Section 5 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
5. Contents of Petition.
- (i) The petition shall set out the following particulars:(a)The name, age, occupation and address of the complainant and of the accused;(b)the grounds and material facts on the basis of which action is sought;(c)the nature of the order sought from the court; and(d)if a petition has previously been made by the complainant on the same facts, the details and the decision thereof.(ii)When the complainant relies upon any document or documents in his possession, he shall file them alongwith the petition.(iii)In case of 'Civil Contempt' certified copy of the judgment decree, order writ or undertaking, which is alleged to have been disobeyed shall be filed alongwith the petition.(iv)In the case of 'Contempt of Subordinate Court' the complainant shall state whether the alleged contempt is not an offence punishable under the Indian Penal Code.(v)In the case of criminal contempt of the High Court other than a contempt referred to in section 14 of the Act, the complainant shall state whether he has obtained the consent of the Advocate General and if so, produce the same.Nothing shall preclude the High Court from taking action suo motu on the basis of the information disclosed.(vi)The petition shall be accompanied by an affidavit verifying the facts relied upon and that the documents produced are true copies of the originals if they are not originals, or certified copies of the originals.
