Allahabad High Court
State Of U.P./District Judge vs Arun Kumar Yadava Son Of Sri Ram Autar ... on 17 August, 2007
Equivalent citations: 2008CRILJ117
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza, Amar Saran
JUDGMENT Imtiyaz Murtaza, J.
1. This reference has come up before this Court for taking proceedings under the Contempt of Courts Act on the basis of a letter dated 5.9.2005 of Shri Abdul Qayum, Civil Judge (Junior Division)/Judicial Magistrate, Khaga, Fatehpur. The District Judge, Fatehpur forwarded the said report to this Court on 12.9.2005. The letter of Shri Abdul Qayum, Civil Judge(Junior Division/Judicial Magistrate, Khaga, Fatehpur reads as follows:
izs"kd] vCnqy D;we] flfoy tt ¼tw0fM0½ U;k0 eft0 [kkxk] tuin Qrsgiqj A lsok esa] eku~uh; egkfucU/kd egksn;] eku~uh; mPp U;k;ky;] bykgcknA }kjk%& Jheku tuin U;k;k/kh'k egksn;] Qrsgiqj A fo"k;%& U;k;ky; dh voekuuk dh dk;Zokgh fd;s tkus ds lEcU/k es ;kpuk A egksn;] llEeku fouez fuosnu gS fd vkt fnukad 5-9-2005 dks vfHk;qDr pUnziky mQZ csnnkZ iq= Jh eFkqjk dh vksj ls vUrZxr /kkjk& 364] 302] 201] 342] 348] vkbZ0 ih0 lh0 o 3¼2½¼5½ ,l0 lh0@,l0 Vh0 ,sDV Fkkuk /kkrk vkRelEkZi.k izkFkZuki= vf/koDrk Jh v:.k dqekj ;kno us esjs U;k;ky; es izLrqr fd;k A blls iwoZ esjs vkns'k fnukad 27-8-2005 ls foospukf/kdkjh ds vuqjks/k ij vfHk;qDr ds fo:) n0iz0la0 dh /kkjk & 82 ds vUrZxr okLrs vijk/k vUrZxr /kkjk& 364] 302] 201] 342] 348] Hkk0n0fo0 o 3¼2½¼5½ ,l0lh0@,l0Vh0 ,sDV vknsf'kd tkjh dh x;h Fkh An0iz0la0 dh /kkjk& 82 es mfYyf[kr /kkjk;s ,oa vfHk;qDr dh vksj ls izLrqr fd; x;s vkReleZi.k izkFkZuki= es mfYyf[kr /kkjkvks es fofHkUurk gksus ds dkj.k fnukad 6-9-2005 ds fy, Fkkuk /kkrk ls vk[;k eaxk;h x;h Fkh A vijkUg 3-45 ij ewyokn la[;k& 200@90 cyjkt cuke jxiky dh i=koyh] izkFkZuki= 79 x 2 o 81 d ds fuLrkj.k ds le; es eS vius vk'kqfyfid dks fMDVs'ku ns jgk Fkk A rHkh vf/koDrk Jh v:.k dqekj ;kno esjs U;k;ky; es 'kksj epkrs gq, vk;s vkSj ÅWph vkokt ls dgk %&^^ esjk eqfYte fgjklr es D;ks ugh fy;k x;k A vkius euekuh vkns'k ikfjr fd;k gS Avki iqfyl ls feys gq, gS vkSj iqfyl dks lwpuk Hkh fn;k gS AvHkh esjk eqfYte fxjrkj gks tk;sxk rFkk mldk bu dkm.Vj dj fn;k tk;sxk A vkius vU;k;k fd;k gS AeS vkidks ns[k yawxk A vkids ikl ljdkjh QkslZ gS rks esjs ikl Hkh viuh QkslZ gS A^^ blds vfrfjDr Jh ;kno us vi'kCnks ,oa ve;kZfnr Hkk"kk dk iz;ksx Hkh fd;k A ftldks eSus rRdky mijksDr ewyokn dh i=koyh ds vkns'k i=d ij vafdr fd;k gS A vf/koDrk Jh v:.k dqekj ;kno us ;g d`R; tkucw>dj U;k;ky; dh voekuuk djus ,oa U;k;ky; dks Hk;dzkUr djus ds fy, fd;k gS A vr% vuqjks/k gS fd vf/koDrk Jh v:.k dqekj ;kno }kjk U;k;ky; es dh x;h dk;Zokgh ds fy, muds fo:) mfpr n.MkRed dk;Zokgh djus dh d`ik dh tk; A lknj A fnukad& Hkonh;
¼vCnqy d;we½ flfoy tt ¼tw0fM0½@U;k0eft0] [kkxk] tuin Qrsgiqj A
2. On the basis of the aforesaid report, Joint Registrar (C & L) submitted a note on 10.10.2005 before the Registrar General of this Court which reads as under:
Registrar General May like to refer the letter of Sri Abdul Qayum Civil Judge (Junior Division)/Judicial Magistrate, Khaga, Faehpur requesting to initiate contempt proceedings against Sri Arun Kumar Yadav, Advocate, Fatehpur forwarded by the District Judge, Fatehpur.
