STATE OF U.P. Vs. ASHOK PANDE

JUDGEMENT

(1.) Heard learned AGA for State and Sri Asok Pande, Advocate, the contemnor, who appears in person, on this contempt application.

(2.) This contempt proceedings have been instituted against the contemnor on the basis of suo moto cognizance taken by the learned Single Judge vide order dtd. 1/2/2006. Relevant portion of the order dtd. 1/2/2006 reads:

(3.) Taking into consideration the comments made by the contemnor during the Court proceedings dtd. 1/2/2006, which prima facie, indicates material that scandalizes or tends to scandalize, lowers or tends to lower the authority of the Court, the following charge is framed against the contemnor: