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In Re: Ajai Kumar Bhardwaj - (High Court of Allahabad) (24 Sep 2015)

Advocates cannot condemn judges lightly

MANU/UP/1401/2015

Contempt of Court

In a contempt of court reference by an Additional Chief Judicial Magistrate against the Contemner for making false complaints against judicial officers, the Court sentenced him to six months’ imprisonment and imposed a fine of Rs. 2,000, while also barring him from the court of the complainant magistrate for one year. It reiterated that advocates could not be “silent spectator” upon seeing a lack in judicial integrity, but the same did not give them a licence to “raise his finger over the competency and integrity” of a judicial officer, either casually or negligently.

Relevant : Subhash Chand v. S.M. Aggrawal MANU/DE/0359/1983 Manik Chand Gupta v. Virendra Kumar MANU/UP/0378/1978 P.N. Duda v. P. Shiv Shankar and others MANU/SC/0362/1988

Tags : CONTEMPT   ADVOCATE   JUDGE   ALLEGATION  

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