Court No. - 44

Case :- CONTEMPT APPLICATION (CRIMINAL) No. - 17 of 2010

Petitioner :- Ravi Kiran Jain Senior Advocate

Respondent :- Vinod Mehta Editor-In-Chief Outlook & Others

Petitioner Counsel :- R.K. Jain (In Person)

Hon'ble Imtiyaz Murtaza,J.

Hon'ble Naheed Ara Moonis,J.

The present petition has been preferred by the petitioner who is a 

Senior Advocate practising in this High Court praying for taking 

suo motu cognizance for punishing the respondents under the 

Contempt of Courts Act 1971 for their acts of scandalizing the 

Court by making reckless allegations against the Chief Justice of 

this   Court,   by   imputing   motives   to   him   of   having   passed 

administrative orders for favouring Smt. Mayawati, Chief Minister 

of   U.P.   and   making   other   pejorative   allegations   against   the 

judiciary and in this manner they have lowered the authority of this 

Court,   and   also   interfered   with   the   due   course   of   judicial 

proceedings. 

The matter has its genesis in an article which appeared in the 4

th 

October, 2010 issue of the weekly Magazine "Out Look" which has 

been published for the week of Sept 28­Oct 04, 2010. In this article 

the Chief Justice of this Court F.I. Rebello has been bracketed with 

certain High Court Judges, who have been aspersed upon to have 

detracted   from  the   judicial  propriety.  The   essential  allegations 

which are said to be contemptuous, ascribe motives to the Chief 

Justice for taking away the case of sanction for prosecution from 

the Bench of Justice Pradeep Kant and Justice Shabihul Hasnain 

in the Taj Corridor matter at the fag end of the hearing of the case 

after his meeting with the Chief Minister Sushri Mayawati, for 

conferring an advantage  on  her.  There was  no  specific  order 

taking away the case, and the administrative orders bifurcating 

Criminal   PILs   from  Civil   PILs,   and   holding   that   PILs  seeking 

prosecution sanctions would be cognizable by the criminal PIL 

Bench which resulted in the case being taken away from the 

Bench, was regarded as a colourable exercise of power by Chief 

Justice Rebello. 

The petitioner has also identified certain sentences from the Article 

which it is stated are derogatory to the judiciary and the Chief 

Justice in particular which are quoted below.

In para 5 it is mentioned that the cover page of the issue contains 

the title "The Six Black Sheep", relating to 6 past Chief Justices of 

India who have been described as black sheep. This cover story 

has been correlated with the present article.

In para 7, reference has been made to a Heading at page 38 "How 

to Lower The Bar" with the sub­heading "The State High Courts 

are rife with cases of abuse of law and corruption".

The offending/contemptuous part of the article has been quoted in 

para 11 which further being germane to the controversy involved, 

is excerpted below.

"The rumour decibels in the corridors of our high courts have steadily gone up in 

the past few years. The issue, of course, is the moral and monetary corruption of 

those that sit in judgment in these highest courts. Proof may be a bit elusive but 

reputations have hit rock bottom. Indeed, there is no dearth of anecdotal tales in 

the bar councils on how some judges routinely dole out favours. The latest 

controversy in this long list involves the chief justice of the Allahabad HC, Justice 

F.I. Rebello."

In the Article, photographs of four Judges have been published at 

page nos 38­39 with brief resume of alleged anecdotes denigrating 

them. The first Judge mentioned is Justice Soumitra Sen, the 

second is Justice Nirmal Yadav, the third Judge mentioned is 

Chief Justice F.I Rebello and the fourth Judge is Justice Mehtab 

Singh Gill. Here we are concerned with certain general allegations 

which are said to be contemptuous in nature, against the third 

Judge i.e Chief Justice F.I Rebello. The brief anecdote related 

about him, mentioned below the photograph reads as under:

"Passed order favouring Mayawati in the Taj Corridor case days after he met her, 

taking control of the case away from the Judges who had issued notice against 

the CM."

