Mohammed Siddiq vs Dr.Bheemashankar S Guled, Ips
2024 Latest Caselaw 25800 Kant

Karnataka High Court

Mohammed Siddiq vs Dr.Bheemashankar S Guled, Ips on 30 October, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                                   -1-
                                                           NC: 2024:KHC:43857-DB
                                                             CCC No. 751 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                               PRESENT

                               THE HON'BLE MR JUSTICE K.SOMASHEKAR

                                                   AND

                                THE HON'BLE MR JUSTICE RAJESH RAI K

                              CIVIL CONTEMPT PETITION NO. 751 OF 2022

                      BETWEEN:

                            MOHAMMED SIDDIQ
                            S/O M. AKBAR
                            AGED ABOUT 33 YEARS,
                            R/AT 4/2, 8TH CROSS
                            MANORAYANA PALYA
                            SULTHAN PALYA
                            BANGALORE-560 032.
                                                                  ...COMPLAINANT
                      (BY SRI. MOHAMMED TAHIR, ADVOCATE)

                      AND:
Digitally signed by
HARIKRISHNA V
Location: HIGH        1.    DR.BHEEMASHANKAR S GULED, IPS
COURT OF                    DEPUTY COMMISSIONER OF POLICE
KARNATAKA
                            BANGALORE CITY POLICE
                            EAST DIVISION,
                            ULSOOR, BANGALORE - 560 008

                      2.    PRAKASH.R
                            STATION HOUSE OFFICER
                            D J HALLI PS, BANGALORE CITY POLICE
                            BANGALORE - 560 001.
                                                                  ...ACCUSED

                      3.    THE STATE OF KARNATAKA
                            SECRETARY TO GOVT.
                            HOME DEPARTMENT
                             -2-
                                      NC: 2024:KHC:43857-DB
                                        CCC No. 751 of 2022




    VIDHANA SOUDHA,
    BENGALORE-560 001.
                                   ...PRO-FORMA RESPONDENT

(BY SRI. DEVARAJ C.H, GOV.ADVOCATE)

     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE ALLEGED ACCUSED
NO.1 AND 2, MORE PARTICULARLY ACCUSED NO.1 FOR
WILLFULLY AND DELIBERATELY DISOBEYING THE JUDGMENT
DATED 21.09.2021 OF THIS HON'BLE COURT PASSED IN THE
W.P.NO.17115/2021 AT ANNEXURE-A.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE K.SOMASHEKAR
           and
           HON'BLE MR JUSTICE RAJESH RAI K

                        ORAL ORDER

(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)

This contempt proceeding is initiated under Sections

11 and 12 of the Contempt of Courts Act, 1971 r/w Article

215 of the Constitution of India for willful disobedience of

the order passed by the learned Single Judge on the writ

side in W.P.Nos.17115/2021 dated 21.09.2021 as per

Annexure-A.

2. Learned counsel, namely, Sri Mohammed

Taher, for the complainant is present before the Court

NC: 2024:KHC:43857-DB

physically. Similarly, learned Government Advocate,

Sri Devaraj C.H., for respondents/accused.

3. Learned Government Advocate for the

respondents/accused has filed detailed affidavit along with

Annexures in compliance of the order passed by the

learned Single Judge in the aforesaid writ petition.

4. However, keeping in view the submission made

by the learned Government Advocate for the

respondents/accused so also having gone through the

contents of the compliance affidavit, it is deemed

appropriate to state that there is no consequence to

persuade the contempt petition in further. Consequently,

the contempt proceeding is hereby dropped.

Sd/-

(K.SOMASHEKAR) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

KTY