SARITA PARIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) Further to our order dated 27th October, 2010 a fresh report has been filed by the Additional Commissioner of Police (Crime), Mumbai, dated 8th January, 2011. From the said report, it appears that non-bailable warrants which had been issued against the contemnors, Smt. Leila Neil David, Dr. Sarita Kishor Parikh and Ms. Annette Kotian could not be executed, since they could not still be traced. However, it also transpires from the report that the alleged contemnors are moving in and around Delhi and have been operating from Faridabad and Noida respectively. The report seems to suggest that the alleged contemnors have been staying in premises belonging to one Ms. Apurva Agavan, who was present at Bungalow No.A-95, Santosh Sadan, Sector 27, Noida. Certain cell phone numbers have also been traced which indicate that the contemnors are hiding somewhere in Noida and Faridabad.

(2.) A suggestion has, therefore, been made by the Additional Commissioner of Police (Crime), Mumbai, that while the Mumbai Police will continue with the search for the alleged contemnors in and around Mumbai, the local police of Faridabad and Noida could also be directed to make inquiries for the purpose of apprehending the said contemnors at the addresses indicated in the report and after interrogating Ms. Apurva Agawan.

(3.) Having regard to the above, we direct that fresh non-bailable warrants be issued against the alleged contemnors and be sent for execution to the Commissioner of Police, Faridabad, as also to the Senior Superintendent of Police, Noida, returnable on 23rd February, 2011 at 3.30 p.m.