Madhya Pradesh High Court: In a contempt case regarding the respondent’s conduct during court proceedings before the Judicial Magistrate First Class, Sambalgarh, District Morena, a Division bench of Sanjeev Sachdeva* and Vinay Saraf, JJ., accepted the respondent’s apology and directed the respondent to plant 50 indigenous trees of at least 4 feet in height in Sambalgarh under the supervision of the Sub-Divisional Officer (Forest).
The respondent admitted limited knowledge of legal procedures and court decorum, expressed regret for his actions, and tendered an unconditional apology. He also volunteered to undertake social service.
The Court accepted the respondent’s apology and undertook to maintain court decorum in the future. The Court considered the respondent’s semi-literacy, lack of legal knowledge, and genuine remorse, and directed the respondent to plant 50 indigenous trees of at least 4 feet in height in Sambalgarh under the supervision of the Sub-Divisional Officer (Forest) and complete the tree plantation within an additional 15 days. The Court directed the respondent to report to the Judicial Magistrate First Class, Sambalgarh, within 15 days with a copy of the Court’s order.
[In Reference v. Rahul Sahu, 2024 SCC OnLine MP 8132, Decided on 02-12-2024]
*Judgment by Justice Sanjeev Sachdeva
Advocates who appeared in this case:
Shri Ashish Singh Jadoun, Counsel for the Respondent