VINEET BHADANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the Additional Advocate General on behalf of opposite party no.2.

(2.) THIS application has been filed for initiating contempt procedure against opposite party no.2 who is the Officer -in -charge of Civil Line Police Station, Gaya, for wilful disobedience of the order dated 4.8.2005, passed by this Court in Cr.Misc.No. 21844 of 2005, arising out of Complaint Case No. 1034(C) of 2004.

(3.) COUNSEL for the petitioner submits that he applied for certified copy of the order on 12.8.2005 which was supplied to him on 16.8.2005. The period of six weeks was going to expire on 19.9.2005. In the meantime on 22.8.2005 opposite party no. 2 came to arrest him. He produced the certified copy of the order granting anticipatory bail before him, but instead of taking cognizance of the order the petitioner was arrested and on the same day he was produced before the Judicial Magistrate, 1st Class, Patna. The petitioner was taken into custody and on 26.8.2005 after he deposited Rs. four lakh he was released on bail. It has been submitted that this is a clear case of contempt of this court 'sorder and stern action should be taken against opposite party who has willfully shown disrespect to the direction and order of this Court.