Sangeeta Chandra, J. - (1.) This contempt application has been filed by the petitioner praying for issuance of notice to the Senior Superintendent of Police, Aligarh to show cause as to why he should not be punished for contempt of the judgment and order dated 06.08.2015 passed in Writ C No. 43848 of 2015 (Smt.Anju Sharma and another vs State of U.P. and others).
(2.) Writ C No. 43848 of 2015 was filed by Smt. Anju Sharma and the petitioner, who claimed protection from the police against the family of the petitioner No. 1 therein and this writ petition was disposed of by this Court on 06.08.2015 with the following directions: ".........the writ petition is disposed of with the direction to the concerned police authorities/Senior Superintendent of Police concern to ensure that petitioners are not put to any threat or torture and their married life is not disturbed provided their marriage certificate is not found to be fictitious and further they are not wanted or involved in any case in connection with the above marriage and living together........"
(3.) It is the case of the petitioner that in pursuance of the said judgment and order dated 06.08.2015 Smt. Anju Sharma filed an application before Senior Superintendent of Police, Aligarh as she feared for the life of her husband and her own at the hands of her parents and sought protection.;