STATE OF ANDHRA PRADESH Vs. A GOPAL MENON

JUDGEMENT

(1.) These two Criminal Contempt Cases against respondent, Dr. A. Gopal Menon are being taken up and disposed of by a common judgment.

(2.) In Contempt Case No.334 of 1996, this Court has initiated suo motu proceedings for contempt under Section 15 of the Contempt of Courts Act, (70 of 1971) (hereinafter referred to as 'the Act'). These proceedings were initiated on basis of an alleged grievance representation sent by respondent to the Hon'ble the Chief Justice of this Court. The background needs to be stated in brief only.

(3.) The respondent sent a Grievance Petition dated 30th August, 1995 to the Hon'ble Chief Justice of this Court stating thus: