M.A.KHALIQ VISAKHAPATNAM 2 Vs. BHASKAR BHUSHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Home for respondents.

(2.) This Contempt Case is filed alleging willful disobedience of the order dt.19-08-2016 in W.P.M.P.No.34412 of 2016 in W.P.No.27778 of 2016.

(3.) The 1st respondent in the Contempt case is the Superintendent of police, Eluru, West Godavari and the 2nd respondent is the Station House Officer, Akividu Police Station, West Godavari District. THE BACKGROUND FACTS