- (1.) In the present contempt petition, finding that the contemners Ram Pal and Ram Kanwar Dhaka intentionally disobeyed the directions of this court to appear and face the contempt proceedings initiated by us, we issued non-bailable warrants of arrest as against Rum Pal and Ram Kanwar Dhaka. On execution, they were directed to be brought in Court for the hearing on 10.11.2014. The other contemner Dr. O.P. Hooda who appeared for the hearing on 5.11.2014 was directed to appear before this Court on 10.11.2014. The contemner Ram Kanwar Dhaka filed a short reply by way of affidavit informing this Court that he in fact intended to appear before this Court for the last hearing on 5.11.2014 but the members of the National Social Service Committee who gathered at the Railway Station, Chandigarh, did not permit him to proceed to this Court. As the circumstances were beyond his control, he could not attend the Court on 5.11.2014, he has stated further.
(2.) In our considered view, the above stand of the contemner Ram Kanwar Dhaka reflects only his recalcitrant attitude towards the orders passed by this Court against him to face contempt. He has been brought before this Court on execution of non-bailable warrants issued against him. In the interest of justice, he is directed to appear before the learned Chief Judicial Magistrate, Chandigarh, today and the learned Chief Judicial Magistrate, Chandigarh, is directed to release him on bad on execution of a bond to his satisfaction. The contemner Ram Kanwar Dhaka shall bind himself to appear before this Court for each and every date at hearing of this contempt petition, so long as his personal appearance is not exempted.
(3.) Contemner Ran Pal was not arrested and brought before this Court on execution of non-bailable warrants issued against him on 5.11.2014. We carefully went through the status report submitted by Shri S.N. Vashisht, Director General of Police, Haryana. The police Authorities in fact have come out with two sets of excuses for not executing the non-bailable warrants of arrest issued against contemner-Ram Pal. One of the grounds for not complying with the directions of this Court submitted in the status report is that the police force provided to the State of Haryana was grossly inadequate to maintain law and order. The second ground is that contemner-Ram Pal was found seriously ill as pet the opinion of the Medical Board comprised of Dr. M.K. Garg (SMO), Dr. Naresh Satrangi (Physician) and Dr. Gyanender Singh of General Hospital, Hisar.;