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[Cites 3, Cited by 0]

Madras High Court

Vasantha vs Mr.P.Thangadurai on 29 January, 2021

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                         1

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 29.01.2021

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                       Contempt Petition No.856 of 2020

                     Vasantha                                                        Petitioner


                                                         vs.

                     1. Mr.P.Thangadurai
                     The Superintendent of Police,
                     Erode District, Erode.

                     2. Mr.D.Kannan
                     The Inspector of Police,
                     Kavandapadi Police Station,
                     Erode District.                                               Respondents

                     PRAYER: Petition filed under Section 11 of the Contempt of Courts Act,

                     to punish the respondents for their willful and deliberate disobedience of

                     the order of this Court made in WP. No.22339 of 2019 dated 26.08.2019

                     causing Contempt of Court.

                                        For Petitioner         : Mr.Karl Marx KC

                                        For Respondents : Mr.C.Munusamy
                                                          Special Government Pleader

                                                     ORDER

https://www.mhc.tn.gov.in/judis/ 2 This petition has been filed to punish the respondents for their willful and deliberate disobedience of the order of this Court made in WP. No.22339 of 2019 dated 26.08.2019

2.The learned Additional Public Prosecutor on instructions submitted that the final report was filed before the Special Court, Erode for an offence under Section 306 IPC and Section 3 of the SC/ST Act and the same has been taken on file in Spl.S.C.No.24 of 2020. The learned counsel further submitted that the case has now been posted on 03.02.2021. Mr.Kannan, Inspector of Police was also present at the time of hearing through video conferencing.

3.The learned counsel for the petitioner submitted that the RDO Report reveals the fact that it is a case of murder and in spite of the same, a final report has been filed under Section 306 IPC.

4.In the considered view of this Court, the Special Court will take into consideration all the materials placed before it at the time of framing the charges. Therefore, no further orders can be passed in this contempt https://www.mhc.tn.gov.in/judis/ 3 petition and same is closed.





                                                         29.01.2021

                     Index      : Yes/No
                     Internet   : Yes/No

Speaking Order/Non-Speaking Order ssr To

1. Mr.P.Thangadurai The Superintendent of Police, Erode District, Erode.

2. Mr.D.Kannan The Inspector of Police, Kavandapadi Police Station, Erode District.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ 4 N. ANAND VENKATESH, J.

ssr Contempt Petition No.856 of 2020 29.01.2021 https://www.mhc.tn.gov.in/judis/