R K LAKSHMANAN Vs. A K SRINIVASAN

JUDGEMENT

(1.) This appeal by special leave is directed against a judgment of the Kerala High Court rejecting the appellant's application under Section 561-A, Criminal Procedure Code for expunction of certain remarks made against him in the High Court's Order, dated 20-11-1973, in Criminal Misc. Petition No. 967 of 1973.

(2.) The appellant is a member of the Kerala Judicial service, while the respondent herein is an Advocate practicing at Ernakulam. On 14-8-1973, the appellant was working as District Magistrate, Ernakulam. One Kamalasanan, who was an accused in C. C. Nos. 216 and 217 of 1973 pending before him, was ordered to be released on bail on his executing a bond for Rs. 1,000 with two sureties in the like amount. The two sureties were Kamaleswaran, the brother of the accused, and Sri Thankappan Nair. Thankappan's address was given as "businessman. son of Parameswaran Pillai, Thambanoor, Trivandrum". The affidavit filed by Thankappan, while offering himself as surety, was attested by Sri A. K. Srinivasan Advocate stating:"solemnly affirmed at Ernakulam on this 14th day of August 1973 and signed before me who is personally known to me."

(3.) The above cases stood posted for examination of the accused under Section 342 of the Code of Criminal Procedure. When on that date the cases were called for hearing, the accused was absent. His counsel Shri Srinivasan appeared and represented that although he had no information from the accused, who had to come from Trivandrum, yet he was expecting him to reach the court in time. The appellant (District Magistrate) thereupon ordered cancellation of the bail bonds and directed issue of notices to the surety under Section 514 of the code of criminal Procedure calling upon him to show cause before 16-10-1973 why the terms of the surety bonds providing for forfeiture of the sum of Rs. 1,000 be not enforced. The notices issued to the surety Thankappan Nair were returned unserved whereupon on the 17th October 1973 the appellant issued a nonbailable warrant for the arrest of the Surety. On the following day, the appellant issued a notice to Sri A. K. Srinivasan, Advocate which ran as under: