STATE Vs. KAILASH NAHTA

JUDGEMENT

(1.) VIDE letter dated 21-5-2007 Shri M. P. Tiwari, Judicial Magistrate, First class, Sagar made a reference to the District and Sessions Judge, Sagar for referring the matter to the High Court so that an appropriate action is taken against the contemner for committing contempt of lawful authority of the Court of Shri M. P. Tiwari.

(2.) THE matter was referred by the Additional District and Sessions judge, Sagar vide his letter dated 6-6-2007 bearing No. 1307/bf/93, to this court.

(3.) THE matter was received in the Registry of this Court. After receiving the said reference, vide proceeding dated 20-11-2007, Registrar (Judicial) considered the reference to be under Section 15 (3) of Contempt of court Act, 1971 and requested to Hon'ble the Chief Justice that, if approved, the matter may be registered as a Criminal Contempt and be placed before the appropriate Division Bench. Hon'ble the Chief Justice, vide his order dated 26-11-2007 approved the proposal and, accordingly, the matter was registered as contempt case.