As per case facts, a director of a residential estate issued a circular accusing judges of being part of a "dog mafia" that ignored human life in stray dog cases. ... The High Court initiated contempt proceedings, found her guilty, and sentenced her to one week in jail despite her immediate apology and resignation. She appealed to the Supreme Court to have her sentence removed. The question arose whether a sincere and early apology for contemptuous remarks warrants the remission of a jail sentence. Finally, the Supreme Court set aside the jail sentence. The Court held that while the remarks were indeed contemptuous, the judicial power to punish should be used with restraint and a genuine expression of remorse and repentance should be met with forgiveness rather than imprisonment.