HIGH COURT OF KARNATAKA Vs. FATIMABI S. KINNAL

JUDGEMENT

(1.) This contempt petition is filed against the respondent/accused, consequent to the order dtd. 28/8/2023 passed by this Court in Criminal Appeal No.100247/2014 connected with Criminal Appeal No.100040/2015, vide Annexure-A.

(2.) Vide said order, it is observed that the conduct and behaviour of the respondent inside the Court amounts to contempt of Court.

(3.) We have perused the entire material on record.