- (1.) Mr. Utsav Singh Bains, Advocate, is present in Court today. He has given an affidavit in Court in a sealed cover. The same is taken on record. It is to be kept in a sealed cover in total confidentiality, as it contains highly sensitive information pertaining to the alleged conspiracy, according to him, to frame Hona'ble The Chief Justice of India into a case of sexual harassment. In that connection, he has stated to have met with certain persons at certain places.
(2.) We requested the Director of Central Bureau of Investigation (CBI), The Director of Intelligence Bureau (IB) and the Commissioner of Police, Delhi, to report to this Court and requested them to seize the relevant material in order to support the contents of the affidavit furnished by the officer of the Court, Mr. Utsav Singh Bains, Advocate.
(3.) He has further mentioned in the affidavit that the disgruntled employees have ganged together in order to frame Hona'ble The Chief Justice of India in the false charge of sexual harassment after their dismissal from their services. He has named in particular, names of Tapan Kumar Chakraborty and Manav Sharma and others. In the affidavit, he has also given certain names and has also alleged that they have asserted that they could fix the Bench of the Judges. This is a very serious aspect of the affidavit filed by Mr. Utsav Singh Bains, a young man whose entire career is before him. He knows the consequences of filing false affidavit in this Court. Considering the seriousness of the allegations as the system has absolutely no place for such fixers, we cannot leave the matter at that. It becomes our responsibility to keep this Institution clean as well as to ensure that the image of this Institution is not tarnished by such allegations to undertake the probe in the matter. Before we order that and work out the modalities since Mr. Utsav Singh Bains, Advocate, has submitted that he is in the process of filing an additional information in the form of an affidavit and that he will file the affidavit by 10.30 AM tomorrow i.e. on 25.04.2019, let him file the affidavit in the Court at 10.30 AM tomorrow, containing all the relevant information.;