Rajesh Singh vs Ashok Kumar Meena, ...
2023 Latest Caselaw 26285 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:184917
 
Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6912 of 2023
 

 
Applicant :- Rajesh Singh
 
Opposite Party :- Ashok Kumar Meena, Superintendent Of Police
 
Counsel for Applicant :- Jitendra Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicant.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dated 12.05.2023 passed in Modification Application No. 2 of 2023 by this Court in Criminal Misc. Writ Petition No. 15552 of 2022.

It is contended that applicant had approached writ Court through aforesaid writ petition, in which on modification application, a direction was issued to opposite party to conclude the investigation within three months. Copy of the order of writ Court was served upon opposite party through registered post on 22.05.2023, but according to the applicant, the said order has not been complied with by the opposite party till date.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order passed in the aforesaid writ petition.

However, no notice is issued to the opposite party at this stage. The opposite party is granted three months? further time to comply with the order dated 12.05.2023 passed by this Court in Modification Application No. 2 of 2023 by this Court in Criminal Misc. Writ Petition No. 15552 of 2022 from the date of production of a certified copy of this order.

The applicant shall supply a duly stamped registered envelope addressed to the opposite party and another self-addressed envelope to the office within two weeks from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite party within one week thereafter and keep a record thereof.

The opposite party shall comply with the directions of the writ court and intimate the applicant the order through the self-addressed envelop within a week thereafter.

In case, the opposite party does not comply with the order, it would be open to the applicant to approach this court again.

With the aforesaid observations, this application is finally disposed of at this stage.

Order Date :- 25.9.2023

V.S.Singh