P. SRINIVASA REDDY Vs. STATE REP BY

JUDGEMENT

(1.) This petition has been filed seeking for police protection for the purpose of fencing the property of the petitioner based on the FIR registered by the respondent police in Crime No.622 of 2020.

(2.) The case of the petitioner is that the 4 th respondent was claiming right over the subject property and had also filed in suit in O.S.No.483 of 1986 before the District Munsif Court, Hosur against the vendor of the petitioner and the said suit came to be dismissed by judgment and decree dated 31.12.2001. An appeal came to be filed against the said decree in A.S.No.15 of 2012 before the Sub Court, Krishnagiri and the same was also dismissed by judgment and decree dated 06.08.2002. Thereafter, the subject property was sold in favour of the petitioner by registered sale deed dated 28.05.2008. The patta also was transferred to the name of the petitioner.

(3.) The petitioner wanted to secure his property by fencing the same. However, the 4 th respondent along with some other third parties prevented the same and had caused threat to the petitioner and his family members. They also went to the extent of dis-lodging the fencing that was put up. This resulted in a complaint given by the petitioner to the respondent police and the 3 rd respondent also registered an FIR in Crime No.622 of 2020 for the offences under Sections 447, 427 and 506(i) of IPC. According to the petitioner, the threat perception continues and the petitioner did not get any protection from the police. Hence, the present petition has been filed before this Court seeking for appropriate directions.