REGENT COMPUTRONICS PVT. LTD.

K K Ramesh Appellant

V/S

Thangavel, Inspector Of Police Respondents

Referred Judgements :-

ABHINANDAN JHA V. DINESH MISHRA [REFERRED]
H.S. BAINS,V. STATE (UNION TERRITORY OF CHANDIGARH) [REFERRED]
STATE OF M.P V. MISHRILAL [REFERRED]
NATHILAL AND ORS. V. STATE OF U.P. AND ANR. [REFERRED]
TULA RAM VS. KISHORE SINGH [REFERRED]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED]
SUDHIR VS. STATE OF MADHYA PRADESH [REFERRED]

JUDGEMENT

(1.) This Contempt Petition is focussed to punish the respondent herein for his wilful disobedience of the order passed by this Court in Crl.O.P. No. 5022 of 2009 dated 29.06.2010.

(2.) The petitioner/party-in-person is present and the learned Government Advocate (Criminal Side) is also present along with the respondent, namely Thangavel, Inspector of Police, C1, Thideer Nagar Police Station, Madurai.

(3.) The nut-shell facts would run thus:

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K K RAMESH Vs. THANGAVEL, INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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