PALANIVEL Vs. KEERTHI

JUDGEMENT

(1.) This Contempt Petition has been filed by the petitioner for alleged violation of the Order of the Court in Crl.O.P.No. 23623 of 2019 dated 18.09.2019.

(2.) Crl.O.P.No. 23623 of 2019 had been filed by Mrs.Shanthi Meena, the first accused, in Cr.No. 65 of 2019 on the file of the Sub Inspector of Police, Lawspet Police Station, Pondicherry - 605 008, seeking anticipatory bail under Section 438 Cr.P.C. While examining this Contempt Petition, it may not be appropriate to traverse into the necessity for the filing of Cr.No. 65 of 2019 or the reasons advanced seeking anticipatory bail.

(3.) When that petition came up for consideration, this Court had passed an order on 18.08.2019 on hearing the learned counsel for the petitioner and the learned Government Advocate, Pondicherry, and also the learned counsel for the intervenor/counsel for the contempt petitioner herein directing the respondent police to issue notice under Section 41A of the Criminal Procedure Code following the procedures therein. The first accused was directed to appear before the respondent police. It was also stated that the respondent police may decide the issue and if it is required, arrest the petitioner in accordance with the guidelines given in said provision, but they should record the reasons in writing.