SHARANYA Vs. JAYAPRAKASH RAO B.

JUDGEMENT

(1.) Accused, Sri Rajashekar, learned counsel for the complainant, Sri P.P.Hegde, learned senior counsel for the advocate on record for the accused are present. Accused is duly identified by his Counsel - Sri Venkatesh Somareddi.

(2.) Charge under Sec. 12(1) of the Contempt of Courts Act, 1971 is framed and read over to the accused. He admits non-compliance of the order and seeks to plead guilty. Despite explaining him about the consequences of pleading guilty, he submits that he is pleading guilty voluntarily. Sri P.P.Hegde, learned senior counsel submits that the accused is voluntarily pleading guilty.

(3.) The accused is science graduate, aged 52 years and he is advised by a senior counsel. Satisfied that the accused has understood consequences of pleading guilty and the same is voluntary. Hence, recording his plea, we proceed to pass the following: