Lomesh Vidya Sagar Vs. Court of its own motion, Punjab & Haryana High Court at Chandigarh, through its Registrar General
[Criminal Appeal Nos.1176-1178 of 2016 @ SLP (CRL.) Nos.8078-8080 of 2016]
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 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.
The appeals are allowed.
..........................J. (KURIAN JOSEPH)
..........................J. (ROHINTON FALI NARIMAN)
NEW DELHI,
DECEMBER 02, 2016
