M SELVARANI Vs. STATE

JUDGEMENT

(1.) Crl.OP.No.13516 of 2015 has been filed to direct the respondents to hand over the petitioner's house key and house hold articles recovered in Crime No.192 of 2015, pending investigation on the file of 3rd respondent and Crl.OP.No.14935 of 2015 has been filed to modify the condition no.[i] and [ii] imposed in CMP.No.2394 of 2015 dated 15.05.2015 on the file of the learned Judicial Magistrate, Dharapuram.

(2.) The facts of the case has cinematic twists and turns and makes interesting reading. For the sake of convenience, the parties will be referred to by their name.

(3.) It is the case of Murugesan that he paid Rs.3lakhs as consolidated rent to Rajendran and took his premises on rent. Murugesan was living in that premises with his aged mother Valliathal, his wife Selvarani and their two children. It is alleged by Murugesan that on 23.04.2015, Rajendran came to his house in the evening and asked him to immediately vacate the house and when Murugesan demanded the return of Rs.3lakhs, Rajendran repudiated it.