Bhanu Pratap Singh Yadav vs Sri Rajendra Kumar Addl. District ...
2022 Latest Caselaw 13331 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2398 of 2015
 

 
Applicant :- Bhanu Pratap Singh Yadav
 
Opposite Party :- Sri Rajendra Kumar Addl. District And Sessions Judge Rampur
 
Counsel for Applicant :- M.B. Mathur
 

 
Hon'ble Prakash Padia,J.

The present contempt application has been filed by the applicant for violation of the judgment and order dated 3.12.2014 passed by this Court in Application U/S 482 No.49642 of 2014 (Bhanu Pratap Singh Yadav vs. State of U.P. and 2 Others).

By the aforesaid order a direction was given to the trial court to decide the pending application of the applicant filed under Section 319 Cr.P.C. in the Session Trial No. 306 of 2012 expeditiously.

Since the aforesaid order was not complied with the applicant has preferred the present contempt application.

It reveals from the perusal of the record that after filing of the present contempt application the instructions from the office of Additional District and Sessions Judge, Court No.1 Rampur, dated 12.5.2015 was placed before this Court.

The instructions are already on record. Along with the instructions a copy of the order dated 20.4.2015 passed by the Additional Sessions Judge, Court No.1, Rampur was also place before this Court. By the aforesaid order the application filed by the applicant under Section 309 Cr.P.C. was decided.

After going through the same the Court is of the opinion that the order passed by this Court dated 3.12.2014 has been complied with in its letter and spirit. No further orders are required to be passed. Accordingly, present contempt application is dismissed.

Order Date :- 16.9.2022

S.K.