It is alleged that on 5.9.2005 Sri Arun Kumar Yadav, Advocate moved an application to surrender Sri Chandra Pal alias Badarea, So Sri Mathura, under various sections of Indian Penal Code. Against the aforesaid accused the court has already issued process Under Section 82 Cr.P.C. for the offence committed under various sections of Indian Penal Code. As the sections mentioned in the application and process under Section 82 Cr.P.C. were differed, the court asked a report from the police station concerned, fixing the next date for the disposal. At about 3.45 p.m. when the court was busy in dictating order in original suit No. 280 of 1990 Balraj v. Ramrpal, the aforesaid Arun Kumar Yadav entered in the court room shotting and threatened the Presiding Officer. In this way Sri Yadav tried interfere with the due course of judicial proceedings and obstructed the administration of justice.
Criminal Contempt is defined under Section 29(c) of the Contempt of Court Act, 1971 which reads as follows:
2 (c) "Criminal Contempt" means the publication (whether by words, spoken or written, or by signs; or by visible representations, or otherwise) of any matter or the doing of any other act whatsover which -
(i) Scandalizes or tends to scandalize, or lowers or tends to lower the authority of any court; or
(ii) Prejudices, or interferes or tends to interfere obstructs or tends to obstruct, the administration of justice in any other manner.
Under Section 10 of the above Act, only the High Court has jurisdiction to take cognizance in respect of the Contempt of Courts, Sub-ordinate to it.
From the perusal of above provisions it is certain that above alleged actions of Sri Arun Kumar Yadav, Advocate, is covered within the meaning of "Criminal Contempt of Court Moreover the matter is not time barred and also cognizable on Hon'ble High Court only.
May if approved, the file be placed before Hon'ble The Chief Justice for His Lordship's kind perusal and orders.
(Mohd. Babar) I/c O.S.D. (Computers) 19.10.2005.
3. The perusal of the letter of Shri Abdul Qayum and the report of the In-charge/O.S.D Computers shows that the allegations against Shri Aran Kumar Yadav, Advocate are that on 5.9.2005 he had moved a surrender application of Chandrapal alias Badarda, S/o Sri Mathura, under various sections of Indian Penal Code. Since against the aforesaid accused the court has already issued process under Section 82 Cr.P.C. for the offence committed under various sections of Indian Penal Code and as the sections mentioned in the application and process under Section 82 Cr.P.C. were differed, the Presiding Officer called for a report from the police station concerned, fixing 6.9.2005 for the disposal. At about 3.45 p.m. same day when the Pres ding Officer was dictating the order to his Stenographer in original suit No. 200/90 Balraj v. Rangpal, the contemnor Shri Arun Kumar Yadav came inside the court room shouting and said in loud voice esjk eqfYte fgjklr es D;ks ugh fy;k x;k A vkius euekuh vkns'k ikfjr fd;k gS Avki iqfyl ls feys gq, gS vkSj iqfyl dks lwpuk Hkh Hkst fn;k gS AvHkh esjk eqfYte fxjrkj gks tk;sxk rFkk mldk bu dkm.Vj dj fn;k tk;sxk A vkius vU;k; fd;k gS A eS vkidks ns[k yawxk A vkids ikl ljdkjh QkslZ gS rks esjs ikl Hkh viuh QkslZ gS A
4. Apart from this the contemnor Shri Arun Kumar Yadav has also used un-parliamentary language.
5. Considering the facts and circumstances of the case and hearing the learned Counsel for the contemnor and the learned A.G.A., this court had framed following charges against the contemnor on 6.10.2006:
That you, Arun Kumar Yadav on 5.9.2005 at about 1.45 p.m. entered the court of Sri Abdul Qayyum, Civil Judge, Junior Division, Judicial Magistrate, Khaga, Fatehpur and interrupted him by shouting loudly while he was dictating orders to his stenographer in Original Case No. 200 of 1990 Balraj v. Rangpal. You caused obstacle by saying that he (the Presiding Officer) had passed arbitrary order in criminal case under Sections 364, 302, 201, 342, 348 I.P.C. read with Section 3(2)(5) of SC ST Act by not taking the custody of the accused and in case the latter was arrested he would be encountered by the police. You further extended threat to the said Presiding Officer by saying that you would see him (the Presiding Officer) as you lad your own force if he (Presiding Officer) had his official force. You aggressive behaviour, use of disrespectful language and threats extended to the Presiding Officer interfered with the due course of administration of justice, undermining the dignity of court amounting to criminal contempt under Section 2(c) of the Contempt of Court Act, 1971.
