RAM VISHAL Vs. STATE

JUDGEMENT

(1.) In Sessions Trial No. 200/93 following 16 persons were being tried for committing offences under Sections 302, 148, 323, 447 of the Indian Penal Code and the judgment was as delivered on 12-12-1995.

(2.) After hearing the judgment accused Ram Vishal used filthy language for the Court which led to make the present reference by Shri P. N. Parashar, District and Sessions Judge, Chhatarpur, which was registered in this Court as Contempt Reference No. 1/96 under Sub-Section (2) of Section 15 of the Contempt of Courts Act, 1971 (for brevity herein after referred to as 'the Act').

(3.) This Court on receiving the said reference passed an order on 12-1-1996 issuing notice to accused Ram Vishal to show cause as to why action under the provisions of Contempt of Courts Act, may not be taken against him. On 12-1-1996 accused Ram Vishal was confined in Central Jail, Rewa, and therefore, notice was directed to be sent to the Superintendent of Jail for his production before this Court on 9th April, 1996. As no production warrant was issued, the accused could not be produced on the date fixed by this Court. This Court on 25-6-1996 passed an order for issuance of the production warrant to the Superintendent, Central Jail, Rewa for the production of accused Ram Vishal before this Court on 15th July, 1996. On 15-7-1996 the accused was produced before this Court in person, who prayed for sometime for filing reply. The accused was permitted to prepare his defence and was required before this Court on 22-7-1996.