IN RE: RANDHIR JAIN Vs. STATE

JUDGEMENT

(1.) HAVING perused the record of the proceedings of the learned Metropolitan Magistrate, applying the precautionary principle for the reason facts of are a kind where it may not be possible to find out the correct version, we discharge the notice of contempt issued. Our reasons for so doing.

(2.) AS per the order passed by the learned Metropolitan Magistrate making the reference and enclosing therewith the order dated May 21, 2010, it stands recorded that the respondent had an altercation with the Judge and shouted and before leaving the Court said 'You will have to dearly and heavily pay for passing such order'.

(3.) WHEN put into an execution, the learned Metropolitan Magistrate passed an order which disposed of the Execution Application without attaching the properties indicated in the Execution Application to satisfy the money claim in favour of the wife, which order was set aside by this Court on May 3, 2010 in Crl.(M) Case No. 5/2010 directing that the learned Magistrate should execute the order passed for interim maintenance.