- (1.) We have received a reference from the Court of District and Sessions Judge, Ludhiana and we deem it appropriate to extract the contents thereof:- "I have the honour to submit that Ms.Kiran Jyoti, Judicial Magistrate Ist Class, Ludhiana, vide her letter no. 121 dated 3.11.2012, has requested the undersigned to take action against Ms. Aman Sharma, Advocate. A perusal of the same reveals that Ms. Aman Sharma has used contemptuous language against the court, therefore, the matter is being sent to the Hon'ble High Court for taking appropriate action into the matter." Contemner is present in person.
(2.) She states that till date the case which was subject matter before the Presiding Officer in question has not been decided. To a pointed question by this Court that merely because the case has remained pending, would it imply connivance between the judicial officers and the accused to which she emphatically stated "yes". To another question whether delay is also on account of perceived complicity of the judicial officers, she retorted that till date the matter has not been decided only because of the connivance of the judicial officers with the accused and their counsels.
(3.) She further states that out of the 16 Presiding Officers since 2006 who had the occasion to deal with her cases, 6 presiding Officers were clearly in connivance with the accused persons. Their names are Mr. Kuldeep Singh Cheema, the then CJM, Ms. Kiranjyoti, Amarinder Pal Singh, Mr. Gobinder Singh Matharoo, Mr. Karan Garg and Mr. Jatinder Singh.;