K.RADHA RAJANI KUMARI Vs. ALAHARI PARDHA SARATHI

JUDGEMENT

(1.) The petitioners had approached this Court, by way of W.P.No.10007 of 2016 with the grievance that a complaint filed by them before the respondent herein was not being taken up for investigation and no crime was being registered. This Court by an order dtd. 29/3/2016 had directed the respondent herein and other police authorities to follow the directions of the Hon'ble Supreme Court in the case of Lalita Kumari vs. Government of Uttar Pradesh (2014) 2 SCC 1 and to take action accordingly.

(2.) The petitioners have filed the present contempt case stating that the directions of this Court dtd. 29/3/2016 are not being complied with.

(3.) The respondent has filed a counter stating that the respondent did not receive the complaint of the petitioners dtd. 19/2/2016 in the original. However, a Xerox copy was sent through registered post. On receipt of this complaint, an entry was made in the general dairy on 1/3/2016 and the petitioners were informed that the matter was a complaint of civil nature, by a letter dtd. 2/3/2016. The respondent submitted that in view of this action taken by the respondent, he has not violated the directions of this Court.