The present petition on account of it being labelled as a contempt 

application was listed before the appropriate Bench dealing with 

contempt matters  on 30.9.2010, but one of  the judges in the 

Division Bench recused herself and the matter has been ordered 

to be laid/listed before the Bench presided over by one of us 

(Imtiyaz Murtaza, J) vide order of the Hon. Senior Judge dated 

30.9.2010.

On   the   matter   being   called   out,   the   petitioner   restricted   his 

arguments to prefatory submissions that the Court should initiate 

suo motu action in the matter in exercise of powers conferred 

under section 15(1) of the Contempt of Courts Act, 1971. In this 

connection it was pointed out that no rules have yet been framed 

by the High Court in compliance of the directions of the Apex Court 

in Bal Thackrey v. Harish Pimpalkhute (AIR 2005 SC 396). The 

relevant portion of the judgement on which emphasis has been 

laid by the learned counsel reads as follows:

"25. Before parting, it is necessary to direct framing of necessary rule or practice 

direction by the High Courts in terms of Duda's case. Accordingly, we direct 

Registrar General to send a copy of this Judgment to the Registrar Generals of 

the High Courts  so that  wherever  rule  and/or  practice  direction on the  line 

suggested in Duda's case has not been framed, the High Courts may now frame 

the same at their earliest convenience."

We are informed by the Office that the matter was referred to the 

relevant Committee and it is still under consideration there. Be that 

as it may, it is worth noticing that the direction was issued as far 

back as in the year 2005. 

Before   proceeding  further  we  must  first   take   up   the   question 

whether   we   should   initiate   contempt   proceedings   against   the 

respondents suo motu. or whether we should treat the petition as a 

contempt petition at the behest of the petitioner.

It is clear that the present contempt was initiated without the 

consent of the Advocate General. However, a question  which 

arises,   is   whether  even   without  the   consent  of   the   Advocate 

General, can this Court initiate contempt proceedings on its own 

motion, if it is satisfied that the allegations referred to in the petition 

brings   the   case   within   the   relevant   clauses   defining   criminal 

contempt in section 2 (c) of the Contempt of Courts Act, 1971. 

In   connection   with   the   submission   as   aforesaid   whether   the 

petition should be treated as suo motu, suffice it to say that the 

Apex Court in S.K.Sarkar v. Vinay Chand Misra AIR 1981 SC 723 

has ruled as under:

"18. It is, however, to be noted that Section 15 does not specify the basis or the 

source of information on which the High Court can act on its own motion. If the 

High Court acts on information derived from its own sources, such as from a 

perusal of the records of a subordinate court or on reading a report in a news. 

paper or hearing a public speech, without there being any reference from the 

subordinate   court   or   the   Advocate­General,   it   can   be   said   to   have   taken 

cognizance on its own motion. But if the High Court is directly moved by a petition 

by a private person feeling aggrieved, not being the Advocate­General, can the 

High Court refuse to entertain the same on the ground that it has been made 

without the consent in writing of the Advocate­General ? It appears to us that the 

High Court has, in such a situation, a discretion to refuse to entertain the petition 

or to take cognizance on its own motion on the basis of the information supplied to 

it in that petition. If the petitioner is a responsible member of the legal profession, 

it may act suo motu, more so, if the petitioner­advocate, as in the instant case, 

prays that the court should act suo motu. The whole object of prescribing these 

procedural modes of taking cognizance in Section 15 is to safeguard the valuable 

time of the High Court or the Supreme Court from being wasted by frivolous 

complaints of contempt of Court. If the High Court is prima facie satisfied that the 

information received by it regarding the commission of contempt of a subordinate 

court is not frivolous, and the contempt alleged is not merely technical or trivial, it 

may, in its discretion, act suo motu and commence the proceedings against the 

contemner. However, this mode of taking suo motu cognizance of contempt of a 

subordinate court, should be resorted to sparingly where the contempt concerned 

is of a grave and serious nature. Frequent use of this suo motu power on the 

information furnished by an incompetent petition, may render these procedural 

safeguards provided in sub­section (2), otiose. In such cases, the High Court may 

be well advised to avail of the advice and assistance of the Advocate­General 

before initiating proceedings."

The Apex Court also referred to the advice and opinion of Sanyal 

Committee in which advice was expressed in the following terms.

"The advice and opinion, in this connection, expressed by the Sanyal Committee 

is a pertinent reminder : "In the case of criminal contempt, not being contempt 

committed in the face of the Court, we are of the opinion that it would lighten the 

burden  of  the  court,  without  in   any  way  interfering  with  the  sanctity  of   the 

administration of justice, if action is taken on a motion by some other agency. 

Such a course of action would give considerable assurance to the individual 

charged and the public at large. Indeed, some High Courts have already made 

rules for the association of the Advocate­General in some categories of cases at 

least ......... the Advocate­General may, also, move the Court not only on his own 

motion but also at the instance of the Court concerned..........."

In Bal Thackrey v. Harish Pimpalkhute (AIR 2005 SC 396), the 

observation of the Apex Court is quoted below.

" 22. In these matters, the question is not about compliance or non­compliance of 

the principles of natural justice by granting adequate opportunity to the appellant 

but is about compliance of the mandatory requirements of Section 15 of the Act. 

As already noticed the procedure of Section 15 is required to be followed even 

when a petition is filed by a party under Article 215 of the Constitution, though in 

these matters petitions filed were under Section 15 of the Act. From the material 

on record, it is not possible to accept the contention of the respondents that the 

Court had taken suo motu action.  Of course, the Court had the power and 

jurisdiction   to   initiate   contempt   proceedings  suo   motu   and   for   that   purpose 

consent of the Advocate­General was not necessary. At the same time, it is also 

to be borne in mind that the Courts normally take suo motu action in rare cases. 

In the present case, it is evident that the proceedings before the High Court were 

initiated by the respondents by filing contempt petitions under Section 15. The 

petitions were vigorously pursued and strenuously argued as private petitions. 

The same were never treated as suo motu petitions. In absence of compliance of 

mandatory  requirement  of   Section   15,   the   petitions  were   not   maintainable." 

(Emphasis added)

It is thus clearly provided that even if the petition is preferred by a 

private   person,   the   Court   has   jurisdiction   to   take  suo   motu 

cognizance of the matter in its contempt jurisdiction, if it considers 

it to be a fit case for taking cognizance. It is further clarified in the 

law report that such  suo motu action may be taken only in rare 

cases. From the above reasoning it is clear, that even in the 

absence of a motion or consent in writing of the Advocate General, 

suo motu action for contempt can be initiated by the Court, if it 

considers it to be a fit case. 

Now   the   question   arises  whether   the   ingredients   for   initiating 

action  under  the  Contempt  of  Courts  Act  are  discernible  and 

whether this case falls in the category of the rare cases where 

notice to show cause should be issued to the alleged contemners. 

An analysis of the article shows that the article appears to be a 

roving indictment of the Chief Justice of the Allahabad High Court 

and other Judges of this Court and other Courts, and the article 

appears  to   have  arrived  at  a  prejudged  conclusion  about  the 

corruption in the judiciary in the High Courts and is peppered with 

such headings as “The State High Courts are rife with cases of 

abuse of law and corruption". or with lines such as "The rumour 

decibels in the corridors of our high courts have steadily gone up 

in the past few years. The issue, of course, is the moral and 

monetary corruption of those that sit in judgement in these highest 

courts. Proof may be a bit elusive but reputations have hit rock 

bottom. Indeed, there is no dearth of anecdotal tales in the bar 

councils on how some judges routinely dole out favours. The latest 

controversy   in   this   long   list   involves   the   chief   justice   of   the 

Allahabad HC, Justice F.I. Rebello."

It would thus ex­facie appear that in a reckless and unfair manner 

without any opportunity to the Judges who are “held in the dock” 

by this article, i.e. Chief Justice Rebello, and Justices Soumitra 

Sen, Nirmal Yadav, M.S. Gill, their photographs have been posted 

relying on “anecdotal” evidence gathered from bar councils, whose 

sources   are   left   undisclosed.   Under   the   photograph   of   Chief 

Justice   Rebello,   it   is   mentioned   ,  "Passed   order   favouring 

Mayawati in the Taj Corridor case days after he met her, taking 

control of the case away from the Judges who had issued notice 

against   the   CM." Before   making   the   suggestive   imputation 

prejudging Chief Justice Rebello as guilty of having transferred the 

case in an indirect manner to favour Chief Minister Mayawati as 

guilty no care has been made for examining the circumstances 

how the case was transferred. 

We may also advert to the “Norms of Journalistic Conduct” 2005 

Issued by the Press Council of India. 

Norm 2 Norm 2 relating to “Pre­publication and Verification” casts 

a duty on the editor to check with due care and attention as to its 

factual accuracy and authenticity of any report or article of public 

interest which makes imputations against a citizen, and to seek 

and   publish   the   clarification   of   the   individual   or   organization 

involved. 

Again Norm 3 (vi) reads: 

Where   the   impugned   publication   is   manifestly   injurious   to   the   reputation   of   the 

complainant, the onus shall be on the respondent to show that it was true or to establish 

that it constituted fair comment made in good faith for public good. 

Norm 3(viii) reads:

Publication of defamatory news by one paper does not give licence to others to publish 

news/ information reproducing or repeating the same.

3 (xii) reads: Public interest and Public Bodies

As a custodian of public interest, the Press has a right to highlight cases of corruption 

and irregularities in public bodies but such material should be based on irrefutable 

evidence and published after due inquiries and verification from the concerned source 

and   after   obtaining   the   version   of   the   person/   authority   being   commented   upon. 

Newspapers should refrain from barbed, stinging and pungent language and ironical / 

satirical style of comment.

12.(a) reads: Caution in criticising judicial acts

i) Excepting where the court sits 'in­camera' or directs otherwise, it 

is open to a newspaper to report pending judicial proceedings, in a 

fair, accurate and reasonable manner. But it shall not publish 

anything : ­ 

­which, in its direct and immediate effect, creates a substantial risk 

of   obstructing,   impeding   or   prejudicing   seriously   the   due 

administration of justice; or 

­ is in the nature of a running commentary or debate, or records 

the paper's own findings, conjectures, reflection or comments on 

issues, sub judice and which may amount to abrogation to the 

newspaper the functions of the court; or 

­regarding the personal character of the accused standing trial on 

a charge of committing a crime. 

ii) Newspaper shall not as a matter of caution, publish or comment 

on evidence collected as a result of investigative journalism, when, 

after the accused is arrested and charged, the court becomes 

seized of the case: 

Nor should they reveal, comment upon or evaluate a confession 

allegedly made by the accused.

Iii) While newspapers may, in the public interest make reasonable 

criticism of a judicial act or the judgement of a court for public 

good;  they  shall   not  cast  scurrilous  aspersions  on,  or  impute 

improper motives, or personal bias to the judge. Nor shall they 

scandalize the court or the judiciary as a whole, or make personal 

allegations of lack of ability or integrity against a judge.

iv) Newspaper shall, as a matter of caution, avoid unfair and 

unwarranted criticism which, by innuendo attributes to a judge 

extraneous consideration for performing an act in due course of 

his / her judicial functions, even if such criticism does not strictly 

amount to criminal Contempt of Court.

b) Reporting News pertaining to Court Proceedings

Before publishing a news item about court proceedings, it will be 

appropriate   for   the   correspondent   and   editor   to   ascertain   its 

genuineness and, correctness and authenticity from the records, 

so that the concerned person can be held guilty and accountable 

for furnishing incorrect facts or wrong information about the court 

proceedings. 

