DIGVIJAY MISHRA Vs. B. S. CHAUHAN

JUDGEMENT

(1.) Rule returnable forthwith. Learned counsel Mr. R.C.Kodekar waives service of rule on behalf of respondent.

(2.) This petition is filed under Sec. 12 r/w Sec. 2(b) of Contempt of Courts Act r/w Article 215 of the Constitution of India praying for initiating contempt proceedings against the respondent for not complying with the directions of the Hon'ble Supreme Court in case of Arnesh Kumar v/s. State of Bihar, reported in, (2014) 8 SCC 273 and order dtd. 11/7/2022 passed by Hon'ble Supreme Court in case of Satender Kumar Antil v/s. CBI and Anr., reported in, 2022 SCC Online SC 825.

(3.) It is the case of the applicant that the applicant was issued under Sec. 41A of the Code of Criminal Procedure, 1973 (for short "the Code") dtd. 12/10/2023 in connection with Case No.RC0292022A0019 dtd. 21/12/2022 registered with CBI, ACB, Gandhinagar under the provisions of Sec. 109 of the Indian Penal Code and under Ss. 13(2) r/w 13(1)(b) of the Prevention of Corruption Act, 1988.