- (1.) THE present contempt petition has been filed by the petitioners for the alleged breach of directions of this Court while deciding the writ petition vide order dated 05.07.2012. The writ petition was disposed of by a coordinate bench of this Court with the following directions: "Thus, on the facts and in the circumstances of the case noticed above, this writ petition is disposed of with the directions to the respondents to look into the grievances raised by the petitioners, fairly investigate the matter and take appropriate action against the accused persons. The respondents shall also ensure that no violence is committed against the petitioners and their family members and they shall be extended adequate protection against the possibility of threat to their life and property."
(2.) MR . Shambhoo Singh, learned counsel for the petitioners submitted that despite these directions, the respondent- police authorities are not taking any action against the accused persons, who are belonging to general caste, who are causing day in and day out violence against the present petitioners, who belong to scheduled caste. Upon this argument, the Court directed Mr. I.S. Pareek, learned standing counsel for Department of Home Affairs and Police Department to telephonically take update of the investigation made by the police authorities for FIR No.218/2012 lodged with Police Station- Nimbahera and also to apprise the Court about the status of steps taken by the police authorities for providing safety and security of the present petitioners. Mr. I.S. Pareek, submits that he has contacted the concerned Superintendent of Police, Chittorgarh and the concerned SHO on telephone and he informed the Court, after lunch break, that the police has already investigated the matter in relation to FIR No.218/2012 and has filed Challan against the accused persons in the competent court vide FR No.340/12 and the matter is now pending with the competent court for trial. He also submitted that certain persons were arrested in this connection. He further informed that in another FIR No.286/2012, Challan No.322/12 has also been filed. He, therefore, submitted that the police is also doing constant vigil and no physical harm is being allowed to done to the petitioners, who are belonging to scheduled caste.
(3.) LEARNED counsel for the respondents also informed the Court that in fact the petitioners have encroached on some land and on account of some personal dispute, possibly they have lodged FIR/s and filed the aforesaid writ petition and after obtaining directions from this Court, they are pursuing the present contempt petition bereft of the fact situation on the ground. He assured the Court that the respondents- police authorities are abiding by the directions of this Court in letter and spirit and no question of deliberate and wilful disobedience of the directions has arisen.;