K. RANGASWAMY REDDY S/O K. RAMI REDDY Vs. SRI G.V. SRINIVASA RAJU S/O LAKSHMANA RAJU, SRI. K.V. SURESH KUMAR S/O LATE KOTESWARA RAO AND SRI. M.K. SURESH S/O KEMPACHANNAIAH

JUDGEMENT

(1.) ACCUSED No. 1 to 3 are present.

(2.) WHEN the matter is taken up for hearing, the learned Counsel for accused has filed a memo reading as under: The Respondent/Accused respectfully submits as follows - The Memo dated 24.10.2009 (Annexure 'E' to the contempt petition) was filed by the Respondent/accused in the court of the Chief Metropolitan Magistrate without any malafide intentions; without any intention to abuse the process of the court and also not with any intention to cause obstructions in the court proceedings or protract the proceedings. The filing of the said memo was by mistake and inadvertence only. Wherefore the Respondent/accused prays that this Hon'ble court may be pleased to discharge the Respondent/ accused, in the interest of justice.

(3.) IT is the grievance of the complainant that accused No. 1 to 3 by filing the aforestated memo have abused the process of court. In order to appreciate this contention, it is necessary to briefly state the proceedings and the effect of memo filed by the accused on 24.10.2009.