EEGA SOUMYA Vs. M. MAHENDER REDDY

JUDGEMENT

(1.) The present contempt petition seeks to highlight the conduct on part of the alleged contemnors in willfully violating the mandatory directions issued by this Court. The directions which are put in focus are those which were issued in the decision delivered in State of Karnataka by Nonavinakere Police vs. Shivanna alias Tarkari Shivanna - (2014) 8 SCC 913. Para 10 of said decision reads as under :

(2.) On a similar issue the matter was again dealt with by this Court in A vs. State of Uttar Pradesh and Another - (2020) 10 SCC 505, in which after referring to the decision of this Court in Shivanna alias Tarkari Shivanna (supra), it was observed thus :

(3.) It is alleged by the contempt petitioner that in violation of directions issued by this Court in the aforestated decisions, a copy of statement of the daughter of the petitioner recorded under Sec. 164 of the Code of Criminal Procedure, was applied for and furnished to the accused in the matter.