Satinderjit Singh Thind vs Harjinder Singh And Others
2024 Latest Caselaw 6234 P&H

Punjab-Haryana High Court

Satinderjit Singh Thind vs Harjinder Singh And Others on 19 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 040190

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
245
COCP No.2595 of 2023
DATE OF DECISION : 19" MARCH, 2024
Satinderjit Singh Thind
.... Petitioner
Versus
Inspector Harjinder Singh & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
3K OK OK
Present: None for the petitioner.
Ms. Jasleen Kaur Sidhu, DAG, Punjab with
respondents -- in person.
OK Ok 3K
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under

Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondents for disobeying the judgment dated 02.07.2014 (Annexure P-14) passed by the Supreme Court in the case of Amesh Kumar Vs. State of Bihar and another, along with certain other prayers.

2. Pursuant to the order of previous order the respondents police officials/officers are present in court. The separate replies already filed by the respondents in the Registry are taken on record.

3. It has been pointed out by the respondents that the petitioner was already declared proclaimed offender in FIR No.34 dated 09.02.2021 registered under Section 174-A IPC at Police Station City Kharar, SAS Nagar. Therefore, the police were under a duty to arrest the petitioner

and to produce him before the court in the concerned case. Only that

RAJ KUMAR 2024.03.21 14:41

COCP No.2595 of 2023 2024:PHHC: 040190

much was done by the police. Therefore, there was no illegality in his arrest nor there was any violation of any order of the court in which the petitioner might have been granted any bail or interim protection. In any case, if the court comes to a tentative conclusion that the action of the respondents-police was in deviation of any procedure, as such, that was totally under bonafide belief that the police was supposed to discharge their duty. Unconditional apology qua that inadvertent non-compliance, if any, is also submitted.

4. In view of the above, this court does not find any ground to proceed further with the matter. Hence, the present petition is dismissed.

5. The above said respondents, who are present in court, are

discharge from the proceedings, as such.

19" MARCH, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned: Yes No