ADVOCATE GENERAL ANDHRA PRADESH HYDERABAD Vs. ABBARAJU RAMARAO

JUDGEMENT

(1.) IN each of the three cases, the learned Advocate-General is the petitioner and Abba Raju Rama Rao is the sole respondent.

(2.) The prayer in CC. No. 32 of 1965 is to commit the respondent for Contempt of Court under Sections 3, 4 and 5 of the Contempt of Courts Act, 1952 for having made certain allegations, amounting to Contempt of Court in Crl. M. P. No. 431 of 1965 in Criminal Appeal No. 216 of 1963 on the file of the Additional Sessions Judge, East Godavari at Rajahmundry.

(3.) The prayer in C. C. No. 25 of 1966 is to commit the respondent for Contempt of Court under Sections 3 and 4 of the Contempt of Courts Act 1952 by scandalising the Court by making unwarranted allegations in the affidavit in Crl. M. P. No. 1177 of 1966 in Crl. R. C. No. 393 of 1964 on the file of the High Court.