KAILASANATH.L Vs. DAKSHA S.RAO

JUDGEMENT

(1.) This Contempt Petition has been filed praying that this Court may be pleased to punish the respondent, for having committed contempt of the order passed by this Court, on 09.09.2014, in H.C.P.No.1542 of 2014.

(2.) The learned Senior Counsel appearing on behalf of the petitioner has submitted that this Court has passed an order, on 09.09.2014, in H.C.P.No.1542 of 2014 which reads as follows: - This Habeas Corpus Petition has been filed by the wife seeking production of her two minor children before this Court, who are in the custody of the second respondent/husband/father of the minor children.

(3.) According to the petitioner, a consent order has been passed, on 11.07.2014, pursuant to which, the custody of the minor children had been given to the mother. Thereafter, an order had been passed by this Court, on 09.09.2014, recording the fact that the respondent had agreed to withdraw the two criminal cases, filed by her, against the petitioner, in C.C.No.7523 of 2014 before the learned II Metropolitan Magistrate, Egmore, Chennai, and the case registered before the All Women Police Station, in Crime No.1/2014. It had also been recorded that the parties would also withdraw the case filed for divorce in a Court at Alleppy, in view of the Section 13B Petition filed before the Family Court, Chennai. Recording the same, this Court had closed the Habeas Corpus Petition.