R.A.Misra - (1.) TO say in the beginning what I cannot help saying at the end-human weakness may have its limits but human goodness has none because the Lord Reigns Supreme in every human heart. The need of hour is realisation of the former and consciousness of the latter.
(2.) THE Bar is a most valuable and inseparable part of judicial system. THE goal and object of Bar and Bench is common, to wit, to secure justice to all the citizens of the country. THEy have to co-exist and function with dignity and grace, with not mere show of mutual respect and regard but with continuous flow of deep respect, regard and affection from within for each other. It is for this reason that a court is deeply distressed and disturdeb when it notices any kind of disrespect or contempt coming from a most unexpected quarter, to wit, from a member of a Bar. It was with great pain that this court had to initiate contempt proceedings under Section 14 of Contempt of Courts Act on 14lh February, 1985 against an Advocate of its own Court. THE facts resulting in initiation of proceedings have been given in detail in the order dated 14th February, 1985 and charges framed thereafter. I need not repeat the same because the matter is being concluded today in a happy atmosphere. Thanks to the goodness of human heart. Sri J. S. Sengar has appeared before: me and without making any attempt in the least to justify his conduct and defending himself, expressed his sorrow and offered apology, I am fully convinced that the apology tendered is indicative of remorse and contrition and I am fully convinced of its bona fides because as observed above it has been tendered at the earliest opportunity without making any attempt to justify the conduct which resulted in the initiation of the proceedings. Such an apology does dilute the gravity of the offence. It is voluntary and indicative of remorse and contrition. It is consequently accepted. The contempt petition registered under Section 14 of Contempt of Courts Act against Sri J. S. Sengar is dismissed. The Personal Bonds executed by Sri Sengar are hereby discharged.;