BHOOP SINGH Vs. SEES PAL AND ANR

JUDGEMENT

(1.) This contempt petition was filed on 7.12.2005 complaining of willful disobedience by the Respondents 1 and 2, Head Constable Sees Pal and Sub Inspector Balbir Singh respectively, of an order dated 31.8.2005 passed by this Court in the petitioner s Writ Petition (Criminal) No. 1470 of 2005 (Bhoop Singh v. State). By the said order, this Court had recorded the statement of the learned Counsel for the respondents that "the petitioner will not be harassed and will be dealt with in accordance with law in the event he is required in any proceedings."

(2.) In the said writ petition in which the above order was passed, the petitioner had expressed an apprehension regarding the safety and security of his son and himself in the following paras:

(3.) The Petitioner, who is working with the Delhi Transport Corporation ('DTC ), says in this contempt petition that despite the above order, he was picked up by Respondents 1 and 2 on 4.10.2005 from his residence at about 7.45 PM and illegally detained for more than 24 hours at the R.K. Puram Police Station, Sector 8. In the present contempt petition, notice was first directed to issue on 16.1.2006 and fresh notice was ordered on 3.3.2006.