REKHA BHAVANI @ FATHIMA RAGILA Vs. SAKTHIVEL, THE SUPERINTENDENT OF POLICE, KODAIKANAL TALUK, DINDIGUL DISTRICT AND ANR.

JUDGEMENT

(1.) This Petition has been filed to punish the respondents for their willful disobedience of the order passed by this Court in Crl.O.P. (MD)No.16764 of 2016 dated 23.03.2017.

(2.) Heard Mr.Ajmal Khan, learned Senior Counsel appearing as amicus curiae representing the petitioner at the request of this Court and Mr.C.Ramesh, learned Additional Public Prosecutor appearing for the respondents.

(3.) Originally, the petitioner has filed this petition as a party in person. This Court finding that the petitioner has no legal knowledge and she is incapable of understanding various provisions of statutes as well as procedural aspects, this Court, appointed Mr.Ajmal Khan, learned Senior Counsel as amicus curiae to render assistance to this Court to represent the petitioner. Learned Senior Counsel for the petitioner submitted that the respondents are liable to be punished for their willful disobedience of the order passed by this Court in Crl.O.P. (MD)No.16764 of 2016 dated 23.03.2017.