- (1.) It is conceded in the counter affidavit filed by Kishan Kumar, A.S.I. of Police, Red Fort, P.S. Kotwali, Delhi that five cycle rickshaws are lying in the P.S. Kotwali. The Police authorities are directed to deliver the said five cycle rickshaws to the Court of the Chief Judicial Magistrate, Delhi who will hand over the cycle rickshaws to their respective owners on satisfaction of proof of ownership. It has been strenuously urged by learned counsel for the petitioner that this Court should direct an enquiry by a Judicial Officer into the allegation of lawlessness on the part of the police officers who are arrayed as respondents Nos. 1 to 4 in the contempt petition. We think that in the present circumstances, having regard to the fact that all the cycle rickshaws have since been returned or will be returned shortly by the police authorities, we need not direct any such enquiry at this stage. But we make it clear that if any further complaint is made of a violation of the law by the police authorities it will receive most serious consideration by this Court. The Contempt notice is discharged, and the applications are disposed of accordingly.;