BALDEV RAJ Vs. SUMESH SACHDEO AND OTHERS

JUDGEMENT

(1.) THE petitioner has come up in a contempt petition with an allegation that the orders of the High Court passed by Hon'ble K.K. Chaubey, J. on 16th December, 1989 and the order passed by Hon'ble S.R. Bhargava, J. on 4th January, 1990 have been breached and thus, this court ought to issue notice of motion to the opposite -parties under the Contempt of Courts Act, 1971. At present this court is not reflecting upon the orders, the breach of which is alleged.

(2.) UPON reading the contempt petition carefully, the court finds that scandalous allegations have been made against the Indian Judicial System. There are comments that the system is corrupt, and there is a special reference to High Court Judges as an institution, as being highly susceptible to corruption. The Judges have not been left alone. The medical fraternity in India, in general, has also been commented uncharitably.

(3.) THE Court inquired of the petitioner on how he came across this letter, which is otherwise a personal communication. The petitioner explained to the court that this communication lies on record appended to a counter -affidavit filed by Jagatri Lal Sachdeo, opposite -party No. 5, in a habeas corpus petition. This letter was set up on record by the opposite parties. The counter affidavit which carries this letter as an annexure was affirmed on 5th June, 1989. This communication has, thus become public information and ceases to be one of private correspondence.