HARIDWAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Haridwar Pandey who has appeared in person as the petitioner and learned counsel for the Vigilance Department, Mr. Ramakant Sharma, Sr. Advocate as well as learned counsel for the State.

(2.) The records of the case disclose that the Contemnor wrote a letter dated 15.5.2003 to one of the Hon'ble Judges of this Court who was then hearing a Criminal writ petition bearing No. 143 of 2003 preferred by the alleged Contemnor, Sri Pandey.

(3.) Order dated 16.5.2003 drawn in the said writ petition no. 143/2003 records that Sri Pandey appeared in person and he admitted his signature on the letter addressed to the Hon'ble Judge and stated that he had signed that letter. The Hon'ble Judge recorded that the letter prima facie shows commission of criminal contempt. The said letter was kept on the record and Registry was directed to register it as a separate case for contempt.