AIR 2001 SUPREME COURT 2374 ::2001 AIR SCW 2200 ::2000 (5) Com LJ 49 SC ::(2000) 5 ComLJ 49 ::(2001) 1 MadLW(Cri) 117 ::2001 (1) UJ (SC) 543 ::2001 UJ(SC) 1 543 ::(2001) 1 CurCriR 45 ::(2001) 1 AllCriR 238 ::(2001) Mad LJ(Cri) 377 ::2001 (2) SCC 171 ::(2001) 2 RecCriR 160 ::2001 (1) RecCriR 241 ::(2000) 8 Scale 345 ::(2000) 4 AllCriLR 624 ::(2001) 1 AllCriLR 431 ::(2000) 4 AllCriLR 622 ::(2001) 1 ChandCriC 66 ::2001 (1) ChandCriC 64 ::(2001) 1 Mad LW 26 ::(2001) 1 Ker LT 585 ::(2001) 1 UPLBEC 335 ::2001 (3) LRI 1195 ::2000 (8) Supreme 305 ::2001 (1) SRJ 412 ::(2001) 1 JT 81 (SC)

Supreme Court Of India

Hon'ble Judge(s): K. T. Thomas, R. P. Sethi , JJ

(A) Contempt of Courts Act (70 of 1971) , S.2— Constitution of India , Art.145— Rules to Regulate Proceedings for Contempt of The Supreme Court (1975) , R.10— Contempt proceedings - Appointment of Adovcate as Amicus - Power of Court to appoint Attorney General or Solicitor General to assist the Court - Is plenary and can be ordered at any stage and not only after framing charge. (Para 8 9 10) (B) Contempt of Courts Act (70 of 1971) , S.2(c)— Criminal contempt - @page-SC2375Doing of Act which scandalises or tends to scandalise authority of Court - Is criminal contempt - Publication of any matter irrespective - Contemnor Advocate sent telegraphic communication to Hon'ble Chief Justice of India calling upon him to step down from constitutional office for offence of falcification of his age - Contemnor thereafter filed criminal complaint in which he arraigned Chief Justice as accused and appended copy of telegram therewith - Threats given to Chief Justice of India that writ petition for direction to pay 3 crores would be filed - Imputation that Chief Justice of India is usurper in office he holds - Threats of aforesaid nature show that contemnor seriously tends to malign and undermine position and authority of Supreme Court - Contemnor, ....