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PETITIONER: I. MANILAL SINGH ALIAS M.MANIHAR SINGH

       Vs.

RESPONDENT: UNION OF INDIA

DATE OF JUDGMENT23/03/1993

BENCH: VENKATACHALLIAH, M.N.(CJ) BENCH: VENKATACHALLIAH, M.N.(CJ) YOGESHWAR DAYAL (J) VERMA, JAGDISH SARAN (J) REDDY, K. JAYACHANDRA (J) AGRAWAL, S.C. (J)

CITATION:  1994 SCC  Supl.  (1) 728 1993 SCALE  (2)456

ACT:

HEADNOTE:

JUDGMENT:                             ORDER 1.We  have  heard  Shri K.K.  Venugopal,  learned  senior counsel,  for  Dr H. Borobabu Singh, in support of  the  two applications that have been made.  In view of the peremptory terms of the earlier order dated February 5, 1993  requiring the  Union Government to secure the presence of Dr Singh  in Court  today, we should not have permitted any  interception of  those steps.  However, on the impassioned plea  of  Shri K.K.  Venugopal,  who  sought  an  audience  on  these   two applications,  we  have  heard  him  at  length.   We   have considered his submissions.  Having regard to the  qualified stand made manifest in the applications and affidavit, we do not  think  that  we  should interrupt  the  course  of  the execution  of  the  earlier order.  This  we  say  with  due respect  to  the high office, Dr  Borobabu  Singh  otherwise holds  as a Speaker of the Assembly.  But, as has been  made clear  in  the  earlier  orders, it is  not  in  Dr  Singh’s capacity  as Speaker of the House as such that Dr  Singh  is being proceeded against, but in a different capacity.  It is unfortunate  that Dr Singh has, by his own persistent  stand of defiance of the jurisdiction and authority of this Court, brought this situation.  This is, indeed, regrettable. 2.But this Court must maintain its dignity and authority. It  is  in this spirit that we direct the execution  of  the earlier  order dated February 5, 1993 and the production  of Dr Singh before this Court. 3.Now  that  Dr  Borobabu Singh  has,  in  his  affidavit stated,  that if we refuse his prayer for exemption,  he  is willing  to appear before us, we appreciate the stand of  Dr Singh and expect him to, be present in Court at 2.00 p.m. 4.   Call at 2.00 p.m.                                        Court Masters ORDER AT 2 P.m. ON MARCH 23, 1993

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The contempt proceedings are dropped.                                         Court Masters 730 731