MANSOOR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A reference may be made to the orders dtd. 8/4/2024, 29/4/2024 and 6/5/2024 and those orders are quoted as follows:

(2.) Pursuant to the order dtd. 6/5/2024, I.A. No.4983 of 2024 has been filed by the Director General of Police, Government of Jharkhand for withdrawal of the supplementary counter affidavits filed on behalf of him dtd. 26/4/2024 and 4/5/2024 respectively and I.A. No.4984 of 2024 has been filed for allowing the Director General of Police, Government of Jharkhand to file fresh consolidated supplementary counter affidavit in the matter. Supplementary counter affidavits dtd. 26/4/2024 and 4/5/2024 have been filed on behalf of the Director General of Police, Government of Jharkhand.

(3.) In I.A. No.4983 of 2024, it has been admitted that the mistake was done, however, ground has been taken that it has occurred bonafidely and due to typographical error. Same ground was taken in earlier supplementary counter affidavit and when this Court vide order dtd. 6/5/2024 held that the Director General of Police, Jharkhand and Superintendent of Police, Hazaribag are in contempt, thereafter, the present I.As. have been filed which clearly suggests that it is an afterthought to save the skin of issuing the contempt proceeding. At the earlier point of time, it was not accepted and earlier they have tried to justify the action and after the order dtd. 6/5/2024, present I.As. have been filed.