IN RE-CRIMINAL CONTEMPT AGAINST THOUNAOJAM BRINDA Vs. THOUNAOJAM BRINDA, MPS

JUDGEMENT

(1.) Heard Mr. N. Kumarjit, learned AG, Manipur assisted by Mr. P. Tamphamani, learned counsel appearing for the petitioner.

(2.) The respondent No. 1, Smt. Th. Brinda, MPS presently serving as Additional Superintendent of Police, Head Quarter is present in person before this Court as directed and is represented by Mr. N. Ibotombi, learned senior counsel and Mr. H. S Paona, learned senior counsel. This Court had posed 3 (three) questions upon the respondent No. 1. The three questions are:-

(3.) In reply to the questions posed to the respondent No. 1, she denies question Nos. (a) and (b). However, she admits to question No. (c) and prays for sometime to file an affidavit defending her action with regard to question Nos. (a), (b) and (c).