COURT ON ITS OWN MOTION Vs. ARUN CHANDRA BHOWMIK; SYED MUNTAZIM ALI; DIPAK KUMAR BISWAS; SHANKAR RAJKHOWA AND ORS

JUDGEMENT

(1.) This criminal contempt petition has been received on transfer from the Gauhati High Court.

(2.) On 12-06-2013 this Court had passed an order, relevant portion of which reads as follows:-

(3.) The case was then taken up on 24-07-2013 when attention of this Court was not drawn to the earlier order dated 12- 06-2013 but a preliminary objection was raised that the contempt proceedings had not been initiated within limitation and were barred under section 20 of the Contempt of Courts Act, 1971 (hereinafter referred to as the Act). This Court heard arguments only on that issue on 24-07-2013 and a detailed judgment was passed on 11-09-2013 and the preliminary objection was rejected.