Allow Cookies!
By using our website, you agree to the use of cookies
The division bench of SC consisting Justice SA Bobde and Justice Nageswara Rao refused to take a case of contempt against Biswa Nath Banik, who was sentenced to jail in a contempt case. He has filed a miscellaneous application in the apex court. The court requested Senior Advocate Dushyant A Dave and Advocate Liz Mathew to assist the court in this matter as amicus curiae. The counsel stated that the petitioner is aggrieved of the decision given in Haridas v. Usha Rani Banik, the case was related to the declaration of title. The petitioner also made allegations in the past because of which he was convicted for contempt of court in the same case.
The bench observed: “ The allegations which are on record are extremely disobedience towards the authorities. We do not consider it appropriate to place it in this order, since they are a matter of record. Suffice it to say that the allegations are not only against the officials of the Registry of this court and others courts but also against counsels and the Judges who have dealt with his matter. Needless to say such allegations bring the administration of justice into disrepute and constitute criminal contempt of this court.”
The court also stated that the petitioner’s application cannot be admitted in this court. As his conduct is hopeless and nothing good can be put in his mind. His conviction and sentence had no effect on him and his frustration continued in the proceedings as well.
The bench permanently restricted him to file any suit related to title or any motion or application arising therefrom and an entry pass to SC shall not be issued to him. However apart from the subject matter of present case, he has the liberty to move to any court regarding any other matter.
86540
103860
630
114
59824