Karnataka High Court
Registrar General High Court Of ... vs H S Balaram Editor The Times Of India on 19 August, 2017
Bench: Jayant Patel, B.S Patil, A.S.Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF AUGUST 2017
PRESENT
THE HON'BLE MR.JUSTICE JAYANT PATEL,
THE HON'BLE MR.JUSTICE B.S.PATIL
AND
THE HON'BLE MR.JUSTICE A.S.BOPANNA
CRL.CCC NO.80/2002
C/W
CRL.CCC NOS.76/2002, 81/2002, 2/2003, 13/2003,
14/2003, 15/2003, 16/2003, 17/2003, 18/2003,
19/2003, 20/2003, 21/2003, 45/2003, 46/2003,
47/2003, 48/2003, 49/2003, 50/2003, 51/2003,
52/2003, 53/2003 AND 54/2003
IN CRL.CCC NO.80/2002:
BETWEEN:
REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE ...COMPLAINANT
(BY SRI.P.M.NAWAZ, SPP A/W SMT.NAMITHA
MAHESH.B.G, ADVOCATE)
SRI.K.KASTURI, SR.ADVOCATE & SRI.PRAMOD NAIR,
AMICUS CURIAE;
2
AND:
1. MR.H S BALARAM
EDITOR, THE TIMES OF INDIA
MG ROAD
BANGALORE-1
2. MR.K T MARAMKAL
REPORTER
THE TIMES OF INDIA
MYSORE
3. MR. ALLEN CARVALO
PRINTER
THE TIMES OF INDIA
M.G.ROAD
BANGALORE-1
4. MR. K R RAMESH
PUBLISHER
THE TIMES OF INDIA
M.G.ROAD
BANGALORE-1 ...ACCUSED
(BY SRI.UDAYA HOLLA, SR.ADVOCATE A/W
SRI.M.S.RAJENDRA, ADVOCATE)
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
3
IN CRL.CCC NO.76/2002:
BETWEEN:
B G KOSHY
AGED ABOUT 54 YEARS,
S/O LATE MR.GEORGE KOSHY
AT NO.101, MB CENTRE,
134, INFANTRY ROAD,
BANGALORE - 560 001 ...COMPLAINANT
(BY SRI.NAVKESH BATRA A/W
SMT. B R DHANALAKSHMI, ADVOCATES)
AND:
1. THE EDITOR
(MR.K.N.SHANTHKMAR)
DECCAN HERALD
MG ROAD, BANGALORE - 560 001.
2. THE EDITOR
MR.BALARAM
TIMES OF INDIA, M.G.ROAD,
BANGALORE - 560 001
3. THE EDITOR
MR.HARI PRASAD
INDIAN EXPRESS,
QUEENS ROAD,
BANGALORE - 560 001.
4. THE EDITOR
MR.VIRSANGHVI
HINDUSTAN TIMES,
18-20, KASTURBA GANDHI MARG,
NEW DELHI-110 001.
4
5. THE EDITOR
SMT.GAURI LANKESH
LANKESH PATRIKA,
NO.9, E.A.T.STREET,
BASAVANAGUDI,
BANGALORE - 560 004.
6. STATE OF KARNATAKA
REPRESENTED BY ITS CHIEF SECRETARY
7. MR. ADHIP CHOUDHURY
PRINCIPAL SECRETARY
& ADDL. CHIEF SECRETARY (HOME),
VIDHANA SOUDHA,
BANGALORE-560 005.
8. MR. C CHANDRASEKAR
COMMISSIONER OF POLICE,
MYSORE. ... ACCUSED
THIS CRL. CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
CONTEMPT OF COURT ACT, 1971 PRAYING TO INITIATE:
A) APPROPRIATE ACTION AGAINST THE RESPONDENTS;
AND B) AWARD THE COSTS OF THESE PROCEEDINGS.
IN CRL.CCC NO.81/2002:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE ...COMPLAINANT
(BY SRI P M NAWAZ, SPP A/W
SMT NAMITHA MAHESH B G, HCGP)
5
SRI K KASTURI, SR. COUNSEL AND
SRI PRAMOD NAIR, AMICUS CURIAE
AND:
1. H S BALARAM
EDITOR,
THE TIMES OF INDIA,
M.G.ROAD,
BANGALORE 560 001
2. MS. NAHEEDA ATAULLAH
THE REPORTER
THE TIMES OF INDIA
M.G.ROAD,
BANGALORE 560 001.
3. MR.ALLEN CARVALO
PRINTER
THE TIMES OF INDIA
M.G. ROAD
BANGALORE-560 001.
