STATE OF U.P. Vs. SHARAD KUMAR GUPTA

JUDGEMENT

(1.) Heard learned counsel for parties and perused the material brought on record.

(2.) This contempt petition has come into existence by way of information/ letter dtd. 10/12/2021 sent by one Rabindra Kumar-IV the Presiding Officer/ District Judge, Motor Accident Claims Tribunal, Hardoi whereby it has been informed that on 10/12/2021 at about 02.25 P.M. Advocate Sharad Kumar Gupta practicing in Civil Court, Hardoi appearing in Miscellaneous Case No.214 of 2021 Aasharam and Another versus Survesh and another whereby he wanted release of some F.D.R. in the aforesaid case. Now, it so happened that as per the procedure prescribed for release of F.D.R. the original file is required to be summoned and after doing that the needful is ensured.

(3.) However upon being intimated the aforesaid advocate/ contemnor got infuriated and uttered ugly words not suited to the dignity and majesty of the Court. The advocate/contemnor aforesaid also tried to bring the Presiding Officer in disrepute by uttering harsh words in Court. Now, it so happened that when all this happened, the Court proceeding was held up and disturbed.