Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.1176-1178 OF 2016
(@SLP(CRL.)Nos.8078-8080 OF 2016)
LOMESH VIDYA SAGAR APPELLANT
VERSUS
COURT OF ITS OWN MOTION,
PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH, THROUGH ITS
REGISTRAR GENERAL RESPONDENT
J U D G M E N T
KURIAN, J.
Heard learned counsel for the appellant.
Leave granted.
The appellant is aggrieved by the order passed by the High
Court whereby he has been convicted under the provisions of the
JUDGMENT
Contempt of Courts Act, 1971 and imposition of penalty to the tune
of Rs.1,00,000/- (Rupees One Lac), in all the three cases.
Having regard to the submissions made by the learned counsel
for the appellant and taking note of the apologetic stand of the
appellant and since the appellant had tendered unconditional and
unqualified apology, we are of the considered view that the
interest of justice would be served if the conviction as also the
penalty be set aside. Ordered accordingly.
Page 1
2
The appeals are allowed.
...........................J.
KURIAN JOSEPH
( )
..........................J.
( ROHINTON FALI NARIMAN )
NEW DELHI,
DECEMBER 02, 2016
JUDGMENT
Page 2