Kurian Joseph, J. - (1.) Respondent-Jharkhand High Court initiated proceedings against the appellant under the Contempt of Courts Act, 1971 and convicted him for the offence of criminal contempt and sentenced him to undergo sentence of simple imprisonment for six months. There was also a direction to the Bar Council of India to take appropriate action against the appellant. It was made clear that until the appellant purged with the contempt, he would not be entitled to practise under the jurisdiction of the respondent-High Court, except for the chamber practice.
(2.) As per the interim Order dated 3rd December, 2007 while admitting the appeal, the sentence of imprisonment awarded to the appellant was stayed by this Court.
(3.) We find from the order dated 2nd February, 2013 of the Bar Council of India that they had dropped the proceedings against the appellant on account of his serious ill-health, having met with an accident.;