CHANDRA SHASHI Vs. ANIL KUMAR VERMA

JUDGEMENT

(1.) The stream of administration of justice has to remain unpolluted so that purity of courts atmosphere may give vitality to all the organs of the State. Polluters of judicial firmament are, therefore, required to be well taken care of to maintain the sublimity of courts environment; so also to enable it to administer justice fairly and to the satisfaction of all concerned.

(2.) Anyone who takes recourse to fraud, deflects the course of judicial proceedings; or if anything is done with oblique motive, the same interferes with the administration of justice. Such persons are required to be properly dealt with, not only to punish them for the wrong done, but also to deter others from indulging in similar acts which shake the faith of people in the system of administration of justice.

(3.) These prefatory remarks well project the importance of the point under consideration in this suo motu contempt action taken against respondent Anil Kumar for his having filed a fabricated document to oppose the prayer of his wife seeking transfer of a matrimonial proceeding from Delhi to Unnao. It shall be first required to be seen whether Anil did file a fabricated document and then we shall address ourselves as to whether filing of a forged document with intention to defraud amounts to contempt of court, as has this expression been defined in Sec. 2 of the Contempt of Courts Act, 1971 (the Act).