SMT. S.A. SINHA Vs. DR. LEO REBELLO

JUDGEMENT

(1.) This is a case where the respondent/contemnor who is an accused charged for offences punishable under sections 354, 337, 509, 323, 504 I.P.C. has persistently harassed, intimidated, threatened the learned Metropolitan Magistrate ("MM") before whom his case was pending trial and as a result the learned MM has made a reference under Section 15(2) of the Contempt of Courts Act, 1971 (hereinafter referred to as "the said Act").

(2.) Reference under section 15(2) of the Contempt of Courts Act, 1971 has been made by Smt. S.A. Sinha, Metropolitan Magistrate, 17th Court, Borivali, Mumbai vide letter bearing Confi. Outward No. 32 of 2014 dated 14.10.2014 addressed to the Registrar (Judicial-I), High Court, Bombay.

(3.) It is stated in the said order that she was Metropolitan Magistrate, 17th Court, Borivali, Mumbai and she had taken charge of that Court on 06.06.2011. She has stated that two Criminal Cases; one bearing C.C. No. 3869/PS/2008 (C.R. No. 281/99) of Samtanagar Police Station filed against Dinesh Mathuria and others under Sections 143, 147, 149, 323, 504, 343, 427, 506 I.P.C. in which Dr. Leo Rebello was the complainant and the other bearing C.C. No. 1574/PS/2008 (C.R. No. 280/99) also registered at Samtanagar Police Station filed against Dr. Leo Rebello under sections 354, 337, 509, 323, 504 I.P.C in which Mrs. Ratna Vinay Malhotra was the complainant, were pending in her Court. Both these cases were kept in her court on the same day.