WASUDEORAO G SHEOREY Vs. GOPAL DATTATRAYA KARKARE

JUDGEMENT

(1.) THIS is an appln. under Section 3, Contempt of Courts Act, by an accused person for taking suitable action against the non-appct, for alleged contempt of Ct.

(2.) THE non-appct. Shri Karkare is the Editor of a weekly newspaper called "new Leader", while the appct. is the Managing Editor of a daily newspaper called "the Nagpur Times". There appeared, according to the non-appct. in the issue of Nagpur Times of 19-2-1950 an article entitled "ethics of Shoe-beating". Alleging that this article contained matter which, besides being "grossly insulting to him" and defamatory, was an "open incitement to the unintelligent and easily excitable" element in society to use violence against him, he preferred a complaint against the appct. in the Ct. of a Mag. First Class, Nagpur, under Sections 500 and 504, I. P. Code on 20-2-1960.

(3.) IN the issue of the New Leader of 22-2-1950 there appeared an open letter to the Directors of "nawa Samaj Ltd. ," which company owns the "nagpur Times". That letter invites them, in substance, to go through the article which appeared in the Nagpur Times on 19-2-1950, find out and ascertain how far their association with the paper is compatible with their "own conception of standards of public controversy or maintenance of some kind of standard of journalism" and suggests that they should either remove Shri Sheorey from the position which he holds or "resign or wind up" the concern.