- (1.) The "sub-Committee on Judicial Accountability", a group of members of the legal profession, has brought this petition for suo motu initiation of proceedings for criminal contempt against the respondent. The matter is stated to arise out of a letter dated 21/1/1992 which the respondent wrote to the Enquiry Committee constituted under the Judges (Inquiry) Act, 1968 in certain proceedings for removal of the respondent initiated by Parliament. In this letter the respondent is said to have made certain sweeping allegations against certain Judges and the Judiciary. A copy of that letter is Annx. 'a' to the petition.
(2.) We have heard learned counsel for the petitioner and have sought the assistance of Shri Dipankar Gupta, learned Solicitor General. We place on record our appreciation of the valuable assistance rendered by the learned counsel on both sides.
(3.) There is a Criminal Miscellaneous Petition No. 2164 of 1992 filed by Shri K. K. Jha, 'kamal', Advocate, Patna High court, for intervention. In our opinion, this application for intervention is misconceived and is dismissed.;