Telangana High Court
Yanala Karunakar Reddy vs Venkateshwarlu Reddy And Another on 16 September, 2022
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
CONTEMPT CASE No.1379 OF 2021
ORAL ORDER:
Heard Mr. M.Muralidhar, learned counsel for the petitioner, and Mr. S. Ramamohan Rao, learned Assistant Government Pleader for Home appearing on behalf of the respondents.
2. This Contempt Case is filed complaining the willful and deliberate violation of the order dated 14.09.2021 passed by this Court in W.P. No.15476 of 2021.
3. Vide the aforesaid order, dated 14.09.2021, this Court directed respondent Nos.4 and 5 therein not to harass the petitioner herein by calling him to the Police Station under the guise of investigation in Crime No.273 of 2021 by following procedure laid down under law.
4. Respondent No.2 in the present contempt case, Station House Officer, I-Town Police Station, Nalgonda, had filed counter stating that the petitioner herein is an accused in the following crimes:
i. Crime No.273 of 2021 was registered for the offences under Sections - 447, 427, 504 and 506 read with 34 of IPC by I- Town Police Station, Nalgonda District;2
ii. Crime No.372 of 2021 was registered for the offences under Sections - 341, 447, 504 and 506 read with 34 of IPC by the very same Police Station;
iii. Crime No.374 of 2021 was registered for the offence under Section - 420 of IPC by the very same Police Station;
iv. Crime No.326 of 2021 was registered for the offences under Sections - 447, 427 and 506 r/w 34 of IPC by the very same Police Station;
v. Crime No.70 of 2021 was registered for the offence under Section
- 420 read with 34 of IPC by the very same police station; vi. Crime No.62 of 2015 was registered for the offence under Section
- 420 read with 34 of IPC by Nalonga Rural Police Station;
vii. Crime No.314 of 2017 was registered for the offences under Sections - 501, 504 and 506 of IPC and Section - 67 of I.T. Act by II Town Police Station of Nalgonda District;
viii. Crime No.82 of 2015 registered for the offence under Section -
420 of IPC by the very same Police Station.
5. Therefore, for the purpose of serving notices under Section - 41A of the Cr.P.C. in Crime Nos.372 and 374 of 2021, they have called the petitioner to the police station. They never harassed the petitioner herein.
6. On the other hand, the petitioner herein failed to establish the alleged violation of the order dated 14.09.2021 in W.P. No.15476 of 3 2021. It is also not in dispute that the petitioner herein is an accused in the aforesaid crimes. The petitioner herein has not filed any rejoinder or reply to the counter filed by respondent No.2 denying the said facts. In view of the same, according to this Court, the respondents have not committed any violation of the order under contempt.
7. In view of the above said discussion and also contents of the counter filed by respondent Nos.1 and 2, this Contempt Case is closed. However, there shall be no order as to costs.
_________________ K. LAKSHMAN, J 16th September, 2022 Mgr