ZIAUL HASAN Vs. AZIZ AHMED

JUDGEMENT

(1.) THIS is an application praying that the proceedings should be taken against the opposite party for contempt of the Court of the Magistrate inasmuch as in his answers to the interrogatories served on him he stated that the Chief Reader had friendly relations and influence over the Court which acted dishonestly and imposed a fine of Rs. 40. THIS is clearly a defamatory statement against the presiding officer, which would be a criminal offence under the Indian Penal Code and for which the officer concerned has a remedy by way of filing a complaint. I would not take cognizance of this offence as one falling under the Contempt of Courts Act.