SIWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Issue notice to the Director General of Police.

(2.) A part of the information is based on the record of the police itself. The other is the reports of the Munsif and the District Judge, Siwan. If the presiding Judge was a public servant discharging his duty then there are serious matters to be considered under Chapter X of the Indian Penal Code along with other violations which are in Chapter XXII, the like of which are criminal intimidation, insult and annoyance. Not to be ignored are the aspects on what matter the High Court may consider a criminal contempt on the report of the District Judge. What has happened at the District Judgeship of Siwan is a fact accepted. After the incident there seems to be much activity in accepting what had happened and expressing regret. One cannot insult a public justice system in the morning and then show regret in the evening. A Munsif is part of the public justice system. Public justice will collapse if this is done.

(3.) The persons, named in the report of the District Judge and the Munsif, shall present themselves at the Bar of this Court tomorrow failing which bailable warrants shall issue for their arrest for their presence in Court day after tomorrow.