Supreme Court: A bench headed by CJ SA Bobde has denied a request of senior advocate Colin Gonsalves to intervene in the proceeding initiated against social activist Harsh Mander over his alleged remarks about the judiciary. The Court asked Gonsalves to stay out of proceedings being initiated against Harsh Mander.

Advocate Gonsalves said that he was the counsel of Mander in Delhi High Court and wants to put on record transcripts of speech, to which CJI Bobde said that Solicitor General Tushar Mehta has already given the transcript. Delhi Police, in an affidavit filed in the top court on Wednesday, sought contempt action against former bureaucrat and activist Harsh Mander saying his speech at Jamia Milia Islamia during anti-CAA protests not only instigated violence but also brings judiciary to disrepute.

Referring to the video of the incident, police said that Mander delivered a

“speech which is not only instigating the violence but also seriously contemptuous as it makes derogatory remarks against the Supreme Court to a huge gathering of people”.

The video clip of Mander was also annexed with the affidavit for the perusal of the court.

The Supreme Court had on Wednesday slated to hear on Friday the matter related to the speech given by petitioner Harsh Mander, in which he allegedly said that he doesn’t have faith in the judiciary.

(Source: ANI)

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