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Judgment
Prasanna B. Varale, CJ
Respondent-accused who is produced before this court from judicial custody submits that a memo cum written statement dated 07.02.2023, is forwarded by him. In the memo cum written statement, respondent-accused has made the following statement in paragraph No.16:
“I am seeking/tendering apology in all Crl.CCC cases pending before the High Court i.e., CH-1 and CH-4.”
Respondent-accused is directed to file an affidavit in support of the memo cum written statement and the respondent-accused agreed to file the affidavit and submits that during the course of the day itself he will file the affidavit.
Accordingly, the matters are directed to be listed at 4.30 p.m. today, so as to enable the respondent-accused to file the affidavit.
Pursuant to our order passed today in the forenoon session, the accused has filed an affidavit duly sworn before the Notary Public. It is stated in the affidavit that the accused is a trial Court junior Advocate and he is suffering from some body/physical pain, mental stress and other ailments. It is further stated that he is poor in English as well as in High Court practice and he has no guidance from any Senior Advocates. In view of all the said reasons, he has submitted an apology through the Jail Authorities on 07.02.2023. It is also stated that 6 criminal contempt cases are filed against him in this Court.
Though a reference is made to various criminal contempt cases filed against him, only Crl.CCC No.9/2019, Crl.CCC No.13/2022 and Crl.CCC No.1/2023 are pending consideration in this Court. By accepting the apology tendered by the accused in these three cases i.e., Crl.CCC No.9/2019, Crl.CCC No.13/2022 and Crl.CCC No.1/2023, the contempt proceedings are closed.
The accused shall be released forthwith and an authenticated copy of the order passed today shall be furnished to him.