B A SHELAR Vs. M S MENON

JUDGEMENT

(1.) ON a reference made by Mr. B. A. Shelar, Metropolitan Magistrate, 21st Court, Bandra, mumbai, under Section 15 (2) of the Contempt of the Courts act to this Court, for taking cognizance of the criminal contempt committed by M. S. Menon, Advocate, a Division bench of this Court (Coram : G. D. Patil and A. M. Khanwilkar, JJ.), vide its order dated 4-12-2000, issued notice to M. S. Menon, Advocate.

(2.) THE factual matrix from which this notice arises, in short, is as under :

(3.) MR. M. S. Menon, Advocate, who, as directed by us vide our order dated 7-3-2001, is present in the Court today. Although he has filed a detailed reply, but has not in any manner sought to justify the statements quoted above. Instead he has offered his unconditional apology and has expressed profound regret at making the said statements. He has urged that we should accept his unconditional apology and discharge the notice.