Karnataka High Court
High Court Of Karnataka vs Sri G..Ashok Kumar Shetty on 7 January, 2010
Bench: K.Sreedhar Rao, Subhash B.Adi
IN 'rm: I----IIGH comm' 0;': KARNA'1"A_KA AT rf3¢xN;t§;x«1.;.:3~Rf:7
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CRL.CC(,'.': IS I'-'EI4.lI{:[) UNIJISR ARTICI,-3 LZI5 OF
~fi'E'-i E:-1. _c0Ns'i'i'1"m"1c>N or INDIA R/W. SI€C'i_'ION 1_5(:2) 014'
"'¥f'1*f3E%2 _ CON'%'EMP'}' 01: (roams ACT. 1971, FOR TAKING
-- APPROI>"3RiATE ACTION A(;AIN:3'I' "rm: ACCU'Sf~33{f) UNDER
'1'E§.E CONTEMPF OF COURTS ACT. 197.1, AS HE HAS
~. " LOWERED Tm: DIGNITY AND AU'FH()RI'I'Y' OF THE SUB-
" OR1'.')INATI:1 c()uR"1',«-\.N1..> PRESIIDING owictleziz AS I:)I%:.Ir1N1~:1)
U/SF3C.2{(') Of' THE CC)i\§"I'I}ZI\/IVE' OF (}".( )UR"l'S AC2'.
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SREEDHAR RAG, h(= li§1I{)X\riI'1;§:
T-J
ORDER
The 1*es;')011dcni has 1.9radc:::*ed'"'1..1--:'1g'():'3'_di1.§{)1:i2.x1' z1f3<)_I(3gjw. In t.1"1at view, vvc do 1101' p:*c)pc)s£* i'.0"1:I'1}'<.g- ".<;c1'(i(')'t.:_:3' *."i<;é2 ' «.t_,1*1e, m'c1t.te1', }}€.I}C.(:'. the-2 :"t'Sp(.)1'1c1e1'ii--_Vié§=.§1i1'ec:i:i2ri 1'1c)_tV1'~r,) i*:;31'5t':'e1t "SL1c11" acts of misconduct. 1"1E'I}.("f('3f'.()1'1".}(1,~~i1"1év.CG}7[}p1E1iI"k"i:iS._AClVO;§Cd.