11. Power of High Court to try offences committed or offenders found Outside jurisdiction – A High Court shall have jurisdiction to inquire into or try a contempt of itself or of any court subordinate to it, whether the contempt is alleged to have been committed within or outside the local limits of its jurisdiction , and whether the person alleged to be guilty of contempt is within or outside such limits.

(i) This section provided for the extra-territorial jurisdiction of High Courts of commit a person for contempt even though the act alleged was committed outside its territorial jurisdiction; State v.V.Adilakshmi Amma, 1954 Cr. LJ 988 (Ori).

(ii) This section expands the ambit of the authority beyond with was till then considered to be possible but it does not confer a new jurisdiction. It merely widens the scope of our existing jurisdiction of a very special kind; Sukhdev Singh v.Teja Singh, AIR 1954 SC 186 (190); State of Uttar Pradesh v.Radhey Shyam.