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Judgment
17 paragraphs · 238 wordsS.K. Sahoo, J
I.A. NO.756 OF 2021
This matter is taken up by video conferencing mode. This is an application for interim bail of petitioner no.2 for a period of one month.
In paragraph no.2 of the interim application, it is mentioned that the son of petitioner no.2 has expired on 13.07.2021 and there is no other male
member in the family to perform the funeral ceremony and other rituals of the deceased.
This matter was mentioned on 20th July 2021 and taking into account the urgency of this application, it was directed to be listed today and the learned
counsel for the State was also asked to obtain instruction on this application.
Today, Mr. Arupananda Das, learned Addl. Government Advocate on instruction submitted that the averments taken in paragraph-2 of the interim
application that the son of petitioner no.2 has expired on 13.07.2021 are false statement rather it is the son of the brother of petitioner no.2 namely
Anuk Majhi, who has expired.
Therefore, apparently a false statement has been made in the interim application in which affidavit has been sworn by Mr. Athaya Kumar Bhuyan, the
Advocate’s Clerk.
Issue notice to the said Advocate’s Clerk to show cause as to why a proceeding under the contempt of Courts Act, 1971 shall not be initiated
against him for filing the false affidavit.
Show cause, if any shall be filed by 02.08.2021.
List this matter on 06.08.2021.
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