HARENDRA PRATAP SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This is the second contempt petition filed by the petitioner this time in relation to the order passed on 19.01.2012 in M.J.C. No.2455 of 2011 (Ed. - Reported in 2012 (2) PLJR 668).

(3.) The aforesaid contempt application was disposed of with the observation that summary enquiry without recourse to any statutory proceeding cannot be effective in the aforesaid facts and circumstances of the case and hence, liberty was granted to the petitioner, if so advised, to pursue his remedy in accordance with law through appropriate proceeding before statutory authorities or before the competent court of law.