) , S.2(c)— Criminal contempt - Filing false affidavit in Court- Not only obstructs but perverts course of justice - Deponent is guilty of criminal contempt. Any conduct which has the tendency to interfere with the admnistration of justice or the due course of judicial proceedings amounts to the commission of criminal contempt. The swearing of false affidavits in judicial proceedings not only has the tendency of causing obstruction in the due course of judicial proceedings but has also the tendency to impede, obstruct and interfere with the administration of justice. The filing of false affidavits in judicial proceedings in any Court of law exposes the intention of the concerned party in perverting the course of justice. The due process of law cannot be permitted to be slighted nor the majesty or law be made a mockery by such acts or conduct on the part of the parties to the litigation or even while appearing as witnesses. Anyone who makes an attempt to impede or undermine or obstruct the free flow of the unsoiled @page-SC1796 stream of justice by resorting to the filing of false evidence, commits criminal contempt of the Court and renders himself liable to be dealt with in accordance with the Act. Filing of false affidavits or making false statement on oath in Courts aims at striking a ....