Jammu & Kashmir High Court
Robkar Cjm Poonch vs < on 14 July, 2021
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S. No. 235
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
ROBCR 1/2013
Robkar CJM Poonch ...Applicant/Appellant (s)
Through :- None
v/s
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Sajjad Ahmed .....Respondent(s)
Through :- Mr. Bari Abdullah Advocate
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
In terms of Section 15(2) of Contempt of Courts Act, 1997, the present Robkar titled 'Robkar (CJM Poonch) vs. Sajjad Ahmed has been received from the Court of learned Chief Judicial Magistrate, Poonch. In the said Robkar, the proceedings were initiated against the respondent on the ground that he and other Advocates, practicing in District Court Ramban, by way of a Resolution, made certain allegations against the then Sub-Judge, CJM, Poonch without any evidence.
Today, when the matter is taken up, learned counsel for the respondent has filed an affidavit of the respondent tendering unconditional apology for the baseless allegations made by him along with other Advocates practicing in the District Court Ramban by way of a Resolution.
Learned counsel for the respondent submits that the present proceedings may be closed by accepting the unconditional apology tendered on behalf of respondent.
2 WP(C) No. 2089/2020
In view of the above and for the reasons stated in the affidavit, I accept the unconditional apology tendered by the respondent and close the present proceedings. However, it is observed that any such act on the part of the respondent of making baseless allegation against any judicial officer in future shall be viewed very seriously. The present proceedings are closed with above warning.
Disposed of accordingly.
(VINOD CHATTERJI KOUL) JUDGE JAMMU 14 .07.2021 Sanjeev