R.V. WANWADI Vs. NANDINI TULSHIRAM SALVE

JUDGEMENT

(1.) Mr. R.V. Wanwadi, Joint Civil Judge,(Civil Judge,) & Judicial Magistrate, (F.C.), Sillod, Dist. Aurangabad submitted Reference U/Section 15(2) of the Contempt of Courts Act, 1971 r/with Contempt of Courts (Bombay High Court) Rules, 1994, specified in Chapter XIII of Criminal Manual, through the Principal District & Sessions Judge, Aurangabad vide Conf. O.No./Judl.Cri./558/2012 dated 28th September, 2012, to the Registrar ( Judicial ) of High Court of Judicature at Bombay, Bench at Aurangabad. Said reference is registered as Criminal Contempt Petition No.1 Of 2012.

(2.) Mr. R.V. Wanwadi, Jt.C.J.J.D. & J.M.F.C. has decided Regular Trial Case No.182 Of 2007 (The State V/s. Tulshiram & Ors.) on 13th January, 2012 and, thereby, acquitted all the accused from the offences punishable U/Section/s 498(A), 323, 504, 506 read with 34 of the Indian Penal Code, 1860. Accused No.1 Tulshiram Namdeo Salve is the husband of Contemnor, where-as rest of accused are his close relatives. After passing of such Judgment and Order, the Contemnor allegedly circulated the pamphlets in the premises of the District Court under the guise of deemed permission of the District Court and also pasted those pamphlets on the wall and, thereby, criticized the decision given by Mr. R.V. Wanwadi, Jt.C.J.J.D. & J.M.F.C., Sillod and also used abusive language. Thus, according to Mr. R.V. Wanwadi, Jt. C.J.J.D. & J.M.F.C., as the Contemnor made humiliating accusation against him with malafide intention to defame and disrespect him and, thereby, the dignity of Court is lowered down, therefore, reference is made to this Court. Said reference is registered as Criminal Contempt Petition No.01/12.

(3.) This Court (Coram : A.H. Joshi & U.D. Salvi, JJ.) on 16th October, 2012 admitted this Contempt Petition and issued bailable warrant against the Contemnor in the sum of Rs.10,000/- returnable on 4th December, 2012.