LAKSHMI Vs. STATE OF TAMILNADU AND ORS.

JUDGEMENT

(1.) This Court after summoning and hearing the petitioner in person, after perusal of the records and after calling for responses from persons concerned and also after hearing the counsels appearing for the petitioner has decided to initiate criminal contempt against the two counsels who are :

(2.) The factual matrix leading to taking cognizance of the contempt committed by the two counsels are as follows:-

(3.) All the seven accused, including Lakshmi, in Cr.No.126 of 2014 filed an application in Crl.M.P.No. 5721 of 2014 for anticipatory bail before the learned Principal District and Sessions Judge, Villupuram (shown as 3rd respondent in this O.P). The 4th respondent herein was the counsel who had appeared in the bail application filed by the petitioner. After notice to the State, the learned Judge granted anticipatory bail to all the petitioners/accused in Cr.No. 126 of 2014 by order dated 05.08.2014 on condition that, they execute a bond for Rs.5,000/- each with two sureties and report before the respondent police daily at 10.00 a.m. and 5.00 p.m. until further orders. Challenging this order, Lakshmi is before this Court in this petition with the following prayer: