BIDYUT JYOTI PURKAYASTHA Vs. BIPASHA DEV

JUDGEMENT

(1.) THIS appeal by Shri Bikash Das, the contemnor No.6 in Cont. Case (C) No.174/2004, is directed against the judgment and order dated 3rd May, 2005 passed by the learned single Judge holding the appellant, who was at the relevant point of time Treasury Officer of Silchar Treasury, guilty of contempt of Court under the provisions of the Contempt of Court's Act, 1971 (in short, "1971 Act") and sentencing him to pay a fine of Rs.1,000/ -.

(2.) THE facts necessary for disposal of the present appeal may be noticed as under: -

(3.) WE have heard Mr. P.K.R. Choudhury, learned counsel for the appellant and Dr. B. Ahmed, learned counsel appearing for the contempt petitioner/respondent.