G. RIKHABCHAND Vs. KARUNAKARAN

JUDGEMENT

(1.) This petition is filed by the petitioner under Section 11 of the Contempt of Courts Act, 1971 to punish the contemnor/third respondent for his willful disobedience of the orders of this Court, dated 16.3.2012 and made in Crl. O.P. No. 2740 of 2012. It is revealed from the records that on 28.8.2009, the petitioner herein has lodged a complaint before the Commissioner of Police, wherein the petitioner has stated that under the guise of recovery of stolen jewellery one Mr. Sampath, who was working as Head Constable at E1, Mylapore Police Station, Chennai and presently working as SSI, had seized 203.730 grams of gold jewellery from the pawn shop of the petitioner.

(2.) He has also stated that the said jewellery were not either produced before the concerned court or kept under the custody of the police. But according to the petitioner, the whereabouts of the jewellery, which were recovered by the said Sampath (HC) were not known. Therefore, to initiate necessary action, the petitioner has lodged a complaint on 28.8.2009. Since there was no effective action on the part of the Commissioner of Police in registering the case, the petitioner was constrained to file a petition in Crl. O.P. No. 2740 of 2012 under Section 482 Cr.P.C. seeking a direction to the third respondent police to register the case based on his complaint, dated 28.8.2009.

(3.) After hearing both sides, this Court on 16.3.2012 has passed an order directing the third respondent, who is the contemnor herein to register the case based on the complaint, dated 28.8.2009 within two weeks from the date of receipt of a copy of the order, provided any cognizable offence is made out and take up the investigation and proceed further in accordance with law.