SHIVALEELA Vs. GANGUBAI BIRADAR

JUDGEMENT

(1.) This contempt petition is filed under Ss. 11 and 12 of the Contempt of Courts Act, 1971 complaining disobedience of order dtd. 9/2/2023 passed in WP No.100612/2023, wherein this Court at paragraph-5 passed the following:

(2.) Affidavit of Police Sub-Inspector, Kalakeri, Vijayapura District, dtd. 14/7/2023 is filed enclosing 14 documents. Affidavit would disclose that in pursuance of the direction of this Court in the aforesaid writ petition, FIR came to be registered on 28/2/2023 in Crime No.38/2023 of Jamakhandi Rural Police Station for the offences punishable under Ss. 143, 147, 148, 448, 380, 354(B), 504 , 506(2) read with Sec. 149 of IPC. Further documents enclosed to the affidavit would reveal that notices were also issued to the complainant to appear in-person.

(3.) In pursuance of order of this Court, FIR is registered and as there is substantial progress in the investigation, we are of the view that there is substantial compliance of order passed by this Court. Accordingly, further proceedings are dropped.