For Information Purpose Only vs By Advocates M/S P.M.Rafiq
2021 Latest Caselaw 11902 Ker

Con.Case(C) 415/2021                            1/3



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            Present:

                           THE HONOURABLE MR.JUSTICE V.G.ARUN

                                 th                      th
                  Friday,the 9        day of April 2021/19    Chaithra, 1943

               Contempt Case(C) No.415/2021(S) in Crl.MC No.7329/2018


            For information purpose only
PETITIONER/PETITIONER
        T.N UNNIKRISHNAN,AGED 60 YEARS
        S/O NARAYANAN, THOZHUTHUPARAMBIL VEEDU,
        THEKKEMURI, SANKARAMANGALAM P.O.,
        PATTAMBI, PALAKKAD

BY ADVOCATES           M/S P.M.RAFIQ, POOJA PANKAJ, AJEESH K.SASI,
                           V.C.SARATH, VIPIN NARAYAN, SRUTHY N. BHAT

RESPONDENT/PERSON AGAINST WHOM THE DIRECTION WAS ISSUED
        VISWANADH R, IPS
        DISTRICT POLICE CHIEF, PALAKKAD,
        PUDUPALLI THERUVU, NURANI, PALAKKAD, KERALA-678 001.

SRI. SUMAN CHAKRAVARTHY,SENIOR GOVERNMENT PLEADER FOR THE RESPONDENT

      This Contempt of Court Case (Civil) having come up for orders on
09/04/2021, the Court on the same day passed the following:-

                                                                               P.T.O.
                   V.G.ARUN, J.
   -------------------------------------------
      Contempt of Court Case No.415 of 2021
             (Against the Order in Crl.M.C.No.7329/2018
                         dated 14.12.2018)
        ---------------------------------------
                 Dated: 9th April, 2021

    For information
                ORDER

purpose only

I find substance in the submission made by

the learned counsel for the petitioner that the

observations made in Annexure-R1(d) letter prima

facie amounts to contempt of this court's,

direction to conduct enquiry and is intended to

thwart the further proceedings. A statement

explaining the circumstances which prompted the

issuance of Annexure-R1(d), despite the specific

direction in the judgment, shall be filed.

Post immediately after vacation.

Sd/-

                                               V.G.ARUN
        ss                                       JUDGE




                                 /true copy/        Sd/- ASSISTANT REGISTRAR
 KLHC010126532021                  3/3

ANNEXURE R1(d) - THE TRUE COPY OF THE LETTER DATED 25-03-2021 ISSUED BY THE INSPECTOR GENERAL OF POLICE NORTH ZONE, KOZHIKODE.

For information purpose only