Report No. 200

Contempt of Courts Act, 1971:

So far as interference with criminal law is concerned, Sections 2 and 3 of the Contempt of Courts Act, 1971 are relevant Section 2(c) defines 'Criminal Contempt' as:

"Section 2(c): 'Criminal contempt' means the publication, (whether by words, spoken or written or by signs, or by visible representations, or otherwise), of any matter or the doing of any other act whatsoever which

(i) ... ... ... ...

(ii) prejudices or interferes or tends to interfere with the due course of any judicial proceedings; or

(iii) interferes or tends to interfere with or obstructs or tends to obstruct, the administration of justice in any manner".