LAWS(APH)-1992-2-1

PUSKURU KISHORE RAO Vs. N JANARDHANA REDDY

Decided On February 19, 1992
PUSKURU KISHORE RAO Appellant
V/S
N.JANARDHANA REDDY Respondents

JUDGEMENT

(1.) Shri N. Janardhana Reddy, Honble Chief Minister of the State of Andhra Pradesh, the first respondent herein, delivered a speech at the inaugural function of the Andhra Pradesh Judicial Academy in Secunderabad on 28-7-1991. The following is the relevant portion of speech as reported in the Hindu dated 29-7-1991 :

(2.) The petitioner herein, a practising advocate at Godavari Khani, Karimnagar District, on reading the speech of the Honble Chief Minister as reported in the newspapers, made an application to the Advocate General under section 15(1)(b) of the Contempt of Courts Act, 1971 seeking his consent to initiate criminal contempt proceedings. That request was rejected by the Advocate General by his letter dated 12-9-1991 inter alia observing :

(3.) The present contempt case was, therefore, filed by the petitioner under Section 15 of the Contempt of Courts Act, 1971 praying that this Court may take cognizance of criminal contempt against the first respondent and punish him.