P. RAJASEKARAN Vs. N. MANIVANNA SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This contempt petition is filed to punish the respondents 1 to 3 herein for their wilful and wanton disobedience of the order passed by this Court dated 22.12.2017 made in Crl. O.P(MD)No. 7962 of 2017.

(2.) Earlier, a petition in Crl. O.P.(MD)No. 7962 of 2017 has been filed to set aside the order passed by the learned Judicial Magistrate, Melur in Crl. M.P.No. 5299 of 2016, dated 28.03.2017. By order dated 28.03.2017, the learned Judicial Magistrate, Melur dismissed the petition filed by the petitioner in Crl. M.P.No.5299 of 2016, seeking permission to the petitioner to go abroad for a period of two years. During the pendency of Crl. O.P.(MD)No. 7962 of 2017, this Court passed an order on 22.12.2017 and the same is extracted below for convenience :

(3.) From the nature of the order passed by this Court, it is to be noted that the order passed by this Court in Crl. O.P. (MD)No. 7962 of 2017 is a final order. The question of permitting the petitioner to go abroad is the subject matter of Crl. O.P.(MD)No. 7962 of 2017. Pending Crl. O.P.(MD)No. 7962 of 2017, this Court wanted to ensure whether the issuance of passport to the petitioner is withheld or retained only due to the pendency of criminal cases or for any other reasons, and this Court has given any permission to the petitioner to go abroad. Hence, this Court instead of directing the learned Judicial Magistrate, Melur, directed the fourth respondent to consider the petitioner's application for re-issuing the passport. Pursuant to the order of this Court, the fourth respondent has passed the following order on 09.01.2018.