KUSHA DURUKA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Leave granted.

(2.) This is another case in which an effort has been made to pollute the stream of administration of justice.

(3.) About three decades ago, this Court in Chandra Shashi v. Anil Kumar Verma (1995) 1 SCC 421 was faced with a situation where an attempt was made to deceive the Court and interfere with the administration of justice. The litigant was held to be guilty of contempt of court. It was a case in which husband had filed fabricated document to oppose the prayer of his wife seeking transfer of matrimonial proceedings. Finding him guilty of contempt of court, he was sentenced to two weeks' imprisonment by this Court. This Court observed as under: