Section 380 in High Court of Chhattisgarh Rules, 2005
380. Repeal and savings.
- On coming into force of these Rules, all existing rules or the like governing any matter dealt with or covered by these rules shall stand repealed :Provided that this repeal shall not affect or invalidate anything done, any action or decision taken, any disposal made, any order or proceeding made or issued under the existing rules before the amendment of these Rules.Contempt Of Courts CaseForm No. 1Notice to AccusedIn the High Court of Chhattisgarh, BilaspurMisc. Criminal/Civil Case No.ToIn Re...............................................................(Here mention the name and address of rite accused)Whereas information is laid/a petition filed or Reference/motion is made by ................ that you (here mention the gist of the accusation made in the information, petition or reference/motion):And whereas a case has been registered against you for action being taken against you under the Contempt of Courts Act, 1971.You arc hereby required to appear in person (or by an Advocate duly instructed)* on ............day of........................and show cause why such action as is deemed fit should not be taken against you.Given under my hand and the seal of this Court, this.............day of.......SealRegistrar*Strike off if unnecessaryContempt Of Courts CaseForm No. 2Warrant for production of accusedIn the High Court of Chhattisgarh, BilaspurMisc. Criminal/Civil Case No.In Re...............................................................To,The Superintendent of Police.....................DistrictWhereas ................... the accused aforesaid has failed to appear before this Court to answer a charge of an offence under the Contempt of Courts Act, 1971 or satisfactorily account for his absence on ...................... which had been filed for hearing of the case :This is to require you to arrest the accused .......................... aforesaid and produce him before this Court and return this warrant duly executed on or before the ...................day of....................If the accused aforesaid binds himself in a sum of Rs.............................to this Court with one surety for a like sum before any Magistrate to appear on the said date of hearing and all future dates to which the case may be posted, with one surety for a like sum before any Magistrate, he may be released.(The portion relating to bail shall be struck out if the Court has ordered a non-bailable warrant),Herein fail not.Given under my hand and the seal of this Court this day of.............................SealRegistrarContempt Of Courts ActForm No. 3Warrant of commitment to prisonIn the High Court of Chhattisgarh, BilaspurMisc. Criminal/Civil Case No.............In Re............................................................To,The Superintendent of Jail..................................Whereas on the................day of............(Name of prisoner in full) accused in the above case was convicted by this Court of an offence under the Contempt of Courts Act, 1971 and adjudged by the Court guilty of will full contempt of this Court/the Court of .............. and was sentenced to suffer imprisonment for the period of .........../ and to pay a fine of............(State the punishment fully and distinctly).This is to authorize and require you the Superintendent to receive the said (prisoner's name) into your custody in the said jail together with the warrant and then carry the aforesaid sentence into execution according to law.Given under my hand and the seal of the Court this day of...................SealRegistrarG : Rules for Regulating Testamentary and Intestate Proceedings Rules of Procedure
