COURT ON ITS OWN MOTION Vs. AMRINDER SINGH

JUDGEMENT

(1.) At page No. 6 of the issue of "Daily Jagbani Punjabi Daily" Jalandhar of date 3-10-1997 appeared statement in its column Nos. 4 and 5 which Capt. Amrinder Singh is alleged to have issued on 2-12-1997 at Bathinda in the Press, English rendering of the relevant portion of that statement reads as under :-

(2.) After reading the said newspaper report, S. Kashmir Singh Patti, President Sikh Gurdwara Judicial Commission, Amritsar served notice Annexure-C C upon Capt. Amrinder Singh dated 9-10-1997 calling upon him to appear before the Commission and show cause why action be not initiated against him for having committed criminal contempt under the Contempt of Courts Act, 1971 as the President and the Members of the Sikh Gurdwara Judicial Commission are appointed by the President of India in the exercise of the powers

(3.) Matter was examined by the office on the administrative side and it was of the opinion that as Capt. Amrinder Singh has vociferously given vent to the malice permeating his mind against the Sikh Gurdwara Judicial Commission and has not hesitated to scandalise publicity the Sikh Gurdwara Judicial Commission, which has all the attributes of a "Court", he has made himself liable under the Contempt of Courts Act, 1971 to penal action.