S.Thangavel vs Rajaraman on 27 February, 2019

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Madras High Court

S.Thangavel vs Rajaraman on 27 February, 2019

Bench: G.K.Ilanthiraiyan

                                                         1

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 27.02.2019

                                                      CORAM:

                                THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                      CONTEMPT PETITION No.252 of 2019

                 S.Thangavel                                                   ...Petitioner

                                                        Vs.


                 Rajaraman,
                 The Inspector of Police,
                 Ramanatham Police Station,
                 Ramanatham,
                 Thittakkudi Taluk,
                 Cuddalore District.                                           ...Respondent


                             Contempt Petition filed under Section 11 of the Contempt of Courts

                 Act, 1960 praying to punish the respondent for willful disobedience of the

                 order passed in Crl.O.P.No.8732 of 2014 dated 27.08.2014.

                                   For Petitioner   : Mr.C.Vediappan for C.S.Associates

                                   For Respondent : Mr.M.Mohammed Riyaz
                                                    Additional Public Prosecutor

                                                     ORDER

This petition is filed alleging that the order of this Court dated 27.08.2014 passed in Crl.O.P.No.8732 of 2014 has not been complied with by the respondent.

http://www.judis.nic.in 2 G.K.ILANTHIRAIYAN vv2

2.When the matter is taken up for hearing today, learned Additional Public Prosecutor appearing for the respondent would submit that the case has been registered in Crime No.110 of 2014 for the offences under Sections 109 and 506(i) of IPC on the file of the respondent.

3.Now, the learned counsel for the petitioner submitted that no case has been registered on the complaint given by the petitioner dated 04.02.2014, on the file of the respondent, as submitted by the learned Additional Public Prosecutor.

4.It is seen that this Court did not direct the respondent to register the case on the complaint dated 04.02.2014. Therefore, no contempt is made out as against the respondent. Accordingly, this Contempt Petition stands dismissed.

27.02.2019 Internet:Yes Index:Yes/no Speaking/Non speaking order vv2 CONTEMPT PETITION No.252 of 2019 http://www.judis.nic.in

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