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EEGA SOUMYA v. M. MAHENDER REDDY,
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ITEM NO.45 COURT NO.1 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 555/2022 in SLP(Crl) No. 5073/2011 EEGA SOUMYA Petitioner(s)
VERSUS
M. MAHENDER REDDY & ORS. Respondent(s) (IA No. 9478/2022 - EXEMPTION FROM FILING AFFIDAVIT IA No. 94210/2022 - EXEMPTION FROM FILING PAPER BOOKS) Date : 26-09-2022 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Ms. Tanya Agarwal, Adv. Mr. Shashank Singh, Adv.
Mr. Anil Kumar, AOR
For Respondent(s) Mr. R. Basant, Sr. Adv. Mr. S. Udaya Kumar Sagar, AOR Ms. Sweena Nair, Adv.
Mr. P. Mohith Rao, Adv.
Mr. Siddhartha Dave, Sr. Adv. Ms. Devina Sehgal, AOR
Mr. Kumar Vaibhav, Adv.
Mr S. Uday Bhanu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to the directions issued on the last occasion, the concerned Police officials are present in Court. Mr. R. Basant, learned Senior Advocate appearing on behalf of alleged Contemnor Nos.1 to 3 submits that a copy of the statement under Section 164 of the Code of Criminal Procedure was given to the concerned person upon an application made to the Court and under the orders passed by the concerned Court and that the copy was not handed over by the
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alleged contemnor Nos. 1 to 3. Mr. Basant further submits that copy of said statement was also given to the petitioner, under the application moved on behalf of her by the concerned court.
Before we take any decision in the matter, we would like to know the state of affairs and as such we direct the concerned Court to respond to following:
(a) Whether any applications were preferred on behalf of the petitioner and/or respondent Nos. 4&5. If yes, copies of the applications shall be furnished alongwith response.
(b) Whether copies of 164 statements were furnished in terms of such application(s) by the Court.
(c) Whether such action on part of the Court is consistent with the principles and directions laid down by this court. Let the response be filed by the concerned Presiding Officer of the Court within two weeks.
List on 01.11.2022.
The personal presence of the officers is dispensed with till further orders.
(INDU MARWAH) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
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