REGISTRAR ADM Vs. KHANDU PUNJU JADHAV

JUDGEMENT

(1.) The contemnor Shri. Khandu Punju Jadhav is charged for committing criminal contempt of the Court as defined under section 2(c) of the Contempt of Courts Act, 1971 and punishable under section 12 of the Contempt of Courts Act, 1971.

(2.) Shri. K.P. Jadhav was convicted for offence punishable under section 13(l)(e) read with 13(2) of the Prevention of Corruption Act, 1988 and sentenced to Rigorous Imprisonment for two years and fine of Rs. 20,000/ - (Rupees twenty thousand), in default to Simple Imprisonment for three months in Special Case No. 86/1995. The judgment and order was delivered on 31 st March 2008 by Shri. R.V. Jatale, Ad hoc Additional Sessions Judge and Special Judge, Dhule.

(3.) The contemnor preferred an appeal against the said judgment and order of conviction to the High Court. The appeal was numbered as Criminal Appeal No. 130/2008. The appeal was admitted by the learned Single Judge of this Court (Coram : Justice V.R. Kingaonkar) on 25th of April 2008. The contemnor filed Criminal Application No. 1306/ 2008 for grant of bail. By an order dated 25th of April, 2008 the learned Single Judge of this Court suspended substantive sentence and released the contemnor on bail.