COURT ON ITS OWN MOTION Vs. STATE

JUDGEMENT

(1.) MR . Pankaj Gupta, ADJ, Rohini Courts, Delhi has made a report to the Chief Justice dated 8th July, 2009 which runs as under:-

(2.) THE District Judge has also submitted a report of the same date regarding the incident of assault on Mr. Pankaj Gupta, ADJ, wherein she has stated that on 8.7.2009 at about 11:30 AM, when she was holding the court, a mob of advocates came from the side of her chamber shouting slogans. They were numbering about 100. They were made to sit in the Conference room. Mr. B.S. Rana, President of the Rohini Bar Association was leading them along with Mr. R.S. Goswami, Member, Bar Council of Delhi. They were making complaint against the conduct of Sh. Pankaj Gupta, ADJ (Matrimonial Court) and were shouting slogans against him. They were insisting her to call Sh. Pankaj Gupta, ADJ in the presence of all the members of the Bar and enquiry be made from him in their presence. The District Judge advised them that Sh. Pankaj Gupta will be heard separately in her chamber. Thereafter, it seems that the District Judge found that Sh.Pankaj Gupta was already waiting in her chamber and brought to her notice the incident of assault which took place at about 11:30AM which he has narrated in his report referred to earlier. Thereafter, as per the report of the District Judge, the matter was brought to the notice of the President, Secretary and other office bearers of the Association. Beating of the Officer by the advocates on the dais was confirmed by Ms. Rekha Sharma and another advocate in the presence of the President, Secretary and other office bearers of the Association. The meeting of the advocates was adjourned with a direction to them to identify those advocates and to inform the District Judge their names before discussing further course of action.