P VIJAY Vs. DEEPA

JUDGEMENT

(1.) THIS contempt petition has been filed praying that this Court may be pleased to punish the third and the fourth respondents for their wilfull disobedience of the order, dated 19.10.2006, made in Criminal M.P.No.1 of 2006, in Crl.O.P.No,27047 of 2006.

(2.) THE petitioner had stated that he had been charged for an alleged offence, under Sections 498-A and 506 (II) of the Indian Penal Code, read with Section 4 of the Dowry Prohibition Act. Since the petitioner was apprehending arrest by the respondent Police, he had moved the Principal Sessions Court for obtaining an anticipatory bail, in Criminal M.P.No.1939 of 2006.

(3.) THUS, the third and the fourth respondents in the present contempt petition had committed contempt of court by wilfully disobeying the order, dated 19.10.2006, made in Crl.M.P.No.1 of 2006, in Crl.O.P.No,27047 of 2006.