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Jnanendra Prasad Bose v. Gopal Prasad Sen
Judgment Summary — Courtney Terrell, C.J. (with Khaja Mohamad Noor, J., concurring)
Factual and Procedural Background
These proceedings comprise two civil revisions emanating from execution proceedings before the Subordinate Judge of Cuttack. The dispute between the original plaintiff and defendant had progressed to the Privy Council, which issued a decree ordering the defendant to deliver possession of a specific house to the plaintiff. That decree was transmitted to the Subordinate Judge for execution pursuant to this Court's order.
On 19 August 1932 the Subordinate Judge sent his naib nazir to execute delivery of possession. The naib nazir found Satyabadi Das in physical possession, backed by local supporters, and after being intimidated and confronted with a statement by Satyabadi Das asserting entitlement to remain, reported back to the Subordinate Judge instead of executing the writ. The Subordinate Judge instructed the naib nazir to execute the writ according to law, but the naib nazir, despite police assistance, declined and returned without executing.
On 22 August 1932 the Subordinate Judge reissued the writ to another naib nazir, who likewise, after hearing legal arguments from Satyabadi Das, declined to execute. The Subordinate Judge then postponed immediate coercive action and instead treated the matter as a disputed question to be heard: he registered an objection as a miscellaneous case, fixed hearings (a date in late September) and required procedural steps (process-fee payment and written notice). The execution proceeding was listed to be heard with the miscellaneous case.
This course of events was brought to the attention of the High Court. On 23 September 1932 this Court issued notice to Satyabadi Das to show cause why he should not be committed for contempt, relying on the Contempt of Courts Act and the High Court's power to protect subordinate courts. The High Court then made both (a) directions about execution and (b) an order committing Satyabadi Das for contempt with a custodial sentence subject to purging by apology and payment of costs.
Legal Issues Presented
- Whether the High Court had power under the Contempt of Courts Act to take cognisance of and punish contempt where the act of resistance was also an offence punishable under the Indian Penal Code (specifically, whether sub-section (3) of section 2 of the Contempt of Courts Act excluded the High Court from punishing such contempt).
- What immediate remedial orders the High Court should direct to enforce the decree of the Privy Council through the Subordinate Judge and his execution officers (naib nazirs) — in particular, whether the Subordinate Judge should be directed to employ the naib nazir with police support to deliver possession and attach moveable property for costs.
Arguments of the Parties
Args. for Satyabadi Das (by Mr. Bose)
- Mr. Bose contended, invoking sub-section (3) of section 2 of the Contempt of Courts Act, that this High Court could not take cognisance of the alleged contempt because the conduct (resistance to the naib nazir) was punishable under the Indian Penal Code (notably section 186), and therefore fell within the category of offences which the High Court was precluded from treating as contempt under that sub-section.
The opinion contains no detailed account of any other distinct party arguments; the decree-holder's advocate appeared and procured re-issue of the writs, but the opinion does not record a developed argument from the decree-holder in opposition to Mr. Bose's contention beyond the Court's own reasoning.
Table of Precedents Cited
Precedent | Rule or Principle Cited For | Application by the Court |
---|---|---|
Kaulashia v. King-Emperor | Interpreting sub-section (3) of section 2 of the Contempt of Courts Act: the sub-section does not mean that where an act is both an IPC offence and a contempt the High Court is automatically excluded from punishing the contempt; rather, where the act constitutes an IPC offence it may be punishable under the IPC, and if it also constitutes contempt that is not of the character covered by section 228 IPC, the High Court may punish it as contempt. | The Court relied upon this authority to conclude that the High Court may take cognisance of, and punish, contempt of a subordinate court even though the same conduct also constitutes an offence under the Penal Code, provided the contempt is not of the kind already made punishable as contempt by section 228 of the IPC. |
Court's Reasoning and Analysis
The Chief Justice and the concurring Judge proceeded through two strands of analysis: (A) the appropriate procedural remedy to secure execution of the Privy Council decree and (B) the jurisdictional question under the Contempt of Courts Act vis-à-vis overlapping Penal Code offences.
A. Execution and procedural critique:
- The Subordinate Judge's immediate duty, when his execution officer returned reporting resistance, was to direct arrest of the resisting person and bring him before the court for prompt dealing with the resistance. Instead, the Subordinate Judge permitted prolonged legal proceedings — reissuing writs, assigning a different naib nazir, and finally treating the matter as a miscellaneous objection to be heard weeks later — thereby failing to protect the execution process and the authority of the subordinate court's order.
- Given this failure and the continuing refusal by execution officers to carry out the writ, the High Court directed that the Subordinate Judge be ordered forthwith to instruct the naib nazir, with such police support as may be necessary, to deliver possession of the house to the plaintiff and to attach moveable property in execution for costs. This was treated as the proper dispositional order in the civil revisions.
B. Jurisdiction under the Contempt of Courts Act and interaction with the Penal Code:
- The Court reviewed legislative and doctrinal background: courts of record possess inherent power to punish contempts; historically subordinate courts lacked similar power; section 228 of the IPC expressly deals with contempts of inferior courts punishable under the Code.
- The Contempt of Courts Act was enacted to enable superior courts to punish contempts of inferior courts even where such contempts were not offences under any IPC provision that specifically made them contempts of court.
- Sub-section (3) of section 2 of the Contempt Act provides that a High Court shall not take cognisance of a contempt alleged to have been committed in respect of a subordinate court where such contempt is an offence punishable under the Indian Penal Code. The Court interpreted this to mean that the High Court is excluded only where the impugned conduct is an offence under the IPC that is, in its character as contempt, already covered by the IPC (in other words, punishable as contempt under the IPC provisions pertaining to contempt), not where the same acts happen also to be IPC offences in a different character.
- The Chief Justice relied on the distinction between general offences defined in sections 175–179 and related provisions (which define offences against public servants and similar conduct generally) and section 228 (which alone addresses contempts committed against judicial officers/courts in the Penal Code). The conduct in this case was not punishable under section 228; therefore it did not fall within the exclusion in sub-section (3) of section 2 of the Contempt Act.
- The Court explained the practical point that obstruction of a public servant acting in a public function (e.g., section 186 IPC) is one offence, but when that public servant is executing a court order a separate and distinct offence — contempt of the court — is also committed; section 186 does not address that separate contempt.
- On this basis the Chief Justice rejected Mr. Bose's contention that the High Court was precluded from punishing the contempt, and Judge Noor, after initial hesitation, concurred: the offender in fact committed two offences (obstruction under IPC and contempt of the Subordinate Judge), and the second is within the cognisance of the High Court under the Contempt of Courts Act.
Holding and Implications
Holding:
The High Court made the following dispositive orders and findings:
- DISPOSED OF the two civil revision applications by directing that the Subordinate Judge be ordered forthwith to instruct the naib nazir, supported by any police force necessary, to deliver possession of the house to the plaintiff and to attach moveable property in execution of the decree for costs.
- The Court found that Satyabadi Das had committed a gross contempt of the Subordinate Judge's order, and it directed that a warrant issue for his arrest and that he be committed to custody in simple imprisonment for a period of six months as provided by the Contempt of Courts Act.
- Satyabadi Das was given an opportunity to purge his contempt by (a) making a proper apology and (b) paying the costs of these proceedings and the proceedings in the lower court. The hearing fee in this Court was fixed at five gold mohurs.
Implications:
- Direct effect: The immediate practical consequence is enforcement of the Privy Council decree by directed use of the naib nazir with police assistance and attachment of moveables for costs, and the committal order against the resisting occupant subject to the purge conditions stated.
- On jurisdictional principle: The Court reaffirmed that the High Court may take cognisance of contempts of subordinate courts under the Contempt of Courts Act even where the same underlying acts are also punishable under the Indian Penal Code, provided that the contempt is not already made punishable as such by section 228 of the IPC. The Court applied the interpretation articulated in Kaulashia v. King-Emperor to reach this conclusion.
- No broader new precedent beyond the application and reaffirmation of the cited principle is proclaimed in the opinion; the judgment applies existing statutory interpretation and doctrine to the facts before the Court and produces direct orders to remedy the failures in execution and to punish the contempt committed.
Order accordingly.
Courtney Terrell, C.J:— These are two civil revisions arising out of certain matters before the Subordinate Judge of Cuttack in which a somewhat extraordinary course has been followed. There was litigation between the plaintiff and the defendant which ultimately reached the Privy Council and under the decree of the Privy Council the defendant was ordered among other things to deliver to the plaintiff possession of a certain house. The decree of the Privy Council was sent down to the lower court for execution by order of this Court. There were a number of intermediate proceedings which it is unnecessary to recount but the Subordinate Judge sent his naib nazir to the house in question with instructions to deliver it up to the plaintiff. On arriving at the place an individual named Satyabadi Das was found in possession of the house taking up a defensive attitude with the encouragement and support of a number of his local friends. The naib nazir appears to have been overawed by this display and furthermore, to have been affected in some way by a statement on behalf of Satyabadi Das that he was entitled to remain in possession. He thereupon sent from the spot a message to the Subordinate Judge and asked what he was to do. The Subordinate Judge wrote back on the message that the naib nazir was to execute the writ of delivery of possession according to law. But the naib nazir was apparently too alarmed to do this and, notwithstanding that he had the assistance of an officer of police and two constables, the threatening attitude of Satyabadi Das appears to have entirely overcome his resolution and he made a further report to the Subordinate Judge in which he said that he had to come back without executing the writs. This incident took place on the 19th August, 1932.
As a result of this on the 22nd August, 1932, the decree-holder's advocate appeared before the Subordinate Judge who directed a re-issue of the writ and directed, that the writ in this particular case was to be executed by the other naib nazir in his service. The second naib nazir went to the spot and again found Satyabadi Das and considered that he was not entitled in law to execute the writ being convinced by the legal arguments which were apparently put forward by Satyabadi Das before him, so that notwithstanding the order of the Subordinate Judge the writ was not executed.
On the 25th August, 1932, the matter came before the Subordinate Judge again on the report of the second naib nazir that he had not executed the orders of the Subordinate Judge and the Subordinate Judge appointed a day apparently for the hearing of the parties on the matter. It is hardly necessary to say that what he should have done was immediately to have directed the naib nazir to arrest the resisting Satyabadi Das and bring him before him promptly to be dealt with. But apparently being fonder of a lengthy legal proceeding, on the 27th August, 1932, he heard an objection which was actually filed by the decree-holder and directed that it should be registered as a miscellaneous case and fixed the 24th of the following September for hearing that case and at the same time issued notice to Satyabadi Das returnable by the date fixed and directed the decree-holder to pay the process fee and file a written notice by the 29th August. Then on the 29th August the execution case was directed to be put down to be heard with the miscellaneous case.
In these circumstances the matter was brought to the notice of this court and this court on the 23rd September, 1932, directed the issue of notice to Satyabadi Das to show cause why he should not be committed to prison for contempt. Under the Contempt of Courts Act a defect in the old procedure has been remedied. Under the law before that Act this court could not protect the lower courts when contempt of their orders was manifested by anybody but under the Contempt of Courts Act this court is empowered and will use that power to protect the dignity of the courts which are subordinate to it. In so far as the civil revisions are concerned, in my opinion, the proper order to make is that the Subordinate Judge be directed forthwith to give directions to the naib nazir supported by any police force which may be necessary to deliver possession of the house to the plaintiff and furthermore to attach the moveables in execution of the decree for costs. That disposes of the two civil revision cases.
In so far as the notice issued by this court is concerned Satyabadi Das has not appeared in person before us but he is represented by Mr. Bose who has done his best with the materials at his disposal but it is perfectly obvious that a gross contempt of the order of the Subordinate Judge was committed. It is absolutely necessary that the courts should be fearless in enforcing the orders that they give in civil-cases and acting under the powers given to us by the Contempt of Courts Act we direct that a warrant issue for the arrest of Satyabadi Das and a second warrant to the Superintendent of the jail at Cuttack to keep him in custody in simple imprisonment for a period of six months as provided in the Act. He may purge his contempt by making a proper apology and also by paying the costs of these proceedings as also the proceedings in the lower court. Hearing fee in this court five gold mohurs.
It is necessary to deal with a point of law that was raised by Mr. Bose at the very last moment. He contended that under sub-section (3) of section 2 of the Contempt of Courts Act this court was not empowered to punish his client. That sub-section runs as follows:—
“No High Court shall take cognisance of a contempt alleged to have been committed in respect of a court subordinate to it where such contempt is an offence punishable under the Indian Penal Code.”
Mr. Bose argued that since there is already a provision under the Indian Penal Code for the punishment of resistance to a public servant notably under section 186 of that Code, the offence comes within the character of one which is punishable under the Indian Penal Code and, therefore, this Court is excluded from taking cognisance of it as a contempt of Court. But it was pointed out by this Court in the case of Kaulashia v. King-Emperor* that the meaning of the sub-section is not that if the act complained of is not only a contempt of court but is also punishable under the Indian Penal Code the offence is not also punishable as a contempt of court, but that the real meaning of the sub-section is that if the act constitutes an offence against the Penal Code it may well be punishable under the Penal Code and if it also constitutes a contempt of court and if as a contempt of court it is not of the character set forth in section 228 of the Indian Penal Code then it is punishable by this Court. As I take it the broad history of the law may be stated thus:—Courts of record have inherent power to punish contempts of their authority whether committed in the face of the Court or whether committed vicariously upon the persons of their officers. It was however, not thought fit to give power of that character to subordinate courts. The express provisions of section 228 set forth the contempts of inferior courts which are punishable under the Code and it was subsequently held that contempts, which would be certainly contempts of a court of record, if they do not come within the provisions of section 228 or any other section, cannot be punished as offences of the character of contempt of court. And it was further held that the High Courts of record cannot punish contempts of the inferior courts. Subsequently the Contempt of Courts Act was passed which enabled the superior courts to punish contempts of the inferior courts notwithstanding that such contempt as is complained of is not an offence (as contempt) against any of the sections of the Indian Penal Code and the object is that as to contempts considered as contempts of the court which are punishable by the Indian Penal Code they shall not be taken cognisance of by the High Court. Now sections 175 to 179 of the Indian Penal Code define as offences various acts and those acts are offences not against the court itself because they are applicable whether or not in many cases a court is concerned at all. The offence of striking or resisting a public servant is an offence whether that public servant is the public servant of a court or whatever his capacity be provided he be a public servant. The only section of the Indian Penal Code which deals with contempts committed against a judicial officer, that is to say, a court, is section 228. The offence in this case is not punishable under section 228. Therefore, this Court has power to take cognisance of it. This point was raised during the actual course of the judgment very courageously by Mr. Bose but in my opinion it is unsound.
Khaja Mohamad Noor, J.:— I agree. At one time I was inclined to hold that the objection of Mr. Bose should prevail; but on further consideration I have come to the conclusion that the view taken by my Lord the Chief Justice is, if I may say so, correct. It has been contended that the obstruction offered to the naib nazir is an offence under section 186 of the Indian Penal Code and, therefore, under sub-section (3) of section 2 of the Contempt of Courts Act of 1926 we are precluded from taking cognizance of that offence. This contention, though plausible, has no substance. Obstruction offered to a public servant in the discharge of his public function is an offence by itself though the public servant may not be acting under the orders of a Court of Justice as long as he was performing a legal public function. But if that public servant is carrying out an order of a court the offender commits another offence, namely, the offence of contempt of the court whose order the public servant is carrying but. Section 186 of the Penal Code takes no notice of this second offence. It is of the utmost importance for the administration of justice that citizens should submit to the orders and authority of courts. By obstructing the execution of a process of law the offender undermines the authority of this Court and this is not punishable under the Penal Code as such. Sub-section (3) of section 2, in my opinion, obviously excepts those cases of contempt which are punishable under the Penal Code as contempt and not if they are punishable independent of that contempt. In this particular case the offender has been guilty of two offences; one is obstruction to the naib nazir and another is contempt of the Court of the Subordinate Judge; while the first one is covered by the Penal Code, the second one is not.
On these grounds I agree with, the order passed by my Lord the Chief Justice.
Order accordingly.
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