RE CHANDIGARH NEWS LINE (INDIAN EXPRESS GROUP) versus RE CHANDIGARH NEWS LINE (INDIAN EXPRESS GROUP)

Citation: [1998] 3 S.C.R. 944 · Decided: 31-07-1998 · Supreme Court of India · Bench: A.S. ANAND, D.P. WADHWA · Disposal: Disposed off
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Judgment (excerpt)

A 
RE : CHANDIGARH NEWS LINE (INDIAN EXPRESS GROUP) 
B 
. JULY 31, 1998 
[DR. A.S. ANAND AND D.P. WADHWA, JJ.] 
Constitution of India, 1950 : 
Article 129-Contempt of Court-Incorrect and misleading news item 
regarding a matter pending before the Court published in a daily 
Newspaper-Court took note of the news item and issued contempt notice to 
C Reporter and Editor of Newspaper-Meanwhile before issuance of notice the 
Newspaper realised the mistake and published an apology in its subsequent 
edition-On appearing before Court the respondents repented and tendered 
unconditional apology-Respondents warned to be careful in future-
Proceedings dropped-Contempt of Courts Act, 1971. 
D 
CIVIL APPELLATE JURISDICTION : Suo-Motu Contempt Petition No. 
E 
286of1998. 
WITH 
Special Leave Petition (C) No. 23360of1997. 
From the Judgment and Order dated 26.11.97 of the Punjab & Haryana 
High Court in C. W. P. No. 14337of1997. 
S. K. Bagga, Arun Jaitley, P. P. Rao, Sanjay Sarin, Ashok Mathur, Mrs. 
Tanuja Sharma, Mrs. Shurestha Bagga, Ms. Indu Malhotra, Trideep Pais and 
F R.S. Sodhi for the appearin~ parties. 
The following Order of the Court was delivered : 
Taking note a news item reading "SC orders removal ofhomoeo council 
chief', in the Chandigarh Newsline published by the Indian Express Group, 
Chandigarh on 30.4.1998, this Court on May 1, 1998, being of the view that 
G not only the heading of the news item was absolutely incorrect and misleading 
but even the contents were misleading and the news item had been published 
while the matter was pending in this Court, issued notice to the Reporter--
Mr. K.B. Kapur as well as the Editor of the Indian Express, Chandigarh to 
show cause why proceedings for committing contempt of court be not initiated 
H against them. In response to the notice, both the respondents are present in 
944 
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RE : CHANDIGARH NEWS LINE (INDIAN EXPRESS GROUP) 945 
in Court along with their learned counsel Mr.Jaitely. At the request of the A 
Court , the learned Solicitor General is also present to assist the Court. 
The contemnors have filed their reply affidavits admitting their mistake 
and serious lapse, and have tendered unconditional apology to this Court. It 
has also been brought to our notice by Mr. Jaitely that as early as on May 
4, 1998 an apology had been published in the Chandigarh Newsline, which B 
reads thus : 
"AND" APOLOGY 
It has come to the notice of this paper that the report "SC orders 
removal of homoeo council chief" (April 30) is erroneous. 
C 
On eqnuiry, it appears that the original report is in fact erroneous. 
It was stated in the report that there were directions, in a decision 
of the Supreme Court announced on April 24 that the State government 
was to replace the chairman of the Punjab Homoeopathetic Council. D 
It has since been clarified that no such decision or direction was 
announced or given by the apex court. The original report was based 
on a misinterpretaion of a communication received by the Punjab 
Government from R.S. Sodhi, additional advocate general, Punjab. 
The newspaper realises the possible repurcussions on the pending E 
matter before the apex court due to the inadvertent misinterpretation 
of the communicati Jn as aforesaid. 
The error, though grave, was entirely unintentional and is deeply 
regretted." 
F 
It is submitted by Mr. Jaitely, that the apology was published before the 
service of contempt notice on both the contemnors and that the apology had 
been published on realising the mistake. Mr. Jaitely, learned senior counsel 
further submits that both the respondents are truly repentant and have bonafide 
tendered their unconditional apologies for the mistake committed by them and G 
that both of them assure that they shall be more careful in future. It is 
submitted that they had no intention to prejudice the proceedings pending 
in this Court: Both the contemnors have placed themselves at the mercy of 
the Court submitting that their lapse, though grave, was unintentional and 
they sincerely regret for their mistake. 
H 
946 
SUPREME COURT REPORTS 
[1998) 3 S.C.R. 
A 
After hearing the learned Solicitor General and Mr. Arun Jaitley and 
perusing the record as also the unconditional apology submitted by both the 
respondents, and taking note of the apology published in the Chandigarh 
Newsline dated 4th May, 1998 voluntarily, we are satisfied that the respondents 
are now truely repentant and that their apologies are sincere and bonaf
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