Initiate Contempt proceedings against MLC, Lawyer urges Chief Justice

On Friday, Advocate V V Lakshmi Narayana wrote to the Chief Justice of the High Court of Andhra Pradesh, urging him to launch contempt proceedings against Pandula Ravindra Babu who was recently nominated as an MLC from Governor's quota.

Babu will take oath on Aug 14. In his letter to Chief Justice Jitendra Kumar Maheshwari, the lawyer accused the newly elected MLC of making disparaging & scandalous statements against Judges.

The Lawyer alleged that "YCP leader & MLC Pandula Ravindra Babu made sensational remarks. Just a week ago, he was selected as an MLC from the Governor's Kota. He arrived in Malapuram today, where he held a press conference. On this occasion, he made serious objectionable remarks. Ravindra Babu said that neither Chandrababu nor any judge could not move the hair of our Chief Minister Jagan in any case & showed gestures of plucking hair".

Pointing out that Babu's action was against Courts & Judges, Narayana, wrote, "I submit that these statements & attitude of Pandula Ravindra Babu, who was recently appointed as MLC under Hon'ble Governor quota & is scheduled to take oath on 14 August is an attack on courts as well as the hon'ble judges." 

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