Smt Vani vs Purushottam
2023 Latest Caselaw 1367 Kant

                                               -1-
                                                           CCC No. 779 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF FEBRUARY, 2023

                                           PRESENT
                    THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
                                              AND
                           THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                                   CCC NO. 779 OF 2022 (CIVIL)

                   BETWEEN:

                   1.   SMT. VANI
                        W/O PURUSHOTTAM
                        AGED ABOUT 22 YEARS
                        R/O NO.1376
                        NEAR SVVK SCHOOL
                        KODIGEHALLI
                        BENGALURU-560 097

                                                              ...COMPLAINANT

                   (BY SRI KURANDWAD GOPALKRISHNA PRAHLAD, ADVOCATE)

                   AND:
Digitally signed
by K P SWETHA
Location: HIGH     1.   SRI PURUSHOTTAM
COURT OF
KARNATAKA               S/O SRI VENKATANAPPA
                        AGED ABOUT 28 YEARS
                        JAYANTI GRAMAM
                        BICHAGONDALLI CROSS
                        BAGEPALLI TALUK
                        CHIKKABALLAPURA DISTRICT-561 209

                                                                  ...ACCUSED

                   (BY SRI HEMANTHA B, ADVOCATE FOR
                    SRI S R DESAI, ADVOCATE)
                                 -2-
                                              CCC No. 779 of 2022




    THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT PRAYING TO PUNISH THE
ACCUSED FOR DISOBEYING THE JUDGMENT OF THIS
COURT IN W.P.H.C. NO.38/2021 DATED 30.06.2021 AND ETC.

     THIS CCC COMING ON FOR FRAMING OF CHARGES
THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:

                              ORDER

1. Vide our order dated 01.02.2023, non-bailable warrant was

issued to secure the presence of the accused. The warrant is

executed and the accused is present before the Court today.

2. An affidavit dated 16.02.2023 is filed in Court today by the

accused through his advocate. It is stated in the affidavit that this

Court, vide order dated 16.11.2022, directed the accused to

deposit an amount of Rs.1,00,000/- in this Court on or before

24.11.2022. In paragraph 3, it is stated that the accused was

unable to deposit the amount in lumpsum, however, the amount

was deposited in parts through his mother. In paragraph 4, it is

stated that the accused has deposited the balance amount of

Rs.1,00,000/- before this Court by way of Demand Draft and now,

there are no dues.

CCC No. 779 of 2022

3. The learned counsel for the accused submits that the

accused is paying Rs.4,000/- per month to the complainant

dutifully. The learned counsel for the complainant admits this

statement. The accused also agrees to pay Rs.4,000/- per month

to the complainant regularly as undertook by him in WPHC

No.38/2021.

4. As the grievance raised in the contempt petition no more

survives and the direction issued by this Court has been duly

complied with, the contempt proceedings are closed. Notice is

discharged.

5. The Registry is directed to encash the Demand Draft amount

of Rs.1,00,000/- and handover the same to the complainant.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

BKV