The above charge has been framed in the presence of the contemnor and his counsel to whom it has been read over. The contemnor may file his reply consequent upon framing of charge within two weeks. List this contempt matter for hearing on 2.11.2006.
6. The contemnor has filed a counter affidavit dated 20.7.2006 denying the allegations made in the report of the Presiding Officer. He stated that he has never uttered such words on 5.9.2006 inside the court of Civil Judge (J.D.)/J.M. Khaga, Fatehpur and has a so not interrupted the court proceedings nor he shouted in any manner. He filed a surrender application of his client Chandrapal alias Badarda since there was an apprehension that the police will pick up his client and kill him in encounter and he prayed to take his client into custody and send to jail. But the Presiding Officer for the reasons best known to him has not taken his client into custody and became angry. It is further stated in the counter affidavit that there was some changed atmosphere in the court campus at Khaga District Fatehpur and a general complaint against the court was made by 103 Advocates on 10.2.2005. The contemnor has also tendered his apology in the counter affidavit. However on 14.11.2006, he has filed a supplementary affidavit offering his unqualified apology to the court.
7. We have heard learned A.G.A. for the State and Shri Satish Trivedi, Senior Counsel assisted by Shri R.C. Yadav and Shn K.K. Dwivedi, learned Counsel for the contemnor.
8. It is clearly established that on 5.9.2006 at about 3.45 p.m. the contemnor entered in the court of Civil Judge (Junior Division)/Judicial Magistrate, Khaga, Fatehpur and tried to interfere with the due course of judicial proceedings and obstructed the administration of justice and we find nothing on record to disbelieve the facts stated by Shri Abdul Qayum, Civil Judge (Junior Division)/Judicial Magistrate, Khaga, Fatehpur and the facts reported by him are correct.
9. In Ishwar Chand Jain v. High Court of Punjab and Haryana the Supreme Court observed that Under the Constitution the High Court has control over the subordinate judiciary. While exercising that control it is under a constitutional obligation to guide and protect judicial officers. An honest strict judicial officer is likely to have adversaries in the mofussil courts. If complaints are entertained on trifling matters relating to judicial orders which may have been upheld by the High Court on the judicial side no judicial officer would feel protected and it would be difficult for him to discharge his duties in an honest and independent manner. An independent and honest judiciary is a sine qua non for rule of law. If judicial officers are under constant threat of complaint and enquiry on trifling matters and if High Court encourages anonymous complaints to hold the field the subordinate judiciary will not be able to administer justice in an independent and honest manner. It is therefore imperative that the High Court should also take steps to protect its honest officers by ignoring ill-conceived or motivated complaints made by the unscrupulous lawyers and litigants.
10. In the case of Delhi Judicial Service Association v. State of Gujarat reported in (199P) 4 SCC406 the Apex Court had held The definition of criminal contempt is wide enough to include any act by a person which would tend to interfere with the administration of justice or which would lower the authority of court. The public have a vital stake in effective and orderly administration of justice. The Court has the duty of protecting the interest of the community in the due administration of justice and, so, it is entrusted with the power to commit for contempt of court, not to protect the dignity of the Court against insult or injury, but, to protect and vindicate the right of the public so that the administration of justice is not perverted, prejudiced, obstructed or interfered with. "It is a mode of vindicating the majesty of law, in its active manifestation, against obstruction and outrage." (Frankfurter, J. in Offutt v. U.S.) The object and purpose of punishing contempt for interference with the administration of justice is not to safeguard or protect the dignity of the Judge or the Magistrate but the purpose is to preserve the authority of the courts to ensure an ordered life in society."
11. If the judiciary has to perform its function in a fair and free manner the dignity and authority of the court has to be respected by all concerned Falling that, the very constitutional scheme and public faith in the judiciary runs the risk of being lost. Since he contemnor is also an Advocate the matter has to be considered with little more seriousness. An Advocate is not merely an agent or servant of his client, he is the officer of the court. He owes a duty towards the court. There can be nothing more serious than an act of an Advocate if it tends to obstruct or prevent the administration of law or destroys the confidence of the people in such administration.
