- (1.) This criminal contempt arises out of a reference made by the Additional Chief Judicial Magistrate/Addl. Civil Judge (S.D.), Court No. 3, Muzaffar Nagar through the learned District Judge, Muzaffar Nagar whereby it was reported that the opposite parties (the contemnors) interfered with the administration of justice while the said court of Additional Chief Judicial Magistrate/Addl. Civil Judge (S.D.), Court No. 3, Muzaffar Nagar was in session and was hearing a civil suit.
(2.) The incident which has been reported states that while the said hearing was going on on 23.2.2010 at about 12:30 pm, one person namely Shaukeen, who had entered the said court room for surrendering himself before the Court in Case Crime No. 807 of 2009 was dragged away by the contemnors, out of whom five belong to the Special Operation Group, Police Force, two are Home Guards and two are private persons, who had lodged the complaint/FIR.
(3.) The case in which Shaukeen was alleged to be involved was one of robbery under section 394 IPC where the allegation was of loot of Rs. 25 lakhs and during investigation the recovery is also alleged to have been made whereupon certain accused persons were apprehended. Upon their apprehension they also disclosed the name of Shaukeen being involved in the case whereafter search began to apprehend the said accused.;