Sudhir Agarwal, J. - (1.) This criminal contempt application has been registered and this Court has proceeded against Parmanand Gupta, Advocate (hereinafter referred to as 'Contemnor') practising in District Judgeship, Maharajganj, pursuant to reference made by Shri Yogendra Ram Gupta, Additional District and Sessions Judge, Court No. 2, Maharajganj vide letter dated 11.9.2014.
(2.) Facts, disclosed in reference letter dated 11.9.2014, are that on 6.9.2014 at 12:50 PM, he (Presiding Officer of Court) was conducting judicial proceedings in Sessions Trial No. 22 of 2000 (State v/s. Chulhai and others, Police Station Nichlaul, District Maharajganj, when Contemnor came inside the Court and shouted loudly stating following: - - JUDGEMENT_46_LAWS(ALL)1_2016.jpg "Saale (an abusive term), you have caused to be fixed the entire money pertaining to my file Kiran Devi v/s. Subhash Chandra. Where shall I get my fees from - (English Translation by Court)
(3.) Presiding Officer intervened and said that he (Contemnor) is uttering unparliamentary and abusive language whereupon Contemnor further said as under: JUDGEMENT_46_LAWS(ALL)1_20161.jpg "Madarchod, Bhosdiwale (abusive terms), you judge! I'll tear you apart and see you outside." (English Translation by Court);