CONSCIENTIOUS GROUP Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr Biria states that in view of the fact that the Attorney General has stated that he is not in a position to consider this matter for the time being since he is a petitioner in the National Anthem case, he applies for leave to withdraw. Hence the Cri. M. P. is allowed to be withdrawn with liberty to him to re-file the application after obtaining consent of the Attorney General as soon as the National Anthem case is over. While allowing the application to be withdrawn, we must express our view that every one is entitled to criticise the judgment of the court but no one should attack the judges who delivered the judgment as that denigrates the judicial institution and in the long term impairs the democratic process. That is something which must be avoided at all costs.