SUNEET KUMAR,J. - (1.) Order on Application Nos. Nil of 2020 filed under Chapter XXII Rule 1 of High Court Rules During the course of argument the said applications has not been pressed by learned counsel for the applicant, accordingly, the applications are dismissed as not pressed. Order on Application under Section 482 Cr.P.C. 1. On the matter being taken up, Shri Ravi Prakash, learned counsel appearing for Central Bureau of Investigation (for short ''C.B.I.') submits that baseless and derogatory allegations have been made in the petition, as well as, in the rejoinder affidavit filed by the applicant against several persons including him.
(2.) It is urged that the allegations taken on face value are scandalous and contemptuous. It is submitted that contempt proceedings be initiated against the applicant.
(3.) On specific query, learned counsel submits that no application for drawing contempt proceedings against the applicant has been filed, but submits that the Court suo moto take notice of the scandalous pleadings.;