REGISTRAR (JUDICIAL) Vs. G.MANOHARAN

JUDGEMENT

(1.) For the sake of convenience, the actors in this legal play will be referred to by their name.

(2.) The factual matrix of the case is as follows:-

(3.) We took cognizance and issued statutory notice to Manoharan on 22.03.2019. On 22.04.2019, Manoharan appeared before us. When we apprised him of his right to legal assistance, he stated that he does not require any legal assistance and that he himself would defend the case. To satisfy ourselves, we gave him the communication dated 03.08.17 and asked him whether he disowns it, for which, he stated clearly and categorically that he owns it. We furnished him with a copy of the order of initiating contempt proceedings, the consent letter dated 15.02.2019 passed by the learned Advocate General and the impugned letter dated 03.08.2017 that was sent by him to the Registry, inasmuch as those were the documents on the basis of which the contempt proceedings stood predicated. We adjourned the case to 24.04.2019. On 24.04.2019, Manoharan appeared. Since he did not dispute sending the impugned communication dated 03.08.2017, we framed the charge against him in Tamil, the free English translation of which is as under:-