Karnataka High Court
Bibi Najma Yakoob Langadya D/O Yakoob, vs H. B. Bailapathar, on 13 January, 2011
Bench: N.K.Patil, A.N.Venugopala Gowda
V. &_ Adx{c3{:faLje:)
IN THE HIGH CQURT ()1? §<:ARNA.TA1<;A, czacun BENCZH AT'
DHARWAS
DATED THIS THE: 13% DAY (EHJANUARY, 2<;:i:I:1.*~.f'j--_ "-.'
:PRESENT:
THE H(L)'N'BLE MR. 5L;s'§':.<:AE»:x:.;«:. »'
AND V ' '
THE: }?iON'E3LEi MR. JUSTICE .5;:33;.VE:N-Lugs)§Av;;A'~:§:-'<3w;jA
C.C.C.NO. _2135 Q§"*g%o1'a_ (cI\}1;i:.;._ B<=:tWc--3er3: '4 V Bibi Najma Yak_c;'eE 3 La:'1'g'ad§,?"a; % L D/0. Ya1~:o0b,; ' =:
Aged about. 22 _y'<1iIa:.fiL.<s," _:
R/0. Ka.ga1'Him§;_,. ' Kumta 'Fa§uE<;.I}.K;i,Dist1*i§:t. _ -- C<:)mpEaina:1€ (E3: S;ri;~ C?3anaVpa:'hi'ft§. Slmstr}-* fer Sri. S1}. §<Zadadaka_1:.ti, H;$;--..%3a§':a;%a.:§i;g:-, .V E<jumi.z2§ f;}is':::"%<:L €13E"';§?.;:i§6:2. Eaépms :3: {}§fi£:{:§3 Assuseci 'E:'%:é.s; {f.{';.%iI";. §'%§:%<.§ uréiiai" TEE zzizd ':2 <3? éhsi C<3:i:%3néj;>€ 13%" €3<>u.r':'s; ACE, féiéid WLEE'; fia:"%is::§§-is 2233 :3? 231:: €§3:i&stiEui§{3:"1 of Efi&§E%> praiyizzg to itléziaie C{T}:'1'§€'2"f1;§}?; "Ig3z'::}€tet3d§§1g$ 21ga.ir1sst the aiceused and pariah him in wM_w..,, 9-.3 accerciemce wizh law for ci€1ibera1tejw%§§fu1 disobedience of the order ciafted 12.4.2010 passeé by tide learned Singk-2 Judge in XK.?'P.E'~i<}.E>':"3:""5E'">%'fi2{)O€9 wide: Ar11'1v:xu.:"e--B; in the %ntc:*1*c:$i G? iustice and aqua'.
This C.C.C. coming on for N.K.PatiI J., made the fellowingr :ORDER; %M J This camempt petitioészjg fiiéri "I:'3--§,-A" th<s§.éi<"2:.:i1:5'1ai§f:é§1:tV a prayirxg to initiate: <:ontemp t '~v.E:§f1':1§ee§iir"sgs'v':ag;%x.jnst the a<:cu_sed ané punish' law for deliberate/wilifgl order dated 12zL2o1c>_pg$g§§;i§; fihé §e§§fied Efingu: Judge in W.P.N'Q.65S$ 95;'.2QU9 \;<i de.._'A-.m'1eXure«B in the interest of jusace;guaequfiy;;'~T" * 'i7»»'e"11,a.<;5A'E:é2:%d the iearneé Ceurzsei fer the cmj:r:§_p.ia?'m.ar2tQ' ~ .'§4} §.éa::f:/zed <:@'uz't:.seE 50:" $133 wmpiainan': gubmitted 2:'E;f§:'_a;*L'3JA :§*:*:§le';?.. r::'iai<=;& Ei2ax%,2$1.§ gasgeé by {ha ieamefl §§ggka3g§gg¢nTaayjaxagsggggszszmfigbeanixxnggsé 1,.) w1'i:§'1 by {he Accused ané. therefere, the instant cantempt petition may be dropped.
4. Placing the abeve submission learned counsel for the compiainam:
instant contempt petition is dr*op:=ped:_;--? 1 ' A ggfw i.u€..g' tsrf'