Elanchezhian Palanivel vs Abhin Dinesh Modak
2023 Latest Caselaw 4708 Mad

                                                                                   Cont.P.No.932 of 2023



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 24.04.2023

                                                       CORAM

                                  THE HON'BLE DR. JUSTICE G.JAYACHANDRAN

                                                 Cont.P.No.932 of 2023

                    Elanchezhian Palanivel                                    ..Petitioner
                                                          Vs.
                    1.Abhin Dinesh Modak, IPS
                      The Additional Director General of Police,
                      (Economic Offence Wing SIDCO the petitions)
                      Alandur Road, Thiru Vi Ka Industrial Estate,
                      Guindy, Chennai 600 032

                    2.G.Arun
                      The Deputy Superintendent of Police,
                      EOW Coimbatore,
                      Commissioner of Police Campus,
                      Coimbatore

                    3.Rajasekar,
                      The Inspector of Police,
                      Economic Offence Wing,
                      Commissioner of Police Campus,
                      Coimbatore                                         ..Respondents


                    PRAYER:

                              Contempt Petition filed under Section 11 of the Contempt of Courts

                    Act, 1971 to punish the respondents for violating the judgment of this Court


                    1/4

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                                                                                      Cont.P.No.932 of 2023



                    dated 07.06.2022 in WP.No.24057 of 2019 by imposing maximum

                    punishment as contemplated under the Contempt of Courts Act, 1971.

                                         For Petitioner       : Mr.I.Abdul

                                         For Respondents : Mr.R.Kishore Kumar,
                                                            Government Advocate(crl.side)


                                                      ORDER

This contempt petition is filed alleging that the direction of this

Court issued in WP.No.24057 of 2019 dated 07.06.2022 not complied.

2. However, the learned Government Advocate(crl.side), today

produced the memorandum dated 23.03.2023 issued by the Additional

Director General of Police, Economic Offences Wing, Chennai indicating

that special team has been constituted under the direct supervision of

Superintendent of Police, EOW, Central Zone, Chennai with team of six

police officials.

3. The special team headed by the Superintendent of Police,

EOW, Central Zone, Chennai shall file status report before the Special

Court for Economic Offences Cases at Coimbatore at the end of every

https://www.mhc.tn.gov.in/judis Cont.P.No.932 of 2023

month till the completion of investigation and filing final report under

Section 173 of Cr.P.C.

4. In view of the above, this Court is of the view that there is no

necessity to entertain this contempt petition. Accordingly, this contempt

petition is closed. The complainants are at liberty to have the copy of the

status report.

24.04.2023 Speaking/Non-speaking order Index : Yes/No Internet : Yes/No lok

https://www.mhc.tn.gov.in/judis Cont.P.No.932 of 2023

DR.G.JAYACHANDRAN, J.

lok

To

1.Abhin Dinesh Modak, IPS The Additional Director General of Police, (Economic Offence Wing SIDCO the petitions) Alandur Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai 600 032

2.G.Arun The Deputy Superintendent of Police, EOW Coimbatore, Commissioner of Police Campus, Coimbatore

3.Rajasekar, The Inspector of Police, Economic Offence Wing, Commissioner of Police Campus, Coimbatore Cont.P.No.932 of 2023

24.04.2023

https://www.mhc.tn.gov.in/judis