Ankita Mahant vs State Of H.P. & Anr)
2022 Latest Caselaw 6776 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE 5th DAY OF AUGUST 2022
                           BEFORE




                                                            .
        HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





     CIVIL ORIGINAL PETITION (CONTEMPT) No. 211 OF 2022
         Between:-





          ANKITA MAHANT,
          DAUGHTER OF LATE SMT. BIMLA DEVI,
          RESIDENT OF WARD NO.1,
          NAGAR PANCHAYAT CHOWARI,




          TEHSIL CHOWARI,
          DISTRICT CHAMAB, H.P.
                    r                  .....PETITIONER

          (BY SH. ROHIT CHAUHAN, ADVOCATE

          VICE SH. SAT PRAKASH, ADVOCATE)

          AND

          SHRI ABHISHEK YADAV,



          SUPERINTENDENT OF POLICE
          CHAMBA, DISTRICT CHAMBA, H.P.




          (BY SH. GOURAV SHARMA, DEPUTY ADVOCATE
          GENERAL,





          ASI RAKESH KUMAR, I/O P.S. CHOWARI CHAMBA
          PRESENT IN PERSON)
                                       .....RESPONDENT





    __________________________________________________

                This petition coming on for admission this day,

    the Court passed the following:




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                                ORDER

The petitioner has alleged violation of the

.

judgment dated 07.01.2022 passed in CWP No.211/2022

(Ankia Mahant Vs. State of H.P. & Anr).

2. Compliance affidavit has been filed by the

Superintendent of Police, District Chamab, H.P. , which is taken

on record. Relevant Para-4 (i) thereof reads as under:-

" That after the issuance of directions by the Hon'ble Court, the petitioner approached to the Station House

Officer Police Station Chowari and filed a complaint

that she has been assaulted by the persons named in the complaint. Resultantly, FIR No.8/22 dated 16.01.2022 u/s 341, 323, 504, 506, 34 IPC was

registered at Police Station Chowari. During the course of investigation statement of petitioner was recorded by the investigation officer and on the basis of her

statement sections 147, 149 IPC were added. After

the completion of investigation, Challan u/s 341, 323, 147, 149, 504, 506 IPC has been presented before the Court of Ld. Judicial Magistrate First Class Dalhousie

on 24.02.2022 and has been fixed for service on 15.09.2022. Copy of FIR is annexed as Annexure A-

2."

In view of the above, the judgment in question

stands complied with. Thus, nothing remains to be considered in

this contempt petition and the same is accordingly closed.

Notice issued to the respondent is discharged. Pending

miscellaneous application(s), if any, shall also stand disposed of.

.

                                             Jyotsna Rewal Dua
                                                 Judge





    5th August 2022 (rohit)




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