Om Prakash vs Dr.Vidushi Singh Special Judge ...
2022 Latest Caselaw 8294 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2199 of 2018
 

 
Applicant :- Om Prakash
 
Opposite Party :- Dr.Vidushi Singh Special Judge Anti Corruption Lucknow.
 
Counsel for Applicant :- Jyotinjay Verma
 

 
Hon'ble Jaspreet Singh,J.

Heard learned counsel for the petitioner.

The instant contempt petition has been preferred alleging violation of the directions issued by the Division Bench of this Court in the case of Braham Singh and others Vs. State of U.P. & others in a reported judgment of 2016 (3) JIC 96 All. wherein certain directions were issued for the subordinate courts regarding consideration of the bail applications in light of the Larger Bench decision of the Apex Court in the case of Amravati and another Vs. State of U.P. as well as Lal Kamlendru Pratap Singh Vs. State of U.P.

It is the case of the present petitioner that the application for bail moved by the petitioner was not considered in light of the aforesaid directions which necessitated the institution of the proceedings.

The record further indicates that by means of order dated 27.08.2018, the Court sought report through the Senior Registrar of this Court to be placed within ten days. Again by means of order dated 25.09.2018, it was required that the report be submitted in a sealed cover within ten days and lastly on 17.12.2018, a reminder was required to be sent to the District Judge, Lucknow for compliance of the earlier order within 48 hours. In furtherance thereof, the report has been submitted to this Court in a sealed cover.

The Court open the sealed cover and perused the report dated 4th of October, 2018.

The report of the District Judge Lucknow also contains the report from the presiding officer as well as certified copies of the order-sheet starting from 31.07.2018 to 01.08.2018. Copy of the application has also been filed alongwith the orders passed by the Court.

Noticing the averments as well as report, this Court is satisfied that no case for contempt is made out. Accordingly, the contempt petition is dismissed. The report shall be re-sealed in a sealed cover and be placed before the Senior Registrar of this Court.

Order Date :- 27.7.2022

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