COURT ON ITS OWN MOTION Vs. UPINDER THAKUR

JUDGEMENT

(1.) ON 21.6.2007 this Court had initiated the aforesaid criminal contempt proceedings against the respondent on the receipt of a letter addressed to the Registrar General of this Court by the Civil Judge (Junior Division)-cum-SDJM, Dalhousie, District Chamba. We had passed the following order:

(2.) THEREAFTER , the respondent filed reply and he admitted that he did telephone the Judicial Officer concerned but according to him the conversation had taken place in a different context inasmuch as he was not trying to interfere in the judicial process nor he had asked the Judicial Magistrate to decide the matter in a particular manner. According to the contemner who is the Superintendent of Police, Chamba, some persons were arrested in connection with FIR No.68 of 2007. They were required to be produced before the Magistrate concerned. The case had political overtones and it was in these circumstances that the contemner, apprehending that a law and order problem may arise, had telephoned the Magistrate.

(3.) SHRI R.L.Sood, learned senior counsel appearing for the contemner has submitted that he does not want to enter into any controversy with the Judicial Officer and that the contempt petition may be disposed of on the material on record.