Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the petitioners and learned ASGI representing the opposite party CBI.
(2.) All these four petitioners have assailed the common impugned order dated 03.01.2018 passed by the Learned Additional Judicial Commissioner-I cum Special Judge-VII, CBI (AHD Scam), Ranchi, whereunder notices have been issued upon them for having caused criminal contempt, as defined under section 2(c) of the Contempt of Courts Act, 1971.
(3.) The order impugned reads as under: "03.01.2018. On 21.12.2017 pronounced the judgment in this case and after the said judgment was delivered in Print Media and Electronic Media intentionally by contemptuous and scandalous words used by 1. Tejeshvi Yadav, Ex. Deputy C.M., Bihar, Patna 2. Manish Tiwary, Spokesman CongressI, 3. Raghuwans Prasad Singh, Active member of R.J.D. and 4. Shivanand Tiwary, Active Member of R.J.D. tended to lower down authority of this court, Presiding Officer and Judicial Systems, thereby caused criminal contempt as defined Under Section 2 (c) of the Contempt of Court Act, 1971. Office is directed to issue notice against namely 1. Tejeshvi Yadav, Ex. Deputy C.M., Bihar, Patna 2. Manish Tiwary, Spokesman Congress-I, 3. Raghuwans Prasad Singh, Active member of R.J.D. and 4. Shivanand Tiwary, Active Member of R.J.D. and they are directed to appear physically on 23.01.2018 at 10:30 A.M. before this court and explain why not the further proceeding may be initiated against them in accordance with law and procedure.";