STATE OF GUJARAT Vs. S O TRIVEDI

JUDGEMENT

(1.) This suo motu contempt proceeding would illustrate how and to what extent a person with his ingenuity can abuse the process of Court and can damage the image of this pious institution in the eye of public.

(2.) This contempt case would also provide a classic instance of the height of a criminal contempt by means of publication scandalising as also thereby towering the authority of this Court by picking up Judge X or Judge Y as the target.

(3.) Mr. S. O. Trivedi posing himself to be a public adviser and also claiming to be working as detective of crime of Vadodara had indulged in issuing a Patrika (a publication in the form of pamphlet) which was found in the process of being distributed on 11/08/1986 by the members of staff of this Court and he was identified by them as the same Mr. Trivedi who distributed some pamphlet on 26/02/1986 when he was taken by them to the Registrar Joint Registrar and Additional Registrar of this Court. At this stage it might only be stated that the pamphlet is nothing but display of abuses to a particular Judge of this Court in his capacity as a Judge in some proceeding. The pamphlet being in Gujarati was translated into English and placed by the In-charge Additional Registrar in the form of his submission dated 21-8-1986 to the Honble the Chief Justice or this Court for transferring the papers to the Criminal Department for the purpose of the same being placed before this Court for Judicial determination alongwith pamphlet which was found to have been distributed by Mr. S. O. Trivedi the opponent herein.