SUO MOTU Vs. VIJAY ARVINDBHAI SHAH

JUDGEMENT

(1.) This is a suo motu contempt proceedings initiated under Article 215 of the Constitution of India read with Section 15 of the Contempt of Courts Act, 1971 where this Court issued notice under Section 17 of the Contempt of Courts Act to the Respondents/ alleged contemner Mr. Vijay A. Shah and Mr. Alpesh R. Patel, as per the Contempt of Courts Rules(Gujarat High Court Rules), 1984.

(2.) A notice came to be issued by learned Single Judge (Co- ram: - Ms. Bela M. Trivedi, J.) on 26.06.2020. Since every case of criminal contempt under Section 15 is required to be heard and determined by the bench of not less than two judges which is as per Section 18 of the said Act, the mat- ter was placed before the Hon'ble the Chief Justice and the same has been placed before this Court by way of a roster.

(3.) The brief facts which would require reference here are that the contemner - respondent no.1 filed an anticipatory bail under Section 438 of the Code of Criminal Procedure be- fore this court in respect of the First Information Report being 11215021200321 dated 01.05.2020 registered with Petlad Town Police Station for the offences punishable un- der Sections 143 , 145 , 332 , 504 , 186 , 147 , 153 , 269 of the Indian Penal Code and Section 13(1) of the Gujarat Epi- demic Disease-19 Regulations, 2020 and Section 3 of the Epidemic Diseases Act, 1897. Learned Single Judge issued notice on 15.06.2020 and made it returnable on 22.06.2020.