DAILY AAJKAAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Though judicial hypersensitiveness is not warranted but angelic silence on the part of a Judge is also not expected to sub-serve the ends of justice as regards the maintenance of majesty of law.

(2.) In India Law of Contempt has been codified in order to allow the Law Courts to uphold the dignity of Courts. The Contempt of Courts Act has been engrafted in the Statute Book, inter alia, for the purpose of bringing in a feeling of confidence in the people in general for due and proper administration of justice in the country. It is however, undoubtedly a powerful weapon in the hands of the Courts and as such it must be exercised with proper care and caution and only in cases of larger interest for the due administration of justice.

(3.) In this matter a suo motu Rule of Contempt was issued by this Court during the course of hearing of an application for stay by reason of publication of certain articles in a local Bengali daily newspaper "AAJKAAL".