AIR 1926 LAHORE 1 ::1925 Pun LJ 772 ::1925 ILR (6) Lahore 528 ::1925 (89) Ind Cas 833

Lahore High Court

Hon'ble Judge(s): Broadway, Addison, Coldstream , JJJ

*(A) Criminal P.C. (5 of 1898) , S.260— High Court can try summarily contempt of Court cases. The High Court as a Court of Record has jurisdiction to deal summarily with contempts of Courts *(B) Penal Code (45 of 1860) , S.228— Publication of an article regarding the decision of a case can he contempt. The publication of an article in a newspaper referring to a case which has been decided may amount to and be treated as contempt. **(C) Penal Code (45 of 1860) , S.228— Reasonable comment on a decision of a case is justifiable, but accusing a High Court Judge not deciding a case according to justice is not. If reasonable argument or expostulation is offer ed against any judicial act as contrary to law or the public good, no Court could or would treat that as contempt of Court, but it is a very grave and serious contempt to accuse a Judge of High Court of having decided a case not according to the dictates of justice but in order to please and curry favour with others and to say that the door of justice (clearly including the door of High Court) has been closed against a particular com munity. Any act done or writing published, calculated to bring a Court or a ....