(Prayer: Petition is filed under Section 11 of the Contempt of Courts Act praying to summon the respondents herein and try and punish them in accordance with law for their wilful disobedience of the order made in Crl.O.P(MD)No.5038 of 2012 on the file of this Honble Court dated 26.4.2012.)
1. The petitioner has come forward with this Contempt Petition stating that the respondents willfully disobeyed the order of this Court dated 26.04.2012 in Crl.O.P(MD)No.5038 of 2012, wherein a direction was issued to the respondents 1 and 2 to secure the accused in Crime No.66 of 2010, before the end of July 2012. But the said order has not been complied with and till date, no steps have been taken for securing the accused. Hence, he filed this contempt petition before this Court.
2. A perusal of the records, would show that a special team has already been formed by the respondents to secure the accused. In such circumstances, I am of the view that the respondents have not committed any contempt. Accordingly, this Contempt Petition is closed.
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S. Madurai Veeran v. Tamil Chandran And Another
S. Madurai Veeran v. Tamil Chandran And Another
(Before The Madurai Bench Of Madras High Court)
Contempt Petition No. 884 Of 2012 | 12-08-2015
Advocate List
- For the Petitioner M. Gnanagurunathan, Advocate. For the Respondents K. Anbarasan, Government Advocate (Crl. Side).
Bench
- HON'BLE MS. JUSTICE R. MALA
Eq Citations
- LQ/MadHC/2015/5427
Head Note
Contempt of Court — Civil Contempt — Prayer for summoning respondents for wilful disobedience of order of Supreme Court — Dismissed — Respondents having formed a special team to secure accused
