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[Cites 2, Cited by 1]

Madras High Court

P. Nalini vs The State Of Tamil Nadu on 25 June, 2018

Author: P.N. Prakash

Bench: P.N.Prakash

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.06.2018
CORAM:
THE HON'BLE MR.JUSTICE  P.N.PRAKASH
Crl.O.P. No.12139 of 2018

1	P. Nalini
	Proprietrix
	M/s. Prem Stores
	No.53, Tana Street
	Purasaiwakkam
	Chennai 600 007

2	P. Manjunath					Petitioners
vs.
1	The State of Tamil Nadu
	represented by the Commissioner of Police / 
		Executive Magistrate
	Greater Chennai City
	Vepery
	Chennai 600 007

2	The Inspector of Police
	Vepery Police Station
	Vepery
	Chennai 600 007	

3	V. Shanmugam				Respondents



	Criminal Original Petition filed under Section 482 Cr.P.C. seeking a direction to the first respondent to unlock the ground floor portion of the shop bearing no.53, Tana Street, Purasaiwakkam, which was unauthorisedly locked and sealed by the third respondent on 20.03.2018 and restore the possession to the petitioners.

		For petitioners	Mr. C.K.M. Appaji
		For RR 1 & 2	Mrs. Kritika Kamal P.
				Govt. Adv. (Crl. Side)
		For R3		Mr. K.N. Nataraajan

ORDER

This Criminal Original Petition has been preferred seeking a direction to the first respondent to unlock the ground floor portion of the shop bearing no.53, Tana Street, Purasaiwakkam, which was unauthorisedly locked and sealed by the third respondent on 20.03.2018 and restore the possession to the petitioners.

2 It is the case of the petitioners that they were tenants in Door No.53, Tana Street, Purasaiwakkam, Chennai under the third respondent and the third respondent had illegally dispossessed them and hence, the present Criminal Original Petition seeking the aforesaid relief.

3 Heard Mr. C.K.M. Appaji, learned counsel for the petitioners, Mrs.Kritika Kamal, P., learned Government Advocate (Crl. Side) appearing for the respondents 1 and 2 and Mr. K.N. Nataraajan, learned counsel for the third respondent.

4 Today, Ms. K. Selvi, Sub Inspector of Police, G-1, Vepery Police Station is present.

5 On instructions, the learned Government Advocate (Crl. Side) submitted that the police have not locked the said shop premises as the dispute is essentially a civil one between the petitioners and the third respondent and that apart, there are two suits pending in O.S. Nos.311 of 2018 and 464 of 2018 before the XVI Assistant Judge, City Civil Court and II Assistant Judge, City Civil Court respectively.

6 The learned counsel for the third respondent submitted that the petitioners had vacated the premises, but, had tried to hand over the premises to a third party by sub letting it and at that time, the landlord got alerted and intervened.

7 In the opinion of this Court, no finding can be given with regard to the title, ownership or possession of the property in question. A proceedings under Section 145 Cr.P.C. can be initiated only when there is any likelihood of breach of peace. In private disputes, provisions of Section 145, ibid, cannot be invoked.

Hence, this Criminal Original Petition is closed with liberty to the petitioners to work out their remedy before the appropriate forum.

25.06.2018 cad To 1 The Commissioner of Police/ Executive Magistrate Greater Chennai City Vepery, Chennai 600 007 2 The Inspector of Police Vepery Police Station Vepery, Chennai 600 007 3 The Public Prosecutor High Court of Madras, Chennai 600 104 P.N. PRAKASH, J.

cad Crl.O.P. No.12139 of 2018 25.06.2018