R SUBRAMANIAN Vs. TUSHAR BHACHANDRA PATEL

JUDGEMENT

(1.) THE petitioner prays this Court to take cognizance of the criminal contempt on its own motion on the basis of the information furnished in the present Petition.

(2.) EARLIER Division Bench (Coram A.M. Khanwilkar and A.P. Bhangale, JJ) by an order dated 8th December 2010 issued show cause notice against Respondent No.1 as to why Respondent No.1 should not be proceeded for having made incorrect and misleading statement before the trial court in the reply dated 15th October 2010 filed before the trial Court at page-114 of the paperbook.

(3.) THE Petitioner had filed a Petition before this Court in its writ jurisdiction under Article 226 of the Constitution of India under section 482 of the Criminal Procedure Code being Criminal Writ Petition No.523 of 2010 seeking inter-alia quashing of the order passed by the trial court on 20/7/2009 issuing process against the Petitioner and other accused for offences under section 138 r/w 141 of the Negotiable Instruments Act, 1881 and quashing of the criminal complaint and proceedings pending before the trial court.