HIGH COURT OF KARNATAKA Vs. SHANTHINATH N PATIL

JUDGEMENT

(1.) The learned Counsel for accused No. 1 has filed affidavit of accused No. 1 today. Paragraphs 2 to 4 read as follows:

(2.) The accused Nos. 1 to 8 are ready to express their regret and tender unconditional apology to Sri H.R. Ravikumar, the Presiding Officer, wherever he is.

(3.) We are convinced the accused have realised their mistake. They have tendered unconditional apology. No doubt, the conduct of the accused Nos. 1 to 8 is unacceptable. However, they have tendered unconditional apology and they say that they will not repeat such acts in future. We consider it proper to accept the unconditional apology. Accordingly, we accept the unconditional apology and drop the contempt proceedings. The accused Nos. 1 to 8 shall appear before Sri Ravikumar H.R. the Presiding Officer wherever he is and tender unconditional apology in the open Court within two weeks from today. The accused Nos. 1 to 8 shall file affidavit in the pending proceedings also.