REGENT COMPUTRONICS PVT. LTD.

VENUGOPAL Appellant

V/S

ABDUL KARIM Respondents

Referred Judgements :-

KING V. NICHOLLS [REFERRED TO]
IN RE READ AND HUGGONSON [REFERRED TO]
MCLEOD V. ST. AUBIN [REFERRED TO]
REG V. GRAY [REFERRED TO]
IN THE MATTER OF A SPECIAL REFERENCE FROM BAHAMA ISLANDS [REFERRED TO]
IN RE MOTILAL GHOSE [REFERRED TO]
BATHINA RAMAKRISHNA REDDY VS. STATE OF MADRAS [REFERRED TO]
BRAHMA PRAKASH SHANNA VS. STATE OT UTTAR PRADESH [REFERRED TO]
PERSPECTIVE PUBLICATIONS P LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
DEBI PRASAD SHARMA VS. EMPEROR [REFERRED TO]
ANDRE PAUL TERENCE AMBARD VS. ATTORNEY-GENERAL OF TRINIDAD AND TOBAGO [REFERRED TO]

JUDGEMENT

(1.) BOTH these cases are taken up together as bear same facts and law.

(2.) THE first respondent has given a statement to the press which appeared in Asian Age Daily newspaper on 20-12-2001. The following is the text of the paper report.

(3.) THE Trial Judge Sri D. Krishnappa being aggrieved by the remarks made against him in the press statement, submitted a request to the High Court through the Registrar General for initiating contempt action against the first respondent. Accordingly, the Registrar General after obtaining the sanction from the Advocate General has filed Cri. C. C. C. No. 53 of 2001.

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VENUGOPAL Vs. ABDUL KARIM

Referred Judgements :-

JUDGEMENT

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