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High CourtsDivision Bench(1996) 11 RAJ CK 0014

J.S. Kalkal, Civil Judge (JD) and J.M. vs Rajendra Singh Rathore, Dy. S.P.

Rajasthan High Court · Decided on 20 November 1996 · Citation: (1997) 2 WLC 286 : (1996) 2 WLN 541

HON’BLE JUDGES
R.P. Saxena, J · Gyan Sudha Mishra, J
CASE NUMBER
Criminal Contempt Petition No. 16 of 1996
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Judgment

4 paragraphs · 218 words

Rajendra Saxena, J.—Heard. We have perused the reply filed by the contemner.

2.

Shri Devender Singh, APP-II attached to the court of Judicial Magistrate, Khetri in his affidavit has deposed that on 19.7.95 the contemner, who was investigating Crime No. 20/95, PS- Khetri Nagar, for the offence u/s 147, 323 & 341 IPC and u/s 3(1)(x) SC/ST (Prevention of Atrocities) Cases Act, while coming to and going from the said court had saluted the Presiding Officer.

3.

The contemner has also tendered his unconditional apology, which appears to be bonafide. We accept the apology tendered by the contemner and hope that in future no such unpleasant occasion shall arise. We may also mention here that the co-ordination and co-operation between the Officer posted at the District and Sub-Divisional Head Quarters acts as a lubricant for the smooth running of the Administration. All the officers concerned should not be hyper-sensitive and obsessed with the powers conferred upon them by law and must inculcate a sense of mutual understanding and mutual respect.

4.

With these observations, we discharge the notice issued against the contemner and drop these contempt proceedings. A copy of this order be also sent to the District Judge, Jhunjhunu, Collector Jhunjhunu and Shri J.S. Kalkal, Civil Judge (JD) & Judicial Magistrate, Khetri, District Jhunjhunu for their guidance.