PUSHPENDRA PAL SINGH Vs. DEV RAJ PANDEY

JUDGEMENT

(1.) This is a petition with a prayer to punish opposite parties for committing criminal contempt of the Hon'ble Supreme Court. A prayer for awarding compensation has also been made along with the prayer for punishing the opposite parties for committing criminal contempt.

(2.) Heard learned counsel for the petitioner and the learned State counsel.

(3.) Our attention has been drawn to paragraph 36 of the decision of the Hon'ble Supreme Court, reported in 1997 (1) (JT) SC 1 : (1997 Cri LJ 743) : (AIR 1997 SC 610), D. K. Basu v. State of West Bengal. Certain directions have been issued which are required to be followed in all cases of arrest or detention till legal provisions are made in that behalf. The submission, which has been made before us, is that the authorities, namely, opposite parties who have been impleaded by name, did not follow the requirements as enumerated in paragraph 36 of the decision in the case of D. K. Basu referred to above and the petitioner was detained in custody flouting the directions of the Hon'ble Supreme Court. Hence the opposite parties are liable to be punished for committing contempt of Court.