M.D. JAIN Vs. BHAGYAVATHI & ORS.

JUDGEMENT

(1.) The appellant is before this Court aggrieved by the denial of discharge in a pending contempt proceedings. The Respondent No.1, who is the former wife of the appellant, made a complaint that the appellant in collusion with the Court staff had tampered with the documents. On that basis, it appears, there was also inquiry by the C.B.I. as ordered by the High Court. In the Court monitored investigation, the C.B.I. has filed final report dated 13.04.2005 in which the C.B.I. has reported as follows:-

(2.) Based on this Report the appellant sought discharge. There were other contentions as well.

(3.) Be that as it may, in the impugned order, the High Court was of the view that C.B.I. inquiry was directed only against the Court staff, as stated in paragraph 6, which reads as follows:-