Smt S M Supriya vs Sri S Sushanth
2025 Latest Caselaw 9911 Kant

Karnataka High Court

Smt S M Supriya vs Sri S Sushanth on 6 November, 2025

                                              -1-
                                                      NC: 2025:KHC:45071-DB
                                                       CCC No. 515 of 2024


                   HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF NOVEMBER, 2025

                                           PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                      THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                            CIVIL CONTEMPT PETITION NO. 515 OF 2024
                   BETWEEN:

                   SMT. S M SUPRIYA
                   D/O S MANIMARAN
                   W/O S SUSHANTH
                   AGED ABOUT 29 YEARS
                   PRESENTLY R/AT NO.217
                   ROAD NO.5, DEFENCE LAYOUT
                   VIDYARANYAPURA
                   BANGALORE-560 097.
                                                            ...COMPLAINANT
                   (BY SRI. VASANTH KUMAR N., ADVOCATE)
                   AND:

Digitally signed   SRI S SUSHANTH
by RUPA V          S/O J SUKUMAR
Location: High     AGED ABOUT 30 YEARS
Court Of           R/AT NO.23, Y G PALYA
Karnataka          ANJANEYA TEMPLE STREET
                   BANGALORE-560 047.
                                                               ...ACCUSED
                   (BY SRI. KUMBAR VASANT FAKEERAPPA., ADVOCATE)
                        THIS CCC IS FILED UNDER ARTICLE 215 OF THE
                   CONSTITUTION OF INDIA R/W SECTION 10 AND 12 OF
                   CONTEMPT OF COURTS ACT, PRAYS THAT TO PUNISH THE
                   ACCUSED FOR HIS DELIBERATE AND WILFUL DISOBEDIENCE
                   IN FILING AND DEPOSING TO FALSE AFFIDAVIT ND
                   INTERFERING THE ADMINISTRATION OF JUSTICE BEFORE THE
                   MMTC-III BENGALURU IN CRL. MISC.NO.106/2022 BY FILING
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                                            NC: 2025:KHC:45071-DB
                                              CCC No. 515 of 2024


HC-KAR




FALSE ASSETS AND LIABILITIES AFFIDAVIT DATED 03.01.2023
FURNISHED AS ANNEXURE-A VIOLATING THE JUDGMENT AND
GUIDELINES LAID DOWN BY HONBLE SUPREME COURT OF
INDIA IN RAJNESH VS. NEHA AND OTHERS IN SLP
NO.9503/2018 REPORTED IN (2021)2 SCC 324 PRODUCED THE
SAME BEFORE THIS HONBLE COURT AS ANNEXURE-D.

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


CORAM:    HON'BLE MRS. JUSTICE ANU SIVARAMAN
          and
          HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL


                          ORAL ORDER

(PER: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL)

This petition is filed under Sections 10 and 12 of the

Contempt of Courts Act, 1971, seeking the following relief:

"THEREFORE, it is prayed that this Hon'ble Court may be pleased to summon, prosecute and punish the accused for his deliberate and willful disobedience in filing and deposing to false affidavit and interfering the administration of justice before the MMTC-III Bangalore in Crl. Misc.No.106/2022 by filing false assets and liabilities affidavit dated 03.01.2023 furnished as Annexure-A violating the judgment and guidelines laid down by Hon'ble Supreme Court of India in Rajnesh vs. Neha and others in SLP No.9503 of 2018 reported in (2021)2 SCC 324 produced the same before this Hon'ble Court as ANNEXURE-D. Thereby attracting Section 10 & 12 of Contempt of Court Act for initiation of contempt proceedings against the Accused, in the interest of justice."

NC: 2025:KHC:45071-DB

HC-KAR

2. The primary contention of the complainant is that

the accused has filed false affidavit of Assets and Liabilities in

C.Misc.No.106/2022.

3. It is submitted by the learned counsel for the

accused that the complainant has already initiated the

proceedings for perjury under Section 340 of Cr.P.C. and the

said proceedings are pending.

4. In view of initiation of said proceedings under

Section 340 of Cr.P.C., the prayer sought in the present

contempt petition cannot be gone into. Accordingly, the

contempt proceedings are dropped.

Notice issued to the accused is discharged.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE