September 21,2018:

A Lady Advocate has filed a Petition against Justice Ahsanuddin Amanullah of Patna HC for criminal contempt under the Contempt of Courts Act, 1971.

Advocate's Application under Section 15 read with Section 16 of the Act, seeks leave and indulgence of Patna High Court to take suo motu cognizance of alleged Contempt by Justice Amanullah, when he “crossed all bearable boundaries in his utterances during court proceedings” and “lowered the dignity” of Court.

Advocate Alka Verma alleges that while disposing of a Writ Petition in which she had appeared, Justice Amanullah “resorted to humiliating” her “by making some very highly objectionable and derogatory statements in a very offensive tone”.

The Application states that, remarks such as “Pairavi kar kar ke panel main aate hai” (One gets into panels through references) and “Sirf bill banane me interest hai” (One is only interested in getting one’s fee), were made by Judge in open court.

Lady Advocate thus prays for Patna HC to take suo motu cognizance of the matter.

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