AIROnline 2025 SC 715

Supreme Court Of India

Hon'ble Judge(s): J. B. Pardiwala, R. Mahadevan , JJ

Constitution of India , Art.136— Jurisdiction of Supreme Court - Reconsideration of directions issued - While deciding SLP against order passed by High Court, direction was issued that concerned judge shall not be assigned any criminal determination and that the Chief Justice shall make concerned judge sit in a Division Bench with a seasoned senior judge of the High Court - It was also mentioned that direction was issued in view of many erroneous orders passed by concerned judge - Directions were reconsidered on written request made by the Chief Justice of India- It was clarified that intention in issuing such directions was not to cause embarrassment or cast aspersions on concerned Judge - When matters raise institutional concerns affecting the rule of law, Supreme Court is compelled to step in and take corrective steps - In due deference to request made by the Chief Justice of India, paragraphs containing the observation and directions were deleted (Para 4 6 9 11) .....