Dalip Singh, J. - (1.) This Criminal contempt petition arises from the letter dated 24.9.2005 sent by Shri Brijesh Panwar, Civil Judge (Junior Division) and Judicial Magistrate, Itava, District Kota. The letter was treated as contempt petition and notices for criminal contempt were ordered to be issued to the petitioner on 29.9.2005 by this Court.
(2.) In response to the notice, the non-petitioner contemnor appeared in person before this Court on 24.10.2005 and was allowed time to file his reply. A reply was filed by the non-petitioner contemnor on 16.11.2005 and in the reply inter alia at the outset non-petitioner contemnor has submitted an unconditional apology.
(3.) The matter came up before the Court on 17.11.2005 and this Court passed following order: "17.11.2005 Hon'ble Mr. Justice V.K. Bali Hon'ble Mr. Justice Shashikant Sharma Mrs. Nirmala Sharma, RR for the State. Mr. Rejendra Prasad for the respondent contemnor. In the first instance we would like to see if the respondent contemnor would regret his conduct and sincerely apologises before the concerned Magistrate. We adjourn this case for 22.11.2005 for the said purpose. It is only after we find out the conduct of the contemnor in the matter of apology, that we will consider the matter further on merits. The respondent contemnor would be personally present in the Court on the said date. Sd/- (Shashi Kant Sharma) Sd/- (V.K. Bali)";