4. K R RAMESH
THE PUBLISHER,
THE TIMES OF INDIA,
M.G.ROAD,
BANGALORE 560 001. ...ACCUSED
(BY SRI UDAYA HOLLA, SR. COUNSEL FOR
SRI M S RAJENDRA, ADVOCATE)
THIS CRL. CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SECTION 15(1) OF
THE CONTEMPT OF COURTS ACT, 1971, PRAYING TO
6
INITIATE ACTION FOR CONTEMPT OF COURT AGAINST
THE RESPONDENTS AND FOR PUNISHING THEM IN
ACCORDANCE WITH LAW.
IN CRL.CCC NO.2/2003:
BETWEEN:
SMT. PRAMILA NESARGI
W/O LATE M S NESARGI
AGED ABOUT 63 YEARS
R/AT 844-A 100 FEET ROAD
INDIRANAGAR
BANGALORE - 560 038.
...COMPLAINANT
(BY SMT PRAMILA NESARGI, PARTY IN PERSON)
AND:
1. SRI.BALARAM
EDITOR
TIMES OF INDIA
M.G. ROAD
BANGALORE
2. SRI.RAMESH
PUBLISHER
TIMES OF INDIA
M G ROAD
BANGALORE
3. ALLEN CONVELLO
PRINTER
TIMES OF INDIA
M G ROAD
7
BANGALORE
4. MARAMKAL
REPORTER
TIMES OF INDIA
M G ROAD
BANGALORE
5. VIJAY SANKESHWAR
PUBLISHER AND PROPRIETOR
VIJAYA KARNATAKA
NO 38, A M ROAD
KALASIPALYAM NEW EXTENSION
BANGALORE-560 002
6. ANAND PRINTERS
PRINTER
VIJAYA KARNATAKA
NO 9/A PANTHARAPALYA VILLAGE
NAYANDAHALLI
MYSORE ROAD
BANGALORE - 560 039.
7. VISHWESWAR BHAT
EXECUTIVE MANAGING EDITOR
VIJAYA KARNATAKA
NO 38, A M ROAD
KALASIPALYAM NEW EXTENSION
BANGALORE - 560 002
8. REPORTER
VIJAYA KARNATAKA
NO 38, A M ROAD
KALASIPALYAM NEW EXTENSION
BANGALORE-560 002
8
9. GAURI LANKESH
EDITOR
LANKESH PATRIKA
NO 9 EAT STREET
BASAVANGUDI
BANGALORE-560004
10. P L INDRAJIT
PRINTER, PUBLISHER & PROPRIETOR
LANKESH PATRIKA
NO.9, EAT STREET
BASAVANAGUDI
BANGALORE - 560 004
11. REPORTER
LANKESH PATRIKA
NO.9, EAT STREET
BASAVANGUDI
BANGALORE - 560 004
12. RAVI BELAGERE
EDITOR, PUBLISHER & PROPRIETOR
HI BANGALORE
NO.2, NEAR PETROL BUNK
80 FEET ROAD, KADIRENAHALLI
PADMANABHANAGAR, BANASHANKARI II STAGE
BANGALORE - 560 070
13. BHAVANA PRINTERS
PRINTER
HI BANGALORE
NO.2, NEAR PETROL BUNK
80 FEET ROAD, KADIRENAHALLI
PADMANABHANAGAR, BANASHANKARI II STAGE
BANGALORE - 560 070
9
14. REPORTER
HI BANGALORE
NO.2, NEAR PETROL BUNK
80 FEET ROAD
KADIRENAHALLI
PADMANABHANAGAR, BANASHANKARI II STAGE
BANGALORE - 560 070
15. EDITOR
THE WEEK
MALAYALA MANORAMA
KERALA
16. PRINTER
THE WEEK
MALAYALA MANORAMA
KERALA
17. PUBLISHER
THE WEEK
MALAYALA MANORAMA
KERALA
18. REPORTER
THE WEEK
MALAYALA MANORAMA
KERALA
19. SHANTHANU DATTA
EDITOR (KARNATAKA)
THE NEW INDIAN EXPRESS
NO.1, QUEENS ROAD
BANGALORE - 560 001
20. K SANKARAN NAYAR
PRINTER & PUBLISHER
10
THE NEW INDIAN EXPRESS
BANGALORE
21. EXPRESS PUBLICATIONS (MADURAI) LTD
PUBLISHER
THE NEW INDIAN EXPRESS
NO.1, QUEENS ROAD
BANGALORE - 560 001
22. REPORTER
THE NEW INDIAN EXPRESS
NO.1, QUEENS ROAD
BANGALORE - 560 001
23. T K THYAGARAJ
EDITOR, NOTA
NO.451/21, 6TH CROSS
TRIVENI ROAD, YESHWANTHPUR
BANGALORE - 560 022
24. H M SATHYANARAYANAREDDY
PRINTER & PUBLISHER, NOTA
NO.451/21, 6TH CROSS
TRIVENI ROAD, YESHWANTHPUR
BANGALORE - 560 022
25. M/S ANJANADRI HI-TECH PRINTERS PVT. LTD
PRINTER, NOTA
NO.451/21, 6TH CROSS
TRIVENI ROAD, YESHWANTHPUR
BANGALORE - 560 022
26. REPORTER
NOTA
NO.451/21, 6TH CROSS
TRIVENI ROAD, YESHWANTHPUR
11
BANGALORE - 560 022. ...ACCUSED
THIS CRL. CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA AND SEC. 15 OF THE
CONTEMPT OF COURTS ACT BY THE PARTY IN PERSON,
PRAYING TO TAKE SUO MOTU ACTION AD COGNISANCE
OF CRIMINAL CONTEMPT AGAINST THE ACCUSED IN
THE INTEREST OF JUSTICE AND EQUITY.
