STATE Vs. TRIBHUVAN NATH VERMA

JUDGEMENT

(1.) The opposite party, Tribhuvan Nath Verma is a pleader, and he w;is practising at Sitamarhi under the judgeship of Muzaffarpur. The proceeding in Original Criminal Miscellaneous Case No. 9 of 1957 was started by an order of this Court, dated 4-0-1957, on the basis of a letter of the District Judge of Muzaffarpur, forwarding a report dated 18-7-1956, of Mr. S.K. Basu, Munsif, 1st Court, Sitamarhi. Four documents marked annexures A, B, C and D were attached to the report. This Court order directed notice to issue to the opposite party "to show cause why he should not be committed for contempt of Court for making contemptuous statements touching upon the judicial integrity of Mr. S.K. Basu. Munsif 1st Court, Sitamarhi."

(2.) The opposite party addressed a letter dated 31-3-1958, to the Chief Justice of India with a copy to the Chief Justice of this Court. The proceeding in Original Criminal Miscellaneous Case No. 7 of 1958 was started by an order of this Court dated 15-4-1958, whereby a notice was directed to issue to the opposite party "to show cause why he should not be convicted for the contempt of Court for scandalising the dignity of this Court in general and some of its Judges in particular," in the letter lust referred to.

(3.) Both the cases have been heard together with the consent of the parties and for the sake of convenience.