Recently, the Delhi Court convicted the accused under Section 138 of the Negotiable Instruments Act, after thoroughly reviewing both oral and written arguments. The case had been pending for over five years. Following the verdict, the accused, enraged by the decision, threatened the judge, saying, ‘Bahar mil, dekhte hain kaise zinda ghar jaati hai.’ Despite this intimidation, the Court emphasised that justice cannot be derailed by delay or threats
The case concerned proceedings initiated under Section 138 of the Negotiable Instruments Act against the accused, involving dishonour of a cheque. The matter had been lingering before the Court for more than five years. After hearing both parties and considering written submissions previously filed on behalf of the accused, the Court deemed it appropriate to pronounce judgment as per the directions issued on 26.03.2025.
During the final hearing, no fresh arguments were presented beyond what had already been advanced in the earlier proceedings or submitted in writing. The defence reiterated its earlier stand but did not bring forth any additional grounds for consideration on the date of judgment.
Upon evaluating the entire record and having heard both sides at length, the Court proceeded to pronounce its judgment. The accused was held guilty for the offence under Section 138 NI Act. The Court directed the accused to furnish bail bonds in accordance with Section 437A of the Criminal Procedure Code and scheduled the matter for arguments on sentencing.
However, post-pronouncement, an alarming incident occurred in open court. The accused, enraged by the unfavourable verdict, verbally abused the presiding judge using derogatory and obscene language, including references to the judge’s family. He attempted to throw an object at the judge and demanded his advocate secure a favourable order by any means.
The situation escalated when both the link slot dana accused and his counsel allegedly engaged in intimidation, issuing threats such as, “Tu hai kya cheez… bahar mil, dekhte hain kaise zinda ghar jaati hai…” and pressuring the judge to resign. Further threats included coercion to acquit the accused or face false complaints and forced resignation.
Despite the extreme provocation and misconduct, the judge remained firm, noting, “Still, the undersigned stands against all odds and always acts in favor of justice.” The judge also declared intent to approach the National Commission for Women regarding the threats and harassment endured during court proceedings.
In response to the egregious behaviour, the Court directed the issuance of a show-cause notice to the maitri counsel representing the accused, Advocate Sh. Atul Kumar. He has been asked to submit a written explanation for his conduct and to clarify why he should not be referred to the Hon’ble High Court for the initiation of criminal contempt proceedings.
The matter is now listed for the next date of hearing, where further action regarding sentencing and contempt proceedings is expected.
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