Contempt of Courts Act, 1971

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 of 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.