NARASIMHA MURTHY Vs. VIJAYLAKSHMI GANAPUR

JUDGEMENT

(1.) Heard the learned counsel for the complainant.

(2.) This contempt petition is filed alleging disobedience of the order dtd. 17/9/2021 passed by the learned Single Judge in W.P.No.16909/2021.

(3.) In response to notice, the learned Additional Government Advocate has filed a detailed compliance affidavit dtd. 26/9/2022 sworn to by Sri Rahul Shahpurwad, presently working as Superintendent of Police, Tumakuru District. In paragraph 5 of the compliance affidavit, the details and sequence of events are referred to. It is stated that on receipt of the representation submitted by the complainant, the same was forwarded to the Circle Police Inspector (CPI), Tumakuru Rural, for enquiry. The CPI, Tumakuru submitted his report dtd. 5/11/2021 stating that after enquiry and after recording the statements, the UDR case was closed on 12/7/2021. It is further stated that after securing the entire case file from the jurisdictional police and after going through the same, the Superintendent of Police issued a direction on 1/9/2022 to the jurisdictional police to register a case against the accused persons. Accordingly, FIR was registered against 7 persons in Crime No.136/2022 for the offences punishable under Ss. 302 and 149 of IPC.