Bal Thackeray, Editor Samna, In Re v.

Bal Thackeray, Editor Samna, In Re v.

(Supreme Court Of India)

Contempt Petition (Criminal) No. D7042 Of 1995 | 13-02-1996

1. We have perused the affidavits filed by Shri Bal Thackeray including his last affidavit dated 26-10-1995 which was filed by him in accordance with the direction given by us in the order dated 17-10-1995. Shri Bal Thackeray has tendered unconditional apology and expressed regret for his act which led to the initiation of this proceeding. In his affidavit, in addition to expressing his sincere regret and unconditional apology, he has also indicated that he has realised his mistake and he did not intend to cast even the remotest aspersion on any member of this Court. Mr Ram Jethmalani, learned counsel for Shri Bal Thackeray, also gives us assurance to this effect on his behalf. We are satisfied that the unconditional apology which has been tendered and the regret expressed are genuine. We, therefore, accept the same and discharge the notices to all the respondents

2. The contempt petition is disposed of.

Advocate List
Bench
  • HON'BLE JUSTICE J. S. VERMA
  • HON'BLE JUSTICE K. VENKATASWAMI
  • HON'BLE JUSTICE N. P. SINGH
Eq Citations
  • (1998) 8 SCC 660
  • LQ/SC/1996/371
Head Note

accordingly Constitution of India — Arts. 129 & 142 — Contempt of Court — Civil contempt — Unconditional apology accepted — Contempt petition discharged