12. In the case of N.B. Sanghvi v. High Court of Punjab and Haryana the Apex Court observed as under:
The tendency of maligning the reputation of judicial officers by disgruntled elements who fail to secure the desired order is ever on the increase and it is high time it is nipped in he bud. And, when a member of the profession resorts to such cheap gimmicks with a view to browbeating the judge into submission, it is all the more painful. When there is a d liberate attempt to scandalize which would shake the confidence of the litigating public in the system, the damage caused is not only to the reputation of the concerned judge but also to the fair name of judiciary. Veiled threats, abrasive behaviour use of disrespectful language and at times blatant condemnatory attacks like the present one are often designedly employed with a view to taming a judge into submission to secure a desired order. Such cases raise larger issues touching the independence of not only the concerned judge but the entire institution. The foundation of our system which is based on the independence and impartiality of those who man it will be shaken if disparaging and derogatory remarks are made against the presiding judicial officers with impunity. It is high time that we realize that the much cherished judicial independence has to be protected not only from the executive or the legislature but also from those who are an integral part of the system. An independent judiciary is of vital importance to any free society. Judicial independence was not achieved overnight. Since we have inherited this concept from the British, it would not be out of place to mention the struggle strong-willed judge, like Sir Edward Coke, Chief Justice of the Common Pleas, and many others had to put up with the Crown as well as the Parliament at considerable personal risk. And when a member of the profession like the appellant who should know better to lightly trifles with the much endeared concept of judicial independence to secure small gains it only betrays a lack of respect for the martyrs of judicial independence and for the institution itself. Their sacrifice would go waste if we are not jealous to protect the fair name of the judiciary from unwarranted attacks on its independence.
13. The charge framed against the contemnor is that on 5.9.2006 he entered in the court of Civil Judge (Junior Division)/Judicial Magistrate, Khaga, Fatehpur in highly agitated posture and started shouting:
^^esjk eqfYte fgjklr es D;ks ugh fy;k x;k A vkius euekuh vkns'k ikfjr fd;k gS Avki iqfyl ls feys gq, gS vkSj iqfyl dks lwpuk Hkh Hkst fn;k gS AvHkh esjk eqfYte fxjrkj gks tk;sxk rFkk mldk bu dkm.Vj dj fn;k tk;sxk A vkius vU;k; fd;k gS A eS vkidks ns[k yawxk A vkids ikl ljdkjh QkslZ gS rks esjs ikl Hkh viuh QkslZ gS A
14. There is no law permitting a lawyer the liberty of causing disrespect to the court in any manner and lowering its dignity. A Judge has a duty to discharge and he passes order in the manner as he thinks fit to the best of his capability under the tacts and circumstances of the case before him. The courts cannot be intimidated to seek favourable orders. In the present case, the conduct of the contemnor amounts to intimidating the court and lowering the authority and amounts to interference with the due course of judicial proceedings, which were being conducted by the presiding officer. The power of the High Court of superintendence and control over the subordinate judiciary under Article 235 of the Constitution includes within its ambit the duty to protect members of the subordinate judiciary. The charge related to criminal contempt framed against him are fully established.
15. While concluding, we should say that the charges of criminal Contempt like the present one established against a practicing lawyer cannot be taken lightly. No judicial system can tolerate such ignoble act and conduct of a practicing lawyer. The important question would be as to what punishment we should award to the contemnor Arun Kumar Yadava, Advocate.
16. In the case of Preetam Pal v. High Court M.P. 1993 (1) SCC 529, the Supreme Court ruled as under:
To punish an advocate for contempt of court, no doubt must he regarded as an extreme measure, but to preserve the proceedings of the courts from being deflected or interfered with, and to keep the streams of justice pure, serene and undefiled, it becomes the duty of the court, though painful to punish the contemnor in order to preserve its dignity. No one can claim immunity from the operation of the law of contempt if his act or conduct in relation to court or court proceedings interferes with or is calculated to obstruct the due cause of justice.
17. In the present case, we are of the firm opinion that the apology tendered by the contemnor is not at all bona fide or genuine. In the counter affidavit filed the conetmnor on 20.7.2007 he denied the supplementary affidavit on 14.11.2006 tendering his unqualified apology. Thus it is clear that the contemnor has made a show of tendering apology. This apology is coming forth after he scented that his adventure has turned to be misadventure. It is well settled principle that apology is not a weapon to hide the guilt of a contemnor. The apology must be sought at the earliest opportunity the apology so offered by him cannot be allowed to be employed as a device to escape the rigour of law. Therefore, we are declining to accept the apology of the contemnor. Instead we allow the reference and find the contemnor Arun Kumar Yadav, Advocate to be guilty of criminal contempt.
18. We accordingly convict him under Section 12 of the Contempt of Courts Act and sentence him to suffer simple imprisonment for one month and to pay a fine of Rs. 2000/-. In default of payment of fine he shall suffer further simple imprisonment for two weeks. However, the punishment so imposed shall be kept in abeyance for a period of sixty days to enable him to approach the Supreme Court, if so advised.
19. The contemnor Arun Kumar Yadav, Advocate. Khaga, Fatehpur shall be taken into custody to serve out the sentence immediately after the expiry of sixty days if no stay order is passed by the Supreme Court in the meantime.
20. Let the matter com up before this Court on 14.12.2007 for ensuring compliance.