Sudhir Agarwal, J. - (1.) This Criminal Contempt Application has been registered pursuant to Reference made by Sri Piyush Verma, Additional District and Sessions Judge, (Ex Cadre I), Auraiya, vide his letter dated 27.8.2012, forwarded by Dr. Murtaza Ali, District Judge, Auraiya, vide his letter dated 6.11.2012. Hon'ble Chief Justice vide order dated 17.1.2013 approved for placing this matter before the appropriate Bench having determination of criminal contempt. Pursuant thereto, vide order dated 3.10.2013, this Court issued notice to Sri Ajay Pandey, Advocate, the contemnor, to file reply to Reference and explain as to why proceedings under Contempt of Courts Act, 1971 (hereinafter referred to as "Act, 1971") be not initiated. In brief the complaint made by Sri Piyush Verma. Additional District and Sessions Judge (Ex Cadre -1) is that the contemnor is continuously harassing judicial officers with his contemptuous writings and levelling contemptuous allegations against them. An application dated 13.8.2012 submitted by contemnor in Misc. Case No. 14 of 2012, Ajay Pandey v/s. State of U.P. has been appended alongwith Reference letter in which he said that: "This is the result of fraud and mala fide bore by Presiding Officer and Reader".
(2.) Another application dated 13.8.2012 was submitted by Sri Ajay Pandey in Misc. Case No. 8 of 2012 wherein he alleged that: "On 9.8.2012 after going through the report of Presiding Officer, learned District Judge said that Presiding Officer and Reader both are acting with mens rea and thus, rejection of application is nothing but a fraud." (English Translation by court)
(3.) In Misc. Case No. 17 of 2012 Sri Ajay Pandey stated: "A man from Kotwali Police Station came to serve on the applicant a forged and false notice without any supportive document." "...... therefore, Piyush Verma, Presiding Officer could not succeed in his conspiracy.";