COURT ON ITS OWN MOTION Vs. JASWANT SARPAL

JUDGEMENT

(1.) The present Criminal Contempt Petition was initiated on a Reference dated 24th January, 2004 made by the learned District and Sessions Judge, Jalandhar, on the basis of a letter dated 23rd January, 2004 written by Shri K.K. Kareer, Civil Judge (Sr. Division)- cum-Additional Chief Judicial Magistrate, Jalandhar, for initiating contempt proceedings against the complainant-Jaswant Sarpal, for using contemptuous, foul and derogatory language in his letter dated 20th December, 2003 wirtten and circulated by the contemner.

(2.) It may be noticed that the said communication was made by the learned Presiding Officer of the Court on receipt of letter, dated 20th December, 2003, while dealing with a private complaint filed in the year 1999 titled as "Ashwani Sarpal and Jaswant Sarpal sons of Darbari Lal Sarpal versus Amarjit Singh, the then Deputy Commissioner, Amritsar and 26 other respondents." Out of the 27 respondents, 23 are the Government Officials, whereas 4 persons have been impleaded in the capacity of the landlord of the building situated in Mahan Singh Gate, Amritsar.

(3.) In his letter, dated 20th December, 2003, the complainant has levelled allegations of impropriety against Shri K.K. Kareer, A.C.J.M, Jalandhar and Shri Ram Kumar Singla, Civil Judge (Junior Division), Amritsar, by using foul and derogatory language. It is mentioned therein that the said two Officers are slave Judges and are blot on the judicial structure and they should be immediately arrested. He has referred the Officers as inefficient and impotent Judges and burden on the State economy. Shri K.K. Kareer, has been referred to be of criminal mind, partial, incompetent, inefficient, corrupt, conspirator, expert for preparing fake and fabricating documents etc.