J.S. KALKAL, CIVIL JUDGE (JD) AND J.M. Vs. RAJENDRA SINGH RATHORE, DY. S.P.

JUDGEMENT

(1.) HEARD . We have perused the reply filed by the contemner.

(2.) SHRI Devender Singh, APP -II attached to the court of Judicial Magistrate, Khetri in his affidavit has deposed that on 19.7.95 the contemner, who was investigating Crime No. 20/95, PS - Khetri Nagar, for the offence Under Section 147, 323 & 341 IPC and Under Section 3(1)(x) SC/ST (Prevention of Atrocities) Cases Act, while coming to and going from the said court had saluted the Presiding Officer.

(3.) WITH these observations, we discharge the notice issued against the contemner and drop these contempt proceedings. A copy of this order be also sent to the District Judge, Jhunjhunu, Collector Jhunjhunu and Shri J.S. Kalkal, Civil Judge (JD) & Judicial Magistrate, Khetri, District Jhunjhunu for their guidance.