KRISHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) No one is above the law and certainly no one can be, how mighty or influential he may be. A public servant cannot be permitted to flout the direction passed by this Court or to make a deliberate disobedience of the order. The facts and circumstance of the case are that an order was passed by this Court way back on 12/7/2023, which was not honoured by the police officials as well as the subsequent order regarding furnishing of explanation has also been defied.

(2.) Vide order dtd. 12/7/2023, this Court passed the following order in S.B. Criminal Revision Petition No. 613/2023:--

(3.) An application has been preferred on behalf of the petitioner Krishan Lal regarding wilful disobedience by the concerned SHO and noticing that the order of this Court has not been complied with, this Court passed the following order on 15/3/2024:--