D AN ADVOCATE OF THE SUPREME COURT Vs. PRESIDENT OF INDIA

JUDGEMENT

(1.) This Rule was issued by this Court under O. 4 R. 30 of the Rules of this Court after receipt of a report from the Bombay High Court that High Court had, by its order made on 13-10-1955 in Civil Appln. No. 1506 of 1955, suspended the respondent from practice as an Advocate of that High Court for a period of one year from the date of the said order.

(2.) The respondent is an Advocate of some standing in the Bombay High Court and as such was also enrolled as an Advocate of this Court. It appears that in the earlier part of the year 1953 the Advocate was prosecuted before Mr. Sonavane, one of the Presidency Magistrate at Bombay, on a charge of having committed an offence under the Bombay Prohibition Act. The trial lasted from July 1953 to November, 1953.

(3.) In the meantime, on 25-11-1953, the trial Magistrate, Mr. Sonavane, made a report to the Registrar (App Side) of the Bombay High Court as to the conduct of the Advocate who appeared in person as the accused before him. On a perusal of that report the Hon'ble the Chief Justice of the Bombay High Court constituted a Tribunal consisting of three members of the Bar Council to enquire into the conduct of the Advocate.