MADHUKAR VERMA Vs. STATE OF M P

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal is filed against the Judgement and order dated 19.11.1996 passed by the High Court of Madhya Pradesh, Bench at Indore, in Contempt Petition No. 44 of 1996.

(3.) In this appeal, again we are required to reiterate that contempt jurisdiction should be exercised sparingly and in appropriate cases. We find it difficult to understand the reasoning recorded by the High Court in its lengthy Judgement for convicting the appellant under the provision of the Contempt of Courts Act.