IN CRL. CCC NO.13/2003:
BETWEEN:
B G KOSHY
AGED ABOUT 54 YEARS,
S/O LATE MR.GEORGE KOSHY,
AT NO.101, M B CENTRE,
134, INFANTRY ROAD,
BANGALORE - 560 001. ...COMPLAINANT
(BY SRI NAVKESH BATRA AND
SMT B R DHANALAKSHMI, ADVOCATES)
AND:
1. MR.AKSHAYA MUKUL
REPORTER,
TIMES NEWS NETWORK,
THE TIMES OF INDIA,
FOURTH ESTATE LTD.,
NO.14, PHASE I,
PEENYA INDUSTRIAL AREA,
BANGALORE - 560 058.
2. MR.RAKESH BHATNAGAR
REPORTER,
12
TIMES NEWS NETWORK,
THE TIMES OF INDIA,
FOURTH ESTATE LTD.,
NO.14, PHASE I,
PEENYA INDUSTRIAL AREA,
BANGALORE - 560 058.
3. MR.H S BALARAM
EDITOR,
THE TIMES OF INDIA
M G ROAD,
BANGALORE -1.
4. MR.ALLEN CARVALO
PRINTER,
THE TIMES OF INDIA,
M G ROAD,
BANGALORE - 1.
5. K R RAMESH
PUBLISHER,
THE TIMES OF INDIA
M G ROAD,
BANGALORE - 1. ... ACCUSED
THIS CRL.CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
CONTEMPT OF COURT ACT 1971, PRAYING TO A)
INITIATE APPROPRIATE ACTION FOR CRIMINAL
CONTEMPT AGAINST THE RESPONDENTS B) ISSUE
CONTEMPT NOTICE AGAINST THE RESPONDENTS C)
PUNISH THE RESPONDENTS UNDER THE CONTEMPT
OF COURTS ACT, 1971 D) AWARD THE COSTS OF
THESE PROCEEDINGS AND ETC.
13
IN CRL.CCC NO.14/2003:
BETWEEN:
B G KOSHY
AGED ABOUT 54 YEARS,
S/O LATE MR.GEORGE KOSHY,
AT NO.101, M B CENTRE,
134 INFANTRY ROAD,
BANGALORE - 560 001. ...COMPLAINANT
(BY SRI NAVKESH BATRA A/W
SMT. B R DHANALAKSHMI, ADVOCATES)
AND:
1. MR. SINGHVI
THE EDITOR
HINDUSTAN TIMES,
18-20, KASTURBA GANDHI MARG,
NEW DELHI-110 001.
2. THE REPORTER
HINDUSTAN TIMES,
18-20, KASTURBA GANDHI MARG,
NEW DELHI-110 001.
3. MR. RAJAN KOHLI
THE PRINTER &
EXECUTIVE PRESIDENT
HINDUSTAN TIMES,
18-20, KASTURBA GANDHI MARG,
NEW DELHI - 110 001
4. PRIYAVRAT BHARTIA,
THE PUBLISHER
HINDUSTAN TIMES,
14
18-20, KASTURBA GANDHI MARG,
NEW DELHI - 110 001. ...ACCUSED
THIS CRL.CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
CONTEMPT OF COURT ACT 1971, PRAYING TO A)
INITIATE APPROPRIATE ACTION FOR CRIMINAL
CONTEMPT AGAINST THE RESPONDENTS B) ISSUE
CONTEMPT NOTICE AGAINST THE RESPONDENTS C)
PUNISH THE RESPONDENTS UNDER THE CONTEMPT
OF COURTS ACT, 1971 D) AWARD THE COSTS OF
THESE PROCEEDINGS AND ETC.,.
