PANDIAYARAJAN Vs. GOPALAKRISHNAN AND ORS

JUDGEMENT

(1.) This Contempt Petition has been filed to punish the respondent - Mr.Gopalakrishnan, Inspector of Police, Y.Othakadai Police Station, for his deliberate and willful disobedience of the order of this Court made in Crl.O.P.(MD)No.12735 of 2010 dated 10.11.2010.

(2.) A recounting and re'sume' of facts absolutely necessary for the disposal of this Contempt Petition, would run thus:

(3.) Whereas the counter affidavit of Thiru.Gopalakrishnan, the Inspector of Police, and a status report have been filed to the effect that still investigation is pending and in the meanwhile, two Investigating Officers concerning this case were transferred.