Farahat Ali Khan vs Sharda Chaudhary, Inspector/ ...
2023 Latest Caselaw 19298 ALL

Citation : 2023 Latest Caselaw 19298 ALL
Judgement Date : 26 July, 2023

Allahabad High Court

Farahat Ali Khan vs Sharda Chaudhary, Inspector/ ... on 26 July, 2023

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:149236
 

 
Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3373 of 2023
 

 
Applicant :- Farahat Ali Khan
 
Opposite Party :- Sharda Chaudhary, Inspector/ Additional S.H.O.
 
Counsel for Applicant :- Manish Dwivedi
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Instructions have come which are taken on record.

It is contended that as non bailable warrant has been issued against the opposite party as he was not appearing before the Court and, as such, he was arrested. It is further contended that the judgment relied upon by learned counsel for the applicant rendered by Apex Court in case of Arnesh Kumar Vs. State of Bihar, 2014 (8) SCC 273 is not applicable in the present set of case.

In view of the said fact, contempt application stands dismissed.

Contempt notice stands discharged.

File consign to record.

Order Date :- 26.7.2023

Shekhar