R JAIKRISHNAN Vs. PRAVEEN KUMAR G

JUDGEMENT

(1.) This is a case in which contempt of court proceedings are sought to be initiated against the respondent, who is a Judicial Officer, on the ground that he has wilfully disobeyed the order passed by this Court to dispose of a case within a specified time.

(2.) The petitioner is the accused in the case C.C.No.50/2015 pending on the file of the Court of the Judicial First Class Magistrate-I, Haripad. The allegation against him is that he has committed the offences punishable under Sections 468, 471, 409 and 420 I.P.C.

(3.) The petitioner had filed Crl.M.C.No.265/2018 before this Court for quashing the proceedings against him in the aforesaid case. As per the order dated 15.10.2018, this Court disposed of the aforesaid petition, by issuing a direction to the Judicial First Class Magistrate-I, Haripad to dispose of the case C.C.No.50/2015 within a period of eight months from the date of receipt or production of a copy of that order.