S. SELVAKUMAR Vs. VIJAYASANTHI AND OTHERS

JUDGEMENT

(1.) This Contempt Petition is filed for the wilful disobedience of the order dated 06.10.2015 passed by this Court in Crl.O.P.No.23336 of 2015.

(2.) According to the Contempt Petitioner/Selvakumar, his marriage with the 1st Respondent/Contemnor viz. Vijayasanthi was solemnized on 30.01.2012 at Vedaranyam, Nagapattinam District and through the wedlock, the 1st Respondent/Contemnor gave birth to a male child viz. S.Ravivarman, on 09.12.2012. Thereafter, due to some misunderstandings with the Contempt Petitioner, the 1st Respondent/Contemnor left her marital home on 28.03.2015, leaving her child there. However, she lodged a complaint before the 2nd Respondent/Police that the Contempt Petitioner took away her child aged 2 1/2 years without her consent and had also hurt her.

(3.) Later, the 2nd Respondent/Police registered a complaint in Crime No.99/2015 on 02.09.2015. Thereafter, the Contempt Petitioner filed Crl.O.P.No.23336 of 2015 seeking Anticipatory Bail and this Court, by an order dated 06.10.2015 granted Anticipatory Bail to the Contempt Petitioner subject to the condition that he shall hand over the child to the 1st Respondent/Contemnor within 48 hours, before the Investigation Officer from the date of receipt of a copy of the order. It was further observed in the said order that the Contempt Petitioner is entitled to have the child for two days during the weekends with the right of visitation of the child, which cannot be prevented by the 1st Respondent/Contemnor, who is the mother of the child.