COURT ON ITS OWN MOTION Vs. VIRENDRA SINGH

JUDGEMENT

(1.) The background of the present case is that the respondent Mr. Virender Singh, Advocate/contemnor filed a criminal appeal being Crl.A.107/2022 which was listed for hearing before learned Single Judge of this Court on 14/7/2022. Vide order dtd. 14/7/2022, the learned Single Judge noted some allegations made by the respondent/contemnor in para 18 of the aforesaid appeal which reads as under:

(2.) It is pertinent to mention here that the dots in the afore-quoted paras are the names of learned Judges mentioned in the Crl.A.107/2022 who are the sitting Judges of this Court as well as the learned Judges of District Courts.

(3.) After reading the above paragraphs, the learned Single Judge had put a query to the contemnor as to whether he would like to retract these paragraphs and challenge the findings of the learned trial Court in accordance with law without making any personal, tainted and malafide allegations against the learned Judges.