MANTI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Uday Chand Prasad, learned counsel for the petitioner; Mr. Anil Singh, learned counsel for the Railways; Mr. Jharkhandi Upadhyay, learned APP for the State and Mr. Sushanta Kumar Das, learned counsel for the opposite party no. 3.

(2.) Pursuant to previous orders, the Superintendent of Police, Katihar has appeared through Mr. Jharkhandi Upadhyay, learned APP. The Superintendent of Police, Katihar has filed Show cause. The reason why he was called was that despite him being directed to submit a report personally vetted by him, the same was not done and the Deputy Superintendent of Police, Traffic, Katihar had submitted his report to the Court directly.

(3.) In the show cause, unconditional and unqualified apology has been tendered. The Superintendent of Police, Katihar submitted that he was under some personal family pressure and, thus, inadvertently such mistake was committed. He assured the Court that in future such mistake shall not be repeated.