SHRI C N PRESANNAN JUDL SECOND CLASS MAGISTRATE COCHIN PETITIONER SHRI K A MOHAMMED ALI ADV Vs. COCHIN

JUDGEMENT

(1.) THIS is an action on the Contempt of Courts Act. The respondent is a Member of the Bar. The proceedings were initiated on a reference made by the Judicial Magistrate of the II Class, Cochin.

(2.) AT every stage of the proceedings, there were obstructions posed by objections of the respondent. It is unnecessary to allude to these antecedent events. The Bench before which the matter had come up (Paripoornan and Jagannadha Raju, JJ.), directed that the matter may be placed before another Bench. It was so done after elaborate orders have been passed on some among the contentions raised by the respondent. We too had to deal with a spate of petitions, raising a variety of contentions intended to halt and to end the proceedings. Those petitions have been dealt with from time to time. (See orders in C. M. P. Nos. 16654, 16655, 16656 and 19370 of 1990 ).

(3.) THE evidence collected at the trial consisted of 24 exhibits produced in substantiation of the charge and the oral evidence of p. Ws. 1 to 3 and R. Ws. 1 to 4. THE respondent caused to be marked on his side 14 exhibits. Four witnesses were examined on his side.