MAJ PANKAJ RAI Vs. RAMCHARAN THIAGARAJAN FACS

JUDGEMENT

(1.) THIS contempt petition filed under Section 15(1)(b) of the Contempt of Courts Act, 1971 has come up for preliminary hearing. The contempt petition was initiated after obtaining sanction from the Advocate General.

(2.) IT is the grievance of complainant that respondent (accused) had filed certain fabricated and forged documents as annexures in W.P. No. 11207/2013 and he had also made certain false averments in the writ petition. The respondent (accused) has abused the process of law and he had made misleading or wrong statement to obtain a favourable order and he had interfered with due course of judicial proceedings.

(3.) IT is the grievance of complainant that respondent (accused) had made false averments in W.P. No. 11207/2013 and he had annexed certain forged documents with a view to mislead the court to obtain a favourable order thereby, respondent (accused) had abused the process of law and interfered with due process of judicial proceedings.