HIGH COURT OF KARNATAKA Vs. K. DHANANJAY

JUDGEMENT

(1.) A suo motu Criminal Contempt Case No. 8/2019 was initiated on the basis of the order of the Division Bench of this Court dtd. 21/3/2019 in W.P. No. 38412/2014, wherein the Court passed the following order:

(2.) Pursuant to the said order suo motu contempt petition was filed by the Registrar General, High Court of Karnataka, Bengaluru, against the accused herein under Sec. 15(1)(b) of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India. The accused filed objections on 5/6/2020. The matter was heard at length and by an Order dtd. 5/1/2023, the coordinate Bench of this Court considered the contentions advanced and decided that it is a fit case to frame charges. Thereafter, the matter was heard again on 12/1/2023 and 24/1/2023 and detailed orders have been minuted on those two days as well. Charges were framed and read over in Criminal Contempt of Court Case No.8/2019 against the accused on 24/1/2023 as under:-

(3.) The statement of objections filed in this case as under:-