STATE Vs. SUKASH @ SUKESH CHANDRASHEKAR

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to set aside the part of orders dated 05.12.2019 and 11.12.2019 passed by Ms Kiran Bansal, Special Judge, (PC Act cases) ACB-1, Central District Rouse Avenue Courts, New Delhi whereby contempt notice has been issued to DCP 3rd Battalion, DAP, Delhi Police.

(2.) Brief facts of the case in the present petition are that the respondent, along with the others was arrayed as an accused in case FIR No. 186/2017 registered at PS Crime Branch. The respondent herein is also facing trial in three other cases in Delhi being FIR No. 166/2017 registered at PS Crime Branch, FIR No. 100/2017 registered at PS Sabzi Mandi and FIR No. 56/2017 also registered at PS Crime Branch.

(3.) Further case of the petitioner is that the respondent is in judicial custody in the above cases and was lodged in Central Jail, Tihar. Vide order dated 05.07.2019 passed in FIR 166/2017 by the Court of Shri Virender Kumar Goyal, Ld. ASJ-4, West District, Tis Hazari Courts, Delhi, the Respondent was granted custody parole till 27.07.2019 on the ground of arranging for funds for medical treatment of his wife and also for his presence with regard to financial, physical and physiological support to his ailing wife.