Pooran Mal Tailor S/O Late Shankar ... vs Anand Kumar Srivastava, Ips
2023 Latest Caselaw 1834 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                D.B. Criminal Contempt Petition No.1/2023
                                   Pooran Mal Tailor S/o Late Shankar Lal Tailor
                                                                                                         ----Petitioner
                                                                        Versus
                                   Anand Kumar Srivastava, IPS & Ors.
                                                                                                     ---Respondents

For Petitioner(s) : Mr.Mangal Chand Taylor, Adv. with Mr.Rohitash Kumar Bairwa, Adv. & Ms.Vandana Chauhan, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 08/02/2023

Learned counsel for the petitioner submits that some

time may be granted to satisfy this Court, as whether, the present

contempt petition is maintainable against non-compliance of the

judgment passed by the Apex Court in the case of Arnesh Kumar

Vs. State of Bihar & Anr. in Criminal Appeal No.1277/2014

dated 02.07.2014 and again reiterated in judgment passed by the

Apex Court in the case of Satender Kumar Antil Vs. Central

Bureau of Investigation & Anr. in Misc. Application

No.1849/2021 in SLP (Crl.) No.5191/2021 dated 11.07.2022.

Learned counsel wants to bring the relevant case law as

well, as neither provisions of the Contempt of Courts Act, 1971

have been mentioned nor Article 215 of the Constitution of India is

referred by filing the present contempt petition.

Learned counsel may do the needful.

List on 22.02.2023.

(ASHUTOSH KUMAR), J (ASHOK KUMAR GAUR), J Himanshu Soni/8

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