Manipur High Court: A Division Bench of Lanusungkum Jamir and Kh. Nobin Singh, JJ., initiated contempt proceedings, wherein Additional Superintendent of Police is stated to have posted derogatory, defamatory and contemptuous post in her face book account against the Special Judge (ND&PS) in particular and against the Judiciary in general.
Bench had posed three questions to respondent 1 (Th. Brinda, MPS presently serving as Additional Superintendent of Police), Head Quarter, which were as follows:
a) Whether she has threatened the witness in the Court of the learned Special Judge, ND&PS on 21-05-2020.
b) Whether she showed her middle finger to the learned Special Judge, ND&PS on 21-05-2020.
c) Whether she has posted derogatory, defamatory and contemptuous post in her face book account against the Special Judge (ND&PS) in particular and against the Judiciary in general.
Further, the Court considered the the letter written by Superintendent of Police (CID-CB) and addressed to the Registrar General, High Court of Manipur giving the details of 20 (twenty) facebook account holders who have been tentatively identified based on the publicly available information and photos posted in their facebook.
Notice has been issued by the Court.
Respondent 2 was also directed to continue collecting and verifying details of persons who keep on uploading posts scandalizing the Judiciary in connection with the present case.
Matter to be listed on 17th June, 2020. [In Re-Criminal Contempt against Thounaojam Brinda v. Thounaojam Brinda, MPS, 2020 SCC OnLine Mani 113 , decided on 10-06-2020]