V.M.SAHAI, PANKAJ MITHAL, JJ. - (1.) WE have heard Sri I.R. Singh learned Counsel for the appellant.
(2.) ADMIT . Issue notice to respondents No. 1 to 4 by registered post. Steps be taken within ten days. Office shall send notice returnable at an early date.
(3.) THE Apex Court in the case of D.K. Basu v. State of West Bengal, (1997) 1 SCC 416 while consider­ing the custodial violence, torture and other atrocities laid down certain guide­lines and permitted the aggrieved person to directly file a contempt petition before the High Court.;