HIGHCOURT OF KARNATAKA Vs. RANGAPPA BHOVL

JUDGEMENT

(1.) THIS is a suo motu contempt initiated under Article 215 of the Constitution of India r/w Section 15 of the Contempt of Courts Act.

(2.) THE respondent/accused Rangappa bhovi has filed a police complaint against a sitting Hon'ble Judge of the High Court of kamataka on 13-2-2008 before the Deputy commissioner which has been forwarded to jurisdictional police at Vidhana Soudha police Station, Bangalore, alleging that in the writ Petition No. 18203/2006 filed by him and writ Petition No. 10825/2006 filed by the management, the learned single Judge in collusion with the Management, in order to cause injustice to a dalit like the petitioner (accused herein), by misusing his power and adopting corrupt method illegally, dismissed his writ petition thereby causing irreparable loss and injury to him. As the said criminal complaint was against a sitting Judge of the High Court in respect of offences alleged to have been committed, the police intimated the filing of this complaint to the Registry of the Court and on going through the complaint, as allegations were not only derogatory, but, scandalising the learned single Judge in his capacity as a sitting Judge of the High Court of Karnataka, which would lower or tend to lower the authority of Court, this suo motu contempt petition came to be registered.

(3.) AFTER issuance of notice, respondent/ accused appeared in person and filed his detailed objections. In the objections filed, he has reiterated his allegations and has further made allegations against the Labour Court and two other Hon'ble Judges of this Court who had considered his writ appeal arising from w. P. No. 18203/2006. In this regard, he has, in detail stated about the Doctrine propagated by Dr. Ambedkar and contend that, as injustice has been caused by the judges by rejecting his writ petition, that too, in collusion with the Management and to help them and by using corrupt method and he being a dalit and free citizen of this country entitled to file a criminal case.