REGENT COMPUTRONICS PVT. LTD.

M. V. JAYARAJAN Appellant

V/S

STATE Respondents

Referred Judgements :-

IN RE V. MULGAOKAR [REFERRED TO]
VINCENT PANIKULANGARA V. V. R. KRISHNA IYER [REFERRED TO]
BATHINA RAMAKRISHNA REDDY VS. STATE OF MADRAS [REFERRED TO]
BRAHMA PRAKASH SHANNA VS. STATE OT UTTAR PRADESH [REFERRED TO]
D C SAXENA VS. HONBLE THE CHIEF JUSTICE OF INDIA [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
PRESIDENT OF INDIA VS. AJAY KUMAR PANDEY ADVOCATE IN RE: [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. UNION OF INDIA [REFERRED TO]
S K SUNDARAM VS. UNION OF INDIA [REFERRED TO]
ARUNDHATI ROY VS. UNION OF INDIA [REFERRED TO]
KHALID MUNDAPPILLY VS. EXECUTIVE ENGINEER [REFERRED TO]
CHIEF SERCRETARY TO GOVERNMENT VS. KHALID MUNDAPPILLY [REFERRED TO]

JUDGEMENT

(1.) In this case initiated suo motu under Rule 7 of the Contempt of Court (High Court of Kerala) Rules 1988, (hereinafter referred to as "the Rules" for short) the respondent, M. V. Jayarajan, Ex-M.L.A. and a member of the State Committee of the Communist Party of India (Marxist), is called upon to answer a charge that on 26-06-2010 he made a public speech at Kannur making discreditable and denigrating remarks against the Judges of the High Court who rendered Ext. C5 final judgment dated 23-06-2010 and the said speech was reported in the print and visual media and that the respondent thereby committed "criminal contempt" within the meaning of Sec. 2 (c) of the Contempt of Courts Act, 1971 (herein after referred to as "the Act" for short) and punishable under Sec. 12 thereof.

(2.) The background facts leading to the conclusion of the trial of this case are as follows:-

(3.) XXX XXX XXX

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IN RE M Vs. JAYARAJAN

Referred Judgements :-

JUDGEMENT

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