G.Venkat Narayana vs Mrs.Pushpa
2023 Latest Caselaw 4870 Mad

Citation : 2023 Latest Caselaw 4870 Mad
Judgement Date : 26 April, 2023

Madras High Court

G.Venkat Narayana vs Mrs.Pushpa on 26 April, 2023

                                                                          Cont.P. No.776 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 26.04.2023

                                                      CORAM

                              THE HONOURABLE MRS. JUSTICE T.V. THAMILSELVI

                                              Cont. P. No. 776 of 2023
                                                          in
                                             Crl.O.P. No. 21701 of 2022

                     G.Venkat Narayana                                        ... Petitioner


                                             Versus

                     Mrs.Pushpa,
                     Inspector of Police (Crime),
                     J4 Kotturpuram Police Station,
                     Kotturpuram,
                     Chennai-600 085.                                         ... Respondent



                     PRAYER : Contempt Petition has been filed under Section 11 of Contempt

                     of Court Act, 1971, praying to punish the respondent for willfully and

                     deliberately disobeying the judgment dated 19.01.2023 of this Hon'ble

                     Court passed in Crl.O.P.No.21701 of 2022.



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https://www.mhc.tn.gov.in/judis
                                                                                      Cont.P. No.776 of 2023


                                      For Petitioner                 : Mr.K.Soundararajan

                                      For Respondent                 : Mr.S.Vinoth Kumar,
                                                                       Govt. Advocate (Crl. Side)


                                                             ORDER

Earlier, this Court by an order dated 19.01.2023 in Crl.O.P.No.21701

of 2022 passed the following order :-

“It is case of cheating the defacto complainant by giving a false promise that the job will be secured in this High Court. In ca case of this nature since second respondent has not complied the undertaking given before this court, investigation is still yet to be completed, bail already granted to the second respondent in Crl.M.P.No.3997 of 2021 by the learned IX Metropolitan Magistrate Court, Saidapet, Chennai on 01.04.2021 stands cancelled. The first respondent is directed to proceed in accordance with law.”

2. The contention of the petitioner is that he has communicated the

said order to the then Inspector of Police (Crime) on 29.01.2023 itself with a

web copy of this court to implement the same, but the respondent simply

https://www.mhc.tn.gov.in/judis Cont.P. No.776 of 2023

ignored the order of this court and remain silent till date. Subsequently, he

has sent a contempt notice dated 27.02.2023 to the respondent, which was

received by them on 28.02.2023, but even after that notice also, they

remained silent, which is nothing but a willful disobedience of the order of

this case. Hence, the petitioner has filed the present contempt petition.

3. Earlier, when this matter came up for hearing on 31.03.2023,

learned Additional Public Prosecutor appeared and submitted that since the

accused person is absconding, they are not able to secure him and hence,

sought four weeks time for taking steps to secure him. Today, when the

matter taken up for hearing, learned Government Advocate (Crl. Side) for

respondent appeared and submitted that in pursuant to the order passed by

this Court, the accused person was secured on 18.04.2023 and they are

proceeding the case in accordance with law, thereby the order passed by this

court is complied with. Hence, he prayed to close this Contempt Petition.

4. Considering the fact that the order passed by this court has been

https://www.mhc.tn.gov.in/judis Cont.P. No.776 of 2023

duly complied with, no further adjudication is required in this Contempt