T.S.THAKUR,CJ. - (1.) In these appeals, the appellants call in question the correctness of an order dated 11th September, 2007 passed by a Division Bench of the High Court of Delhi whereby the appellants have been found guilty of contempt and directed to remain present in person before the High Court for being heard on the quantum of sentence to be awarded to them. Facts necessary for appreciating the challenge mounted by the appellants may be summarized as under:
(2.) Appellants No.1 and 2 are the Editor and City Editor respectively of Mid Day, an English Daily Newspaper, with a large circulation in the National Capital Region. Appellant No.3 happens to be the Printer and Publisher of the papers while appellant No.4 is a Cartoonist working for the said paper. The genesis of the suo motu contempt proceedings initiated by the High Court of Delhi lies in a story that appeared in 'Mid Day' in its issue dated 2 nd May, 2007 under the title "Injustice".The substance of the publication brought to light the alleged misuse of the official residence of Justice Sabharwal who demitted office as Chief Justice of India on 13th January, 2007, by the same being shown as the registered office of three companies promoted by Justice Sabharwal's sons. A second story published on 18 th May, 2007 in Mid Day pointed out that Justice Sabharwal's son had entered into a partnership with shopping malls and commercial complex developers just before Justice Sabharwal passed orders for sealing of commercial establishments running in residential areas in different parts of Delhi. This, according to the story, benefitted the partnership business of Justice Sabharwal's sons.On 19 th May, 2007 came a third story that quoted some senior lawyer's saying that if the facts about Justice Sabharwal's sons' partnership business benefitting from the orders of Justice Sabharwal's Bench were true, then Justice Sabharwal should not have heard the case. The paper also carried in the same issue a cartoon by Mohd. Irfan Khan, appellant No.4 showing as if Justice Sabharwal's family had benefitted from the orders passed by Justice Sabharwal's Bench.
(3.) It was in the above backdrop that Shri R.K. Anand, an advocate practicing in Delhi High Court appears to have placed a copy of the newspaper dated 18 th May, 2007 before a Division Bench of the High Court of Delhi on 21 st May, 2007 to draw the attention of the Court about the article published in the said paper maligning the former Chief Justice of India and tending to lower the image of the judiciary in the eyes of the common man.Prima facie satisfied that the news item was objectionable and tended to lower the image of judiciary in the eyes of the common man, the High Court initiated suo-motu contempt proceedings and issued show cause notices to appellants No.1 to 3. On 25 th May, 2007 Shri Anand appears to have filed another copy of Mid Day newspaper dated 19th May, 2007 before the High Court which carried the cartoon drawn by the appellant No.4, the paper's cartoonist. The High Court found the same also to be objectionable and issued notice even to appellant No.4 to show cause why contempt proceedings may not be initiated against him.;