G SRINIVASA BABU Vs. GOPINATH; MOHANRAJ; NAJMUL HODA

JUDGEMENT

(1.) This contempt petition has been taken out by G.Srinivasa Babu on behalf of his wife Thilagam, to punish certain Police Officers/respondents since they have not obeyed the orders of this Court passed in Crl.O.P.No.25659 of 2013 on 8.10.2013.

(2.) Based on the direction of this Court passed in Crl.O.P. No.13792 of 2009, the Inspector of Police, H-8 Tiruvottiyur Police Station registered a case in Crime No.881 of 2009 under Sections 420, 419, 468, 471 IPC. He took up his investigation. Ultimately, he referred the case as Mistake of Fact (M.F.) and accordingly submitted his Negative Final Report to the learned Judicial Magistrate, Thiruvottiyur.

(3.) The learned Magistrate gave opportunity to the complainant. She filed her protest petition in Crl.M.P.No.3505 of 2011. The learned Magistrate perusing the said Report, protest petition and the materials on record, directed further investigation under Section 173(8) of Cr.P.C. by the Assistant Commissioner of Police, Washermenpet Range prescribing a date.