ASHVINBHAI RAJUBHAI KUMARKHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present contempt proceeding have been initiated alleging that respondent No. 4 who is Mr. Mukeshdan Ishrani Gadhavi, Police Sub-Inspector, Lakhtar Police Station had willfully and deliberately disobeyed and committed breach of the directions issued by the Hon'ble Apex Court in the case of D.K. Basu versus State of Bihar reported in AIR 2014 SC 2756 and in the case of Lalita Kumari versus Government of Uttar Pradesh reported in (2014) 2 SCC 1.

(2.) The respondents on being notified, have appeared, and respondent No. 4 has filed an affidavit-in-reply denying the averments made in the application except to the extent expressly admitted thereunder.

(3.) We have heard Mr. Ajay Pandav, learned counsel appearing for petitioner and Mr. K.M. Antani, learned AGP appearing for respondent - State authorities.