In blatant disregard of the Press Council's 'Norms of Journalistic Conduct' restraining the 

news paper from casting scurrilous aspersions on, or imputing improper motives, or personal 

bias to the judge, or making personal allegations of lack of ability or integrity against a judge, 

and from making allegations of corrupt practices, and irregularities, without verification and 

irrefutable evidence, and without putting its information to the concerned source, the acts of the 

Newspaper concerned could amount to scandalising the court or the judiciary as a whole. 

In this connection, a clarification issued by the Registrar dated 

28.9.10 has been placed before us, from which it is eloquent that 

the   administrative   order   was   issued   by   the   Chief   Justice   on 

20.8.2010 conferring exclusive powers on a bench headed by 

Justice Pradeep Kant to hear cases of Civil PILs, and on Justice A. 

Mateen   to   hear   Criminal   PILs   at   the   Lucknow   bench   of   the 

Allahabad High Court, on a note put up by the registry at the 

Lucknow   bench   on   July   23,   2010   based   on   a   report   of   the 

Computer Section regarding the huge pendency of PIL matters 

and the need for bifurcation of such matters into two categories, 

Civil and Criminal. For Allahabad likewise exclusive powers for 

hearing Civil PILs has been reserved by the Chief Justice's bench 

while for PILs relating to criminal matters has been assigned to the 

Bench headed by one of us (I.Murtaza J) by an administrative 

circular of the Chief Justice dated 27.8.2010. The circular further 

envisages that the Chief Justice has directed that in the event it 

was not possible for the PIL (Civil) bench to take up the matters, 

the PIL (Civil) matters would be heard by a Bench hearing PIL 

(Criminal) matters, and vice versa, unless there be a specific order 

of the Chief Justice to the contrary. In the absence of both the 

aforesaid benches, the matters would be taken over by the Bench 

presided over by the Senior most judge. 

In these circumstances,  prima facie,  it appears  unfair to impute 

motives to the Chief Justice that he had taken away the case 

relating to the sanction for prosecution of Smt. Mayawati in the Taj 

Corridor matter in an unfair manner from the bench of Justice 

Pradeep Kant, as the note clarifies that owing to the huge backlog 

of PIL matters, for administrative convenience, PIL matters have 

been bifurcated into two categories, with Civil PILs in Lucknow 

being taken up by a bench headed by Justice Pradeep Kant, and 

PILs relating to Criminal matters being heard by a bench headed 

by Justice A. Matin.

Significantly the article when referring to a complaint dated 23.9.10 

made to the CJI by the “Committee for Judicial Accountability” 

itself admits that it is the absolute prerogative of the Chief Justice 

to assign a case to a particular bench or to withdraw the case from 

the  bench. If  the Chief  Justice enjoys  this  plenary  power,  no 

substance  would  lie   in   a   complaint  as  to   why  the   case   was 

transferred by a general administrative order and not by a specific 

order. 

However, so far as the Taj Corridor case is concerned it needs to 

be clarified that even after the issuance of the Chief Justice's 

administrative circular dated 20.8.2010, the case (Anupma Singh 

v.   CBI   and   others,   C.M.   Application   No.   19884   of   2010   and 

connected matters rendered in Misc Writ Petition 2087 (M/B) of 

2009), was heard by the Bench of Hon'ble Pradeep Kant J and 

Hon'ble   Shabihul   Hasnain   J   on   23.9.10   and   a   Miscellaneous 

matter was disposed of, and the Bench itself passed an order that 

the writ petition be posted for hearing in the next month before the 

regular bench. 

Thus, the further averment in the Complaint to the CJI, that it was 

only for this one case that the administrative order was passed, 

appears   misleading,   factually   incorrect   and   irresponsible. 

