SHARIFKHAN MEHBUBKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants under the provisions of the Contempt of Courts Act alleging that the respondent nos.3 and 4 have willfully and intentionally disobeyed the order dtd. 22/10/2019 passed by this Court in Criminal Misc. Application No.20096/2019.

(2.) Heard learned advocate, Mr. Samir Afzal Khan for the applicants and learned APP Mr. Hardik Soni for the respondent nos.1, 3 and 4.

(3.) Learned advocate for the applicants mainly contended that FIR being C.R. No.I-14/2019 came to be filed against the present applicants for the offences punishable under Ss. 498(A) , 323 , 504 , 506(2) and 114 of the Indian Penal Code and under Sec. 4 of the Dowry Prohibition Act before Mahila Police Station, Sabarkantha at Himmatnagar and, hence, the applicants filed Criminal Misc. Application No.20096/2019 before this Court and this Court passed an order on 22/10/2019, whereby notice came to be issued to the Investigating Agency as well as the complainant and this Court has specifically observed that in the meantime, no coercive steps shall be taken against the applicants and further, the chargesheet shall not be filed without prior permission of the Court. Learned advocate has referred to the said order, copy of which is placed on record at Page No.12 of the compilation.