M VETRIVEL Vs. A L ALAVANDAR

JUDGEMENT

(1.) This contempt application has been filed under Section 12 of the Contempt of Courts Act to punish the respondents for violating the orders passed by this Court in Crl. M. P. No. 130 of 2001 in Crl. R. C. No. 21 of 2001 dated 5-1-2001.

(2.) The case in brief is as follows :

(3.) The aggrieved parties challenged the order dated 27-12-2000 before this Court in Cri. R. C. No. 21 of 2001 and in the Revision case, respondents 1 to 6 were parties. They also filed Crl. M. P. No. 130 of 2001 to stay the operation of the order of the Executive Magistrate and this Court passed an order dated 5-1-2001 directing both the parties to maintain status quo which prevailed prior to the institution of proceedings under S. 145, Cr. P. C. The respondents are well aware that the petitioner is in possession of the office of the Association and taking care of the day-to-day affairs of the Association. Having got knowledge about this possession, the respondents attempted to interfere with the peaceful administration of the Association which has resulted in a complaint before the Fort Police Station on 12-2-2001 and 9-3-2001. The respondents never obeyed the orders of this Court. On 23-4-2001, the driver of the third respondent came to the office of the Association with deadly weapons and damaged the properties of the Association and one of the staff was injured in the attack. A criminal case was also registered and charge sheet was filed in C. C. No. 301 of 2001 against the driver of the third respondent. Respondents 2 to 5 are having knowledge about the criminal case and respondents 1 and 6 are parties to the case and all of them violated the orders passed by this court intentionally and wilfully and as such, they should be punished.