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6. Complaint against presiding officers of subordinate courts when not contempt- A person shall not be guilty of contempt of court in respect of any statement made by him in good faith concerning the presiding officer or any subordinate court to -(a) Any other subordinate court, or (b) The High court to which it is subordinate.Explanation – In this section, " subordinate court" means any court subordinate to a High court. COMMENTS (i) A complaint or report about a judicial officer of his dishonesty, partiality or other conduct unbecoming of a court, made to an authority to whom it is subordinate, is not contempt of court if all reasonable care is taken by the makers to keep it confidential; In re: Guljair Lal, 1968 MPLJ 725 (MP).(ii) Immunity is provided to a citizen making a complaint to the High Court against a Presiding Officer of a Subordinate Court so long as the complaint is made in good faith; In re: Court on its own motion, 1973 Cr LJ 1106 (P & H). |