KETAN SINGH Vs. R.N. TIWARI

JUDGEMENT

(1.) THE petition for drawing contempt proceedings against the respondent is filed by one Ketah Shah and has enclosed with the petition as Annexure P/7 a copy of the order -sheet purported 'to have been signed by Shri S.L. Saxena, Advocate General, M.P. It appears that it was in pursuance to Clause (b) of sub -Section (1) of Section 15 of the Contempt of Courts Act, 1971 which provides for motion being made to the Court for drawing proceedings in a case of criminal contempt by the person and one of the category of the persons is any person with the consent of the Advocate General.

(2.) IN the present case opinion is formed by the Advocate General and the relevant paragraph is as extracted:

(3.) IN S.T. No. 233/92 some of the co -accused persons were also convicted but were not awarded the extreme penalty of death. The other appeal filed by accused Moolchand Shah and others is Criminal Appeal No. 1278/97.