STATE OF U P Vs. N B SINGH

JUDGEMENT

(1.) This criminal contempt proceeding has arisen on a reference made by Sri Sheetal Singh, the then Incharge District Judge, Raebareli forwarding copy of complaint of Sri A.K. Srivastava, the then IIIrd Additional District Judge, Raebareli about misbehaviour, misdemanor and abuse by N.B. Singh, Advocate, the contemnor.

(2.) The facts as discerned from the report of the complainant namely the third Additional District Judge, Raebareli in brief are as under.

(3.) In a matter relating to succession certificate, the contemnor moved an application seeking time for approaching appropriate Court for transfer of the case. The application was allowed and time was granted. Thereafter the matter was adjourned on several occasions. On 7.11.1998, the contemnor and his companion lawyers forcefully entered the chamber of IIIrd Additional District Judge inquiring as to why misc. case relating disposal of succession was put on an earlier date and dismissed in default of appearance. The presiding officer claimed to have explained the things but contemnor continued to shout and raised slogans "SRIVASTAVA MURDABAD", "CHORKAT" and "CHORKATAI". It is said that aforesaid conduct of contemner and his companion lawyers of creating nuisance and hampering judicial working amounts to willful criminal contempt of Court and the proceedings be initiated against the erring lowers.