COURT ON ITS OWN MOTION Vs. RAJIV KHOSLA

JUDGEMENT

(1.) On 7th September, 2006, Mr. Raj Singh, Advocate, respondent No. 14 and Mr. Dalip Rana, Advocate, respondent No. 20 concluded their arguments contending that they had not committed any act which in law could be termed as contempt of court much less a criminal contempt, interfering with the course of justice. After hearing them, we had reserved the case for orders.

(2.) According to Mr. Raj Singh, Advocate, respondent No. 14, there are no allegations against him and as far as he is concerned, there is no evidence to support the charge of criminal contempt against him. Reference was made to the record before us to show that except a vague allegation made by one Sh. S.P. Sharma, Advocate claiming to be the General Secretary, Rohini Bar Association, in a letter addressed to Hon'ble the Chief Justice on 1.2.2006, there is not even an iota of evidence to implicate him in any of the incidents which have been referred to in the order of the Full Bench of this Court and in the entire record running into nearly 170 pages. In paragraph 2 of the letter written by Mr. S.P. Sharma to the Chief Justice of the Delhi High Court, it is stated as under:-

(3.) It is the specifically pleaded case of the said applicant that his name is not shown in the police report or in any of the reports submitted by the ld. District and Sessions Judge to the High Court and the complaints made by the public and even his picture does not appear in any of the CDs, Video Preparations or Press photographs placed on record.