Karnataka High Court
Tilt Room Recreation Society vs The State Of Karnataka on 19 December, 2023
Bench: Chief Justice, Krishna S Dixit
-1-
NC: 2023:KHC:46361-DB
CCC No. 842 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF DECEMBER, 2023
PRESENT
THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE KRISHNA S DIXIT
CCC NO. 842 OF 2023 (CIVIL)
BETWEEN:
1. TILT ROOM RECREATION SOCIETY
A SOCIETY REGD. UNDER THE
KARNATAKA SOCIETIES ACT AND
HAVING ITS OFFICES AT
NO.243, 3RD FLOOR, AISHWARYA GROUP
80TH MAIN ROAD, DEFENSE COLONY,
HAL 2ND STAGE, INDIRANAGAR,
BANGALORE - 560038
REP. BY ITS PRESIDENT,
MR. SRIHARSHA V.R.
S/O RAGHAVENDRA
AGED ABOUT 38 YEARS
Digitally signed ...COMPLAINANT
by AMBIKA H B (BY SRI DHANUSH MENON, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA AND:
1. THE STATE OF KARNATAKA
DEPT. OF HOME,
VIDHANA SOUDHA
DR. AMBEDKAR VEEDHI
BANGALORE - 560001
REP. BY ITS SECRETARY.
...PRO FORMA RESPONDENT
-2-
NC: 2023:KHC:46361-DB
CCC No. 842 of 2023
2. B. DAYANANDA
THE COMMISSIONER OF POLICE,
BANGALORE CITY,
INFANTRY ROAD,
BANGALORE - 560001.
3. SRI GOVARDHAN
THE STATION HOUSE OFFICER
INDIRANAGAR POLICE STATION
INDIRANAGAR
BANGALORE - 560038
...ACCUSED
(BY SRI DEVRAJ ASHOK, HCGP)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT,
WHERE IN HE PRAYS THAT THE HON'BLE COURT BE PLEASED
TO INITIATE PROCEEDINGS UNDER THE CONTEMPT OF COURT
ACT, 1971 AND PUNISH THE ACCUSED FOR THE WILLFUL
DISOBEDIENCE OF THE ORDER OF THIS HON'BLE COURT
DATED 13.12.2017 IN WP NO.55798/2017, IN ACCORDANCE
WITH LAW.
THIS CCC COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE MADE THE FOLLOWING:
-3-
NC: 2023:KHC:46361-DB
CCC No. 842 of 2023
ORDER
1. This contempt petition is filed alleging wilful disobedience of the order dated 13.12.2017 passed by a learned Single Judge in W.P.No.55798/2017. The learned counsel for the complainant submits that the accused particularly, the police officials have closed down the premises of the complainant.
2. The learned Additional Government Advocate invited our attention to the affidavit dated 21.09.2023 filed by accused No.3-Sri Govardhan, Police Inspector, Indiranagar Police Station, Bengaluru and submits that the premises of the complainant is never shut off by the accused; the accused visits the premises on routine basis as directed by the learned Single Judge, vide order dated 13.12.2017 in W.P.No.55798/2017 wherein clause (vi) clearly states that the jurisdictional police is granted liberty to visit premises periodically and or on receipt of any information about any unlawful activity being carried out in the complainant's premises.
-4-
NC: 2023:KHC:46361-DB CCC No. 842 of 2023 In view of these factual aspects, in our opinion, nothing survives for consideration in the contempt petition and the same is accordingly disposed off. Notice is discharged.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE KPS List No.: 1 Sl No.: 42