Court On Its Own Motion vs Vaibhav Kumar Advocate
2025 Latest Caselaw 5537 Del

Delhi High Court

Court On Its Own Motion vs Vaibhav Kumar Advocate on 7 November, 2025

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                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                            Date of decision:7th November,2025
                          +     CONT.CAS.(CRL) 12/2025
                                COURT ON ITS OWN MOTION                        .....Petitioner
                                              Through: None
                                              versus
                                VAIBHAV KUMAR ADVOCATE                      .....Respondent
                                              Through: Respondent-in-person
                                CORAM:
                                HON'BLE MR. JUSTICE VIVEK CHAUDHARY
                                HON'BLE MR. JUSTICE MANOJ JAIN
                                                 JUDGMENT

1. Present contempt petition was registered pursuant to contempt reference dated 29.07.2025 received from learned Additional Sessions Judge/Spl. Judge, NDPS/New Delhi.

2. Notice was issued to the respondent/contemnor and pursuant to the above, respondent/contemnor, a practicing Advocate and member of Bar Council of Delhi is present in person.

3. He got enrolled as an advocate in the year 2012.

4. The facts, in brief, are that during court proceedings, the respondent/contemnor, who was representing the accused, addressed the learned prosecutor with the words 'Aap chalva lo, jaise aapko Court chalvani hai.', thereby implying that it was the prosecutor and not the presiding judge, who controlled the court, and thereby scandalizing the court and lowering its authority.

5. Respondent/contemnor is present in court and, at the very outset, submits his apology. He, however, supplements that his utterances were entirely unintentional and in his practice of last twelve years, he never ever caused any disrespect to the Court.

6. His reply affidavit is already on record in which, inter alia, he has mentioned that he had no intention to scandalize or lower down the image and dignity of the Court and merely prayed for equal and fair opportunity for his client who was in jail for last four years. He has also deposed in his affidavit that he has the highest regard for the courts and cannot even think of tarnishing the image of the Court which is the only source of livelihood for him and his whole family.

7. During the course of the hearing today, as noted already, he has tendered oral apology.

8. Having heard him and keeping in mind the overall facts, his unconditional apology is, hereby, accepted and, resultantly, the contempt proceedings are directed to be closed.

(VIVEK CHAUDHARY) JUDGE

(MANOJ JAIN) JUDGE NOVEMBER 7, 2025/dr/pb