M.V. MAHESH KUMAR Vs. T. SARAVANAN

JUDGEMENT

(1.) This petition has been filed by the petitioner under section 11 of the Contempt of Courts Act, as against the Inspector of Police, Anti-Land Grabbing Special Cell, Krishnagiri for disobeying this court's order, dated 7.10.2013.

(2.) Petitioner filed the petition in Crl.O.P.No.24604 of 2013 under section 482 Cr.P.C. seeking a direction to the respondent to register a case based on his complaint, dated 5.7.2013 and investigate.

(3.) On 7.10.2013 upon hearing both, this court passed the following order: