@JUDGMENTTAG-ORDER
1. We have heard Mr. Rakesh Dwivedi, learned senior counsel representing the State of West Bengal, with reference to the medical examination
of Sri Justice C.S. Karnan, as also, Mr. Maninder Singh, learned Additional Solicitor General of India, Mr. K.K.Venugopal, learned senior
counsel representing the Registrar General, High Court of Judicature at Madras, and Mr. Rupinder Singh Suri, Senior Advocate, in his capacity as
the President of the Supreme Court Bar Association.
2. On merits, we are of the considered view, that Sri Justice C.S. Karnan, has committed contempt of the judiciary. His actions constitute
contempt of this Court, and of the judiciary of the gravest nature. Having found him guilty of committing contempt, we convict him accordingly. We
are satisfied to punish him by sentencing him to imprisonment for six months. As a consequence, the contemnor shall not perform any administrative
or judicial functions.
3. Detailed order to follow.
4. The sentence of six months imposed by this Court on Sri Justice C.S. Karnan, shall be executed forthwith, by the Director General of Police,
West Bengal, or through a team constituted by him.
5. Since the incident of contempt includes public statements and publication of orders made by the contemnor, which were highlighted by the
electronic and print media, we are of the view, that no further statements made by him should be published hereafter. Ordered accordingly.
6. Disposed of in the aforesaid terms.
