Amreshwar Pratap Sahi, Pramod Kumar Srivastava, JJ. - (1.) HEARD Sri Satish Trivedi, learned Senior Counsel, assisted by Sri K.P. Singh. This criminal Contempt has been filed levelling allegations against all the opposite parties that the applicant was virtually victimised and threats were extended on account of his having launched proceeding for criminal prosecution alleging theft of a pen -drive that contained information with regard to an inquiry in which the applicant was an Inquiry Officer.
(2.) NOTICES were issued and all the opposite parties have put in appearance and Affidavits have been filed on their behalf bringing on record relevant material with the contention that the allegations made do not make out any case for criminal contempt as understood under the provisions of section 2(c) of the Contempt of Courts Act, 1971. A Division Bench of this Court had issued notice on 11.12.2014 whereupon the aforesaid response has been filed.
(3.) THE matter was taken up by this Bench on 6.7.2015 after change of roster and the following order was passed: - - "Hon'ble Amreshwar Pratap Sahi, J. Hon'ble Pramod Kumar Srivastava, J. Heard Sri Satish Trivedi, learned senior Counsel for the applicant. After having gone through the nature of the allegations made, we prima facie on a consideration of the provisions of section 15 read with section 10 of the Contempt of Courts Act, 1971 are of the opinion that there is no material on the basis whereof this Court can draw proceedings of criminal contempt on the allegations so made. Sri Trivedi submits that he will assist the Court on this issue before proceeding with the matter further. List in the next cause list. Order Date: - 6.7.2015";