ANUSURI UMAPATHI Vs. VISHAL GUNNI

JUDGEMENT

(1.) This Contempt Case has been filed complaining that the order, dated 14.11.2017 in W.P.No.37814 of 2017 is not complied with by the respondents and sought to punish them under the provisions of Contempt of Courts Act.

(2.) A counter-affidavit has been filed by the respondents. It is averred at para No.4 of the affidavit that the respondents have completed the investigation in Cr.No.197/17, dated 10.11.2017 u/s. 448, 427, 506, 509 R/w 34 IPC, registered basing on the complaint of the petitioner, dated 10.11.2017, by examining (8) witnesses. After completion of investigation, submitted the report to the Sub-Divisional Police Officer, Kakinada, for referring the case as "False". The respondents also served the complaint notice to the petitioner on 17.04.2018 and the final report is filed before the III Additional Judicial First Class Magistrate Court, Kakinada, dated 23.04.2018 vide S/R No.3044/2018.

(3.) This Court directed the learned counsel appearing for the respondents to produce the record in F.I.R.No.197/2017.