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Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge - (07 Oct 2026)

CONTEMPT OF COURT

Bombay High Court convicted two lawyers of criminal contempt for shouting at and threatening a trial judge in open court, holding that such conduct amounts to grave misconduct and that obstruction of the judicial process by advocates cannot be tolerated.

Tags : LAWYERS; CONTEMPT; TRAIL JUDGE  

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