- (1.) THESE contempt of Court proceedings have been initiated against Shri purushottam Kaushik, Secretary. 'samyukta Socialist Party'. Madhya Pradesh, Shri narayanan, Editor of Madhya Pradesh Chronicle, a daily newspaper published from bhopal and Shri Vinod Maheshwari, printer and publisher of the said newspaper, in respect of a statement contained in an account of a Press Conference held by kaushik on 20th May 1966, which was published in the issue dated Bhopal the 22nd May 1966 of the Madhya Pradesh Chronicle: the report of the Press Conference, so far as it is material here, appeared thus: "the Slate Samyukta Socialist Party has threatened to boycott the Pande commission on Bastar firing in case the Party's demands for ensuring confidence of the people in the Commission were not conceded. Mr. Purshottam Kaushik, Secretary, S. S. P. told reporters this morning that a decision to this effect was likely to be taken at the Executive meeting of the S. S. P. to be held at Bhopal in next month. The demands of the Party are immediate transfer of the local officials responsible for the Bastar firing, enlargement of the Probe Commission by three Judges to be headed by a Supreme Court Judge among Other things mr. Kaushik said that the Party had no confidence in the Pande commission. He also listed the reasons for the same, one of which was that Justice Pande, he alleged, had on one occasion helped the Chief minister. Mr. D. P. Mishra in the election petition filed against him (Mr. Mishra) by the P. S. P. leader, Mr. Kamal Narain Sharma. "
(2.) THE offending statement in the report of the Press Conference for which notices were issued to the aforesaid three persons to show cause why they should not be committed for contempt of Court is: "he also listed the reasons for the same, one of which was that Justice pande, he alleged, had on one occasion helped the Chief Minister, Mr. D. P. Mishra in the election petition filed against him (Mr. Mishra) by the p. S. P. leader, Mr. Kamal Narain Sharma. "
(3.) IN response to the notices issued to them, Shri Narayanan and Shri Maheshwari appeared before us and tendered in writing an unqualified apology for publishing the objectionable statement saying that it was an act of "extreme indiscretion on their part" and assuring this Court that they have the highest respect for it and every Honourable Judge thereof and that they would take the utmost care hereafter "not to be caught again in an unguarded action of this kind so as to bring them in conflict with any Court or member thereof in discharge of its judicial duties". They have thrown themselves at the mercy of this Court saying that they have "realised that their action in publishing the impugned report has rendered them guilty". The editor and the printer and publisher of the newspaper have also said in their written apology that the account they published was on the basis of a cyclostyled statement circulated by the Samyukta Socialist Party for information of the public and the Press.;