SONIA KHOSLA Vs. S K SINGH

JUDGEMENT

(1.) PRESENT contempt application has been moved requesting therein for initiation of contempt proceeding against S. K. Singh, Chief Judicial Magistrate , District Gautam Budh Nagar under the Contempt of Curt Act for knowingly, deliberately and willfully disobeying the order of this court dated 5. 5. 2008.

(2.) FACTUAL position, which is emerging in the present case is that two sets of criminal Misc. Application namely Criminal Misc. Application No. 10479 of 2008 and 10589 of 2008 had been filed before this court wherein this court passed following order, which is being quoted below.

(3.) 10479 of 2008 heard learned counsel for the applicant and learned A. G. A. This application has been filed with a prayer to quash the charge sheet in Case No. 1567 of 2007 under Sections 420, 467,468,469, 471, 409, 477, 477-A I. P. C. , P. S. Sector-20 Noida, District Gautam Budha Nagar.