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Judgment
Pursuant to our order dated 18.9.95 the concerned officer is present in person and the State counsel representing him has been heard. What is surprising is that the Office Report dated 15.9.95 shows that the Chief Secretary, Assam has informed this Court by a TELEX message that sanction to prosecute the police personnel of Hailakandi, has been sought. The State counsel representing A.K. Sinha Cassyap, the then Superintendent of Police, Hailakandi is seeking this Court''s leniency while admitting the fact that the report forwarded to this Court contained false information. The report of the C.B.I. also shows that the said officer and others had indulged in filing a false and fabricated affidavit before this Court. It was on the basis of this report that we had directed notice to issue to A.K. Sinha Cassyap to appear before this Court today to show cause why action should not be taken against him for perjury/ contempt for filing a false affidavit in this Court. Besides the prosecution contemplated by the State we think it appropriate to issue notice to the said officer to show cause why he should not be punished for contempt of this Court. The question of his having been responsible for perjury would be a matter to be separately dealt with.
We, therefore, direct the Registrar General of this Court to issue notice to the said A.K. Sinha Cassyap who is present in Court to show cause why he should not be punished for having committed contempt of this Court.