ARUN KSHETRAPAL Vs. REGISTRAR HIGH COURT JABALPUR

JUDGEMENT

(1.) This is an appeal under Section 19 (1) (b)of the Contempt of Courts Act, 1971, referred to as the Act against the order dated 20th August, 1975, of the High at Jabalpur convicting the appellant and sentencing him to suffer imprisonment till the rising of the Court under Section 4 (sic - S. 12( ) ) of the Act and to pay a fine of Rs. 100/-. The High Court however accepted the apology of the appellant for the purpose of remitting the punishment under the proviso to Section 12 (1) of the Act and remitted the sentence and ordered the appellant to pay the paper book costs and to bear his own costs.

(2.) The appellant is a District Magistrate of District Rajnandgaon in Madhya Pradesh.

(3.) A detenu Vidya Bhus an Thakur challenged in the High Court by way of a habeas corpus petition the validity of his detention order passed by the appellant under Section 3 (1) (a) of the Maintenance of Internal Security Act, 1971.