- (1.) THIS is a case of contempt under Section 3 of the Contempt of Courts Act, 1952 against Shri Harbhaj Hani, Ex-M. L. A. , Punjab. The proceedings have been initiated at the instance of Sim T. N. Gupta, Judicial Magistrate, 1st Class, Hoshiarpur.
(2.) ARGUMENTS were heard by Shri T. N. Gupta on January 15, 1968 in the following two cross cases pending in his Court: (i) Case No. 195/2 entitled as State v. Santu and Ors. under Section 326 read with Section 34, Indian Penal Code. (ii) Case No. 218/2 entitled as Tarsem v. Faqir and Ors. under Section 325 read with Section 34, Indian Penal Code.
(3.) IN case No. (i), Smti. Mango is the complainant while in case No. (ii), she is art-accused person. After hearing the arguments, the cases were adjourned for pronouncement of judgments to the following day on January 16, 1968.;