NARESH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant has preferred these appeals against the judgment dtd. 20/7/2023 passed by learned Single Bench of this Court in W.P.(Crl.) 1797/2023, W.P.(Crl.) 1798/2023 and W.P.(Crl.) 1809/2023 seeking setting aside thereof. The appellant had interalia made the following prayers:-

(2.) When the afore-captioned LPAs came up for hearing on 31/8/2023 before the Hon'ble Division Bench-I, the Court noted the objectionable and shocking allegations against the learned Single Bench, Government officials as well as the Hon'ble Supreme Court, which are detailed as under:-

(3.) The Division Bench-I, while taking note of aforesaid serious allegations raised by the appellant, sought his explanation in the Court and observed that the Court cannot disregard vilification of this magnitude against a judge of this Court and the Hon"ble Supreme Court and a fine line of distinction has to be drawn which separates critique from allegations fuelled by disdain and a hostile intent to scandalize the Court. Accordingly, the Division Bench-I directed issuance of show cause notice against the appellant as per aforenoted provisions of law.