ISH KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') challenging the order dtd. 11/2/2022 (hereinafter referred to as the 'Impugned Order'), passed by the learned Metropolitan Magistrate-10, South-East District, Saket Courts, Delhi, in CT Case No.6261 of 2020 titled as Ish Kumar v. Nadir Shah and Ors., dismissing an application filed by the petitioner herein under Sec. 15(2) of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the concerned DCP/ACP/SHO and IO.

(2.) It is the case of the petitioner that:-

(3.) The learned counsel for the petitioner submits that as there was a clear attempt made by the respondents to mislead the Court, the dismissal of the applications by the learned MM by its Impugned Order was erroneous and incorrect.