IN RE Vs. MUSTAFA

JUDGEMENT

(1.) This reference under Sec. 15 of the Contempt of Courts Act 1971 has been made by the bench consisting of Hon. Mr.(Dr.) Justice B.S. Chauhan & Hon. Mr. Justice Rakesh Sharma by order dated 30th July 2007 passed in Civil misc. Writ Petition No. 25866 of 2007 (Lata Panchal alias Latifa and Anr. Vs. S.S.P. Ghaziabad and Ors.) which is Annexure-1 to this order.

(2.) The facts and circumstances leading to the alleged contempt need not be narrated in detail since they can be gathered from Annexure-1. A very brief enumeration necessary for the resultant order would be appropriate.

(3.) In the writ, (No. 25866 of 2003) filed by the contemner and his wife Lata Panchal, they did not disclose, that an earlier writ petition (No. 6145 of 2007) was filed by them about the same matter on which order had been passed on 19.3.2007 by Honourable Mr Justice V.K. Chaturvedi and which had been dismissed with the observation that since the lady wanted to go with her parents and not with the contemnor who alleged to be her husband, the lady being a major should be allowed to go and live wherever she likes.