PRADYUMN KUMAR SRIVASTAVA Vs. SRI MANOJ KUMAR SHUKLA, PRESENTLY POSTED AS ADDITIONAL DISTRICT AND SESSIONS JUDGE, JALAUN

JUDGEMENT

(1.) Heard Sri Avanish Mishra, learned counsel for the applicant, Sri Syed Ali Murtza, Advocate, for Advocate General and Sri Manish Goyal, Advocate, for Registrar General of this Court.

(2.) This is an application filed by Pradyumn Kumar Srivastava under Sec. 16 of Contempt of Courts Act, 1971 (hereinafter referred to as Act, 1971 ) read with Rule 4 of Chapter XXXV-E of the Allahabad High Court Rules, 1952 (hereinafter referred to as Rules, 1952 ) so as to request this Court to take suo-moto action against opposite party Manoj Kumar Shukla, Additional District and Sessions Judge, Court No.3, Jalaun at Orai and to punish him under Sec. 12 of Act, 1971 for committing gross criminal contempt of his own Court on 20.11.2014 for obtaining signature of Court Moharrir Abir Singh under threat and for scandalizing Court of the then District Judge in his statement dated 26.11.2014 by levelling allegation of corruption against him.

(3.) Certain background facts given rise to the present proceedings may be stated as under :