KIVA ESTATES PRIVATE LIMITED Vs. LAKSHMAIAH AND ORS.

JUDGEMENT

(1.) THE present criminal original petition has been filed to cancel the bail order passed on 27.9.2013 by the learned District and Sessions Judge, Krishnagiri in Crl.M.P. No. 1754 of 2013 in Crime No. 720 of 2013 on the file of the respondent police.

(2.) THE petitioner is the de facto complainant and the respondents 1 to 3 are A.1 to A.3 in Crime No. 720 of 2013 on the file of the fourth respondent police.

(3.) LEARNED counsel appearing for the petitioner submitted that after granting anticipatory bail, the respondents 1 to 3 are repeatedly interfering with the petitioner's peaceful possession and enjoyment of the said land. Further, he has submitted that the respondents 1 to 3 have also shifted the boundaries fixed by the revenue authorities in the petitioner's land. Thus, the respondents 1 to 3 are abusing the concession given to them. Hence, he sought to cancel the bail order passed on 27.9.2013 by the learned learned District and Sessions Judge, Krishnagiri in Crl.M.P. No. 1754 of 2013.