- (1.) Heard Mr. Gaurav Tanwar, appointed as an Amicus Curiae in the matter.
(2.) The proceedings in this D.B. Criminal Contempt Petition were initiated on a complaint made by the Additional District & Sessions Judge No.2, Alwar against Smt. Seema Sharma for having published a scandalized news item that her statement given in sessions trial was changed by the Additional District & Sessions Judge No.2, Alwar. Notices were issued for appearance of Smt. Seema Sharma. Despite issuing processes and thereafter issuing arrest warrants, her presence could not be secured. The Deputy Superintendent of Police, SC/ST Cell, Alwar sent a letter dated 22.08.2014 to the Deputy Registrar(Judicial), Rajasthan High Court that several attempts were made but the arrest warrants could not be executed. A request was made by his Office to issue a general arrest warrant to secure her presence. It is reported that she was arrested on 21.08.2014 in Case No.392/2014 under Sections 384 and 388 IPC by the police of Police Station, Aravali Vihar, Alwar, and in which, investigation is in progress.
(3.) In order to find out as to whether there was any comment made or any steps taken with regard to her allegation of changing her statement, we summoned the record of sessions trial No.34/1/03-State Vs. Kashinath Mishra & Ors.;