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Delhi High Court: Silence Amid Sustained Vilification May Undermine Public Confidence In Judiciary - (15 May 2026)

CONTEMPT OF COURT

While initiating criminal contempt proceedings against AAP leaders including Arvind Kejriwal, the Delhi High Court said judicial silence cannot amount to surrender, and chose to act on its constitutional duty after noting a sustained campaign of alleged vilification against the judiciary.

Tags : SILENCE; PUBLIC CONFIDENCE; JUDICIARY  

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