HIGH COURT OF KARNATAKA Vs. SIRAJIN BASHA

JUDGEMENT

(1.) THIS Suo Motu - contempt of court case has been initiated against the accused in pursuance of the order dated 15.10.2011 passed by the learned Single Judge in writ petition Nos.32101 � 103/2011.

(2.) LEARNED Counsel appearing for the respondent has filed an affidavit today, in the Court, of the respondent, an advocate practicing in this Court, tendering unqualified and unconditional apology to this Court for his action committed at the spur of a moment. The affidavit of the respondent reads thus :-

(3.) LEARNED Senior Counsel appearing for the accused on instructions from the accused, who is present in the Court, withdraws the counter affidavit dated 21.06.2012 filed in this proceedings unconditionally. The counter affidavit is allowed to be withdrawn. With these observations we drop contempt proceedings against the accused.