COURT ON ITS OWN MOTION Vs. MALOOK SINGH

JUDGEMENT

(1.) It is a case in which this court had taken suo-motu notice for violation of the interim stay granted by this court by the respondent, whereby Paras Sharma, whose arrest had been stayed, was taken into custody. The facts of the case leading to issuance of suo-motu notice for contempt, as have been noticed in detail in the order dated 18.7.2011, passed in CRM No. M-15240 of 2011 are extracted herein below:

(2.) On 7.3.2012, after considering the reply filed by the respondent-contemnor, this court passed the following order framing charge against the respondent. The same is also extracted below:

(3.) A perusal of the aforesaid order shows that in addition to SI-Malook Singh, notice to show cause as to why proceedings for contempt be not initiated was also issued to Kaustabh Sharma IPS, the then Superintendent of Police. However, accepting his unconditional apology tendered in Court and withdrawal of the allegation regarding lapses attributed to the office of Advocate General, Punjab, the proceedings initiated against him were dropped vide order dated 28.5.2012. After framing of charge against contemnor-SI Malook Singh, he filed his affidavit dated 7.9.2012 tendering his unconditional apology stating that disobedience was not intentional and further stating that he had 34 years of unblemished service to his credit and going to retire within next six months. Mercy has been pleaded.