HARI SHANKAR Vs. STATE

JUDGEMENT

(1.) The appellant Shri Hari Shankas feeling aggrieved by his conviction under the Contempt of Courts Act by Shri Rajesh Aggarwal, a learned Civil Judge has filed this Criminal Appeal.

(2.) The appellant has read out the grounds of appeal in open Court. It appears that in the grounds of appeal so read out with seemingly full long power, the appellant has made scandalous attacks not only upon Shri Rajesh Aggarwal, a Civil Judge, but also upon Shri R.C. Jain, Additional District and Sessions )udge, upon the District and Sessions Judge and upon the entire subordinate judiciary as well. Their vilification is as judicial officers and not as individual It thus appears, that Shri Hari Shankar is guilty of Criminal Contempt committed in the presence of this Court. Shri Hari Shankar be accordingly detained in custody. He does not seek bail.

(3.) Since I feel that Shri Hari Shankar should be informed of the contempt with which he is charged, his attention is brought to the following portions of his grounds of appeal (and as read out by him in Court) its they constitute criminal contempt with which he is charged: