AIROnline 2024 SC 763

Supreme Court Of India

(From : AIROnline 2023 KER 334)

Hon'ble Judge(s): C. T. Ravikumar, Sanjay Karol , JJ

(A) Constitution of India , Art.136— Appeal against quashing of criminal proceedings - Locus standi - Appellant was editor of a newspaper and he had appealed against quashing of criminal proceedings - Proceedings which were quashed by High Court, involved serious allegations of interference with judicial processes which struck at the very foundation of both dispensation and the administration of justice - It was incumbent upon Supreme Court to check correctness of approach adopted by High Court and locus of appellant would not come in the way of same - Appellant had the locus standi to prefer the SLP Criminal P.C. (2 of 1974) , S.190, S.195(1)(b)— 2011 AIR SCW 61-FollowedAIR 2016 SC 1871-Followed (Para 15 17 18 19) (B) Criminal P.C. (2 of 1974) , S.482, S.195(1)(b)— Prosecution for contempt of lawful authority of public servants - Bar against - Quashing of proceedings on the basis of - Legality - Criminal proceedings did not arise from complaint by a private individual - Based on letter issued by High Court and by District Judge, offence was registered - Proceedings arose from judgment and order of acquittal passed by High Court, directing matter of planting of Mo2 be loo....