Court On Its Own Motion vs Yogesh Poonia
2025 Latest Caselaw 6580 Del

Delhi High Court

Court On Its Own Motion vs Yogesh Poonia on 22 December, 2025

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                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                            Date of decision: 22nd December,2025
                          +     CONT.CAS.(CRL) 20/2025
                                COURT ON ITS OWN MOTION                    .....Petitioner
                                              Through: None

                                                    versus

                                YOGESH POONIA                                      .....Respondent
                                             Through:            Mr. Archit Upadhayay with Mr.Piyush
                                                                 Gautam, Ms. Lakshita Yadav and
                                                                 Ms. Muskan Aggarwal, Advocates
                                                                 with contemnor in person.
                                CORAM:
                                HON'BLE MR. JUSTICE VIVEK CHAUDHARY
                                HON'BLE MR. JUSTICE MANOJ JAIN
                                                JUDGMENT

1. The present petition seeks initiation of 'criminal contempt' against the respondent/contemnor for wilfully disobeying the mandatory directions passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation & Anr: (2022) 10 SCC 51 and Arnesh Kumar vs. State of Bihar:

(2014) 8 SCC 273, and not adhering to the directives contained in the Standing Order No. 109/2020.

2. Notice was issued to the contemnor, a Sub-Inspector at PS Rajinder Nagar, New Delhi, and pursuant to the above, learned counsel for contemnor is present, with the contemnor.

3. The facts in brief are that on 08.06.2024, on the complaint of one Md. Asalam, FIR was registered under Sections 323/295A/452/427/506/34 IPC and the investigation was assigned to contemnor. It is alleged that during the course of investigation, the contemnor chose to arrest petitioner Nos.l & 2 on

the ground that they did not have any permanent address in Delhi. They were brought at police station and instead of serving them with any notice under Section 41A Cr.P.C., the contemnor chose to arrest them.

4. Learned counsel for contemnor, at the very outset, submits that contemnor is present and tenders unconditional apology.

5. The reply affidavit of contemnor is already on record in which, inter alia, he has mentioned that he had no intention to violate the provisions of law. He also, specifically, admitted lapse on his part. He supplements that it was an inadvertent error and a bona fide mistake on his part, solely due to non-availability of permanent addresses of the accused persons.

6. During the course of the hearing today, learned counsel for contemnor reiterates that the contemnor has shown remorse over his actions.

7. Contemnor, who is present in Court, also seems remorseful and reiterates his unconditional apology.

8. Though, ideally speaking, the present Contempt Petition should have been registered as a case of Civil Contempt only, in view of the fact that unconditional apology has been tendered by the Contemnor, which seems to be heartfelt, we accept the same and direct the closure of the proceedings.

(VIVEK CHAUDHARY) JUDGE

(MANOJ JAIN) JUDGE

DECEMBER 22, 2025 st/pb