LAWS(KAR)-1996-1-13

HIGH COURT OF KARNATAKA Vs. P N SHETTY

Decided On January 19, 1996
HIGH COURT OF KARNATAKA Appellant
V/S
P.N.SHETTY Respondents

JUDGEMENT

(1.) These contempt proceedings arise out of the suo motu action taken by this Court, initiating Criminal Contempt Proceedings against the accused, by the order dated 26-10-1994 in I.A. II in Writ Appeal No. 2928/1991. While directing the posting of I.A. II for orders after the disposal of the Contempt Proceedings, this Court directed initiation of Criminal Contempt Proceedings against the appellant. The Court was of the view that the statement of facts contained in paragraphs 3, 4 and 5 of the application in I.A. II prima facie amounts to Contempt of Court. The Government Advocate was directed to appear, assist and conduct the proceedings against the accused. The accused was directed to show cause as to why Criminal Contempt Proceedings should not be initiated. He was granted two weeks time for filing his reply.

(2.) The accused filed his reply and sought for adjourning the proceedings to some date in December, 1994. The proceedings were adjourned to 21-11-1994 by the order dated 7-11-1994. The proceedings were again adjourned to 19-12-1994 at the request of the accused by the order dated 23-11-1994. The accused made an application requesting for grant of time till 19-1-1995 for filing additional reply. Time was granted till 9-1-1995 on which date an additional reply was filed by the accused.

(3.) On 3-4-1995 after considering whether there is any prima facie case for framing charges against the accused, the learned Government Advocate and the accused were heard. It was found that prima facie case against the accused was made out and the proceedings were adjourned to 5-6-1995 for framing charges.