IN CRL.CCC NO.15/2003:
BETWEEN:
Y N NAGARAJA
ADVOCATE,
'PANCHAVATI' APARTMENTS,
NO.219, 5TH MAIN,
SRIRAMPURAM,
BANGALORE - 560 021. ...COMPLAINANT
(BY SRI.Y N NAGARAJA, PARTY-IN-PERSON)
AND:
MR.M N CHELUVACHAR
THE EDITOR,
REPORTER
PRINTER, PUBLISHER
RADIANT, MYSORE ... ACCUSED
THIS CRL.CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
15
CONTEMPT OF COURT ACT, 1971, PRAYING TO LEFT
OUT 'RADIANT NEWSPAPER' GRACIOUSLY BE PLEASED
TO BE BROUGHT INTO BOOKS BY INITIATING
APPROPRIATE CONTEMPT PROCEEDINGS FOR HAVING
INDULGED IN ACTIVITIES OF LOWERING THE PRESTIGE
OF ENTIRE LEGAL FRATERNITY, THE ENTIRE
ADMINISTRATION OF JUSTICE AND THE JUDGES TO
DISREPUTE BY PUBLISHING UNCONFIRMED AND
UNRELIABLE NEWS ITEMS WITHOUT VERIFYING THE
VERACITY OR GENUINENESS OF THE SOURCE AND
INITIATE SUCH OTHER ACTION AS DEEMED FIT UNDER
THE FACTS AND CIRCUMSTANCES OF THE CASE SO AS
TO SECURE THE ENDS OF JUSTICE AND UPHOLD THE
DIGNITY OF THE ENTIRE JUDICIARY.
IN CRL.CCC NO.16/2003:
BETWEEN:
MR.Y N NAGARAJA
ADVOCATE.,
'PANCHAVATI' APARTMENTS,
NO.219, 5TH MAIN,
SRIRAMPURAM,
BANGALORE - 560 021
...COMPLAINANT
(BY SRI. Y N NAGARAJA, PARTY IN PERSON)
AND:
1. AROON PURIE
EDITOR-IN-CHIEF,
INDIA TODAY,
F-14/5 CONNAUGHT PLACE
NEW DELHI-110 001.
16
2. PRABA CHAWLA
PRINTER
INDIA TODAY
LIVING MEDIA INDIA LTD.
THOMPSON PRESS INDIA LTD
18/35, MILE STONE
DELHI MATHURA ROAD
FARIDABAD
HARYANA.
3. SUMIT MITRA
REPORTER,
INDIA TODAY,
F-14/15 CONNAUGHT PLACE
NEW DELHI-110 001.
4. PUBLISHER/DIRECTOR
INDIA TODAY
MALCOLM DE MISTRY
F-14/15 CONNAUGHT PLACE
NEW DELHI-110 001. ... ACCUSED
THIS CRL.CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
CONTEMPT OF COURT ACT, 1971, PRAYING THAT LEFT
OUT INDIA TODAY WEEKLY MAGAZINE GRACIOUSLY BE
PLEASED TO BE BROUGHT INTO BOOKS BY INITIATING
APPROPRIATE CONTEMPT PROCEEDINGS FOR HAVING
INDULGED IN ACTIVITIES OF LOWERING THE PRESTIGE
OF ENTIRE LEGAL FRATERNITY, THE ENTIRE
ADMINISTRATION OF JUSTICE AND THE JUDGES TO
DISREPUTE BY PUBLISHING UNCONFIRMED AND
UNRELIABLE NEWS ITEMS WITHOUT VERIFYING THE
VERACITY OR GENUINENESS OF THE SOURCE AND
17
INITIATE SUCH OTHER ACTION AS DEEMED FIT UNDER
THE FACTS AND CIRCUMSTANCES OF THE CASE SO AS
TO SECURE THE ENDS OF JUSTICE AND UPHOLD THE
DIGNITY OF THE ENTIRE JUDICIARY.
