RAKESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Cr.M.P. has been filed by the petitioner, who is practicing advocate of this Court for modification of the order dtd. 25/9/2025 passed in ABA No.5362 of 2025 with ABA No.5131 of 2025 passed by this Court.

(2.) Mrs. Ritu Kumar, learned counsel appearing for the petitioner submits that on the fateful day, some untoward incident occurred in the court proceeding inadvertently by the petitioner, who is arguing counsel in both the ABAs and in view of request made by the Members of Bar, the Court has not passed any sentence order, however, referred the matter to the Jharkhand State Bar Council, considering that the said Body is the disciplinary authority of the advocates. She also submits that the petitioner in categorical terms has tendered unconditional and unqualified apology for such act, which happened on that day. She also submits that the petitioner has also given an undertaking to the effect that such act will never be repeated by the petitioner before any Court and in view of that the apology may kindly be accepted and the petitioner be exempted to face the consequence of the said order at the behest of Jharkhand State Bar Council.

(3.) Mr. Rakesh Kumar, learned counsel is also present and in open Court, he submits that he is seeking apology from the Court from the core of heart and apology is not intentional to avoid the rigor of the order. He may kindly be exonerated.