SHABINA Vs. SHOGUN GAUTAM

JUDGEMENT

(1.) Heard learned counsel for the applicant and Sri P.K. Giri, learned Additional Chief Standing Counsel appearing for the opposite party.

(2.) The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order passed by Hon'ble Apex Court in Lalia Kumari vs. Govt. of UP, 2014 2 SCC 1 and by Hon'ble Division Bench of this Court in Rina Kumari vs. State of UP, 2015 90 AllCric 583.

(3.) It is not in dispute that no specific order in respect of present applicant has been passed in the above noted judgements. However, general directions have been issued by the Hon'ble Supreme Court in Lalia Kumar (supra) as well as by Hon'ble Division Bench of this Court in Rina Kumari (supra), deliberate and willful violation whereof is being claimed by the applicant by submitting that a first information report in a rape case is not being lodged by the opposite parties.