Mohammad Muslim S/O Late Ajmeri ... vs Abhay Kumar Singh Secretary ...
2023 Latest Caselaw 654 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Civil Contempt Petition No. 330/2022

                                       In

            D.B. Habeas Corpus Petition No. 169/2013

Mohammad Muslim S/o Late Ajmeri Khan, Aged About 48 Years,
R/o 1221, Balaji Kothi Ka Rasta, Ghatgate, Police Station
Ramganj Jaipur.
                                                                   ----Petitioner
                                   Versus
1.     Abhay Kumar Singh Secretary Department of Home,
       Government of Rajasthan, Secretariat Jaipur.
2.     Mohanlal Lathar, Director General of Police, Rajasthan
       Police Head Quarter Lal Kothi Jaipur.
3.     Anand        Shrivastava,            Commissioner            of    Police
       Commissionerate of Police, Jaipur.
4.     Banwarilal Meena, SHO Police Station Ramganj, Jaipur.
5.     State of Rajasthan Through The Secretary, Department of
       Home, Govt. of Rajasthan, Secretariat, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Rajesh Kumar Sharma, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/01/2023

This contempt petition has been filed alleging willful

disobedience of order dated 27.05.2014 passed by the Division

Bench of this Court.

Learned counsel for the petitioner would submit that even

though this Court ordered that the concerned SHO Banwarilal

(2 of 2) [CCP-330/2022]

Meena should not be given field posting, the said officer has been

given field posting.

We do not find any material on record, much less any order

to show that after the order was passed by this Court, any field

posting has been given to Respondent No.4. The petitioner may

submit representation before the Director General of Police,

Rajasthan. If such a representation is made, the same shall be

examined and appropriate steps shall be taken to ensure the

compliance of the directions issued by this Court.

Accordingly, this petition is dismissed.

(GANESH RAM MEENA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita/2

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