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The Punjab and Haryana High Court sentenced an advocate, Vashishta to a one-month imprisonment for criticizing a judge in his Facebook post.
The Supreme Court stayed the above order and issued notice to the high court in reply to the petition filed by the advocate.
It was contended on behalf of Vashishta, that the High Court has issued order without verifying the contents of the post. It was further urged that the big lawyers give several statements in the media against the judges of SC, but are not punished for the contempt of court and therefore it is necessary to verify the contents of the post before holding the person guilty.
The high court, declared Vashishta guilty and held that it is mandatory for both the general public and the Advocates to maintain the discipline in the court for the administration of justice.
A case has also been highlighted, wherein a contempt case had been initiated suo moto against an advocate for his statements against judicial order passed by HC judge.
In his post, the Advocate has complained regarding the late uploading of the judgments.
A similar judgment has been reported, wherein the Himachal Pradesh High Court sentenced the advocate to one-month imprisonment for his comment against judges on his Facebook page. He was further ordered to delete that comment.
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