INDER PRAJAPAT Vs. SHRI PRABHATT JHA

JUDGEMENT

(1.) THIS Criminal Contempt Petition has been filed under section 12 of the Contempt of Courts Act, 1971 (for short, the Act) alleging that the respondent has scandalized the High Court by making sarcastic remarks while commenting on the order of the high Court restricting the rallies on M.G. Road, Indore in the interest of environment and general public.

(2.) IT is alleged in the contempt petition that the respondent, on 29.07.2010, before the media persons, had made scandalous and sarcastic remarks about the High Court which were published in the local daily news paper "Raj Express" and "People's Samachar" on 30.07.2010. The petitioner has quoted those remarks in the contempt petition and has made a prayer for punishing the respondent for deliberately and maliciously committing the contempt of the High Court.

(3.) IT is undisputed that that petitioner has approached this Court for initiating the criminal contempt proceedings against the respondent without obtaining the consent of the advocate General.