Section 21 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
21. Repeal and savings.
- The rules to regulate Contempt proceedings in the High Court of Karnataka, 1967 are hereby repealed subject to the provisions of section 6 of the General Clauses Act.Contempt of Courts CaseForm 1(Rule 8(ii)(b)Notice to AccusedIn The High Court of Karnataka at BangaloreContempt Of Courts Case No....... 20...ComplainantVsAccusedTo,(Here mention the name and address of the accused)Whereas, information is laid/ a petition or Reference is made by ......... that you( here mention the gist of the accusation made in the information petition or reference); and whereas a case has been registered against you for action being taken against you under the Contempt of Courts Act, 1971.You are hereby required to appear in person or by an Advocate duly instructed on .......... day of .......... 20........... and show cause why such action as is deemed fit should be taken against you.Given under my hand and the seal of this Court, this .......... day of ......... 20.....SealRegistrar.Contempt of Courts CaseForm 2Rule 12 (i)Warrant for production of AccusedIn The High Court of Karnataka At BangaloreContempt of Courts Case No.......... 20..........ComplainantVs.AccusedTo,The Superintendent of Police,....................District.Whereas ................ the accused aforesaid has filed to appear before this Court to answer a charge of an offence under the Contempt of Courts Act, 1971 or satisfactorily account for his absence on ..............which had been fixed for hearing of the case;This is to require you to arrest the accused ............. aforesaid and produce him before this Court and return this warrant duly executed on or before the ............... day of ........ 20...If the accused aforesaid binds himself in a sum of Rs.1000 to this Court with one surety for a like sum before any Magistrate to appear on the said date of hearing and all future dates to which the case may be posted, he may be released.(The portion relating to bail shall be struck out if the Court has ordered a non-bailable warrant).Herein fail not.Given under my hand and the seal of this Court, this ............... day of .............20......Registrar.Contempt of Courts CaseForm 3Rule 16(i)Warrant of Commitment to PrisonIn The High Court of Karnataka At BangaloreContempt of Courts Case No............... 20.......ComplainantVs.AccusedTo,The SuperintendentCentral Jail, BangaloreWhereas, on the ..............day of ............... 20...(name of Prisoner in full) accused in the above case was convicted by this Court of an offence under the Contempt of Courts Act, 1971 and under Article 215 of the Constitution for committing contempt of this Court/the Court of ....... and was sentenced to (state the punishment full and distinctly)...........This is to authorise and require you, the Superintendent to receive the said........ (Prisoner's name) into your custody in the said jail together with this warrant and then carry the aforesaid sentence into execution according to law.Given under my hand and the seal of the Court this .................... day of .............20....SealRegistrar.Contempt of Courts CaseForm 4Rule 16 (ii) & (iii)Warrant for attachment of movablesIn The High Court of Karnataka At BangaloreContempt of Courts Case No............... 20..ComplainantVs.AccusedTo,The Superintendent of Police,.............. District.Whereas (name and description of the accused) .............................. the accused aforesaid, has this day been convicted by this Court of the offence of contempt of this Court/the Court of .............under Article 215 of the Constitution and the Contempt of Courts Act, 1971 and sentenced to pay a fine of Rupees................ and whereas, the said..................... (name) although required to pay the said fine has not paid the same or any part thereof.This is to authorise and require you to attach any moveable property belonging to the said ............. (name) although required to pay the said fine has not paid the same or any part thereof.This is to authorise and require you, to attach any moveable property belonging to the said................. (name) which may be found within the district of ............. and if within......... (state the number of days or hours allowed) next after such attachment, the said sum shall not be paid to sell the moveable property attached or so much thereof, as shall be sufficient to satisfy the said fine, returning this warrant, with an endorsement certifying what you have done under it, immediately upon its execution.Given under my hand and the seal of the Court, this ............... day of .............. 20.......SealRegistrar.Contempt of Courts CaseForm 5Rule 16(iii)Warrant of attachment byDeputy Commissioner.In The High Court of Karnataka at BangaloreContempt of Court Case No. ...........20...ComplainantVs.Accused.To,The Deputy Commissioner,..................District,Whereas (name and description of the Accused) , the accused aforesaid has this day been convicted by this Court under Article 215 of the Constitution and the Contempt of Courts Act, 1971 for committing a contempt of this Court/the Court ..................and sentenced to pay a fine of Rupees........... and whereas, he has not paid the said fine/the sum of ......................being the part thereof.This is to authorise and require you to realise the amount by execution according to civil process against the moveable or immovable property or both of the accused aforesaid in the manner provided by section 421 of the Code of Criminal Procedure, 1973.This order shall be deemed to be a decree and you the decree-holder within the meaning of the Code of Civil Procedure, 1908 and the order shall be executable as such decree.Given under my hand and the seal of this Court this .............. day of ..............20.......SealRegistrar.
