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The Bombay High Court recently sentenced film producer Gaurang Doshi to six months’ imprisonment after he was found guilty of wilful breach of an earlier order directing him to deposit a sum of Rs 1.25 crore in court. Justice SJ Kathawalla observed that Doshi had repeatedly made false statements in court and has always disobeyed the directions of the court. Therefore, Doshi was held guilty of committing contempt of court and sentenced to six months’ simple imprisonment in civil court.
Justice Kathawalla took a strong stand against the dangerous trend of litigants flouting court orders brazenly and said: “A lenient sentence in this case to Shri Gaurang Doshi / Respondent No. 2 would mean and send a message that the Court is itself not outraged by the flagrant disregard shown by the Contemnors/Respondents. In such circumstances, it would further indicate that the litigants can flout provisions of the Law with impunity and still be shown mercy and forgiveness by Courts. Such a trend, in my opinion, would destroy the very principle of deterrence.”
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