CLCON/169/2017
2021 Latest Caselaw 898 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
          ON THE 15TH DAY OF MARCH, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 169 of 2017

BETWEEN:

Ravindra Kumar Sharma.                       ..........Petitioner
     (There is no representation for the petitioner)

AND:
Amit Shrivastwa,
Superintendent of Police,
Vigilance Department,
Haldwani, District Nainital.                  ....Respondent
     (Mr. Pradeep Hariya, Standing Counsel for the State of
     Uttarakhand)


                       JUDGMENT

Writ Court, vide order dated 11.01.2017, had directed that investigation of Case Crime No. 05 of 2016, shall be expedited to bring it to its logical conclusion, in terms of Sub-Section (1) of Section 173 Cr.P.C.

2. A compliance affidavit has been filed by the respondent in this Contempt Petition. In paragraph no. 5 of the said affidavit, it has been stated that, pursuant to F.I.R. No. 5 of 2016, charge sheet has been filed on 08.09.2017, after obtaining sanction under Section 19 of Prevention of Corruption Act.

3. In such view of the matter, nothing survives in this Contempt Petition.

4. Accordingly, the Contempt Petition is closed.

5. Contempt Notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan