Madras High Court
S.Alagiri vs Mr.Chakkarapani on 18 March, 2019
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :18.03.2019
CORAM :
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
Contempt Petition No.298 of 2019
1. S.Alagiri
2. C.Selladurai ... Petitioners
Vs.
Mr.Chakkarapani
The Inspector of Police
Omalur Police Station,
Omalur Taluk,
Salem District ... Respondent
Prayer : Contempt Petition filed under Section 11 of the Contempt of
Courts Act, to punish the respondent herein for his willful and wanton
disobedience of order made in Crl.O.P.No.28770 of 2018 dated
17.12.2018.
For Petitioners : Mr.M.Elango
For Respondent : Mr.M.Prabhavathi
Additional Public Prosecutor
ORDER
This petition has been filed to punish the respondent for his willful and wanton disobedience of order made in Crl.O.P.28770 of 2018 dated 17.12.2018. http://www.judis.nic.in 2 N.ANAND VENKATESH,J., msrm
2. Taking into consideration the stand taken by the respondent police, from paragraph Nos.7 to 9 in the counter affidavit, this Court does not find any contempt of Court committed by the respondent.
3. In view of the above, this contempt petition is closed.
18.03.2019 Index : Yes/No Internet : Yes/No Speaking /Non-speaking order msrm To
1. The Inspector of Police Omalur Police Station, Omalur Taluk, Salem District
2. The Public Prosecutor High Court of Madras, Madras.
Contempt Petition No.298 of 2019 http://www.judis.nic.in 3 http://www.judis.nic.in