Manappuram Finance Ltd vs State Of Karnataka
2024 Latest Caselaw 26624 Kant

Karnataka High Court

Manappuram Finance Ltd vs State Of Karnataka on 7 November, 2024

                                         -1-
                                                   NC: 2024:KHC:45001-DB
                                                    CCC No. 888 of 2024




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 7TH DAY OF NOVEMBER, 2024

                                     PRESENT

                    THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
                                        AND
                       THE HON'BLE MR JUSTICE K. V. ARAVIND
                             CCC NO. 888 OF 2024 (CIVIL)

             BETWEEN:
             1.   MANAPPURAM FINANCE LTD.
                  A COMPANY INCORPORATED UNDER
                  THE COMPANIES ACT, 1956
                  HAVING REGISTERED OFFICE AT
                  MANAPURAM HOUSE
                  A.O. VALAPAD, TRISSUR DISTRICT
                  KERALA - 680 567
                  HAVING ONE OF ITS BRANCH AT
                  HARIHARA, DAVANAGERE
                  KARNATAKA - 577 607
                  REP. BY AUTHORISED SIGNATORY
                  AND AREA HEAD
Digitally         MR ASHOK E
signed by                                                  ...COMPLAINANT
AMBIKA H B (BY SRI. ANISH JOSE ANTONY, ADVOCATE)
Location:    AND:
High Court
of Karnataka 1. REPRESENTED
                 STATE OF KARNATAKA
                              BY ITS
                  CHIEF SECRETARY
                  VIDHANA SOUDHA
                  DR. B.R. AMBEDKAR VEEDHI
                  BENGALURU - 560 001
                                               ...PRO FORMA RESPONDENT
             2.   MANJUNATH H
                  AGE MAJOR
                  WORKING AS
                  CIRCLE INSPECTOR OF POLICE
                  RAMURTHYNAGAR POLICE STATION
                                 -2-
                                           NC: 2024:KHC:45001-DB
                                             CCC No. 888 of 2024




     RAMURTHYNAGAR
     BENGALURU
     KARNATAKA - 560 097
                                               ...ACCUSED
(BY SRI C.S. PRADEEP, ADDL. ADVOCATE GENERAL A/W
 SRI K.S. HARISH, GOVERNMENT ADVOCATE)

     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, 1971, R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO      PASS AN ORDER
PUNISHING THE ACCUSED, FOR HAVING COMMITTED CONTEMPT
OF THE ORDER PASSED BY THE LEARNED SINGLE JUDGE OF
THIS HON'BLE COURT IN W.P.NO.10976/2024 DATED 19.04.2024
VIDE ANNEXURE-A AND PASS SUCH OTHER ORDERS AND GRANT
SUCH OTHER RELIEFS DEEMED JUST AND PROPER IN THE
CIRCUMSTANCES OF THE CASE.

      THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND

                        ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Heard learned advocate Mr. Anish Jose Antony for the

complainant and learned Additional Advocate General Mr. C.S.

Pradeep assisted by learned Additional Government Advocate

Mr. K.S. Harish for the respondents.

2. The contempt of court is alleged by the petitioner-

complainant in respect of the direction contained in the order dated

NC: 2024:KHC:45001-DB

19.04.2024 passed by learned Single Judge passed in Writ Petition

No.10976 of 2024.

3. In response to the notice, compliance affidavit is filed by the

respondents. Paragraph 6 of the order reads as under,

"I most respectfully submit that the XI ACMM Court, Mayohall Bengaluru, has passed an Order on 14.10.2024, issuing directions that as per Order in Writ Petition No.10976/2024, that the Investigating Officer of Ramamurthynagar Police Station is hereby directed to return the Articles No.1 to 3 to Court and complainant is directed to handover the same to Investigating Officer by 19.10.2024."

4. In view of that is stated in paragraph 6 above, learned

advocate for the complainant does not press the present petition.

5. Accordingly, the contempt petition is dismissed.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE