AIR 1943 LAHORE 14

Lahore High Court

Hon'ble Judge(s): Din Mohammad , J

(A)Contempt - Contempt of Court - Relation between Bar and Bench - What it ought to be. No hard and fast rule can be laid down as to what expressions a lawyer can use with impunity while addressing the Court and what should ordinallly be tolerated by it. A lawyer should always conduct himself properly in a Court of law and exert his best at all times to maintain the dignity of the Court, but the Court has also a reciprocal duty to perform and should be not only not discourteous to a lawyer but should also try to maintain his respect in the eyes of his clients and the general public with whom he has to deal in his professional capacity. Hypersensitiveness On the one side or rudeness on the other must be avoided at all costs. Both the Bench and the Bar are the two arms of the same machinery and unless they work harmoniously, justice cannot be properly administered. Therefore, mutual adjustment and not mutual antagonism should be the end in view on both sides, eliminating all ideas ethier of domination or of servility.(Para 16h 17a) Penal Code - (40) Ratanlal, Page 583 Pt. 17. (36) Gour, Page 799 Pt. 1. Prayer for release of accused on bail - Prayer refused not on merits but because lawyer put unnecessary questions Lawyer has right to ....