Madras High Court
Fathima Al Hasina vs Mr.Sambath on 23 September, 2024
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
ContP.(MD)No.408 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.09.2024
CORAM:
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
CONT.P.(MD)No.408 of 2024
in
Crl.OP.(MD)No.16822 of 2023
Fathima Al Hasina ... Petitioner/Petitioner
vs.
Mr.Sambath
The Assistant Commissioner of Police,
Thallakulam,
Madurai City,
Madurai. ... Contemnor/3rd party
PRAYER: Contempt Petition filed under Section 11 of the Contempt of
Courts Act, to initiate contempt proceedings against the Contemnor and
punish him for the willful disobedience of the order of this Court in
Crl.OP(MD)No.16822 of 2023 dated 22.09.2023.
For Petitioner : Mr.K.Yasar Arafath
For Respondent : Mr.R.M.Anbunithi
Additional Public Prosecutor
https://www.mhc.tn.gov.in/judis
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ContP.(MD)No.408 of 2023
ORDER
This Contempt Petition has been filed to initiate contempt proceedings against the contemnor/respondent for his willful disobedience of the order of this Court in Crl.OP(MD)No.16822 of 2023 dated 22.09.2023.
2.The learned Additional Public Prosecutor would place the Charge Sheet and also the Additional Charge Sheet by virtue of it now, the accused persons are charged under Sections 120B, 406, 420, 464, 465, 467, 468, 177, 199 and 109 of Indian Penal Code.
3. In view thereof, the grievance of the petitioner to alter the sections has been duly considered, and as such, the order stands complied with and the Contempt Petition is closed.
23.09.2024 NCC :Yes/No Index :Yes/No Internet : Yes/ No dss https://www.mhc.tn.gov.in/judis 2/4 ContP.(MD)No.408 of 2023 To
1. Mr.Sambath The Assistant Commissioner of Police, Thallakulam, Madurai City, Madurai.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 3/4 ContP.(MD)No.408 of 2023 D.BHARATHA CHAKRAVARTHY, J.
dss CONT.P.(MD)No.408 of 2024 in Crl.OP.(MD)No.16822 of 2023 23.09.2024 https://www.mhc.tn.gov.in/judis 4/4