RANVEER SINGH SHASTRI Vs. VIJAY KUMAR SHRIVASTAVA DISTRICT

JUDGEMENT

(1.) We have perused the petition filed under Section 10 of the Contempt of Courts Act, 1971 (for short 'the Act').

(2.) By this petition, the petitioners have prayed for initiation of contempt proceeding against judicial officer posted as District & Sessions Judge, Raipur, who has passed order dated 19.2.2002 in a judicial proceeding (anticipatory bail proceeding). As per the contents of the petition, the respondent/judicial officer has not acted in judicial manner and has committed contempt of his own court, and while dealing with regular bail of the applicants when they were under protective order, the respondent herein has taken them into custody and thereby committed contempt of his own court.

(3.) This is petition for initiation of contempt proceeding under sub-section (2) of Section 15 of the Act. In the present case, motion has not been made by the Advocate General. The petitioners herein have not filed this petition with the consent in writing to the Advocate General, but they have prayed for taking suo motu action against the contemnor.