BANARSI Vs. NEELAM

JUDGEMENT

(1.) These two revisions (Criminal Revisions Nos. 413 and 414 of 1968) have been placed before me pursuant to two orders made by a learned Additional Sessions Judge on 1-8-1968. In Criminal Revision No. 413 of 1968, It Is recommended by the learned Additional Sessions Judge that the search warrants issued under Section 100, Criminal Procedure Code by Shri Gorakh Ram, Sub- Divisional Magistrate, for the recovery of the child from Smt. Neelam, the child's mother, at the instance of Shri Banarsi Lal, the child's father, is unsustainable in law and should be quashed.

(2.) In Criminal Revision No. 414 of 1968, the learned Additional Sessions Judge has recommended that the order made by the same learned Sub-Divisional Magistrate on 12-2-1968 to the following effect,

(3.) The learned Additional Sessions Judge has also forwarded a petition moved by Shri Banarsi Lal against Smt. Neelam and her two counsel, Shri M. L. Nagpal and Miss Usha Mehra for contempt of Court on the ground that in the grounds ot revision tiled before the learned Additional Sessions Judge from the order of the learned Sub-Divisional Magistrate, paragraphs 4 and 5 thereof are couched in language which amounts to contempt of Court.