Sri K C Krishna Reddy vs Ajit Rai
2021 Latest Caselaw 3219 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 24TH DAY OF AUGUST, 2021

                         PRESENT

       THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE

                          AND

       THE HON'BLE MR.JUSTICE SURAJ GOVINDARAJ

              C.C.C. NO.420 OF 2021 (CIVIL)

BETWEEN:

SRI K.C. KRISHNA REDDY
S/O LATE CHIKKA HANUMA REDDY,
AGED ABOUT 68 YEARS,
R/AT KITHAGANUR VILLAGE,
VIRGONAGAR POST,
BIDARAHALLI POST,
BANGALORE EAST TALUK,
BANGALORE - 560 049.
                                        ... COMPLAINANT

(BY SHRI GURU PRASANNA S, ADVOCATE)

AND:
AJIT RAI
AGED MAJOR,
FATHER NAME UNKNOWN,
THE TAHSILDAR,
BANGALORE EAST TALUK,
BANGALORE.
                                              ... ACCUSED
                           ---

       THIS C.C.C. IS FILED UNDER SECTIONS 10 AND 12
OF THE CONTEMPT OF COURTS ACT, 1971, R/W ARTICLE
215    OF   THE   CONSTITUTION     OF   INDIA,   BY   THE
COMPLAINANT, WHEREIN PRAYS THAT THE HON'BLE
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COURT MAY BE PLEASED TO FIND THE ACCUSED GUILTY
OF COMMISSION OF CONTEMPT OF THE JUDGMENT
DATED 31.01.2018 IN O.S.NO.35/2009 AND GUILTY OF
COMMISSION OF CONTEMPT OF ORDER DATED 01.04.2021
IN EX.NO.4/2021 PASSED BY THE HON'BLE III ADDL. CIVIL
JUDGE, BENGALURU RURAL DISTRICT AND FURTHER BE
PLEASED TO CONVICT THE ACCUSED AND SENTENCE
THEM TO IMPRISONMENT FOR A TERM OF 6 MONTHS AND
FINE ALL THE ACCUSED IN ACCORDANCE WITH THE
PROVISIONS OF CONTEMPT OF COURTS ACT, 1971 OR
FOR SUCH FURTHER PERIOD OF IMPRISONMENT AS THIS
HON'BLE COURT MAY DEEM FIT IN EXERCISE OF ITS
POWERS UNDER ARTICLE 215 OF THE CONSTITUTION OF
INDIA AND GRANT SUCH FURTHER RELIEFS AS MAY BE
NECESSARY TO UNDO THE DAMAGE CAUSED DUE TO
VIOLATION OF THE ORDERS OF THE COURT.


     THIS C.C.C. COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE MADE THE FOLLOWING:


                      ORDER

The learned counsel appearing for the

complainant has filed a memo seeking permission

to withdraw the complaint with a liberty to pursue

an appropriate remedy available under Order XXI

Rule 32 of the Code of Civil Procedure, 1908.

2. Accordingly, we dispose of the petition as

withdrawn with the liberty as prayed.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

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