SHARAD AGARWAL Vs. LOV VERMA

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions thereby to initiate contempt proceedings under Sections 11 and 12 of the Contempt of Courts Act, 1971, against the respondent for wilful disobedience of the order dated 29.09.2014 passed in WP(C) No.6713/2014.

(2.) Vide the aforesaid order, this Court directed the respondent No.1 to consider the petition filed by the petitioner as a complaint and take a view within a period of six weeks from the said date uninfluenced by any observation made therein.

(3.) Thereafter, the petitioner filed an application bearing No.4639/2015 and sought directions thereby directing the respondents to take a decision in accordance with order dated 29.09.2014 and averred that the petitioner has recently come to know that a fresh FIR bearing No.29/15 dated 06.02.2015 under Sections 376(c)/511/354/354(A)/ 354(B)/506 of the Indian Penal Code, 1860, has been registered against B.S. Tomar at P.S. Chutia, Sadar, Ranchi, Jharkhand.