Practically, all pending criminal PILs have been transferred to 

Benches headed by Justice A. Matin in Lucknow, and to a Bench 

headed by one of us (I. Murtaza J) in Allahabad. 

The ruling of the Chief Justice that PILs relating to sanctions for 

prosecution under section 197 (1) Cr.P.C. or section 19 of the 

Prevention of Corruption Act also fall in the category of criminal 

matters and are to be heard by a bench hearing Criminal PILs 

cannot be legally faulted. 

Yet another aspect worthy of notice here is that the Complaint to 

the CJI by the Committee for Judicial Accountability is dated 23rd 

Sept 2010 while the Magazine being for the week commencing 

from 28th Sept, 2010 had come on the stalls prior to 28th Sept 

2010.   According   to   the   claim   of   Sri   Ravi   Kiran   Jain,   Senior 

Advocate, the aforesaid magazine was purchased by him from the 

market on 25th Sept 2010. There is nothing on record to show 

what was the mode of sending the complaint. The complaint sent 

on 23rd Sept 2010 cannot be processed for publication in the 

Magazine in the issue meant for the week 28th Sept to 4th Oct 

2010. Also whereas no citizen can be prevented from making a 

confidential complaint to the CJI against a particular judge, but the 

swift leakage of such a complaint to the press in the circumstances 

as outlined above which may be suggestive of some intrigue or 

collusion   between   the   complainant   and   the   publisher   will   be 

needed to be looked into at the time of hearing of this petition.

The article aforesaid is based on a complaint made to the Chief 

Justice of India and it contains the excerpts of the allegations 

made   in   the   complaint.   It   remains   to   be   seen   whether   the 

publication which insinuates the influence of the executive on the 

judiciary, and tries to cast aspersions regarding routine meetings 

of the head of the judiciary with the executive head of the State 

tends  to   create   distrust   in   the   popular  mind   and   impairs  the 

confidence of the people in the courts and further tends to create 

mistrust that the head of the State judiciary is not of the proper 

standard. 

On consideration of the above facts, it would  ex­facie appear that the 

ingredients of section 2 (C ) of the Contempt of Court Act, 1971 are 

disclosed and the alleged contemnors have made themselves liable to 

be prosecuted under Section 2 (C)of the Contempt of Court Act, 1971 

punishable under section 12 of the said Act.

The   article   has   been   attributed   to   have   been   jointly   processed   for 

publication by Sugata Srinivasaraju in Bangalore, Smruti Koppikar in 

Mumbai,   Chander   Suta   Dogra   in   Chandigarh,   Saikat   Datta   and 

Chandrani Banerjee in Delhi who have been arrayed as respondents 5 to 

9.   Besides   the   above,   Vinod   Mehta,   the   Editor   ­in­Chief,   Outlook, 

Maheshwar Peri Publisher, Outlook, Kirshna Prasad, Editor, Outlook and 

Bishwadeep Moitra, Executive Editor, Outlook have also been arrayed 

as respondents 1 to 4.

Let notice be issued to the respondents accordingly to appear in Court 

on 12.11.2010 at 10 am intimating that the Court has taken suo motu 

cognizance of the matter and to show cause why charges be not framed 

for   making   the   contemptuous   statements   outlined   above,   which 

denigrate  the  Chief   Justice  and  the  Judiciary  generally  and  tend  to 

scandalize and lower the authority of this Court and to prejudice the due 

course of judicial proceedings. Let the case be put up before the Chief 

Justice for assigning a bench for regular hearing in the matter on the 

next and subsequent dates.

As we have held above it is directed that the name of the petitioner shall 

be deleted from the array of parties and the case should be treated as 

one where the Court has taken  suo motu action in the matter, and 

described as RE: In the matter of contempt by the weekly magazine 

OUTLOOK.

Copy   of   the   notice   shall   also   be   given   to   the   Registrar   General, 

Allahabad High Court and the Government Advocate.

Order Date :- 11.10.2010

MH