MILAP CHANDRA JAIN, J. - (1.) THE accused contemner Shiv Narain is present in person. He has been heard at length. None else is present
(2.) ON November 24, 1992, S.B. Criminal Mise. Bail Application No. 2407/92 was moved by Shri Sandeep Mehta Advocate u/s. 438, Cr. P.C. in F.I.R. No. 150192. Police Station Khanda Falsa, Jodhpur registered u/s. 420 and 406, I.P.C. for and on behalf of the accused -contemner Shiv Narain. On December 9, 1992, the following order was passed on it by the Court: "Hon'ble Shri N.K. Jain, J. Mr. Sandeep Mehta for the Petitioner. Mr. H.R. Panwar, P.P. Mr. J.L. Daga for the Complainant. Mr. Mehta submits that the petitioner is ready to appear before the I.O. for interrogation and will hand over the pipe weighing 13.5 Kg. got by him on superdaginama from the Court on 26.4.1989 in F.I.R. No. 150/92. He also submits that the petitioner is prepared to pay Rs. 50,000/ - (Rs. Fifty Thousand) to the complainant within one month from today. Heard. Under the circumstances of the case, the petitioner is directed to appear before the concerned I.O. on 8.1.1993 and, thereafter, as and when directed for interrogation. The petitioner will pay a draft of Rs. 50,000/ - to the complainant within one month and will also deliver 13.5 Kg. pipe in the presence of I.O. and the complainant will give receipts thereof. The I.O. will submit his report to the learned P.P. on or before 15.1.1993. Put up on 15.1.1993 as prayed. In the meantime Shiv Narain, the petitioner shall not be arrested till 15.1.1993. N.K. Jain, J."
(3.) ON January 18, 1993, Shri Sandeep Mehta Advocate, learned Counsel for the accused Shiv Narain, requested for 10 days' time for complying with the said order and filed a certified copy of the Final Report given in the said F.I.R. No. 150/92. The case was adjourned to January 28, 1993.;