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Extra-judicial Execution Victim Families Association v. Union Of India

Extra-judicial Execution Victim Families Association v. Union Of India

(Supreme Court Of India)

Writ Petition (Criminal) No. 129 Of 2012 With Writ Petition (C) No. 445 Of 2012 | 14-01-2016

1. Mr Babloo Loitongbam is present in Court today and he says that with reference to the article published in The Peoples Chronicle on 12-12-2015, he has been misquoted by the publisher of the newspaper.

2. The editor and publisher of the newspaper are as follows:

1. Mr Gurumayum Bhabesh Chandra Sharma, Editor,

2. Smt Gurumayum Shanti Kumari Devi, Publisher.


3. Issue summons to the editor and publisher of the newspaper for their personal appearance in Court on 12-2-2016 at 3.00 p.m. since the publication contains a threat not only to this Court but also to the Attorney General for India.

4. These persons will also identify the journalist who has written the article, which is the subject-matter of consideration.

5. The affidavit which Mr Babloo Loitongbam says he would like to file will be taken up for consideration after we hear the editor and publisher of The Peoples Chronicle.

6. Mr Babloo Loitongbam should also remain present in Court on 12-2-2016 at 3.00 p.m.

7. The learned counsel for the respondents have concluded their submissions.

8. The learned Amicus Curiae has submitted some written submissions. She says she will file composite written submissions in a day or two.

9. The learned counsel for the petitioners requests for some time to argue the matter and, if necessary, some clarifications may be given by the learned counsel for the respondents.

10. List the matters on 20-1-2016 at 10.30 a.m. as part-heard matters.

Advocate List
  • For the Appellant ----------. For the Respondent ----------
Bench
  • HON'BLE MR. JUSTICE MADAN B. LOKUR
  • HON'BLE MR. JUSTICE UDAY L. LALIT
Eq Citations
  • (2016) 14 SCC 578 1
  • LQ/SC/2016/80
Head Note

Constitution of India — Arts. 129, 142 and 32 — Contempt of Supreme Court — Publication of article containing threat to Supreme Court and Attorney General — Summons issued to editor and publisher of newspaper for their personal appearance in Court — Constitution of India, Art. 129 — Contempt of Court — Summons issued