REGENT COMPUTRONICS PVT. LTD.

Raja Elango, City Public Prosecutor, Chennai Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE V. ADI RAJARAM [REFERRED TO]
STATE OF BIHAR VS. RAM NARESH PANDEY:RAM NARESH PANDEY [REFERRED TO]
BALWANT SINGH VS. STATE OF BIHAR [REFERRED TO]
ADVOCATE GENERAL STATE OF BIHAR VS. MADHYA PRADESH KHAIR INDUSTRIES [REFERRED TO]
STATE OF UTTAR PRADESH VS. JAIRAM [REFERRED TO]
L D JAIKWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHAHZAD HASAN KHAN VS. ISHTIAQ HASAN KHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. CAPTAIN BUDDHIKOTA SUBHA RAO [REFERRED TO]
STATE OF MAHARASHTRA VS. ANAND CHINTAMAN DIGHE [REFERRED TO]
M B SANGHI ADVOCATE VS. HIGH COURT OF PUNJAB AND HARYANA [REFERRED TO]
R S TRIPATHI SUPDT CENTRAL JAIL NAINI ALLAHABAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
BIMLA DEVI VS. STATE OF BIHAR [REFERRED TO]
PRABHU DAYAL VS. STATE [REFERRED TO]
COLLECTOR H C GAUR VS. RAKESH VIJ [REFERRED TO]
VIRENDRA SINGH VS. AVDHESH KUMAR [REFERRED TO]
NANHA S O NABHAN KHA VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJ KISHORE RABIDAS VS. STATE [REFERRED TO]
A MOHAMBARAM VS. M A JAYAVELU [REFERRED TO]
MARAPPA GOUNDER VS. VENKATACHALAM [REFERRED TO]
SHAMSHER SINGH VS. STATE OF PUNJAB [REFERRED TO]
PADAM CHAND JAIN VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) MR . Raja Elango, the contemner herein, who is City Public Prosecutor, Chennai, is facing the contempt proceedings initiated by this Court for having made averments in his affidavit dated 20.8.1997 filed in this Court, which are contemptuous and sweeping and are derogatory in character, wounding the dignity of this Court.

(2.) IN the words of Honourable Justice S. Ratnavel Pandian, as he then was in Supreme Court, the maxim "Salus populi suprema lex", that is, "the welfare of the people is the supreme law" adequately enunciates the idea of law. This can be achieved only when justice is administered lawfully, judicially, without fear or favour and without being hampered and thwarted, and this cannot be effective unless respect for it, is fostered and maintained."

(3.) JUSTICE Ahmadi in M.B. Sanghi v. High Court of Punjab and Haryana ( : A.I.R. 1991 SC 1834) observed thus:

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RAJA ELANGO, CITY PUBLIC PROSECUTOR, CHENNAI Vs. STATE

Referred Judgements :-

JUDGEMENT

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