AJAY AGGARWAL Vs. S.N. VASHISHT AND OTHERS

JUDGEMENT

(1.) PETITIONER is an Advocate for Dr. Sumeet Sofat. Said Dr. Sumeet Sofat had filed a complaint against some police officers and private persons alleging that they had committed acts of kidnapping, abduction and had attempted to murder him besides levelling allegations of extortion etc. As no action was taken by the police, the petitioner in the capacity as an Advocate had sent a legal notice on behalf of Dr. Sumeet Sofat. No action having been taken, the petitioner has filed the present petition for initiating contempt proceedings against the respondents higher police officers and the Chief Secretary, Haryana, claiming that Hon'ble the Apex Court in Lalita Kumari Vs. State of Uttar Pradesh, passed orders on 14.7.2008 which was confirmed on 8.8.2008 directing the Governments of all the States and Union Territories and Director Generals of Police to the effect that if steps are not taken for registration of FIRs immediately and copies thereof are not made over to the complainant on the same day, the complainant may move concerned Magistrate by filing complaint to give directions to the police to register case immediately upon receipt/production of copy of the orders and make over copies of the FIRs to the complainant within 24 hours on the receipt/production of copy of such orders. The petitioner has emphasised that in case necessary steps are not taken, the aggrieved person is entitled to initiate contempt proceedings against the delinquent officials and punish them for violation of the orders if no sufficient cause is shown warranting stringent punishment like sentence of imprisonment against them. Copies of the orders of Hon'ble the Apex Court has been placed on record as Annexures P2 & P3.

(2.) THE operative parts of the directions issued by Hon'ble the Apex Court in Annexures P2 & P3, are reproduced hereunder: -

(3.) THE petitioner submits that the matter is pending before the Constitution Bench of Hon'ble the Apex Court.