LAWS(MPH)-2011-3-117

IN REFERENCE Vs. VEER BHAN SINGH

Decided On March 31, 2011
IN REFERENCE Appellant
V/S
Veer Bhan Singh Respondents

JUDGEMENT

(1.) This reference has been made by Ms. Archana Singh, Judicial Magistrate First Class, Bhopal against Sub-Inspector Veer Bhan Singh, who misbehaved with her in her duty hours and obstructed her in the course of judicial proceeding.

(2.) The facts as unfolded from the contempt petition are as follows:

(3.) This Court issued a notice to Sub-Inspector Veer Bhan Singh posted at Police Station, Koh-e-Fiza, Bhopal to show cause why contempt proceedings should not be initiated against him for misbehaving with a judicial officer on duty. In response to the show-cause notice, contemner Veer Bhan Singh made appearance before this Court and filed a reply to show-cause notice.