SUO MOTU Vs. VIJAY ARVINDBHAI SHAH

JUDGEMENT

(1.) The present proceedings are contempt proceedings initiated suo motu under Article 215 of the Constitution of India read with Sec. 15 of the Contempt of Courts Act, 1971, by the Court as per the directions in judgment dtd. 26/6/2020 in Cr. Misc. Application No. 8266 of 2020.

(2.) In view of facts recorded, by Honourable Judge of this Court, found that one Vijay Arvindbhai Shah and Alpesh Rameshbhai Patel were prima facie guilty of commission of criminal contempt within the meaning of Sec. 2(c) of the Contempt of Courts Act, 1971.

(3.) In the backdrop of the aforesaid order, the directions issued on 26/6/2020, as stated above, it was application for anticipatory bail in which court had issued notice on 15/6/2020 making it returnable on 22/6/2020. On 22/6/2020, what happened was recorded by the Court in the order,