COURT ON ITS OWN MOTION Vs. RADHA KISHAN

JUDGEMENT

(1.) A prosecution for blackmail had been started in the Court of a learned Magistrate at Delhi. After the first witness the complain-ant, had been examined in chief, counsel for the accused made the following statement:

(2.) COUNSEL appearing for the respondent sub-mits that it was never his Intention to act in any improper manner. I examined the respondent In Court and he has reiterated that he never intended to do anything which was likely to interfere with the course of justice, nor had he any intention to intimidate the witness or to force him to withdraw the criminal matter which he had brought in the Court of the Magistrate.

(3.) IT must be made clear that a counsel is not exempt from the ordinary disability which the law imposes and his position is not inviolable and his privileges cannot extend to interfere with the administration of justice. On the other hand he is expected to Help in subserving the course of justice and not to impede it in any manner.