SUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have averred in the petition that they have been pressurized by learned Judge of the High Court to withdraw the petition filed under Sec. 482 Cr.P.C. It is stated that the petitioners having no other option was forced to withdraw such a petition filed under Sec. 482 Cr.P.C. on account of the pressure exercised by learned Judge of the High Court.

(2.) The averments so made, in our view, are contemptuous in nature. A Constitution Bench of this Court in the case of M. Y. Shareef And Another Vs. The Hon'ble Judges of the High Court of Nagpur And Others., has held that even a lawyer who subscribe his signature to a contemptuous observation is equally guilty for committing contempt of Court.

(3.) Issue notice to Shri Virendra Yadav, S/o Mataden, who has affirmed the affidavit and also to Mr. Kuldip Singh, Advocate on Record for the petitioner(s), who has signed the petition calling upon them to show cause as to why an action for committing contempt of the Court be not initiated against them, returnable in four weeks.