P. NANGAMUTHURAJ, PRESIDENT Vs. N. GOPAL

JUDGEMENT

(1.) This Contempt Petition has been filed praying to punish the respondent for willfully disobeying the order passed in Crl.O.P.No.21365 of 2015 dated 28.10.2015 as modified in Crl.M.P.No.1386 of 2016 in Crl.O.P.No.21365 of 2015 dated 02.06.2016.

(2.) The case of the petitioner is that :-

(3.) The learned senior counsel appearing for the petitioner would submit that even after giving several opportunities, by way of filing Anticipatory bail petitions before this Court, the respondent did not implement the orders passed by this Court, directing him to pay the interest @ 8% accrued thereon for an amount of Rs.7.2 Crores. The learned counsel reiterated the above facts by stating that the respondent cheated the petitioner by selling lands which were not registered in his name, for which the petitioner has paid a sum of Rs.7.2 Crores as advance. The petitioner, as the President of the society, in his personal capacity, has filed several complaints and the last one was on 19.07.2014 before the Inspector of Police, Anti-Land Grabbing Cell, Kanchipuram, against which the respondent approached this Court by filing Anticipatory Bail petitions and the same were dismissed. The respondent also approached the Hon'ble Supreme Court by way of filing Special Leave Petitions and the same were also dismissed. He further filed Anticipatory Bail petitions before this Court in Crl.O.P.Nos.21365 & 21413 of 2015 and the same were granted vide order dated 28.10.2015, with a condition to pay the entire amount and this Court had also appointed a retired Judge as One-Man Commission to monitor and distribute the said amount. Accordingly, the respondent deposited the amount before the One-Man Commission and the amount was distributed to the distributors of the society. Further, this Court passed a final order dated 28.10.2015, directing the respondent to pay the interest for the said amount and further, the rate of interest was modified @ 8% in Crl.M.P.Nos.1386 & 1387 of 2016 dated 02.06.2016. The respondent did not comply with the same and the petitioner has also issued a legal notice, for which, there is no response.