Section 8 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
8. Preliminary hearing and notice.
- (i) Every petition or reference shall be posted for preliminary hearing before the appropriate Bench.(ii)(a)The Court, if satisfied that a prima facie case has been made out, may direct issue of notice to the accused; otherwise it shall dismiss the petition or reject the reference.(b)The notice shall be in Form 1 and shall be accompanied by a copy of the petition or reference or information, and annexures if any thereto.
