Madhya Pradesh High Court

Kaliyan Singh vs Shri Sanjeev Shrivastava on 1 May, 2025

Author: Anand Pathak

Bench: Anand Pathak

1 CONA-18-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CONA No. 18 of 2025
(KALIYAN SINGH AND OTHERS Vs SHRI SANJEEV SHRIVASTAVA )

Dated : 01-05-2025
Shri Siddharth Sijoria- Advocate for appellants.

Heard on admission.
Also heard on I.A.No.3253/2025, an application under Section 5 of
the Limitation Act for condonation of delay in filing the instant appeal.
As per office report, appeal is barred by 17 days.

For the reasons mentioned in the application, same is allowed. Delay
in filing the instant appeal is hereby condoned.
The instant contempt appeal is preferred under Section 19 of the
Contempt of Courts Act, 1971 taking exception to the order dated
01.03.2025 passed by learned Single Judge in Contempt Petition Civil No.
1382/2019, whereby certain directions have been given for registration of
FIR.
As submitted, direction to registration of FIR exceeds the contempt
jurisdiction. No such direction can be given in lieu of judgment of Apex

Court passed in the case of Jhareswar Prasad Paul & Anr. vs. Tarak Nath
Ganguly & Ors (2002) 5 SCC 352.
Shri Sohit Mishra- learned Government Advocate who is present in
Court room is directed to accept notice on behalf of respondent. Copy be

supplied to Shri Mishra.

Shri Vivek Khedkar- learned Senior Advocate/AAG is directed to

2 CONA-18-2025 advance arguments on the next date of hearing.

Office is directed to reflect the name of Shri Sohit Mishra and colleagues of Mr. Vivek Khedkar on behalf of respondent.

List this case in the month of June, 2025 for hearing at motion stage.

(ANAND PATHAK) (HIRDESH) JUDGE JUDGE *VJ*