SIDDEQUE AHMED Vs. SHAH SYED A. RAHMAN

JUDGEMENT

(1.) Heard Dr. B Ahmed, learned counsel for the petitioners and Mr. SC Biswas, learned counsel for the respondent.

(2.) Three petitioners have joined together and have filed this petition under sections 15/16 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India for initiating criminal contempt proceeding against the respondent for alleged violation of the orders passed by this Court in Crl. Revision Petition No.80/2015.

(3.) Criminal Revision Petition No.80/2015 (Siddeque Ahmed v. State of Assam) was filed pursuant to orders passed in GR Case No.81/2011 by the Addl. Chief Judicial Magistrate, Karimganj (respondent). Be it stated that GR Case No.81/2011 corresponds to Nilambazar PS Case No.5/2011, registered under sections 147/148/149/323/326/307/379 IPC.