Page 1

1

                                        NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NOS.1176-1178 OF 2016 (@SLP(CRL.)Nos.8078-8080 OF 2016)

LOMESH VIDYA SAGAR                                 APPELLANT                                   VERSUS

COURT OF ITS OWN MOTION,  PUNJAB AND HARYANA HIGH COURT  AT CHANDIGARH, THROUGH ITS  REGISTRAR GENERAL                                  RESPONDENT

     J U D G M E N T

  KURIAN, J.

Heard learned counsel for the appellant. Leave granted. The appellant is aggrieved by  the order passed by the High

Court whereby he has been convicted under the provisions of the Contempt of Courts Act, 1971 and imposition of penalty to the tune of Rs.1,00,000/- (Rupees One Lac), in all the three cases.

Having regard to the submissions made by the learned counsel for the appellant and taking note of the apologetic stand of the appellant and since the appellant had tendered unconditional and unqualified  apology,  we  are  of  the  considered  view  that  the interest of  justice would be served if the conviction as also the penalty be set aside. Ordered accordingly.

Page 2

2

The appeals are allowed.

...........................J.                    (KURIAN JOSEPH)

..........................J.                             (ROHINTON FALI NARIMAN)

NEW DELHI, DECEMBER 02, 2016