Mr.Ravi Shankar vs Mr.Ashok
2021 Latest Caselaw 23233 Mad

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 26.11.2021

                                                            CORAM:

                                  THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                             Contempt Petition No.777 of 2021

                Mr.Ravi Shankar                                                            ...Petitioner


                                                              Vs.

                Mr.Ashok
                The Sub Inspector of Police
                Central Crime Branch
                Bank Fraud, Egmore
                Chennai 600 008.                                                           ..Respondent



                PRAYER : Contempt Petition filed under Section 11 of the Contempt of Courts Act,
                1971, to punish the respondent for non-compliance of the order of this Hon'ble Court
                in Crl.OP.No.25543 of 2017 dated 21.06.2019.


                                           For Petitioner      : Mr.G.M.Gokulram
                                                                 for M/s.Nathan and Associates

                                           For Respondents     : Mr.V.J.riyadharsana
                                                                 Government Advocate


                                                             ORDER

This Contempt Petition has been filed to punish the respondent for

non-compliance of the order of this Court made in Crl.OP.No.25543 of 2017 dated

21.06.2019.

https://www.mhc.tn.gov.in/judis Page No.1/4

2.Pursuant to the orders passed by this Court on 08.11.2021, a report has

been received from the learned Metropolitan Magistrate dated 24.11.2021, wherein,

it is stated that the case has been splip up as against A-4 and A-6 and a new case

number has been assigned as C.C.No.8331/2021. It is further stated that the matter

was posted on 20.11.2021 for framing of charges. The charges were framed and

summons was issued to LW-1 to LW-3 for evidence on 23.11.2021. PW-1 and PW-2

were examined and fresh summon has been sent to LW-3 to LW-5 and the matter is

posted for hearing on 30.12.2021. In the meantime, the de facto complainant has

also filed a petition under Section 301 of Cr.P.C., in Crl.MP. No.26093 of 2021,

seeking for permission to assist the prosecution.

3.In view of the above, this contempt petition is disposed with a direction

to the learned Metropolitan Magistrate CBCID Metro Cases, Egmore, Chennai, to

complete the trail and pass final judgment within a period of three months.

                                                                                               26.11.2021



                Internet                : Yes
                KP

https://www.mhc.tn.gov.in/judis Page No.2/4 To

Mr.Ashok The Sub Inspector of Police Central Crime Branch Bank Fraud, Egmore Chennai 600 008.

https://www.mhc.tn.gov.in/judis Page No.3/4 N.ANAND VENKATESH.,J.

KP

Contempt Petition No.777 of 2021

26.11.2021

https://www.mhc.tn.gov.in/judis Page No.4/4