- (1.) Heard learned counsel for the applicants.
(2.) The contempt application has been filed alleging wilful disobedience of the Writ Court's order 4.5.2015 passed in Criminal Misc. Writ Petition No. 10781 of 2015, by which, the investigating officer was permitted to continue investigation of case crime no. 280 of 2014 though it was provided that the petitioners would not be arrested till credible evidence is available against them and till police report under section 173(2) Cr.P.C. is submitted, whichever is earlier.
(3.) From the record, it appears that by Parcha dated 28.3.2016, the investigating officer concluded that credible evidence has been collected against the applicants and, therefore, the applicants need to be subjected to coercive process as they were absconding.;