JUDGEMENT
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(1.) SRI Guru Sharan Srivastava, Additional District & Sessions Judge, Court No.1, Firozabad sent a letter dated 24.5.2013 to District Judge, Firozabad, complaining the behaviour of certain advocates, causing embarrassment by abusing and threatening and creating disturbance in his chamber while he was performing some official work.
(2.) IT is said that at about 12.10 AM he passed an order in bail application no. 811 of 2003 in Smt. Suman Singh and Sri Maghvendra Pratap Singh Vs. State of U.P. under Section 307, 504, 506 I.P.C. read with Section 27/30 of the Arms Act, rejecting the same. When he retired to his chamber, at about 12.10 PM, Sri Dharam Singh Yadav, Praveen Upadhyay and 100 or 200 Advocates came in the gallery adjoining his Chamber. Sri Ujendra Vir Singh, Advocate entered the Chamber and abused him. He also threatened that on Monday he shall be beaten and would not be allowed to work. He endorsed the aforesaid incident at the end of the order dated 24.5.2013 passed on bail application and thereafter communicated the said endorsement to District Judge vide letter dated 24.5.2013. The endorsement made by Sri Guru Sharan Srivastava, Additional District and Sessions Judge, Court No.1, Firozabad reads as under :
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"After the said order having been passed, Shri Ujendra Vir Singh, Advocate who is named in Case Crime No. 225/13 registered u/s 307, 504, 506 IPC, and u/s 27/30 of Arms Act, PS Tundla, appeared in my chamber at 12:10 hours. In the gallery adjacent to the chamber, Shri Dharam Singh Yadav, Advocate; Shri Praveen Upadhyay, Advocate; and 100 -200 other advocates were present shouting slogans. Shri Ujendra Vir Singh, Advocate, while using expletives Madarchod and Behanchod for me in the chamber, said, "You will be beaten on Monday and you will not be allowed to work." The said advocates who were present kept using abusive and derogative words from the gallery.
(English translation by court)
(3.) PURSUANT thereto Sri Vijay Pratap Singh, District Judge, Firozabad, vide letter dated 24.5.2013 referred the matter to this Court for initiating proceedings for Criminal Contempt. Some of the relevant contents of reference letter of District Judge are reproduced as under:
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"Only a little while after the said order having been passed, Advocates Shri Dharam Singh Yadav and Shri Praveen Upadhyay took 100 -200 other advocates with them and reached Shri Srivastava's rest room; and Advocate Shri Ujendra Vir Singh, while showing indecency to the Presiding Officer Shri Srivastava, used abusive language targeting his mother and sister; written information whereof was given to me by him. When the advocates were raising noise, I also reached near Shri Srivastava's rest house. Immediately after reaching there, I caused the crowd to disperse. Advocates were trying to humiliate Shri Srivastava.
(English translation by court)
The reference letter of District Judge also shows that Smt. Suman Singh is the wife of Sri Ujendra Vir Singh, Advocate and Sri Maghvendra Pratap Singh is his son.;
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