B.Loganathan vs M.Sathasivam
2025 Latest Caselaw 7973 Mad

Madras High Court

B.Loganathan vs M.Sathasivam on 22 October, 2025

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                              Cont.P.No.3192 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 22.10.2025

                                                            CORAM

                             THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR
                                                Cont.P.No.3192 of 2025

                B.Loganathan                                                                        .. Petitioner

                                                             Versus
                M.Sathasivam
                The Sub Inspector of Police
                Anaicut Police Station
                Chengalpattu District                                                            .. Respondent

                Prayer: Contempt Petition filed section 11 of the Contempt of Courts Act, 1971,
                to punish the respondents for wilful disobedience of the order of this court dated
                29.08.2025 in WP.Crl.No.702 of 2025.
                             For Petitioners   :      Mr.S.Sriram
                                  For Respondents :            Mr.K.M.D.Muhilan
                                                               Additional Public Prosecutor

                                                       ORDER

This contempt petition has been filed seeking to punish the respondents for

wilful disobedience of the Order of this Court 29.08.2025 in WP.Crl.No.702 of

2025.

2. In WP.Crl.No.702 of 2025, this Court considering the fact that the civil

court has passed a decree against the private respondents, directed the police for

according necessary police protection for the petitioner.

N.SATHISH KUMAR, J.

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3. When the case was taken up, the learned Additional Public Prosecutor

submitted that since the other side has raised law and order issue, the police have

accorded necessary police protection and also the property has already been

identified in the decree and judgment.

4. Such view of the matter, this Court is of the view that the Order of this

Court is complied and no contempt is made out. Hence, this contempt petition is

closed. No costs.

22.10.2025 Internet : Yes Index : Yes / No dhk

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