SAINATH Vs. R RAGHU

JUDGEMENT

(1.) Complainant has prayed this Court to take cognizance of the criminal contempt of XXX Additional City Civil Judge's Court, Bangalore City (CCH.No.31), before which O.S.No.593/2013 is pending and VI Additional CMM Court, Bangalore City, before which CC.No.12837/2013 is pending. According to the complainant, the accused has committed the contempt of the aforementioned Courts and therefore he prays for punishing the accused in accordance with law.

(2.) The records reveal that the complainant was the advocate appearing on behalf of the accused in various other litigations. According to him, the fees agreed by the accused is not paid to the complainant and therefore he has filed O.S.No.593/2013 against the accused and others for recovery of professional fees and the same is pending consideration before XXX Additional City Civil Court, Bangalore City (CCH.No.31). In the said suit, the complainant herein being the defendant has filed the written statement in the said suit.

(3.) Prior to approaching this Court by filing contempt petition, the complainant has obtained consent of the learned Advocate General. Statement of objections is filed by the accused denying all the contentions made in the contempt petition.