Karnataka High Court
Master Nandeesh S/O Ravikumar Swamy ... vs The State Of Karnataka on 5 December, 2023
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
-1-
NC: 2023:KHC-D:14223-DB
CCC No. 100315 of 2023
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 5TH DAY OF DECEMBER, 2023
PRESENT
THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
AND
THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
CIVIL CONTEMPT PETITION NO. 100315 OF 2023 (-)
BETWEEN:
MASTER NANDEESH, S/O RAVIKUMAR SWAMY
HIREMATH, AGE. 16 YEARS,
OCC. STUDENT, SINCE MINOR
REPRESENTED BY NATURAL GUARDIAN
AND BIOLOGICAL FATHER
SHRI. RAVIKUMAR SWAMY,
S/O. MADDANAYYA HIREMATH,
AGE. 55 YEARS, OCC. AGRICULTURE & BUSINESS,
R/O. GOUDARA ONI, COLLEGE ROAD,
WARD NO. 17, KUSHTAGI, KOPPAL-583277.
...COMPLAINANT
(BY SRI. SANTOSH P. PUJARI, ADVOCATE)
AND:
1. SHRI. RAJNEESH GOEL,
Digitally
AGE. 59 YEARS,
signed by
JAGADISH
JAGADISH T R
OCC. ADDITIONAL CHIEF SECRETARY,
TR Date:
2023.12.07
14:35:17 R/O. DEPARTMENT OF HOME AFFAIRS,
+0530
VIDHANA SOUDHA, BENGALURU-560001.
2. SHRI. ALOK MOHAN,
AGE. 57 YEARS,
OCC. THE DIRECTOR GENERAL AND
INSPECTOR GENERAL OF POLICE,
R/O. HEADQUARTERS NO. 2,
NRUPATUNGA ROAD,
BANGALORE-560001, KARNATAKA.
3. SMT. YASHODHA VANTAGODI,
AGE. 39 YEARS,
-2-
NC: 2023:KHC-D:14223-DB
CCC No. 100315 of 2023
OCC. SUPERINTENDENT OF POLICE,
S.P. OFFICE KOPPAL DISTRICT,
R/O. B.T. PATIL NAGAR, ASHOK CIRCLE
KOPPAL, KARNATAKA-583231.
4. SHRI. YASHWANT BISNALLI,
AGE. 59 YEARS, OCC. POLICE INSPECTOR,
R/O. KUSHTAGI POLICE STATION,
KUSHTAGI TALUK, DISTRICT. KOPPAL-583277.
5. SHRI. MUDDURANANGASWAMY,
POLICE SUB INSPECTOR,
R/O. KUSHTAGI POLICE STATION,
KUSHTAGI TALUK, DISTRICT. KOPPAL-583277.
...ACCUSED
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA, 1950, A. PUNISH THE
CONTEMNORS/ACCUSED S FOR WILFULLY DISOBEYING THE
JUDGMENT/DIRECTIONS OF THE HON'BLE APEX COURT IN
CRIMINAL APPEAL NO.1277/2014 DTD 02/07/2014, PASSED IN
THE CASE OF ARNESH KUMAR V/S. STATE OF BIHAR AND
ANOTHER REPORTED IN (2014) 8 SCC 273 VIDE ANNEXURE-A.
THIS CONTEMPT PETITION COMING ON FOR ORDERS, THIS
DAY, S.SUNIL DUTT YADAV J., MADE THE FOLLOWING:
ORDER
Memo for withdrawal has been filed, which reads as
follows:
Herein, the memo on behalf of the Complainant
is as under.
1. That, the above Complaint has been filed for
violation of judgment/directions passed by the Hon'ble
Apex Court in the case of Arnesh Kumar V/s. State of
Bihar & Another reported in (2014) 8 SCC 273.
NC: 2023:KHC-D:14223-DB
2. That, after filing of the above Complaint, the
Respondents No.3 to 5 have approached the Petitioner
had have sought forgiveness and have stated that due to
error identity of the petitioner, the Petitioner was asked to
join enquiry and enquiry of the Petitioner was neither
intentional nor deliberate and the same was due purely
error in identity of the Petitioner and hence the Petitioner
is intended to withdraw the above Petition with
permission of this Hon'ble Court/August Court.
Therefore, it is most humbly prayed that the
Petitioner may kindly be permitted to withdraw the above
Petition and hereby the above Petitioner (sic) may kindly
be dismissed as withdrawn/not pressed, in the interest of
justice & equity.
In light of the same, the Contempt Proceedings are
dropped.
Sd/-
JUDGE
Sd/-
JUDGE
PMP
