(1.) Alleging non-compliance of the order dated 31.07.2018 passed by this Court in Crl.M.P. No.10032 of 2018 in Crl.O.P. No.734 of 2018, this contempt petition has been filed.
(2.) For the sake of clarity, the parties are referred to by their name.
(3.) In the opinion of this Court, for a better understanding of the issue at hand, it would be profitable to extract the order dated 31.07.2018 alleging non-compliance of which, this contempt petition has been preferred: