In Re: a First Grade Pleader

Schwabe, C.J.—In this case, which is a serious one, the pleader in question had quite clearly incited persons by public speech to disregard the local authorities, not to obey the Forest laws, to boycott the forest subordinates and to continue that boycott. He now comes before the Court and states that he has seen the error of his ways and expresses his regret for the attitude he then took in the agitations which were going on; and he states that he desires to have his sanad renewed and hereafter to co-operate in the administration of law and maintenance of order. That being his expressed attitude, we are willing to renew his sanad and express the hope that he will carry out fully the solemn undertaking he has given to the Court.

This Court''s jurisdiction in such cases is not a vindictive jurisdiction at all. Its main object in such a case is not to allow a man to practise in Courts, when he himself is counselling disobedience-to the law and order enforced by these Courts. When a man who has offended in that way comes before the Court and honestly expresses his regret and his intention to assist the administration of justice In future, I see no reason why he should not be given an opportunity of showing that his intentions are as he expresses them.

Under these circumstances, I think this man''s sanad may be renewed.

Coutts Trotter, J.

I am of the same opinion.

Krishnan, J.

I agree.