GULSHAN BAJWA Vs. REGISTRAR, HIGH COURT OF DELHI

JUDGEMENT

(1.) The Criminal Appeal No. 577/2007 arises out of the common judgment and order of the High Court of Delhi ("High Court") dtd. 19/10/2006 in Criminal Contempt Case Nos. 16 of 2006 and 17 of 2006.

(2.) By virtue of the impugned order, the High Court exercising its suo motu contempt jurisdiction, convicted the sole appellant herein, a practising advocate and a former army personnel, under the Contempt of Courts Act, 1971 ("Act") and sentenced him to civil imprisonment of three months which was to run concurrently and a fine of Rs.2,000,.00.00 each in both the contempt cases.

(3.) Facts in the lead matter: On 17/8/2006, in a writ petition before the High Court, the appellant, appearing as counsel, sought an adjournment. After granting an adjournment, the Court noticed the appellants conduct relating to giving threats to the lady counsel who was appearing for the other side. Thereafter, the High Court passed an order directing him to explain his conduct. The order is reproduced herein for ready reference:-