SHRIRANG KATNESHWARKAR AND OTHERS Vs. KUNAL KAMRA

JUDGEMENT

(1.) These petitions have filed, first by an Advocate of by this Court and other two by Law Students for initiating criminal contempt proceedings against the respondent for scandalising this Court and lowering the authority of this Court by publishing tweets on twitter handle of the alleged contemnor.

(2.) The contempt petitions have been filed after obtaining consent of learned Attorney General for India.

(3.) Learned Attorney General for India vide his letter dtd. November 12, 2020 granted consent on the request of the applicant to proceed by way of initiating contempt proceedings against Shri Kunal Kamra?respondent. Learned Attorney General in his consent letter dtd. November 12, 2020 states: