SUO MOTU Vs. BAIJU KOTTARAKKARA

JUDGEMENT

(1.) When the matter is taken up today, we find that through an additional affidavit filed in the Contempt of Court Case, the respondent has expressed unconditional apology for making the derogatory statements against a Judicial Officer in the State. In the affidavit, the respondent has stated as follows in paragraph Nos.6, 7 and 8: