BIMAN BASU Vs KALLOL GUHA THAKURTA
Bench: B. SUDERSHAN REDDY,SURINDER SINGH NIJJAR, , ,
Case number: Crl.A. No.-000607-000607 / 2005
Diary number: 8838 / 2005
Advocates: RAUF RAHIM Vs
KAILASH CHAND
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
Page 26
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 607 OF 2005
BIMAN BASU … APPELLANT
VERSUS
KALLOL GUHA THAKURTA & ANR. … RESPONDENTS
JUDGMENT
B. SUDERSHAN REDDY, J.
1. This appeal preferred under Section 19(1) of the
Contempt of Courts Act, 1971 is directed against the
judgment dated 31st March, 2005 of the High Court of
Calcutta in C.P.A.N. No. 1535 of 2003 whereby the
appellant has been held to have committed criminal
contempt as defined in Section 2(c) of the Contempt of
Courts Act, 1971 and sentenced to undergo simple
imprisonment for a period of three days and to pay a fine
of Rs.10,000/-.
2. The origin of the proceedings is traceable to an incident
that had taken place on 24th September, 2003 when some
1
of the Judges of the Calcutta High Court while on their
way to the High Court were ‘detained’ by a police officer
so as to allow a procession of adivasis to pass by who
were out to press their demand for recognition of
Shanthali as one of the Scheduled language under the
Constitution of India. Justice Amitava Lala of that Court
felt the procession caused enormous disruption not only
to the “official business of the Court” but also “the people
at large”. The learned Judge issued suo-motu rule of
contempt upon Deputy Commissioner of Police (Traffic)
and other police officers. As is evident from the order
dated 29th September, 2003, the learned Judge felt
humiliated as the police officers refused to make
necessary arrangements for the free movement of his car
so that he could reach the Court on time. The learned
Judge was of the opinion that the “Court does not mean
Court room but movement of the Judge even outside, at
least when he is moving to discharge his official
functions”. It is under those circumstances that the
learned Judge thought it fit that it was high time to issue
suo-motu rule of contempt upon the appropriate public
2
authorities to show cause. The learned Judge in the said
contempt proceedings initiated by him suo-motu issued as
many as twelve directions/guidelines with respect to
traffic regulations and holding of processions/meetings in
the city of Kolkata. We wish to say no more on this aspect
of the matter since the directions so issued by the learned
Judge are stated to be under the consideration in appeal
before a Division Bench of the High Court.
3. The appellant herein is alleged to have not only criticized
the order but also made certain adverse comments
against the Judge who passed the said order. These
comments were widely reported and published in various
newspapers on 5.10.2003. In the meanwhile, a Division
Bench of the Calcutta High Court stayed all the directions
issued by the learned Single Judge on 29th September,
2003 in the contempt proceedings concerning the
regulation of traffic and processions/public meetings. The
respondents in this appeal moved a contempt petition in
the High Court on 13th October, 2003 with a prayer to
initiate appropriate contempt proceedings against the
appellant for making deliberate and willful derogatory,
3
defamatory and filthy statements against Justice Amitava
Lala which were widely published in the newspapers and
electronic media. In their petition, the respondents
pleaded that the derogatory, defamatory and
contumacious statements and remarks made by the
appellant constitute a straight and direct attack upon a
sitting High Court Judge and the same has not only
lowered the dignity of the sitting High Court Judge but
also total judicial system of the country. They have
accordingly prayed to initiate contempt proceedings
against the appellants “under Sections 2(a), 2(b), 2(c)
and 2(d) or any other applicable Sections of the Contempt
of Courts Act, 1971 and to put him behind the bars and
also to saddle him with fine…”. They have also prayed for
award of costs and other incidental charges in connection
with the contempt application. The contempt petition was
duly supported by an affidavit as required and solemnly
affirmed by the first respondent. In the affidavit, it is
specifically stated that the statements, comments and
averments made in paragraph Nos. 1 to 4, 6 and 8 are
true to his knowledge.
4
4. A Division Bench of the Calcutta High Court vide its order
dated 17th October, 2003 passed the following order:
“Heard.
After hearing Mr. Ali, learned counsel moving this petition and perusing the issue of Bartaman dated 5th October, 2003, we are of the view that a Rule be issued. Rule is made returnable on 7th
of November, 2003.
This Court, however, makes it clear that the records of this case may be placed before the Hon’ble the Chief Justice for assignment of this rule for hearing before any Bench that the Hon’ble the Chief Justice may think fit and proper”.
5. This order was followed by rule requiring the appellant
herein to show cause why he should not be committed to
prison or otherwise penalized or dealt with for making
“deliberate and willful derogatory, defamatory and filthy
statements against a sitting Judge of this Court Hon’ble
Justice Amitava Lala, as well making such derogatory,
defamatory and filthy languages (sic) remarks and
statements in front (sic) of the Press, Electronic Media
and open meeting regarding the order dated 29th
September, 2003 passed by Justice Amitava Lala.” The
appellant was required to be personally present on 7th
5
November, 2003 before the Court. The appellant was
accordingly served with the contempt petition together
with all annexures and enclosures including the affidavit
of the first respondent filed in support of the contempt
petition.
6. The appellant accordingly appeared before the Court
along with his counsel on 7th November, 2003 and filed a
brief affidavit in opposition inter alia stating that he has
got great respect to the dignity and majesty of the Court
and that he has never meant to show any disrespect to
the High Court or to any of the Judges of the Court and
that if his act or conduct reflected any disrespect, the
same was inadvertent and unintentional. He accordingly
expressed his regret for such “unintentional error”. The
appellant also raised the issue of maintainability of the
contempt petition since the motion was moved without
the consent in writing of the Advocate General. The Court
vide its order dated 7th November, 2003 expressly kept
open the question of maintainability of the petition.
Thereafter, various TV news channels and editors of
newspapers were added as parties to the contempt
6
proceedings. The High Court after hearing the parties
passed the impugned judgment. Hence this appeal.
7. We have heard Shri K.K. Venugopal and Dr. Shri Rajiv
Dhawan, learned senior counsel for the appellant and
none appeared on behalf of the respondents. We have,
however, considered the written submissions of the first
respondent which were filed into the Court after
completion of the hearing of the matter.
8. The Division Bench judgment has been divided into mainly
five parts viz., (i) maintainability (ii) free speech and
contempt (iii) standard of proof (iv) fair comment and
contempt (v) evidence in the present case. The finding of
the Division Bench on the maintainability is that the
contempt petition was maintainable as suo-motu action
has been taken by the Court to initiate contempt
proceedings. Since the whole question centers around the
maintainability of the application, it may be necessary to
notice the view taken by the High Court in its own words:
“In the instant case, having regard to the nature of the complaint made in the petition along with the newspaper reports which were also referred to in the High Court’s order dated 17th October, 2003 while issuing the Rule coupled with the fact that
7
one of the petitioners was an Advocate of this Court and the petition contained an averment to take action suo-motu, this Court records that it took the action suo-motu. Therefore, the objection about the maintainability of the proceedings is not sustainable”.
9. The main issue that arises for our consideration and
determination in this appeal is whether contempt
proceedings were initiated against the appellant suo-motu
by the Court or by the respondents? The Contempt of
Courts Act, 1971 as enacted by the Parliament is an Act
to define and limit the powers of certain Courts in
punishing for the contempt of Courts and to regulate their
procedure in relation thereto. The Statement of Objects
and Reasons clearly explains the reasons as to how it was
felt that the existing law relating to contempt of Courts
was somewhat uncertain, undefined and unsatisfactory.
The jurisdiction to punish for contempt touches upon two
important fundamental rights of the citizen, namely, the
right to personal liberty and the right to freedom of
expression. It was, therefore, considered advisable to
have the entire law on the subject scrutinized by a Special
Committee. Accordingly, a Committee was set up in 1961
8
under the Chairmanship of late Shri H.N. Sanyal, the then
Additional Solicitor General. The Committee made a
comprehensive examination of the law and problems
relating to contempt of Court in the light of the position
obtaining in our own country and various foreign
countries. The recommendations which the Committee
made took note of the importance given to freedom of
speech in the Constitution and of the need for
safeguarding the status and dignity of Courts and
interests of administration of justice. The
recommendations of the Committee have been generally
accepted by Government after considering the views
expressed on those recommendations by the State
Governments, the Supreme Court and the High Courts.
10.The Act, inter alia, defines criminal contempt and also
provides for the procedure of taking cognizance thereof.
The Act defines that “Contempt of Court means Civil
contempt or Criminal contempt”. In the present case, we
are concerned with the criminal contempt. Criminal
contempt is defined in Section 2(c) of the Contempt of
Courts Act, 1971 and it says, “criminal contempt means
9
the publication (whether by words, spoken or written, or
by signs, or by visible representation, or otherwise) of any
matter or the doing of any other act whatsoever which (i)
scandalizes or tends to scandalize, or lowers or tends to
lower the authority of any Court; or (ii) prejudices, or
interferes or tends to interfere with the due course of any
judicial proceeding; or (iii) interferes or tends to interfere
with or obstructs or tends to obstruct the administration
of justice in any other manner”. In the case of criminal
contempt, other than a contempt referred to in Section
14, the manner of taking cognizance has been provided
for in Section 15 of the Act. This Section, inter alia,
provides that the action for contempt may be taken by
the Supreme Court or the High Court on its own motion or
on a motion made by (a) the Advocate-General or (b) any
other person with the consent in writing of the Advocate
General.
11.The question that arises in the present case is whether
the High Court can entertain a contempt petition filed by a
private person without the consent in writing of the
Advocate General? For determination of this issue, it will
10
be relevant to note the observations of the Sanyal
Committee, whose recommendations were taken into
consideration for enacting the Act. The Committee
observed:
“In the case of criminal contempt, not being contempt committed in the face of the Court, we are of the opinion that it would lighten the burden of the court, without in any way interfering with the sanctity of the administration of justice, if action is taken on a motion by some other agency. Such a course of action would give considerable assurance to the individual charged and the public at large. Indeed, some High Courts have already made rules for the association of the Advocate- General in some categories of cases at least. . .the Advocate-General may, also, move the court not only on his own motion but also at the instance of the court concerned. . . .”
12.In S.K. Sarkar, Member, Board of Revenue, U.P. Vs.
Vinay Chandra Misra1 this Court, approvingly referred
to the recommendations of the Committee and observed:
“If the High Court acts on information derived from its own sources, such as from a perusal of the records of a subordinate court or on reading a report in a newspaper or hearing a public speech, without there being any reference from the subordinate court or the Advocate-General, it can be said to have taken cognizance on its own
1 (1981) 1 SCC 436
11
motion. But if the High Court is directly moved by a petition by a private person feeling aggrieved, not being the Advocate-General, can the High Court refuse to entertain the same on the ground that it has been made without the consent in writing of the Advocate-General? It appears to us that the High Court, has, in such a situation, a discretion to refuse to entertain the petition, or to take cognizance on its own motion on the basis of the information supplied to it in that petition. If the petitioner is a responsible member of the legal profession, it may act suo motu, more so, if the petitioner-advocate, as in the instant case, prays that the court should act suo motu. The whole object of prescribing these procedural modes of taking cognizance in Section 15 is to safeguard the valuable time of the High Court or the Supreme Court from being wasted by frivolous complaints of contempt of court. If the High Court is prima facie satisfied that the information received by it regarding the commission of contempt of a subordinate court is not frivolous, and the contempt alleged is not merely technical or trivial, it may, in its discretion, act suo motu and commence the proceedings against the contemner. However, this mode of taking suo motu cognizance of contempt of a subordinate court, should be resorted to sparingly where the contempt concerned is of a grave and serious nature. Frequent use of this suo motu power on the information furnished by an incompetent petition, may render these procedural safeguards provided in sub-section (2), otiose. In such cases, the High Court may be well advised to avail of the advice and assistance of the Advocate-General before initiating proceedings”.
13.In State of Kerala Vs. M.S. Mani2 this Court held:
2 (2001) 8 SCC 82
12
“The requirement of consent of the Advocate- General/Attorney-General/Solicitor-General where any person other than the said law officers makes motion in the case of a criminal contempt in a High Court or Supreme Court, as the case may be, is not a mere formality; it has a salutary purpose. The said law officers being the highest law officers at the level of the State/Centre as also the officers of the courts are vitally interested in the purity of the administration of justice and in preserving the dignity of the courts. They are expected to examine whether the averments in the proposed motion of a criminal contempt are made vindicating public interest or personal vendetta and accord or decline consent postulated in the said provision. Further, cases found to be vexatious, malicious or motivated by personal vendetta and not in public interest will get filtered at that level. If a motion of criminal contempt in the High Court/Supreme Court is not accompanied by the written consent of the aforementioned law officers, the very purpose of the requirement of prior consent will be frustrated. For a valid motion compliance with the requirements of Section 15 of the Act is mandatory. A motion under Section 15 not in conformity with the provisions of Section 15, is not maintainable”.
14.In M.S. Mani (supra), the consent of the learned
Attorney General was obtained after filing of the contempt
petition. This Court held that the motion to take action
against the respondents therein was not made with the
consent of the learned Attorney General or Solicitor
General and therefore is incompetent. This Court
13
observed: “Subsequent obtaining of the consent, in our
view, does not cure the initial defect so as to convert the
incompetent motion into a maintainable petition”.
15.In P.N. Duda Vs. P. Shiv Shankar3 this Court observed
that in terms of Section 15(1) and Rule 3(c), a petition for
contempt will not be maintainable by a private person
without the written consent of the Attorney General or the
Solicitor General. One cannot get over the objection to
the maintainability of a petition without such consent
merely by the device of adding the Attorney General and
Solicitor General as respondents to the petition. In
Paragraph 54 of the Judgment, it is explained that so far
as this Court is concerned, action for contempt may be
taken by the court on its own motion or on the motion of
the Attorney-General (or Solicitor-General) or of any
other person with his consent in writing. This Court
further observed:
“There is no difficulty where the court or the Attorney-General choose to move in the matter. But when this is not done and a private person desires that such action should be taken, one of three courses is open to him. He may place the
3 (1988) 3 SCC 167
14
information in his possession before the court and request the court to take action: (vide C.K. Daphtary v. O.P. Gupta, (1971) 1 SCC 626 and Sarkar v. Misra, (1981) 1 SCC 436); he may place the information before the Attorney- General and request him to take action; or he may place the information before the Attorney-General and request him to permit him to move the court. In the present case, the petitioner alleges that he has failed in the latter two courses — this will be considered a little later — and has moved this “petition” praying that this Court should take suo motu action. The “petition” at this stage, constitutes nothing more than a mode of laying the relevant information before the court for such action as the court may deem fit and no proceedings can commence until and unless the court considers the information before it and decides to initiate proceedings. Rules 3 and 4 of the Supreme Court (Contempt of Court) Rules also envisage a petition only where the Attorney- General or any other person, with his written consent, moves the court”.
16.In Bal Thackrey Vs. Harish Pimpalkhute4 this Court
held:
“It is well settled that the requirement of obtaining consent in writing of the Advocate General for making motion by any person is mandatory. A motion under Section 15 not in conformity with the requirements of that section is not maintainable”.
17.It is settled law that the High Courts even while
exercising their powers under Article 215 of the
4 (2005) 1 SCC 254
15
Constitution to punish for contempt, the procedure
prescribed by law is required to be followed (See L.P.
Misra (Dr.) Vs. State of U.P.5, Pallav Sheth Vs.
Custodian6). The High Court in the present case relied on
the decision of this Court in C.K. Daphtary Vs. O.P.
Gupta7 wherein this Court overruled the objection raised
on behalf of the alleged contemnor that the contempt
petition filed in the Supreme Court without the consent of
the Attorney General was not maintainable. The decision
was rendered prior to the Act coming into force. There
was no provision of law at the relevant time which
prevented the Courts from entertaining a petition filed by
interested persons even without the prior consent in
writing of the Attorney General or the Advocate General,
as the case may be.
18.The High Court in the present case rested its conclusion
relying on averments made in the petition stating that
“even a suo motu contempt proceedings may be initiated”
at the instance of the petitioners “on going through the
5 (1998) 7 SCC 379 6 (2001) 7 SCC 549 7 (1971) 1 SCC 626
16
newspapers”. Be it noted that there is no prayer in the
contempt petition filed by the respondents to initiate suo
motu proceedings. We are unable to sustain the finding of
the High Court in this regard for the same is not
supported by any material available on record. The order
dated 17th October, 2003 and the Rule issued in clear and
categorical terms reflects that law was set in motion
exclusively based on the averments made in the petition
and the affidavit of verification filed in support of the
petition and the arguments of the counsel. There is
nothing on record suggesting that the contents of the
petition were treated as information placed before the
Court for initiating the contempt proceedings suo motu by
the Court. The contents of the petition of the respondents,
their affidavit of verification dated 13th October, 2003, the
exhibits and annexures to the said petition and the
arguments of the counsel alone constituted the
foundation, based on which the law was set in motion.
The petition itself is not styled as any piece of information
that was placed before the court for its consideration. It
is not a case where the High Court refused to entertain
17
the petition and took cognizance on its own motion on the
basis of the information supplied to it in the petition. The
record does not bear any such proceedings of the Court.
Had it been so, the respondents would have been
nowhere in the picture. It is true that any person may
move the High Court for initiating proceedings for criminal
contempt by placing the facts constituting the commission
of criminal contempt to the notice of the Court. But once
those facts are placed before the Court, it becomes a
matter between the Court and the contemnor. But such
person filing an application or petition does not become a
complainant or petitioner in the proceeding. His duty ends
with the facts being placed before the Court. The Court
may in appropriate cases in its discretion require the
private party or litigant moving the Court to render
assistance during the course of the proceedings. In D.N.
Taneja Vs. Bhajan Lal8 this Court observed that “a
contempt is a matter between the Court and the alleged
contemnor. Any person who moves the machinery of the
Court for contempt only brings to the notice of the court
8 (1988) 3 SCC 26
18
certain facts constituting contempt of Court. After
furnishing such information he may still assist the Court,
but it must always be borne in mind that in a contempt
proceeding there are only two parties, namely, the Court
and the contemnor”. Thus the person bringing the facts
constituting contempt to the notice of the Court can never
be a party to the lis nor can join the proceedings as a
petitioner. Similar is the view taken by this Court in State
of Maharashtra Vs. Mahboob S. Allibhoy & Anr.9.
19.In Om Prakash Jaiswal Vs. D.K. Mittal & Anr.10 this
Court held that the jurisdiction to initiate proceedings for
contempt as also the jurisdiction to punish for contempt in
spite of a case of contempt having been made out are
both discretionary with the Court. “Contempt generally
and criminal contempt certainly is a matter between the
Court and the alleged contemnor”. No one can compel or
demand as of right initiation of proceedings for contempt.
Certain principles have emerged. It is further observed :
“Source of initiation of contempt proceedings may be suo
9 (1996) 4 SCC 411 10 (2000) 3 SCC 171
19
motu, on a reference being made by the Advocate
General or any other person with the consent in writing of
the Advocate General or on reference made by a
subordinate Court in case of criminal contempt. A private
party or a litigant may also invite the attention of
the Court to such facts as may persuade the Court
in initiating proceedings for contempt. However,
such person filing an application or petition before
the Court does not become a complainant or
petitioner in the proceedings. He is just an informer
or relator. His duty ends with the facts being
brought to the notice of the Court. It is thereafter
for the Court to act on such information or not to
act though the private party or litigant moving the
Court may at the discretion of the Court continue to
render its assistance during the course of
proceedings. (emphasis supplied)
20.In the case in hand, it is evident from the record, the
respondents were continued to be shown as the
petitioners in the contempt case before the High Court
20
and participated throughout as if they were prosecuting
the appellant. There is no order reflecting that the Court
having taken note of the information made before it,
initiated suo motu proceedings on the basis of such
information furnished and required the respondents only
to assist the Court till the disposal of the matter. On the
contrary, respondents are shown as the petitioners in the
contempt case before the High Court. It is thus clear, it is
the respondents who initiated the proceedings and
continued the same but without the written consent of the
Advocate General as is required in law. The proceedings,
therefore, were clearly not maintainable.
21.In what manner the suo motu power may be exercised in
appropriate cases is dealt with by this Court in J.R.
Parashar V. Prasant Bhushan11 in which it is observed:
“In any event the power to act suo motu in matters which otherwise require the Attorney- General to initiate proceedings or at least give his consent must be exercised rarely. Courts normally reserve this exercise to cases where it either derives information from its own sources, such as from a perusal of the records, or on reading a report in a newspaper or hearing a public speech
11 (2001) 6 SCC 735
21
or a document which would speak for itself. Otherwise sub-section (1) of Section 15 might be rendered otiose.”
22.While dealing with the importance of the procedure for
taking cognizance of criminal contempt other than a
contempt referred to in Section 14 of the Act, this Court
in Bal Thackrey (supra) observed:
“The directions in Duda case when seen and appreciated in the light of what we have noticed hereinbefore in respect of contempt action and the powers of the Chief Justice, it would be clear that the same prescribe the procedure to be followed by High Courts to ensure smooth working and streamlining of such contempt actions which are intended to be taken up by the Court suo motu on its own motion. These directions have no effect of curtailing or denuding the power of the High Court. It is also to be borne in mind that the frequent use of suo motu power on the basis of information furnished in a contempt petition otherwise incompetent under Section 15 of the Act may render the procedural safeguards of the Advocate General’s consent nugatory. We are of the view that the directions given in Duda case are legal and valid.”
23.In exercise of the powers conferred by Section 23 of the
Contempt of Courts Act, 1971 and by Article 215 of the
Constitution of India and other enabling powers in that
22
behalf, the High Court of Calcutta made the rules to
regulate the proceedings for contempt of itself or of a
Court subordinate to it under the Act. The rules are
known as Calcutta High Court Contempt of Court Rules,
1975. The rules, inter alia, provide that proceedings in a
criminal contempt may be initiated (a) on its own motion
by the High Court under Section 15(1) of the Act; or (b)
on a motion founded on a petition presented by the
Advocate General under Section 15(a) of the Act; or (c)
on a motion founded on a petition presented by any other
person with the consent in writing of the Advocate
General under Section 15(1)(b) of the Act. Every such
petition shall contain full particulars of the material upon
which the petition is grounded and the prayer to the
petition and distinctly state the particular contumacious
conduct alleged for which the rule is prayed for and shall
be signed and dated by the petitioner or his duly
authorized agent and every such petition shall be verified
by the solemn affirmation made by the petitioner or by a
person or persons having cognizance of facts stated and
shall state clearly whether the statements are based on
23
knowledge, information and belief or on record. Rule 19 of
the rules enables the Court either to issue Rule Nisi or
summarily reject the petition or make such order
thereupon as thought fit and the Rule Nisi shall be drawn
up as far as may be in the model form in Form No.1,
Appendix I. Rule 20 provides that where the Rule is
issued by the Court on its own motion or on a motion
made by the Advocate General under Section 15, the Rule
Nisi shall be drawn up, as far as may be in the model
Form No. 2, Appendix I. It is fairly well settled that
Schedules, Forms and Appendix form part of the statutes
and or the rules as the case may be.
24.In the present case, Rule Nisi has been issued under the
orders of the High Court in Form No. 1 and not in Form
No.2. Had it been a proceeding initiated by the Court on
its own motion, the Rule Nisi would have been issued in
the model Form No.2, Apendix I. It is clearly evident from
the record that the Court did not set the law in motion on
its own accord. In the present case, the petitioner No.1
before the High Court is a practicing advocate and argued
24
his case in person. Sofaras petitioner No.2 is concerned,
he was represented by more than one lawyer. We have
meticulously examined the contempt petition in which
there was no prayer for taking suo motu action against
the appellants. The proceedings before the High Court
were initiated by the respondents by filing contempt
petition under Section 15. The petition was vigorously
pursued and argued as private petition. From the material
available on record including the impugned judgment, it is
impossible to accept the view taken by the High Court
that the Court had taken suo motu action. Even in this
Court, the respondents entered their appearance through
their counsel who did not turn up but elaborate written
submissions were submitted by the first respondent.
25.For all the aforesaid reasons, we hold that the petition to
take action against the appellant under Section 15
without the written consent of the learned Advocate
General was not maintainable in law.
25
26.For the view we have taken as regards the
maintainability of the petition itself, we are not required
to go into the merits of the case.
27.The impugned judgment is accordingly set aside. The
appeal is allowed.
…………………………………………J.
(B. SUDERSHAN REDDY)
………………………………………..J.
(SURINDER SINGH NIJJAR)
NEW DELHI,
AUGUST 25, 2010.
26