Anandpal Singh Gurnam Singh ... vs Aditya P. Singh Alias Badshah S/O ...
2023 Latest Caselaw 3070 Bom

                                                                              (1)                                                  969cp107.15+108.15

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                   CONTEMPT PETITION NO. 107 OF 2015
                                                   IN
                                CRIMINAL APPLICATION (APL) NO. 40 OF 2015
Anandpal Singh Gurnam Singh Jabbal__ Vs. ___Aditya P. Singh alias Badshah and ors
                                                  AND'
                                   CONTEMPT PETITION NO. 108 OF 2015
                                                   IN
                                CRIMINAL APPLICATION (APL) NO. 48 OF 2015
Anandpal Singh Gurnam Singh Jabbal__ Vs. ___Hirdesh Singh Singh Sarabjeet Singh
                                   and ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Mr. R.S.Renu, Advocate for petitioner


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     28/03/2023


                                               1]                           Heard Mr. Renu, learned counsel for the
                                               petitioner.


                                               2]                           The           petition              alleges              contempt                   of        the

direction contained in the judgment dated 18.2.2015 passed in Criminal Application Nos. 40/2015 & 48/2015. The judgment directs the taking of the voice samples of the respondent no.1 herein in accordance with law, provided the respondent no.1 voluntarily offers the sample.

3] A reply has been filed by the respondent no.2, which indicates that the respondent no.1 has denied to give his voice sample, which would indicate

(2) 969cp107.15+108.15

that there is no voluntary offering as contemplated by the judgment dated 18.2.2015.

4] In that light of the matter, considering the express language of the judgment dated 18.2.2015, I do not find that any violation of the order has been committed by the respondent no.1. The contempt proceedings are therefore dropped.

JUDGE Rvjalit