MATTER OF INITIATING CONTEMPT PROCEEDINGS AGAINST ASHOK KR SINGH, ADVOCATE OF THIS COURT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The noticee, an Advocate practising in this Court is present in person.

(2.) On 29.7.2003 when this Court was busy hearing C.W.J.C. No. 2455/2003 a mobile phone started ringing in the Court and disturbed the court work, therefore, this Court issued a notice to Mr. Ashok Kumar Singh as to why contempt proceedings be not initiated against him. The noticee has filed his show cause. He has tendered unqualified apology and has also stated the reasons which led to ringing of the mobile phone in the court room.

(3.) This Court in no uncertain terms wants to say that whenever a mobile phone starts ringing in the Court the same distracts the attention of the Court and, in fact, tantamounts to causing hindrance in the dispensation of justice. Whether the cell phone belongs to a lawyer, litigant, party or anybody present in the court, it is supposed to be switched off so that such ringing of the mobile phone does not divert the attention of the Court nor does cause any disturbance in the judicial proceedings. As the noticee himself has shown the reasons for the said untoward incident, I accept his apology and discharge the notice.