Supreme Court - Daily Orders
B.N. Som vs State Of Orissa on 17 November, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
1
ITEM NO.109 COURT NO.6 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal 257 OF 2007
B.N. SOM & ANR. Appellant(s)
VERSUS
STATE OF ORISSA Respondent(s)
(with appln. (s) for stay and office report)
WITH
C.A. No. 956 OF 2007
(With Office Report)
Date : 17/11/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Appellant(s) Mr. G. Ramakrishna Prasad,Adv.
Mr. Mohd. Wasay Khan, Adv.
Mr. Suyodhan Byrapaneni, Adv.
Ms. Filza Moonis, Adv.
For Respondent(s) Mr. Ashish Kumar Sinha, Adv.
Mr. Shibashish Misra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the appellants and perused the relevant material.
Prima facie, we are of the view that the appellants are guilty of civil as well as criminal contempt. We do not, however, consider it Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2016.11.17 appropriate to proceed any further because if 17:31:52 IST Reason: contempt has been committed, the punishment in question seems to be inadequate and inappropriate 2 to maintain the dignity and majesty of the Court. We, therefore, issue notice to the appellants to show cause as to why if the above prima facie finding is to be made absolute, a higher punishment, as may be considered appropriate, should not be imposed.
Notice be made returnable in four weeks.
(Neetu Khajuria) (Asha Soni) Court Master Court Master