- (1.) Criminal contempt proceedings were initiated against 10 Contemnors namely :Pradhuman Kumar Srivastava, Advocate (Contemnor no.1); Arvind Kumar Gautam, Advocate (Contemnor no.2); Gyanendra Singh Rajawat, Advocate (Contemnor no.3); Suresh Dixit, Advocate (Contemnor no.4); Raghunath Das Bishnoi, Advocate (Contemnor no.5); Yusuf Ishtiyaq, Advocate (Contemnor no.6); Karmksheta Awasthi, Advocate (Contemnor no.7); Aftab Ahmad, Advocate (Contemnor no.8); Udai Shankar Dwivedi, Advocate (Contemnor no.9); and, Pankaj Gupta, Advocate (Contemnor no.10), pursuant to an inquiry report of an incident took place on 20th November, 2014 in the afternoon, in District Judgeship Jalaun at Orai in the Court of Manoj Kumar Shukla, Additional District & Sessions Judge, Court No.3, Jalaun at Orai (hereinafter referred to as "Informant-Presiding Officer").
(2.) The advocates alongwith the aforesaid Contemnors pressurized Informant-Presiding Officer to retire in Chamber since advocates had passed a resolution of abstention and when he resented, advocates manhandled, assaulted and insulted him. Informant-Presiding Officer narrated the entire incident to Administrative Judge on telephone and also said that District Judge did not take any appropriate action in the matter. On the recommendation of Administrative Judge, Chief Justice vide order dated 21.11.2014 directed a fact finding inquiry, which was conducted by Sri Virendra Kumar-II, Special Officer (Vigilance), High Court, Allahabad [hereinafter referred to as "S.O. (Vig.)"] and he submitted report on 17.12.2014. The report was accepted by Administrative Committee of Court and in the light of the findings recorded by S.O.(Vig.), matter was assigned to Committee dealing with contempt reference from subordinate courts.
(3.) On 23.02.2015, Committee, prima facie finding a case of criminal contempt, made recommendation whereupon Chief Justice vide order dated 28.3.2015 directed the matter to be placed before Court on judicial side having jurisdiction of criminal contempt.;