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Bal Thackeray, Editor Samna, Re
Factual and Procedural Background
This opinion concerns a contempt proceeding initiated due to an act by Shri Bal Thackeray. The Court considered affidavits filed by him, including a last affidavit dated 26-10-1995, which was filed pursuant to the Court’s earlier direction in its order dated 17-10-1995. In the affidavits, Shri Bal Thackeray tendered an unconditional apology and expressed regret for the act that led to the initiation of the proceeding, stating that he had realised his mistake and did not intend to cast any aspersion on any member of the Court. Mr Ram Jethmalani, learned counsel for Shri Bal Thackeray, also gave an assurance to this effect on his behalf.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The Court perused the affidavits filed by Shri Bal Thackeray, including the affidavit filed in compliance with the Court’s earlier direction. It noted that he had tendered an unconditional apology and expressed sincere regret, and had further stated that he realised his mistake and did not intend even the remotest aspersion on any member of the Court. The Court also took into account the assurance given by his counsel, Mr Ram Jethmalani, on his behalf. On this basis, the Court concluded that the apology and regret were genuine, accepted the unconditional apology, and accordingly discharged the notices to all respondents.
Holding and Implications
DISPOSED OF: The Court accepted Shri Bal Thackeray’s unconditional apology and discharged the notices to all the respondents; consequently, the contempt petition was disposed of.
The direct effect of the order was the termination of the contempt proceeding against the respondents upon acceptance of the apology. The opinion does not indicate any broader implications or the laying down of any new precedent.
1. We have perused the affidavits filed by Shri Bal Thackeray including his last affidavit dated 26-10-1995 which was filed by him in accordance with the direction given by us in the order dated 17-10-1995. Shri Bal Thackeray has tendered unconditional apology and expressed regret for his act which led to the initiation of this proceeding. In his affidavit, in addition to expressing his sincere regret and unconditional apology, he has also indicated that he has realised his mistake and he did not intend to cast even the remotest aspersion on any member of this Court. Mr Ram Jethmalani, learned counsel for Shri Bal Thackeray, also gives us assurance to this effect on his behalf. We are satisfied that the unconditional apology which has been tendered and the regret expressed are genuine. We, therefore, accept the same and discharge the notices to all the respondents.
2. The contempt petition is disposed of.
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