SUBHASH CHANDER Vs. ANIL RAO AND ANR.

JUDGEMENT

(1.) ON October 22, 2008, this Court directed the respondents to look into the allegations contained in the petition filed by the petitioner under Section 482 Cr.P.C. and in case the same were found to be correct and true, then to take necessary action in accordance with the provisions of law.

(2.) ACCORDING to the petitioner, the respondents did not take any action on his allegations as contained in the petition and, thus, prayed for initiating contempt proceedings against the respondents.

(3.) IN view of the above, the petition has been rendered infructuous and is, accordingly, disposed of. Rule is discharged.