Shaik Janimiya, vs Sri Rajeev Trivedi, Ips,
2025 Latest Caselaw 6780 Tel

Telangana High Court

Shaik Janimiya, vs Sri Rajeev Trivedi, Ips, on 26 November, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

         THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                                 AND
 THE HONOURABLE SRI JUSTICE SUDDALA CHALAPATHI RAO

               CONTEMPT APPEAL No.6 of 2025
JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Heard Mr.Ch.Ganesh, learned counsel for the appellant and

perused the record.

2. In the instant case, the appeal has been preferred against the

order passed by learned Single Judge in C.C.No.2447 of 2018,

dated 27.11.2024. Vide the said impugned order, learned Single

Judge has imposed costs of Rs.5,000/- to be paid to the Chief

Minister's Relief Fund within a period of four weeks from the date

of receipt of a copy of order.

3. During the course of hearing of the appeal, we find that the

averments made in the appeal were just in contravention of the

findings those are reflected in the contempt case.

4. When we are inclined to dismiss the appeal, learned counsel

appearing for the applicant submits that the appellant is repenting

for the error that he has committed and he intends to tender

unconditional apology in creating such a situation before the

learned Single Bench, which was totally unwarranted. On the

previous date of hearing, this Bench had directed the appellant to

ensure that unconditional apology is tendered in the form of

affidavit. The appellant accordingly has tendered the affidavit

dated 21.11.2025, wherein, he has tendered unconditional apology

for his act and behavior, which resulted in passing of the impugned

order. Though we find that the finding arrived by the Contempt

Court be neither erroneous nor it can be said to be in excess

consideration of the factual matrix, which are brought in the order

under challenge before this Court. Nonetheless, now that the

appellant having realized his mistake and has tendered

unconditional apology, we intend to ensure that the magnanimity

of the institution and character has to be get its highest pedestal and

therefore, accepting the unconditional apology tendered by the

appellant, we modify the order of the learned Single Bench only to

the extent of waiving of the costs of Rs.5,000/- imposed by the

learned Single Judge.

5. The instant appeal therefore stands allowed only so far as the

extent of costs imposed by the learned Single Judge is concerned.

Rest of the impugned order passed by the learned Single Judge

shall remain intact.

6. The Appeal stands disposed of having partly allowed. No

costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_______________________________ SUDDALA CHALAPATHI RAO, J 26.11.2025 Nvl