COURT ON ITS OWN MOTION Vs. GABRIAL KUJUR

JUDGEMENT

(1.) The instant case suo motu contempt proceeding has been initiated on the report of the District Judge, Gumla and on the basis of the report submitted by the Registrar General and the minutes of the Zonal Judge, Hon'ble Justice Vikramaditya Prasad., as he then was, dated 27.4.2004. Notice to show cause was issued to the concerned Advocate, Mr. Gabrial Kujur (hereinafter referred to as the ' contemnor').

(2.) It appears that on 2.1.2004 the contemnor entered in the court room of the Munsif, Gumla and scolded him. The contemnor used unparliamentary language against the Munsif and threatened him to assault and also to make effort to remove him from the post of Munsif. The Munsif, thereafter, reported the matter to the District Judge, Gumla stating all the facts . He also stated that at the last moment the President of the Bar Association, Gumla came to his court to whom he apprised all the facts. It was further reported by the Munsif that one Title Suit No. 39/98 was pending in his court in which the contemnor was appearing. On 20.12. 2003 judgment in the said case was delivered which went against his client. Being infuriated by the defeat of his client, he did such contemptuous act . The District Judge, thereafter, made a preliminary inquiry in the matter by issuing show cause notice to the contemnor as to why the matter be not reported to the High Court. The contemnor filed his reply to the said show cause notice. Meanwhile the Munsif, Gumla sent a photo copy of the letter written by the contemnor to his client on 7.1.2004. In that letter the contemnor admitted the fact that he scolded the Munsif in his court and also used unparliamentary language .

(3.) The District Judge, on going through the show cause fild by the contemnor, found the incident true. The matter was, thereafter referred to the Zonal Judge of Gumla Judgeship who opined that it was a fit case in which contempt of courts proceeding can be initiated against the concerned advocate.