PRABHAKAR RAO ANTARKAR Vs. STATE OF M P

JUDGEMENT

(1.) THE Petitioner is a member of the Bar at Hoshangabad, who is aggrieved of the generalised remarks passed in order sheet dated 28-2-1995, against the members of the Bar in Sessions Trial No. 228/93 by Shri P. K. Tiwari, III Additional Session Judge, Hoshangabad, has filed this petition under Section 482 of the Criminal Procedure Code for expunging the remarks.

(2.) SHRI Imtiyaz Hussain, learned counsel submits that the generalised remarks against the members of the Bar of adopting and protracting the trial by delay-diling tactics are unwarranted, whereby the members of the Bar have been condemned without hearing. The general remarks against the members of the Bar has affected the reputation of the members of the bar in general. He submitted that while dealing a case a Judge should have restrain while condemning any person and passing of strictures should be avoided.

(3.) HAVING heard the counsel, I am of the opinion that sweeping and generalised remarks against the entire members of the bar in general in a criminal trial pending before the Learned Additional Sessions Judge were neither justified nor were necessary for the disposal of the case as it is well settled that sweeping remarks should not be made in judicial proceedings.