DOROTHY WILCOX Vs. MRS. LALITHA

JUDGEMENT

(1.) This contempt petition has been filed for wilfull disobedience of the order passed by this Court in Criminal O.P. No.9862 of 2014 dated 18.06.2014. The direction issued in the Criminal O.P. is as follows:

(2.) After the above order was passed, the petitioner filed a miscellaneous petition in M.P.No.1 of 2015 in Crl. O.P.No.9862 of 2014, and sought for a direction upon the respondents to complete scientific, technical and expert investigation of the contentions raised by her in the Criminal O.P. apart from other reliefs.

(3.) The Court, after taking note of the factual position and the conduct of the petitioner dismissed the petition by an order dated 22.04.2015. The operative portion of the order reads as follows: