(1.) THIS petition has been filed under Section 482 Cr. P. C. praying to direct the respondents to give police protection to the petitioner.
(2.) TODAY, when the above Criminal Original Petition was taken up for consideration in the presence of the learned counsel for the petitioner and the learned Government Advocate on the Criminal Side for the respondents, it comes to be seen that one Chandrasekaran, who is the owner of Radha Cinema Theatre situated at GST Road, Melmaiyur Village, Chengalpattu Taluk approached the petitioner to sell the said property and after negotiation a sale agreement was executed on 18-1-2001 for a sum of Rs. 4 crores; that the said Chandrasekaran received Rs. 25 lakhs as advance and further Rs. 25 lakhs was paid on 25-1-2001 towards sale consideration; that the said Chandrasekaran received a sum of Rs. 21,97,259/- towards sale consideration by getting material for constructing the Government bridge and also a sum of Rs. 10 lakhs was paid to the creditors of the said Chandrasekaran and thus, totally a sum of Rs. 81,97,269/- was paid to the Chandrasekaran; that after execution of the sale agreement, he registered a power of attorney on 29-1-2001 in favour of the petitioner in respect of the said property; that the petitioner has taken possession and invested huge amount to develop the same; that the Chandrasekaran along with one Ganesan pledged title deeds of the said property as collaterial security on 21-8-2002 in favour of State Bank of Travencore for getting letter of credit; that the said Chandrasekaran sent a letter cancelling the power of attorney of the petitioner and lodged a false complaint against the petitioner and one G. Natarajan and a case came to be registered against them for the offence punishable under Sections 406 and 420 IPC before the Central Crime Branch, Egmore; that the said Chandrasekaran made an attempt to evict the petitioner from the said property by using third degree methods; that the petitioner filed a civil suit in O. S. No. 226 of 2004 and in the said suit interim injunction was granted in I. A. No. 464 of 2004; that the said Chandrasekaran attempts to evict the petitioner with the help of rowdy elements and therefore, the matter was reported to the respondents on 24-10-2004, but they have not registered any case and no steps have been taken and hence, the petitioner has come forward with the above Criminal Original Petition praying for the relief extracted supra.
(3.) IN consideration of the facts pleaded and having regard to the materials placed on record and upon hearing the learned counsel for the petitioner and the learned Government Advocate on the Criminal Side as well what comes to be known is that in toto the petitioner has parted with a lofty sum of Rs. 81,97,269/- and has taken possession of the theatre premises and the accused besides enjoying such a big money that is belonging to the petitioner is now causing all obstacles and hurdles and thus preventing the petitioner from making use of the property for the purpose for which such a big money was imparted by the petitioner.