DAYANAND R KALLE Vs. N R PURA TQ

JUDGEMENT

(1.) The actions of accused No. 1 in ordering Police protection and of accused No. 2 in providing one in pursuance of the direction of accused No. 1, are in clear disobedience of the judgment of this Court Dated 25/7/1975 in W.P. No, 3444 of 1975 (Kant) and thus amount to a clear contempt of this Court.

(2.) However, since accused No. 1 is in the evening of his career and accused No. 2 is almost at the beginning of his career, and as accused No. 1 stated that he passed the order under some misunderstandings of the aforesaid judgment of this Court and both of them have tendered unconditional apologies, we order that the proceedings be dropped.

(3.) But, since the uncalled for action of the accused has brought the complainant to this Court, we direct the accused to pay the costs which we fix at Rs. 100.00.