GOLASU NARSAIAH GOLUSU NARSAIAH Vs. M. SAIRAMANA

JUDGEMENT

(1.) This Contempt petition is filed under Ss. 10 and 12 of the Contempt of Courts Act to punish the respondent Police officer for deliberate and willful violation of this Court's order dtd. 11/12/2023 passed in Crl.P.No.12012 of 2023.

(2.) Petitioner herein was arrayed as Accused No.2 in Crime No.137 of 2023 registered for the offences under Sec. 409 and 420 of the Indian Penal Code. Petitioner moved this Court and filed Criminal Petition 12012 of 2023. This Court by order dtd. 11/12/2023 passed the following order;

(3.) The petitioner was arrested on 15/12/2023 early in the morning at 7:00 a.m. at Hyderabad and was taken to Tharigoppula Police Station, Jangaon District and produced before the Judicial First Class Magistrate at Jangaon who remanded him to 14 days judicial custody. According to the petitioner, he informed the respondent No.2 Naresh Yadav, Sub-Inspector of Police at the time of arrest that he obtained orders from the High Court to follow 41-A Cr.P.C. procedure and also informed to the Magistrate regarding the orders of this Court when he was produced before the Magistrate.