G.M.LODHA, J. - (1.) THE emblem or symbol of 'Justice' is 'Balance' or 'Scales' A Judge is required to maintain it 'even' mericulously and not to allow it to 'tilt' on any consideration whatsoever. 'Tilting of the Balance' of justice or the scales of justice 'by weight of 'coins' is the very antithesis of a Judge' and 'Justice'. It is the worst 'stigma' against a Judge. For a Judge 'independence' is heart' and 'Integrity' is his 'lung'. For Judge: if quantity is lost, nothing is lost if quality is lost something is lost but if (SIC) integrity or impartiality is lost everything is lost.
(2.) THE present contempt proceedings arises due to contemner's outburst Justice is sold in open market' against judiciary. A humble Munsif lowest in the ladder, being the first casualty, and also the worst casualty, as by 'judicial ethics and restrain' he hardly gets opportunity to defend himself against such wild allegations, and had to suffer silently all humiliation, without any demur or protest. Hon'ble the Chief Justice of the Rajasthan High Court was the Chief guest at a function of inaugural ceremony of the new court building at Sardarshahar, District Churu, in Rajasthan on 26 -4 -1979. The elite of the town and all important officers of the State Government, and Judicial officers of the District were present in this function, which was organized by the Bar Association and presided by the District Magistrate, Churu. After the Chief Guest and the President had spoken, respondent Shri Bahadur Singh Advocate of Churu appeared on the scene and gave his speech Justice is auctioned; the local court indulges in favouritism and the judgment of the court are known a fortnight in advance in the market' alleged Shri Bahadur Singh. The audience consisting of the High dignitaries was shocked at this scandalous outburst and was resented by the people present there.
(3.) THE Car Association, Sardarshar, passed a resolution on 4 -5 -1979, which is as under: .........[vernacular ommited text]........... The news of the above criticism of the judiciary got wide publicity, and 'Dainik Navjyoti', an important newspaper in Rajasthan, narrated 10 under the caption' vnkyrh QSlys vkmV gksus dk vkjksi According to this news item on unusual arose when the above advocate publicly and openly criticized the local Munsif for selling justice in the market, doing favouritism and intimating the judgment a fortnight prior to its announcement. According to this new item there was pandemonium in the function, when Bahadur Sigh made this scathing criticism of judiciary, and Hem Chand Mali, Advocate, had to intervene to declare that the allegation was false and wholly unfounded, & Bahadur Singh was not a member of the Bar, but, he was a broker of tax dozers.;