LAWS(KAR)-2023-7-1201

CHETAN Vs. RITISH KUMAR SINGH

Decided On July 31, 2023
CHETAN Appellant
V/S
Ritish Kumar Singh Respondents

JUDGEMENT

(1.) These contempt proceedings under Ss. 11 and 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India arise out of the order dtd. 6/1/2023 passed in W.P. No.102878/2021 by a Co-ordinate Bench of this Court.

(2.) Heard the learned counsel for the complainant and the learned Government Advocate for the accused.

(3.) A perusal of the said order passed by this Court will indicate that reliance was placed on by the complainant-writ petitioner upon a judgment of the Apex Court in the case of Malaya Nanda Sethy Vs. State of Orissa and Others,Civil Appeal No.4103/2022 dtd. 20/5/2022. After considering the rival contentions, this Court disposed of the said petition by holding as under: