B.R. NIKUNJ Vs. VIPIN BANSRAJ TIWARI

JUDGEMENT

(1.) An act of a lawyer attacking the reputation and character of a Judge is as grave an offence worthy of condemnation as of a priest in a temple defacing and defiling the deity installed in it, because by such act he not only destroys the very institution from which he derives status and sustenance but does a greater general damage by shaking faith of the devotees and hurting the feelings and sentiments of the worshippers who through his mediation and assistance seek spiritual gain and contentment.

(2.) THE criminal case in which the Presiding Judge convicted the father of the contemner was pending since last 10 years and on 26 -7 -1996 he disclosed to the contemner that such old criminal cases have been kept by him in his trunk for dropping them on the directions of the Supreme Court of India. The Judge, thereafter on 8 -1 -1997, without hearing the arguments and although no offence was proved against his father, convicted and sentenced him to imprisonment and fine as mentioned above.

(3.) THE Judge has developed illicit relations with several businessmen engaged in nefarious trades and through him he arranges items such as car and other luxuries. It is said that this conduct is unbecoming of a Judge and such persons with whom he has association influence his Judgment.