GOPI KANT MISHRA Vs. JITENDER KUMAR TALWAR

JUDGEMENT

(1.) The Petitioner challenges an order dated 30.06.2012 passed by the Metropolitan Magistrate, East whereby an application to initiate contempt proceedings under Section 2 (c) of the Contempt of Court Act, 1971 (the Act) moved by the Petitioner was dismissed.

(2.) The Petitioner's grievance is that in spite of repeated opportunities granted by the learned Metropolitan Magistrate, copy of the complaint and other documents was not supplied by the Respondent (the Complainant) to the Petitioners who had been summoned as accused in the Complaint case.

(3.) Mere non supply of the copy of the Complaint and other documents filed along with it in pursuance of the directions given by a Court by itself would not amount to Contempt of Court.