Karnataka High Court
Kuttunilath Geevarghese Abraham vs Mr K V Rajgopala Reddy on 6 October, 2015
Bench: Mohan M. Shantanagoudar, R.B Budihal
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6th DAY OF OCTOBER, 2015
PRESENT
THE HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
AND
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
CRL.CCC.2/2015
BETWEEN:
Kuttunilath Geevarghese Abraham
Age 59 years
S/o Thomas Geevarghese
Residing at Kattunilathu Puhenpurayil
Naranam West Post, Thiruvalla
District Pathanamthitta
Kerala (India)
Through His GPA Holder
Thomas Varugese
S/o K.T.Geevarugese
R/o Kattunilathu Puthenpurayil Veettil Nirranam
Central Post Thiruvalla
Pathanamathitta District
Kerala (India)-620 003
Presently at Bangalore ..Complainant
(By Sri Gopalakrishnan Potty E.V., Advocate)
AND :
Mr. K.V. Rajgopala Reddy
S/o Vengala Reddy
Aged about 50 years
2
R/o 1 Sri Bhagavati Panathur Road
Near Bellandur Tank, Yamalur Post
Bangalore-560 037 ..Accused
This Crl. CCC is filed under Section 12 of the
Contempt of Courts Act read with Section 215 of the
constitution of India praying that the contempt proceeding
may kindly be drawn against the respondent/contemnor
and the respondent/contemnor may kindly be punished for
making willful and deliberate wrong statement before this
Court for making willful and deliberate wrong statement
before the Hon'ble Court for the purpose of obtaining stay
on the investigation.
This Crl. CCC coming on for Preliminary Hearing, this
day, MOHAN M. SHANTANAGOUDAR .J., made the
following.
ORDER
Memo is filed by the learned counsel for the complainant seeking permission to withdraw the contempt petition.
3Memo is taken on record. Contempt Petition is dismissed as withdrawn accordingly.
Sd/-
JUDGE Sd/-
JUDGE *LB/-