BALWANT SINGH BHARI Vs. DURGA SHANKAR

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE appeal is directed against the order of the learned Single Judge dt. 23.08.2007 finding the appellant guilty of committing contempt of Court for breach of the order passed by the learned Additional Sessions Judge, Abu Road dt. 12.04.2007 by which he declined to accept the bail application submitted by the respondent, who was to remain present on 16.04.2007 and punished him for seven days imprisonment.

(3.) THE order dt. 15.03.2007 was subjected to revision before the learned Additional Sessions Judge, Abu Road whereby by order dt. 12.04.2007 the learned Judge set -aside the order dt. 15.03.2007 and directed the accused to appear before the trial Court on 16.04.2007 and file bail bonds as directed and reply to proceeding under Section 446 Cr.P.C. and the trial Court was directed to decide the case in accordance with law according to his own discretion.