MAAN SINGH AND ORS. Vs. ANUPAM BHUSHAN

JUDGEMENT

(1.) Present contempt petitions have been filed alleging that petitioners had been arrested in complete violation of the peremptory directions given by the Supreme Court in the case of Arnesh Kumar Vs. State of Bihar & Anr., 2014 8 Scale 250 decided on 2nd July, 2014.

(2.) According to Mr. Prem Prakash, learned counsel for the petitioners, police officials in the present cases did not furnish the reasons and material which necessitated their arrest while producing the accused before the Magistrate. In this connection, he draws this Court's attention to the order dated 22nd September, 2014 passed by CMM, South East District, Saket Courts while granting bail to the petitioners. The relevant portion of the said order is reproduced hereinbelow:-

(3.) In support of his submissions, Mr. Prem Prakash, learned counsel for petitioners refers to the following portion of the judgment in Arnesh Kumar Vs. State of Bihar & Anr. :-