Andhra Pradesh High Court: A Division Bench of M. Satyanarayana Murthy and Lalitha Kanneganti, JJ., ordered an enquiry into a conversation contained in pen-drive disclosing some material about designing a plot against the Chief Justice of Andhra Pradesh and another sitting Judge of the Supreme Court.

Court stated that,

“Unfortunately, today it is an unpleasant or gloomy day in the history of High Court of Andhra Pradesh, because the High court itself has to ward-off the brazen onslaught from the third parties to demean the prestige of the pristine judicial institution in the eye of litigant public.”

Audio conversation contained in the pen drive disclosed that it was a serious conspiracy against the Chief Justice of Andhra Pradesh High Court by designing a plot and sent a petition by the person who had a conversation with a person named S. Ramakrishna allegedly, but signed by Secretary of BC/SC/ST Association.

The said person insisted on Sri S. Ramakrishna to collect material against another senior most sitting Judge of the Supreme Court to mar his future career.

Bench stated that since the plot is designed against the Chief Justice of Andhra Pradesh High Court with malafide intention unless the authenticity of the contents is established, Court cannot proceed against anyone.

Further, the Court observed that the way as to how the conversation between the two persons took place, would prima facie establish that there was a conspiracy against the Chief Justice of Andhra Pradesh and Senior-most Judge of Supreme Court, pernicious acts of the person who made such allegation to be discouraged. Otherwise, the public may lose faith in the Courts.

Conversation discloses use of intemperate language against two senior most sitting Judges of the Supreme Court and it is a matter of serious concern.

Such conversation will certinly crumble the confidence of the public on Courts and system itself.

Further, the Court added that in the judicial process, it is the solemn duty of the Court to unravel the truth. In the present matter, only way to unravel the truth is to order necessary enquiry.

Truth should be the Guiding Star in the entire judicial process.

Hence, Court found the present case to be appropriate for ordering enquiry to find out the authenticity of the conversation contained in the pen-drive.

Therefore, Justice Raveendran, retired Judge of the Supreme Court of India is requested to hold an enquiry to find out the authenticity of the conversation, with regard to the plot designed against the Chief Justice of Andhra Pradesh and being designed against senior most sitting Judges of the Supreme Court and undisclosed interest of the third parties.

Director of CBI and Director of Intelligence Bureau are directed to depute responsible officers of the department to collect information from the agencies pertaining to the conversation contained in the pen-drive and other material collected from the Registry and submit the same to Justice R.V. Raveendran, retired Judge of Supreme Court of India.

Matter to be listed in 4 weeks.[BC, SC, ST Minority Student Federation v. Union Of India, 2020 SCC OnLine AP 652, decided on 13-08-2020]

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