STATE OF RAJASTHAN Vs. HANS RAJ SINGH

JUDGEMENT

(1.) This contempt petition has been filed under Section - 12, Contempt of Courts Act, 1971 (hereinafter to be called the Act) by Shri Raj Kumar Verma, Munsif cum Judicial Magistrate, Boli (Sawaimadhopur) against three police constables, one head con: stable and S.H.O. of the Police Station, Boli, Circle Officer and Superintendent of Police, Sawaimadhopur.

(2.) The petitioners case, in short, is that Police constables Hansraj Singh, am Prakash Mishra and Chiman Lal profusely abused him, threatened him with dire consequences and attempted to assault him while he was discharging judicial functions in his court on June 4, 1993. On June 5, 1993, the head constable Vijay Singh came to his residence and threatened him If any action was taken against the police constables and similarly the Circle Officer Balwant Singh asked him at the residence of the Chief Judicial Magistrate, Sawaimadhopur not to take any action against the said police constables. On June 8, 1993, he also came to his residence and threatened him with dire consequences. The said constables, head constable, S.H.O. and Circle Officer are continuously threatening him with dire consequences if any action was taken by him against them. The Superintendent of Police Mohan Singh Bhati is protecting them. Action under Section 228, I.P.C. was not taken against the said police constables as it was not then possible.

(3.) This contempt petition was received through the District & Sessions Judge, Sawaimadhopur. By his order dated July 7, 1993, the HonTble Chief Justice directed that the contempt petition be listed before this Bench.