- (1.) Mr. Prem Surana, Advocate, was an accused in criminal case No. 58/90. His application for exemption of attendance was rejected by Mr. Ashok Kumar Agarwal, Munsif & Judicial Magistrate, on 6.11.93. Mr. Surana, abused Mr. Agrawal in open Cour, rushed to the dias, slapped him and ran away. DISTURBING FACTS
(2.) The disturbing and shocking facts, as disclosed in the letter of Mr. Agrawal dated 6.11.93 written to the District Judge, constitute a very painful story. Here is the complaint: -
(3.) The District Judge, vide his letter No. 225/Estt./Confidential, dated 8.11.93, referred the matter to the High Court along with the affidavits of Mr. Agrawal, Mr. Atmaram Sharma, his reader, and Rajesh, a Class IV employee, attached to that Court.;