STATE OF BIHAR Vs. SHAKUNTALA DEVI

JUDGEMENT

(1.) ORIGINAL Criminal Miscellaneous No. 11 of 1995 (R) originated when a Bench of this Court suo motu started proceedings for contempt against Mr. K.K. Jha &aposKamal&apos Advocate of the Patna High Court practising at Ranchi Bench because Mr. K.K. Jha &aposKamal&apos (for short &aposJha&apos) had made derogatory remarks against Hon&aposbie Mr. Justice S.K. Chattopadhyaya of this Court. Suo motu action was taken by a Bench of this Court comprising of S. K. Homchaudhuri and Gurusharan Sharma JJ. and that was on 1.9.1995. In answer to show cause notice Jha made derogatory remarks now against Hon ble Mr. Justice S.K. Homchaudhuri and when he repeated these remarks in the proceedings, this Court again took suo motu action against Jha for having committed contempt of Court. Allegations were also made by Jha against one Advocate, Mrs. Indrani Sen Choudhary. As to how all these two proceedings were started it may be better to refer to the charges which were served upon Jha: ''

(2.) WHEN this Court found that Jha had committed contempt in face of this Court on 28.11.95 which was a criminal contempt, he was taken into custody and then on prayer made on his behalf he was released on his executing a personal bond. This was registered as Original Criminal Misc. No. 15 of 1995 (R). On request made on behalf of Jha the matter was adjourned to 30.11.95 when charges aforementioned were served upon him.

(3.) WE adjourned the matter to 12.1.1996 when Jha did not appear. We issued bailable warrant of arrest for his appearance in Court on 19.1.1996 when again he defaulted. He ultimately appeared on 29.1.1996 and tendered unconditional apology for his conduct and wanted forgiveness and prayed that contempt proceedings against him be dropped.