$~2
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
% 				       Date of decision:7th November,2025
+ 	CONT.CAS.(CRL) 12/2025
	COURT ON ITS OWN MOTION			     .....Petitioner
				Through:	None 

				versus

	VAIBHAV KUMAR ADVOCATE			   .....Respondent
				Through:	Respondent-in-person 
	CORAM:
	HON'BLE MR. JUSTICE VIVEK CHAUDHARY
	HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T

1. Present contempt petition was registered pursuant to contempt reference dated 29.07.2025 received from learned Additional Sessions Judge/Spl. Judge, NDPS/New Delhi. 
2. Notice was issued to the respondent/contemnor and pursuant to the above, respondent/contemnor, a practicing Advocate and member of Bar Council of Delhi is present in person.  
3. He got enrolled as an advocate in the year 2012.
4. The facts, in brief, are that during court proceedings, the respondent/contemnor, who was representing the accused, addressed the learned prosecutor with the words ‘Aap chalva lo, jaise aapko Court chalvani hai.’, thereby implying that it was the prosecutor and not the presiding judge, who controlled the court, and thereby scandalizing the court and lowering its authority.  
5. Respondent/contemnor is present in court and, at the very outset, submits his apology.  He, however, supplements that his utterances were entirely unintentional and in his practice of last twelve years, he never ever caused any disrespect to the Court.  
6. His reply affidavit is already on record in which, inter alia, he has mentioned that he had no intention to scandalize or lower down the image and dignity of the Court and merely prayed for equal and fair opportunity for his client who was in jail for last four years.  He has also deposed in his affidavit that he has the highest regard for the courts and cannot even think of tarnishing the image of the Court which is the only source of livelihood for him and his whole family. 
7. During the course of the hearing today, as noted already, he has tendered oral apology. 
8. Having heard him and keeping in mind the overall facts, his unconditional apology is, hereby, accepted and, resultantly, the contempt proceedings are directed to be closed. 


(VIVEK CHAUDHARY)
							    JUDGE
								          

            (MANOJ JAIN)
            JUDGE
NOVEMBER 7, 2025/dr/pb






CONT.CAS.(CRL) 12/2025                                          1