IN RE: Vs. AMAR BABU PATHAK

JUDGEMENT

(1.) This criminal contempt application has been registered against Sri Amar Babu Pathak, an Advocate practising in district judgeship, Jalaun at Orai in a reference made by Sri Rajeev Kumar Singh, Civil Judge (J.D.)/Judicial Magistrate, Jalaun at Orai vide his letter dated 14th August, 2014 and forwarded by District Judge, Jalaun at Orai vide letter dated 23.8.2014.

(2.) The incident is said to have occurred on 11th August, 2014 in the court of aforesaid officer when he delivered order in Misc. Application No. 56 of 2014, State vs. Lokendra.

(3.) The facts and further details as apparent from record are, that a tractor and trolley of Shiv Ram and Ganga Ram, sons of Tulsi Ram, was seized by Police, alleging that it was transporting minerals (Moram) without any valid authority from Konch to Nandi Gaon. The Police seized the vehicle and registered Case Crime No. 926 of 2014, under Section 21/4, Mines Act. Another Case Crime No. 928 of 2014 was also registered under Section 207 of Motor Vehicles Act. The vehicle was driven by one Lokendra, who admitted his guilt under Section 207 of Motor Vehicle Act in the court, on 1st August, 2014.