- (1.) HEARD Sri Lihazur R. Khan, learned counsel for applicants.
(2.) THIS contempt application has been filed for punishing opposite parties for alleged wilful disobedience of order dated 06.05.2014 and 04.04.2003 passed by this Court in Criminal Misc. Application No. 4129 of 1999 (Maulvi Abdul Shakoor vs. State of U.P. and others).
(3.) MAULVI Abdul Shakoor and another, applicants preferred Criminal Misc. Application No. 4129 of 1999 challenging the institution of FIR dated 23.06.1999 under Sections 302, 506, 114 IPC, in which this Court on 04.04.2003 passed the following order on the stay application: "Heard Mr. V.M. Zaidi, Mrs. Sadhana Upadhyaya and Mr. L.R. Khan, learned counsel for the applicant, learned A.G.A. and perused the record. Learned counsel for the applicant submit that the F.I.R. Was lodged on 23.06.1999. The application to the Home Secretary Govt. of U.P. and S.P. Siddharth Nagar was moved on 28.6.1999 for getting the investigation be carried by an independent agency. The order was passed by the D.I.G. Concerned but the local police submitted the charge -sheet. Under the facts and circumstances the notice be issued to O.P. No.3, returnable within 3 weeks, Ld. A.G.A. may file C.A. List thereafter. Until further orders of this court the arrest of the applicant shall remain stayed. Sd/ - R.C. Deepak, J. 4.4.2003" It appears that Section 482 Application was dismissed in default on 21.07.2010. Order dated 21.07.2010 reads as under: "Hon'ble Bala Krishna Narayana, J. List has been revised. None appears on behalf of the applicant to press this application. The application is accordingly dismissed. Order date: - 21.07.2010";