ASHOK KUMAR JAIN Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The petitioner is conducting business in Cloth materials for the past nine months on the strength of an agreement of lease (Ext.P1). Petitioner's brother had some financial transactions with the respondents. Due to some set back in the business, petitioner's brother had defaulted payment to respondents 3 to 5. He sought time for settlement of accounts. The respondents are now pressuring the petitioner to pay off the liabilities of his brother. It is alleged that on 30/08/2010, respondents 3 to 5, along with their henchmen, trespassed into the shop room of the petitioner and threatened that he will be done away if the loan amount is not paid within 7 days. The intruders were shouting filthy language and abusing the petitioner. Respondents 3 to 5 forcefully locked the shop which stocks cloth materials worth Rs.15,00,000/-. The petitioner filed Ext.P2 complaint.