A V RAMAN ALIAS A VENKATARAMAN Vs. STATE

JUDGEMENT

(1.) NOTICE has been served on A.V. Raman alias A.Venkataraman, asking him to appear before court and explain why action should not be taken against him for criminal contempt. Pursuant to the same, he entered appearance and filed his counter statement.

(2.) CIRCUMSTANCES under which the suo motu contempt was taken, may be stated as follows: Against the alleged contemner, an order was passed by a learned Judge of this Court on 1.7.1996 in W.P. Nos.4538 to 4542 of 1996, whereby he was restrained from entering the campus of this Court to do any clerical work and also from meeting any counsel. Against one J.Sudarsan, proceedings had been initiated by this Court, stating that he had committed various misdeeds. The alleged contemner was associated in that office, who claimed himself to be a legal Assistant attached to the said J.Sudarsan. An application was moved by the alleged contemner on 20.6.1996, stating that T.Nagar Police had requested him to come to the police station as required by this Court. It was alleged that the said request was made by a police constable attached to the office of the Commissioner of Police. He filed an affidavit before the learned Judge stating that the person did not bring any notice, but simply said that the case relating to Sudarsan was coming up before court for hearing, and having come to know that the alleged contemner was employed in the office of J.Sudarsan, his presence was required for getting certain infor - mation. He asked his advocate Mr.S.K. Sundaram to file vakalath on his behalf. He also wanted copies of the proceedings to be furnished to him through his counsel.

(3.) AGAINST that order, he filed Writ Appeal No.731 of 1996. In that appeal, vakalath was filed which was accepted by Advocate Mr.S.K. Sundaram. It was purported to have been attested by Advocate Mr.Palanivelu. An affidavit, purported to have been attested by the same counsel, was also filed.