Kurian Joseph, J. - (1.) This appeal is at the instance of the respondent in Criminal Contempt Reference No.1/2006 on the file of the High Court of Delhi. The contempt arose out of a reference made by the Metropolitan Magistrate, Patiala House Courts, Delhi through the District and Sessions Judge, Delhi.
(2.) We are informed that no inquiry whatsoever has been conducted either at the time of making of a report to the District Judge or at the time of the District Judge forwarding the reference to the High Court.
(3.) Ms. Mahalakshmi Pavani, learned senior counsel who was appointed as an amicus curie, has brought to our notice that the Metropolitan Magistrate concerned resigned from service shortly after the alleged incident.;