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On Thursday, the Punjab and Haryana High Court recalled an order that framed charges against Harneet Singh who is an Employee of the Mansa Court. It was alleged that he scandalized the Judiciary by posting the videos in which Judges were criticised. It was done on the social networking platform of Youtube. Harneet Singh was accused of making a page ‘Ugly Face of Indian Judiciary, Ludhiana.’ He uploaded videos in which he lambasted the judges and levied false allegations. Many Wrong messages were being circulated in the Public. The names of the sitting judges were scandalised, and stories of corruption, nepotism and bribery were spelled. The Court termed this as an attack on the Judges.
The information sent to the Judges under The Contempt of Courts Act revealed that Harmeet joined the position of a clerk in the District and sessions division of Ludhiana in 2019. He pressurized the authority to retransfer him to Ludhiana as he was transferred to Jagraon. Then, he was transferred to Mansa. He started filing RTIs. He opened an account on the YouTube and started criticizing the Judges. The Contempt proceedings were initiated in 2013. In 2016, He faced a stoppage of grade increments for his conduct.
The Bench of Jaswant Singh and Sant Prakash said the order was being passed on the presumption that charge sheet would be read to Harneet Singh. His and his lawyer’s presence could not be confirmed due to the Corona Virus pandemic. The charges were already framed. The charge sheet was sought to be read over to him with an explanation. The Law required that charges should be read over and explained to the respondent side in person.
The Court said that a mistake took place while hearing the case through video conferencing. Harmeet Singh needed to be provided with an opportunity to be heard to ensure impartiality and fairness. The matter was adjourned for September 24.
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