REGISTRAR GENERAL, HIGH COURT OF MEGHALAYA Vs. ADELBERT NONGRUM

JUDGEMENT

(1.) HEARD Mr. G.S. Massar, and Mr. HS Thangkhiew, learned senior counsel appearing for the petitioner/contemnor.

(2.) FOR those contemptuous statements, the learned Single Judge (Hon'ble S.R. Sen, J.) vide order dated 14.01.2015 issued Notice to the contemnor to be present personally and to file his show cause statement on or before 27.01.2015 without fail. In response thereto, the contemnor appeared before the learned Single Judge on 27.01.2015. The learned Single Judge asked the contemnor as to what encouraged him to lower the authority of the High Court by making statement in public that he "dared the Meghalaya High Court to hold him in contempt and to punish him for the same" which had appeared in 'the Meghalaya Times' a daily newspaper dated 31.12.2014. The contemnor was also asked to explain as to what prompted him further to give another scandalous statement that:

(3.) The Division Bench thus registered the criminal contempt proceeding against the contemnor. The contemnor thereafter filed a Special Leave to Appeal being SLP (Crl) No. 1716/2015 against the said order of the learned Single Judge dated 27.01.2015 passed in CRL. OP (C) No. 1/2015. The said SLP (Crl) No. 1716/2015 was disposed of by the Hon'ble Apex Court by passing the order dated 13.03.2015 requesting the Division Bench to expeditiously decide the contempt petition pending before it without being influenced, in any manner. The said order of the Apex Court dated 13.03.2015 passed in SLP (Crl) No. 1716/2015 reads as follows: -