SERALATHAN Vs. SHANKAR JIWAL

JUDGEMENT

(1.) This contempt petition was filed on the ground that the respondent did not comply with the order passed by this Court in the Criminal Original Petition, in letter and spirit.

(2.) The petitioner filed the criminal original petition for a direction to the respondent to initiate action against the delinquent police officers in obedience to the judgment passed by the trial Court in C.C.No.2638 of 2016, dtd. 19/4/2018.

(3.) The trial Court while acquitting the accused person, observed in its judgment that one of the witness viz., Geetha (PW-7) had made a very serious allegation to the effect that she signed in the FIR only on the compulsion of the Assistant Commissioner and the Inspector of Police and hence, directed the department to conduct an enquiry in this regard. Since the enquiry was not conducted, the criminal original petition was filed before this Court, seeking for appropriate directions.