Madras High Court
S.P.Suresh Lingam vs Vana Sankar on 6 February, 2018
Author: S.S.Sundar
Bench: S.S.Sundar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 06.02.2018 CORAM THE HONOURABLE MR.JUSTICE S.S.SUNDAR Cont.P.(MD)No.174 of 2018 in Crl.O.P.(MD)No.600 of 2017 S.P.Suresh Lingam ... Petitioner /Petitioner Vs. Vana Sankar, The Inspector of Police, Central Police Station, Tuticorin. ... Contemnor/2nd Respondent Prayer: Petition is filed under Section 11 of Contempt of Court Act, 1971, to issue notice of Contempt to the respondent for willful disobedience to the orders of this Court, dated 14.07.2017 in Crl.O.P.(MD)No.600 of 2017 and to punish the respondents for Contempt. !For Petitioner : Mr.A.George Stephen Kanikkair ^For Respondent : Mr.A.Robinson, Government Advocate. :ORDER
This Contempt petition is filed to issue notice of Contempt to the respondent for willful disobedience to the orders of this Court, dated 14.07.2017 in Crl.O.P.(MD)No.600 of 2017 and to punish the respondents for Contempt.
2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.
3. Learned counsel for the respondent states that Charge Sheet has already been filed on 25.09.2017 in Crime No.583 of 2015 and the same has been taken on file in C.C.No.133 of 2017 by the learned Judicial Magistrate No.II, Tuticorin. It is further stated that the next hearing is fixed on 15.02.2018 for appearance of the accused.
4. Since the respondent has complied with the direction of this Court in Crl.O.P.(MD)No.600 of 2017, dated 14.07.2017, the Contempt petition is To The Inspector of Police, Central Police Station, Tuticorin.
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