A divisional bench of Karnataka High Court consisting of Chief Justice Abhay S. Oka and Justice Suraj Govindraj, discharged the suo-motu contempt of the court proceeding made by it against the officials of five District Bar Associations. This was done in the view of the unconditional apology given by the Bar Association to the court for Abstaining from the court work.
The office bearers in their statement on oath wrote the following:
“I submit that I shall abide by the Judgment of the Hon'ble Apex court in the matter of Ex-Captain Harish Uppal v. Union of India and Others reported in (2003) 2 SCC 45 and Krishnakant Tamrakar v. State of Madhya Pradesh reported in (2018) 17 SCC 27 and assure that there shall not be any boycott of courts henceforth."
Thereafter, the court accepted the unconditional apology tendered by the accused. The court thus discharged the notice of contempt of court against the Bar Association and the criminal petition was also disposed off.
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