On Wednesday, Manipur High Court has initiated Contempt of Court proceedings against a woman ASP of the State for allegedly defaming judiciary via her Social Media/Facebook post by posting derogatory remarks.
The ASP has been accussed of threatening the witnesses and showing 'middle finger' to the Judge during a hearing in which a NDPS Case accused was granted bail by the Court of Narcotic Drugs and Psychotropic Substances (ND&PS).
The ASP has till now admitted on writtig the frivelous post and has denied the other two allegation. The Court has asked her to file an affadavit within foour weeks reasoning her post.
Along with it Court has also taken under its scrutiny other twenty Facebook account holders who posted remarks against judiciary and has issued Notice to all of them regarding it.
The Police has also been directed to continue collecting and verifying details of persons who keep on uploading posts scandalizing the Judiciary in connection with the present case.
The order has been issued by a bench comprising of Justice Lanusungkum Jamir and Justice Kh. Nobin Singh on 10-06-2020.
Read Order Here:
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