Madras High Court
Ganesan vs Ms.S.Radha on 17 November, 2022
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1 CONT.P.(MD)NO.1659 OF 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.11.2022
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
CONT.P.(MD)No.1659 of 2022 in
CRL.O.P.(MD)No.18115 of 2021
Ganesan ... Petitioner / 1st Petitioner
Vs.
Ms.S.Radha,
Sub Inspector of Police,
All Women police station,
Tirunelveli District.
(Crime No.15 of 2021) ... Contemnors / Respondents
Prayer: Contempt petition is filed under Section 11
of the Contempt of Courts Act, to initiate contempt
proceedings against the contemnor / 1st respondent and
punish her for the willful disobedience of the order of this
Court in Crl.O.P(MD).No. 18115 of 2021 dated 19-11-2021.
For Petitioner : Mr.G.Anto Prince
For Respondents: Mr.T.Senthil Kumar,
Additional Public Prosecutor.
***
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2 CONT.P.(MD)NO.1659 OF 2022
ORDER
Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.
2. Ms.S.Radha, Inspector of Police, All Women Police Station, Tirunelveli District is present in person before me. In view of the special facts and circumstances of this case, the respondent is directed to file “action dropped report” after recording the submission of the victim after she attains majority.
3. This contempt petition is disposed of with the aforesaid direction.
17.11.2022
Index : Yes / No
Internet : Yes/ No
PMU
https://www.mhc.tn.gov.in/judis 2/4 3 CONT.P.(MD)NO.1659 OF 2022 To:
The Sub Inspector of Police, All Women police station, Tirunelveli District.
https://www.mhc.tn.gov.in/judis 3/4 4 CONT.P.(MD)NO.1659 OF 2022 G.R.SWAMINATHAN,J.
PMU CONT.P.(MD)No.1659 of 2022 in CRL.O.P.(MD)No.18115 of 2021 17.11.2022 https://www.mhc.tn.gov.in/judis 4/4