M. SELVAM Vs. JAYAPRAKASH

JUDGEMENT

(1.) The Inspector of Police, North Police Station, Tiruppur is suo motu impleaded as the second respondent in this contempt petition. Mr.V.J.Priyadarsana, learned Government Advocate (Crl.Side) takes notice on behalf of the impleaded second respondent.

(2.) When the matter was taken up for hearing today, the learned Special Government Pleader appearing on behalf of the first respondent produced the proceedings of the first respondent dtd. 17/11/2025. It is seen from the proceedings that the first respondent is awaiting for the report of the second respondent. In view of the same, the learned Government Advocate, who took notice on behalf of the second respondent, shall take instructions from the second respondent.

(3.) The learned counsel for petitioner is directed to serve papers on the learned Government Advocate appearing for the second respondent.