AI Structured Summary
Not yet generated for this judgment
Judgment
CM APPL. 65346/2024 (exemption)
Exemption allowed, subject to all just exceptions.
CONT.CAS(C) 1756/2024 & CM APPL. 65347/2024
Petitioner seeks initiation of contempt proceedings against the respondents.
According to him, contempt has arisen in view of the observations appearing in order dated 03.04.2024 passed by learned Co-ordinate Bench of this Court in W.P. (Crl.) 1083/2018.
Above-said order has been carefully perused and the petitioner herein had filed petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. and sought following prayers: -
“1.To direct Respondent no. 2, 3, 4, 5 to 8 to comply with the orders/directions given by Respondent no. 1 vide Order dated 21/04/2017 and 22/11/2017.
2.To issue direction to Respondent no. 1 for giving explanation for non-adherence and for not taking timely action and compliance to their directions and to issue explanatory call for Respondent no. 1, with regard to the fact herein that, if any of the authority does not comply with the orders, Respondent no. 1 should exercise its powers and take strict actions against the authority concerned.
3.That to issue direction for Government of NCT of Delhi to take appropriate action against the Respondent no. 2, 3 & 4 for not complying with the directions passed by Respondent no. 1.
4.That Respondent no.-l, i.e. Police Complaints Authority must be additionally administered and supervised by another authority for proper implementation of specific Guidelines.
5.That any other order which the Hon’ble Court deems fit and proper in the interest of justice.”
Fact remains that after considering the contentions made by the concerned parties and status report placed on record, the learned Co-ordinate Bench disposed of the above-said petition observing that it had become infructuous and resultantly the above prayers were not required to be adjudicated upon.
According to learned counsel for petitioner, aforesaid observations made by the learned Judge are based on false status report submitted before the Court.
Be that as it may, fact remains that petition filed by the petitioner was dismissed and it was also observed that matter had become infructuous and in view of the above, it cannot be said that there is anything in the present petition which necessitates initiation of any contempt proceedings.
Petition is accordingly dismissed.