STATE OF ORISSA Vs. A.C. PAHI

JUDGEMENT

(1.) Heard learned Additional Government Advocate for the Petitioner-State and the contemnors in person.

(2.) The facts giving rise to this Suo Motu Contempt Proceeding are as follows:

(3.) In the night of 22/23.8.2010 at about 12.45 a.m. when Hon'ble Sri Justice P.K. Mohanty, a sitting Judge of this Court, was returning home by a car from Prime Nursing Home at Link road, Cuttack, where his uncle was under treatment, a police constable stopped the car to search at the Traffic Tower of Badambadi. When Hon'ble Justice P.K. Mohanty wanted to know the reason, Sri Alekh Chandra Pahi, Inspector in-Charge, Madhupatna Police Station immediately rushed in and getting annoyed shouted at top of his voice showing gestures in presence of the general public present. Even after some lawyers and journalists present there impressed upon the I.I.C. that the occupant of the car was Justice P.K. Mohanty of the High Court, Sri Pahi shouted loudly and answered in a very rough voice and made gestures and visual representations, which was not expected of him. Even after Justice Mohanty disclosed his identity, the police officer did not stop and continued with such behaviour. Thereafter, Justice Mohanty left the place. One Ranjan Kumar Naik, Assistant Sub-Inspector of Police, Badambadi Outpost, who was all along present with the I.I.C., never tried to prevent him from behaving in such a manner. As the action of such police officials amounts to tarnishing the image of Justice Mohanty and lowering the authority of this Court, this Court directed the Registry for initiation of proceeding under the Contempt of Courts Act against Sri Alekh Chandra Pahi, Inspector In-Charge, Madhupatna Police Station and Sri Ranjan Kumar Naik, Assistant Sub-Inspector of Police, Badambadi Outpost. Apart from that this Court also directed the Home Secretary and the D.G. & I.G. of Police of the State to make separate enquiry and file their independent reports regarding the performance of the I.I.C. at late hours of the night and general direction given to them in respect of their duties during night in dealing with public and the procedure followed by the police officers in detaining the citizens for the purpose of check up. On 23.8.2010, both the police officials appeared before this Court and were released on bail on their executing P.R bond of Rs. 1000/-each and furnishing an undertaking to the effect that they will appear before this Court as and when required.