YATINDRA SINGH, J. - (1.) THE bar and the bench are wheels of the same chariot and it is painful to exercise contempt proceeding against one of them. But our duty is to see that the chariot moves on and does not stop due malfunctioning of one of them. THE FACTS
(2.) THREE cases are being decided by this judgement: two of them are the contempt references sent by the Chief Judicial Magistrate, Fatehpur (the CJM) involving four contemners; and the third one is criminal revision against the order dated 20.11.2006 dismissing the criminal complaint of one of the contemner. Three of contemners are practising advocates in the Fatehpur judgeship: they are Sri Prakash Singh, Sri Prachitya Paurav and Sri Gyanendra Singh. They were enrolled as the advocates in 1972, 1991, and 2004 respectively. The fourth one, Ms. Shivali is the daughter of one of the contemner Sri Prakash Singh. She obtained her LLB degree in 2003 but is not enrolled as an Advocate. First Contempt
(3.) CRIMINAL Contempt No. 30 of 2006 arises out of an incident happened on 27.10.2006 and about a book titled as 'Nyaya Palika Mein Apradhikaran' (U;k;ikfydk esa vijk/khdj.k) (the Book) written by Sri Prakash Singh and his daughter Ms. Shivali. The relevant facts in this regard are as mentioned in the succeeding paragraph.;