SYED ARSHED AHMED Vs. V.SRINIVASA RAO

JUDGEMENT

(1.) This Contempt Case has been filed by the petitioner to punish the respondent herein for willful disobedience of order, dtd. 23/1/2025 passed in I.A.No.2 of 2025 in Crl.P.No.247 of 2025 under Sec. 10 and 12 of Contempt of Courts Act, 1971 and pass such other order or orders as this Court deems fit and proper in the circumstances of the case, in the interest of justice.

(2.) Heard Sri N.Gopi Krishna, learned counsel representing Sri Y.Soma Srinath Reddy, learned counsel for the petitioner and Sri Md.Abdul Mateen Qureshi, learned counsel for the respondent. Perused the record.

(3.) This Court on 23/1/2025 granted stay order in I.A.No.2 of 2025 in Crl.P.No.247 of 2025, arising out of Crime No.398 of 2024 of Chandrayangutta Police Station, Hyderabad, pending disposal of the criminal petition. Notwithstanding the subsistence of the said stay, the respondent, without adverting to the same, proceeded to file the charge sheet, and the learned Magistrate has taken cognizance thereof.