RANVEER YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is a statutory appeal under Section 19(1)(b) of the Contempt of Courts Act, 1971 read with Order XXI Rule 15(1)(e) of the Supreme Court Rules, 1966 from the final judgment and sentence dated 3.9.2008 of the High Court of Patna in Original Cr. Misc.(DB) No. 8 of 2008.

(2.) The said Original Misc. (DB) No. 8 of 2008 was a reference through a communication dated 22.4.2008 by the 1st Additional Sessions Judge, Khagaria about an incident which happened in his Court on 13.2.2008. The High Court treated the same a reference made under Section 15(2) of the Contempt of Courts Act, 1971 (hereinafter, "the Act") made by the 1st Additional Sessions Judge, Khagaria (hereinafter, "the Judge").

(3.) The reference by the Judge was made for the reason that during the course of the Sessions Trial No. 46/93 on 13.02.2008, five of the alleged contemnors were on one side and the sixth contemnor, the appellant Ranveer Yadav, on the other side, and all of them disrupted the proceedings by aggressively exchanging heated words and creating unpleasant scenes in Court. The decorum and dignity of the Court was so much threatened that the Judge was forced to rise.