MOHAMMED ARIF Vs. STATE OF M P

JUDGEMENT

(1.) Shri Dilip Gangarade, Town Inspector present in person. He states that the reply to the notices of contempt issued by this Court have been filed by him on 14th October, 2011 i.e. today. He also apologizes for the delay in filing the reply and has stated in the reply on affidavit that the delay was due to reasons beyond his control. The information was not available with his office since the applicant had compromised the matter in Court without any notice to the police department.

(2.) In view of the above the contempt notices issued against the said officer are hereby discharged. He has, however, been warned to take care in future and attend the case proceedings as and when required by the Court.

(3.) By this application filed under section 439 of the CrPC, the applicant Mohammed Arif has moved the application for grant of bail being implicated in Crime No. 230/06 registered by police Station M.G. Road, Indore for offence under sections 420,467,468,471 & 120 -B of the IPC.