IN CRL.CCC NO.17/2003:
BETWEEN:
MR.Y N NAGARAJA
ADVOCATE
'PANCHAVATI' APARTMENTS
NO.219, 5TH MAIN
SRIRAMPURAM
BANGALORE - 560 021 ...COMPLAINANT
(BY SRI. Y N NAGARAJA - PARTY IN PERSON)
AND:
1. MR.SOLI SORABJEE
ATTORNEY GENERAL OF INDIA
SUPREME COURT
NEW DELHI
2. A N JAYARAM
ADVOCATE GENERAL
STATE OF KARNATAKA,
ADVOCATE GENERAL'S CHAMBERS,
HIGH COURT OF KARNATAKA
BANGALORE - 560 001. ... ACCUSED
THIS CRL.CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
CONTEMPT OF COURT ACT, 1971, PRAYING THAT THE
RESPONDENTS GRACIOUSLY BE PLEASED TO BE
18
BROUGHT INTO BOOKS BY INITIATING APPROPRIATE
CONTEMPT PROCEEDINGS FOR HAVING INDULGED IN
ACTIVITIES OF LOWERING THE PRESTIGE OF ENTIRE
LEGAL FRATERNITY, THE ENTIRE ADMINISTRATION OF
JUSTICE AND THE JUDGES TO DISREPUTE BY
PUBLISHING ORGANISING/PARTICIPATING IN SUCH
STAGE MANAGED SEMINARS ORGANISED TO
INTERFERE WITH THE TRIAL IN C.C.C. NOS.81 &
80/2002 AND INITIATE SUCH OTHER ACTION AS
DEEMED FIT UNDER THE FACTS AND CIRCUMSTANCES
OF THE CASE SO AS TO SECURE THE ENDS OF
JUSTICE AND UPHOLD THE DIGNITY OF THE ENTIRE
JUDICIARY.
IN CRL.CCC NO.18/2003:
BETWEEN:
MR.Y N NAGARAJA
ADVOCATE
'PANCHAVATI' APARTMENTS
NO.219, 5TH MAIN
SRIRAMPURAM
BANGALORE - 560 021 ...COMPLAINANT
(BY SRI. Y N NAGARAJA, PARTY IN PERSON)
AND:
SRI K N HARIKUMAR
THE PRINTERS (MYSORE) LTD.,
M G ROAD
BANGALORE - 560 001. ...ACCUSED
19
THIS CRL.CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
CONTEMPT OF COURT ACT, 1971, PRAYING THAT THE
RESPONDENT GRACIOUSLY BE PLEASED TO BE
BROUGHT INTO BOOKS BY INITIATING APPROPRIATE
CONTEMPT PROCEEDINGS FOR HAVING INDULGED IN
ACTIVITIES OF LOWERING THE PRESTIGE OF ENTIRE
LEGAL FRATERNITY, THE ENTIRE ADMINISTRATION OF
JUSTICE AND THE JUDGES TO DISREPUTE BY
PUBLISHING ORGANISING/ PARTICIPATING IN SUCH
STAGE MANAGED SEMINARS ORGANISED TO
INTERFERE WITH THE TRIAL IN C.C.C.NOS.81 AND 80
OF 2002 AND INITIATE SUCH OTHER ACTION AS
DEEMED FIT UNDER THE FACTS AND CIRCUMSTANCES
OF THE CASE SO AS TO SECURE THE ENDS OF
JUSTICE AND UPHOLD THE DIGNITY OF THE ENTIRE
JUDICIARY.
IN CRL.CCC NO.19/2003:
BETWEEN:
MR.Y N NAGARAJA
ADVOCATE
PANCHAVATI APARTMENTS
NO 219, 5TH MAIN
SRIRAMPURAM
BANGALORE - 560 021. ...COMPLAINANT
(BY SRI.Y N NAGARAJA, PARTY IN PERSON)
AND:
1. THE CHIEF EXECUTIVE OFFICER
20
DOORDARSHAN
SANSAD MARG
NEW DELHI
2. MRS.SUSHMA SWARAJ
INFORMATION AND BROADCASTING MINISTER
SHASTRI BHAVAN
NEW DELHI - 110 001.
3. MR.PAVAN CHOPRA
SECRETARY
INFORMATION & BROADCASTING
SHASTRI BHAVAN
NEW DELHI -110 001. ...ACCUSED
THIS CRL.CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
CONTEMPT OF COURT ACT, 1971, PRAYING THAT
RESPONDENTS GRACIOUSLY BE PLEASED TO BE
BROUGHT INTO BOOKS BY INITIATING APPROPRIATE
CONTEMPT PROCEEDINGS FOR HAVING INDULGED IN
ACTIVITIES OF LOWERING THE PRESTIGE OF ENTIRE
LEGAL FRATERNITY, THE ENTIRE ADMINISTRATION OF
JUSTICE AND THE JUDGES TO DISREPUTE BY
BROADCASTING UNCONFIRMED AND UNRELIABLE
NEWS ITEMS WITHOUT VERIFYING THE VERACITY OR
GENUINENESS OF THE SOURCE AND INITIATE SUCH
OTHER ACTION AS DEEMED FIT UNDER THE FACTS
AND CIRCUMSTANCES OF THE CASE SO AS TO SECURE
THE ENDS OF JUSTICE AND UPHOLD THE DIGNITY OF
THE ENTIRE JUDICIARY.
