Patna High Court
Initia.Of Contempt Of Court ... vs Sri Bharat Bhushan, S.H.O., ... on 29 January, 2015
Author: V.N. Sinha
Bench: V.N. Sinha, Rajendra Kumar Mishra
Patna High Court MJC No.1381 of 2009 dt.29-01-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1381 of 2009
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Initiation of Contempt of Court Proceeding against Sri Bharat Bhushan, Station
House Officer, Bhawanipur, Purnea
.... .... Petitioner/s
Versus
Sri Bharat Bhushan, S.H.O., Bhawanipur, Purnea
.... .... Opp. Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opp. Partyt/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
and
HONOURABLE MR. JUSTICE RAJENDRA KUMAR MISHRA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE V.N. SINHA) Date: 29-01-2015 Sri S.D. Sanjay, Senior Advocate has appeared along with Sri Rajesh Kumar Agrawal, the owner of the vehicle, who states that the vehicle has been returned to him in the same condition in which it was seized after getting the same repaired.
2. In view of the statement made by Sri Agrawal expressing satisfaction about the condition of the vehicle, we are not proceeding to sentence the opposite party and the proceedings are closed.
3. The contempt petition is, accordingly, disposed of.
(V.N. Sinha, J) Rajesh/- (Rajendra Kumar Mishra, J) U