Rajasthan High Court - Jaipur
Naresh Garg vs Shri Jagdish Meena And Ors on 6 April, 2018
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Contempt Petition No.586/2018
Naresh Garg S/o Shri Ramprakash, R/o 204, Pushkar Apartment,
Sunderam Society, Airforce-2 Road, Jamnagar, Gujrat
----Petitioner
Versus
1. Shri Jagdish Meena (SI), Sub-inspector, Police Station,
Bhankrota, Jaipur (west) Earlier I.O.)
2. Shri Hemendra Sharma (CI), Police, Inspector, Police Station
Bankrota, Jaipur (west) (present I.O.)
3. State of Rajasthan Thorugh Its Secretary, Department of Home,
Govt of Rajasthan Secretariat, Jaipur Raj ----Respondents
_____________________________________________________ For Petitioner(s) : Mr.Sanjay Gangwar. For Respondent(s) : Mr.B.N. Sandu, AAG.
Mr.Hemendra Sharma, SHO.
_____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 06/04/2018 Contempt of the order dated 20.09.2017 has been alleged in this petition. It has been submitted that under the aforesaid order, the court had directed the charge sheet in F.I.R. No.183/2017 Police Station Bhankrota, Jaipur West subsequent to the investigation be filed three months following receipt of the copy of the court's order.
Mr.B.N. Sandu, AAG appearing for the respondent- contemnors submitted that additional charge sheet in respect of F.I.R. No. 183/2017 Police Station Bhankrota, Jaipur West has been readied on the basis of the investigation. It will be filed before the jurisdictional Magistrate on 09.04.2018 the date also fixed before him.
In the facts as obtain, compliance with the court's order (2 of 2) [CCP-586/2018] having been made, no contempt as alleged is made out.
The contempt petition is accordingly dismissed.
(ALOK SHARMA)J. Karan/112