SUNITA DEVI Vs. AJAY VIKRAM SINGH

JUDGEMENT

(1.) BY this order we propose to dispose of the contempt petition which was filed by the petitioner praying for initiation of the contempt of Court proceedings under the Contempt of Courts Act for alleged wilful disobedience of the orders dated 22nd July, 2004 and 3rd August, 2004 passed by this Court.

(2.) THE petitioner herein filed a writ petition being WP (C) No. 11588/2004 wherein a miscellaneous application was also filed praying for grant of bail to the husband of the petitioner, who was kept as a prisoner in Civil Jail, Ambala, Haryana. Mr. Risal Singh was the Superintendent, Civil Jail, Ambala, Haryana. It was alleged in the contempt petition that despite the orders passed on 22nd July, 2004 and 3rd August, 2004, the husband of the petitioner was not released by the jail authorities till 17th September, 2004. The stand taken by the jail authorities and by Mr. Risal Singh, the Superintendent of the said jail is that the husband of the petitioner was released on 17th September, 2004 after receipt of the warrant of release issued by the army authorities.

(3.) SINCE an unqualified apology is tendered by Mr. Risal Singh and since the petitioner is also willing to accept the aforesaid amount as compensation which is being offered by Mr. Risal Singh, we find no reason to proceed with the matter any further. The proceeding which was initiated stands dropped. The amount of Rs. 50,000/- (Rupees fifty thousand only) as compensation shall be paid by Mr. Risal Singh through a bank draft in the name of the petitioner, which shall be handed over to Col. T. Parshad, Dy. JAG within four weeks, who shall take necessary steps to immediately hand over the same either to the counsel for the petitioner or to the petitioner directly. The proceeding stands closed.