PARVEEN BHATIA Vs. SAILESH SHARMA AND OTHERS

JUDGEMENT

(1.) The petitioner has invoked the contempt jurisdiction of this Court by filing the present petition under Sections 10 and 12 of the Contempt of Court Act, 1971 read with Article 215 of the constitution of India, alleging that respondents have forged and fabricated an agreement dated 1st April, 1999 and thereby, interfered in the administration of justice and has scandalised the process of Court.

(2.) A perusal of the record shows that petitioner lodged an FIR No.276 dated 21st October, 2001 for the offences under Sections 452/382/384/323/342 IPC Police Station Haibowal, Ludhiana, in which the respondents herein are accused.

(3.) It is pleaded in the present petition that a document dated 1st April, 1999 has been produced before the Court of learned Additional Sessions Judge, Ludhiana seeking bail for respondents No.1 and 2. The respondents were granted bail by the learned Additional Sessions Judge, Ludhiana on 29th October, 2001 inter-alia relying upon such document.