REGENT COMPUTRONICS PVT. LTD.

GOVERNMENT PLEADER Appellant

V/S

MATHAI MANJOORAN Respondents

Referred Judgements :-

HELMERA V. SMITH [REFERRED TO]
REX V. PARKE [REFERRED TO]
TULJARAM V. GOVERNOR RESERVE BANK [REFERRED TO]
STATE GOVERNMENT M.P. V. VINAYA KUMAR [REFERRED TO]
REX V. PARKE [REFERRED TO]
REX V. DAVIES [REFERRED TO]
SIRKAR V. KANNAN [REFERRED TO]
DWARKA PRASAD AGARWAL VS. KRISHNA CHANDRA [REFERRED TO]
STATE VS. FAQIR CHAND [REFERRED TO]
STATE VS. RADHAGOBINDA DAS [REFERRED TO]

JUDGEMENT

(1.) THIS is an application filed by the Government Pleader under S. 3,4 and 5 of the Contempt of Court, Act - Central Act XXXII of 1952, for taking such action as this court thinks fit under the circumstances, against both the respondents herein.

(2.) THE first respondent Sri Mathai Manjuran is the editor and the second respondent Sri. K. Sudhakaran is the publisher of the Malayalam daily newspaper called 'kerala Prakasom' printed and published at Ernakulam.

(3.) IT is further stated that proceedings under the Cr. P. C. by way of investigation into the occurrence were taken almost immediately to bring the offenders to trial in a court of law and that it was also obvious and well known that a trial of the case in a court of law was imminent.

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GOVERNMENT PLEADER Vs. MATHAI MANJOORAN

Referred Judgements :-

JUDGEMENT

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