COURT ON ITS OWN MOTION Vs. STATE

JUDGEMENT

(1.) THE question for our consideration is whether Mr. R. K. Anand and Mr. I. U. Khan, Senior Advocates and Mr. Sri Bhagwan Sharma, Advocate have committed criminal contempt of Court or not. We have found Mr. Anand and Mr. Khan guilty of criminal contempt of Court for reasons recorded in the judgment. Neither of them had tendered any apology or demonstrated contrition or repentance for their actions. Accordingly, tow

(2.) THE Division Bench issued a direction to the Registrar General to collect all materials that may be available in respect of the telecast and also directed NDTV to preserve the original material including the CD/video pertaining to the sting operation.

(3.) IT appears that simultaneously the learned Additional Sessions Judge before whom the BMW case was pending also instituted an inquiry into the contents of the report and on 1st June, 2007 the Managing Editor of NDTV produced before him three chips and five CDs containing the material in the three chips (which had the original unedited recording ). However, since this court was seized of the matter, the learned Additional Sessions Judge did not proceed further with the inquiry.