21
IN CRL.CCC NO.20/2003:
BETWEEN:
MR.Y N NAGARAJA
ADVOCATE,
'PANCHAVATI' APARTMENTS,
NO.219, 5TH MAIN,
SRIRAMPURAM,
BANGALORE - 560 021 ...COMPLAINANT
(BY SRI. Y N NAGARAJA, PARTY IN PERSON)
AND:
1. SRI GUNDA BHAT
EDITOR
SAMYUKTHA KARNATAKA
'LOKASHIKSHANA TRUST
RESIDENCY ROAD
BANGALORE-560 001.
2. SRI GUNDA BHAT
PRINTER
SAMYUKTHA KARNATAKA
RESIDENCY ROAD
BANGALORE-560 001.
3. SRI GUNDA BHAT
REPORTER
SAMYUKTHA KARNATAKA
RESIDENCY ROAD
BANGALORE-560 001.
4. SRI GUNDA BHAT
PUBLISHER
SAMYUKTHA KARNATAKA
22
RESIDENCY ROAD
BANGALORE-560 001. ... ACCUSED
THIS CRL.CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
CONTEMPT OF COURT ACT, 1971, PRAYING THAT THE
LEFT OUT SAMYUKTA KARNATAKA, GRACIOUSLY BE
PLEASED TO BE BROUGHT INTO BOOKS BY INITIATING
APPROPRIATE CONTEMPT PROCEEDINGS FOR HAVING
INDULGED IN ACTIVITIES OF LOWERING THE PRESTIGE
OF ENTIRE LEGAL FRATERNITY, THE ENTIRE
ADMINISTRATION OF JUSTICE AND THE JUDGES TO
DISREPUTE BY PUBLISHING UNCONFIRMED AND
UNRELIABLE NEWS ITEMS WITHOUT VERIFYING THE
VERACITY OR GENUINENESS OF THE SOURCE AND
INITIATE SUCH OTHER ACTION AS DEEMED FIT UNDER
THE FACTS AND CIRCUMSTANCES OF THE CASE SO AS
TO SECURE THE ENDS OF JUSTICE AND UPHOLD THE
DIGNITY OF THE ENTIRE JUDICIARY.
IN CRL. CCC NO.21/2003:
BETWEEN:
Y N NAGARAJA
ADVOCATE
PANCHAVATI APARTMENTS
NO.219, 5TH MAIN
SRIRAMPURAM,
BANGALORE - 560 021. ...COMPLAINANT
(BY SRI.Y N NAGARAJA, PARTY IN PERSON)
23
AND:
MR.RAVI BELAGERE
THE EDITOR, REPORTER
PRINTER, PUBLISHER,
HAI BANGALORE
BHAVANA PRINTERS
NO.2, NEAR PETROL BUNK
80 FEET ROAD
KADIRENAHALLI,
PADMANABHANAGAR,
BANASHANKARI II STAGE,
BANGALORE - 560 070. ...ACCUSED
THIS CRL.CCC IS FILED UNDER ARTICLE 215 OF
THE CONSTITUTION OF INDIA R/W SEC. 2(C) OF THE
CONTEMPT OF COURT ACT, 1971, PRAYING THAT THE
LEFT OUT HAI BANGALORE, KANNADA WEEKLY
NEWSPAPER GRACIOUSLY BE PLEASED TO BE
BROUGHT INTO BOOKS BY INITIATING APPROPRIATE
CONTEMPT PROCEEDINGS FOR HAVING INDULGED IN
ACTIVITIES OF LOWERING THE PRESTIGE OF ENTIRE
LEGAL FRATERNITY, THE ENTIRE ADMINISTRATION OF
JUSTICE AND THE JUDGES TO DISREPUTE BY
PUBLISHING UNCONFIRMED AND UNRELIABLE NEWS
ITEMS WITHOUT VERIFYING THE VERACITY OR
GENUINENESS OF THE SOURCE AND INITIATE SUCH
OTHER ACTION AS DEEMED FIT UNDER THE FACTS
AND CIRCUMSTANCES OF THE CASE SO AS TO SECURE
THE ENDS OF JUSTICE AND UPHOLD THE DIGNITY OF
THE ENTIRE JUDICIARY.
24
IN CRL.CCC NO.45/2003:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE. ...COMPLAINANT
(BY SRI P M NAWAZ, SPP A/W
SMT NAMITHA MAHESH B G, HCGP)
SRI.K KASTURI, SENIOR ADVOCATE &
SRI. PRAMOD NAIR, AMICUS CURIAE
AND:
1. MR. SHANTANU DATTA
EDITOR
THE NEW INDIAN EXPRESS
QUEENS ROAD
BANGALORE-1.
2. MR. K R YOGESH
REPORTER
THE NEW INDIAN EXPRESS
QUEENS ROAD
BANGALORE-1.
3. MR. SANKARAN NAIR
PRINTER AND PUBLISHER
THE NEW INDIAN EXPRESS
QUEENS ROAD
BANGALORE-1. ... ACCUSED
(BY SRI V G DHARMA KUMAR, ADVOCATE)
25
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
IN CRL.CCC NO.46/2003:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE. ...COMPLAINANT
(BY SRI P M NAWAZ, SPP
A/W SMT NAMITHA MAHESH B G, HCGP)
SRI K KASTURI, SENIOR COUNSEL
AND SRI PRAMOD NAIR, AMICUS CURIAE
AND:
1. K N SHANTHAKUMAR,
EDITOR
DECCAN HERALD
M.G.ROAD
BANGALORE-1
2. MISS GAYATHRI NIWAS
CHIEF REPORTER
DECCAN HERALD
M.G.ROAD
BANGALORE-1
26
3. K RAMACHAND
PRINTER & PUBLISHER
DECCAN HERALD
M.G.ROAD
BANGALORE - 560 001. ... ACCUSED
(BY SRI RAMDAS, SR. COUNSEL)
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
IN CRL.CCC NO.47/2003:
BETWEEN:
REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE. ...COMPLAINANT
(BY SRI P M NAWAZ, SPP
A/W SMT NAMITHA MAHESH B G, HCGP)
SRI K KASTURI, SENIOR COUNSEL
AND SRI PRAMOD NAIR, AMICUS CURIAE
AND:
1. SRI VENKATANARAYANA
EDITOR
KANNADA PRABHA
M.G.ROAD
27
BANGALORE - 560001
2. SRI K R YOGESH
REPORTER
KANNADA PRABHA
M.G.ROAD
BANGALORE - 560001
3. MR. SANKARAN NAIR
PRINTER AND PUBLISHER
KANNADA PRABHA
M.G.ROAD
BANGALORE -560 001. ... ACCUSED
(BY SRI V G DHARMA KUMAR AND
SRI C GOWRI SHANKAR, ADVOCATES)
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
IN CRL.CCC NO.48/2003:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE. ...COMPLAINANT
(BY SRI P M NAWAZ, SPP
A/W SMT NAMITHA MAHESH B G, HCGP)
28
SRI K KASTURI, SENIOR COUNSEL
AND SRI PRAMOD NAIR, AMICUS CURIAE
AND:
1. K N SHANTHAKUMAR
EDITOR
PRAJAVANI
QUEENS ROAD
BANGALORE - 560 001
2. PADMARAJ DANDAVATI
CHIEF REPORTER
PRAJAVANI
QUEENS ROAD
BANGALORE - 560001
3. SRI K RAMACHAND
PRINTER AND PUBLISHER
PRAJAVANI
QUEENS ROAD
BANGALORE - 560 001. ... ACCUSED
(BY SRI RAMADAS AND SRI ANAND, ADVOCATES)
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
29
IN CRL.CCC NO.49/2003:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE. ...COMPLAINANT
(BY SRI P M NAWAZ, SPP)
SRI K.KASTURI, SR. COUNSEL
AND SRI PRAMOD NAIR, AMICUS CURIAE
AND:
1. SRI VISHWESHWARA BHAT, EDITOR
VIJAYA KARNATAKA
BANGALORE
2. MR.ARVINDA SHETTY
REPORTER
VIJAYA KARNATAKA
BANGALORE
3. VIJAY SHANKESHWAR
PRINTER AND PUBLISHER
VIJAYA KARNATAKA
BANGALORE ... ACCUSED
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
30
IN CRL.CCC NO.50/2003:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARANTAKA
BANGALORE. ...COMPLAINANT
(BY SRI P M NAWAZ, SPP
A/W SMT NAMITHA MAHESH B G, HCGP)
SRI K KASTURI, SENIOR ADVOCATE
AND SRI PRAMOD NAIR, AMICUS CURIAE
AND:
1. DR R POORNIMA
EDITOR
UDAYAVANI
BANGALORE
2. SRI K J KUMAR
REPORTER
UDAYA VANI
MYSORE
3. SRI A M SURESH
REPORTER
UDAYAVANI
BANGALORE
4. SRI T NAGARAJ
PRINTER
UDAYAVANI
BANGALORE
5. SRI K GOPALAKRISHNA BHAT
PUBLISHER
31
UDAYAVANI
BANGALORE. ... ACCUSED
(BY SRI. A ANANDA SHETTY, ADVOCATE)
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
IN CRL.CCC NO.51/2003:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE. ... COMPLAINANT
(BY SRI P M NAWAZ, SPP
A/W SMT NAMITHA MAHESH B G, HCGP)
SRI K KASTURI, SENIOR ADVOCATE
AND SRI PRAMOD NAIR, AMICUS CURIAE
AND:
1. MS GOWRI LANKESH
EDITOR
LANKESH PATRIKE
BANGALORE
2. SRI SOMNATH
REPORTER
32
LANKESH PATRIKE
BANGALORE
3. SRI P L INDRAJIT
PRINTER AND PUBLISHER
LANKESH PATRIKE
BANGALORE. ... ACCUSED
(BY SRI. A K SUBBAIAH AND
SRI A S PONNANNA, ADVOCATES)
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
IN CRL.CCC NO.52/2003:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE. ...COMPLAINANT
(BY SRI P M NAWAZ, SPP
A/W SMT NAMITHA MAHESH B G, HCGP)
SRI K KASTURI, SENIOR ADVOCATE
AND SRI PRAMOD NAIR, AMICUS CURIAE
AND:
1. SRI T K THYAGARAJ
33
EDITOR & REPORTER
NOTA
BANGALORE
2. SRI H M SATYANARAYANA REDDY
PRINTER AND PUBLISHER
NOTA
BANGALORE ...ACCUSED
(BY SRI V P KULKARNI, ADVOCATE)
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
IN CRL.CCC NO.53/2003:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE. ...COMPLAINANT
(BY SRI P M NAWAZ, SPP
A/W SMT NAMITHA MAHESH B G, HCGP)
SRI K KASTURI, SENIOR COUNSEL
AND SRI PRAMOD NAIR, AMICUS CURIAE
34
AND:
1. SRI SRIDHAR
EDITOR PRINTER & PUBLISHER
AGNI
BANGALORE
2. T M MANJUNATH HADDE
REPORTER
AGNI
BANGALORE. ...ACCUSED
(BY SRI.M.PARTHA & SRI.KRISHNAPPA, ADVOCATES)
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
IN CRL.CCC NO.54/2003:
BETWEEN:
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE. ...COMPLAINANT
(BY SRI P M NAWAZ, SPP
A/W SMT NAMITHA MAHESH B G, HCGP)
SRI K KASTURI, SENIOR COUNSEL
AND SRI PRAMOD NAIR, AMICUS CURIAE
35
AND:
1. MR. MAMMEN MATHEW EDITOR
THE WEEK
BANGALORE
2. MR. BHANU TEJ
REPORER
THE WEEK
BANGALORE
3. MR.JACOB MATHEW
PRINTER AND PUBLISHER
THE WEEK
BANGALORE. ... ACCUSED
(BY SRI SREENIDHI, ADVOCATE FOR
M/S POOVAYYA AND CO.)
THIS CRL.CCC IS FILED U/ART. 215 OF THE
CONSTITUTION OF INDIA R/W 15(1) OF THE CONTEMPT
OF COURTS ACT, 1971, FOR ACTION ON ITS OWN
MOTION PRAYING FOR INITIATION OF APPROPRIATE
ACTION AGAINST THE RESPONDENTS AND FOR ACTION
UNDER THE CONTEMPT OF COURTS ACT, 1971.
THESE CRL. CCCs COMING ON FOR ORDERS THIS
DAY, JAYANT PATEL J., PASSED THE FOLLOWING:
36
ORDER
We have taken note of the fact that, the Apex Court vide order dated 19.8.2015 so far as the present proceedings before the High Court are concerned, has observed at paragraph no.7 as under:
"In view of the order passed by us, the matter pending before High Court are also disposed of."
2. Under the circumstances, the matters stand disposed of pursuant to the order of the Apex Court.
Sd/-
JUDGE Sd/-
JUDGE Sd/-
JUDGE Sk/-