On 18 May 2026, the Judges Inquiry Committee constituted to investigate allegations against Justice Yashwant Varma formally submitted its report to the Hon’ble Speaker of the Lok Sabha, Mr. Om Birla.
Key highlights:
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The submission was made in accordance with the statutory framework laid down under the Judges (Inquiry) Act, 1968.
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Members of the committee:
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Justice Aravind Kumar (Supreme Court of India) Presiding Officer
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Justice Shree Chandrashekhar (Chief Justice, Bombay High Court)
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B.V. Acharya (Senior Advocate, Karnataka High Court)
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Originally constituted on 12 August 2025 by the Speaker of the Lok Sabha, the Committee was tasked with conducting a detailed inquiry into the allegations.
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The Committee was formed after a removal motion submitted on 21 July 2025 by 146 MPs citing serious misconduct allegations, including the reported recovery of burnt currency at Justice Varma’s official residence.
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The findings will be presented before both Houses of Parliament for further deliberation in due course.
