IN RE Vs. SRI KHALEEQ AHMAD AND OTHERS

JUDGEMENT

(1.) Sudhir Agarwal, J 1. Heard Sri Dhruv Narain, learned counsel appearing on behalf of contemnor, assisted by Sri Namit Srivastava, Advocate and Sri Sudhir Mehrotra, special counsel appearing on behalf of High Court.

(2.) This criminal contempt proceeding cropped up on a reference made by Sri Saeed Uz Zaman Siddiqui, District Judge, Jyotiba Phule Nagar at Amroha (hereinafter referred to as "J.P. Nagar") for initiating contempt proceedings under section 15 of Contempt of Courts Act, 1971 (hereinafter referred to as "Act 1971") read with Section 12 against 41 Advocates namely, (1) Sri Khaleeq Ahmad, (2) Kapil Chikara, (3) Rashid Mian, (4) Gaurav Kumar Agarwal, (5) Ram Autar Gupta, (6) Sunil Babu, (7) Rajeev Gole, (8) Saleem Khan, (9) Chaudhary Naresh Veer Singh, (10) Vivek Bishnoi, (11) Naeem Ahmad, (12) Kripal Singh Yadav, (13) Mohd. Ali Naqvi, (14) Indrapal Gole, (15) Dilshad Ali, (16) Sajid Rauf, (17) Dinesh Chauhan, (18) Manu Sharma, (19) Ali Imam Rizvi, (20) Arshad Bharti, (21) Jai Prakash Yadav, (22) Surya Pratap Singh, (23) Bharat Singh Saini, (24) Vinod Kumar, (25) Raj Chaudhary, (26) Nadeem Khusro, (27) Rajendra Singh Saini, (28) Dinesh Singh, (29) Vinod Kumar Saini, (30) Ashok Kumar Kapoor, (31) Chain Sukh Gole, (32) Sarvesh Sharma, (33) Basant Singh Saini, (34) Pawnesh Chauhan, (35) Avnish Sharan Bansal, (36) Shrafat Hussain, (37) Mangat Ram Saini, (38) Nitin Bansal, (39) Hukum Singh Saini, (40) Dalpat Singh; and, (41) Amit Chahal.

(3.) All contemnors except Saleem Khan (contemnor 8), Dilshad Ali (contemnor 15), Basant Singh Saini (contemnor 33) and Amit Chahal (contemnor 41) pleaded guilty of contempt and sentenced one days simple imprisonment and fine of Rs. 2000/. They were restrained from entering Court premises for a period of one month commencing from 15.05.2015.