M. SOMASUNDARAM Vs. PALANISAMY GOUNDER AND ORS.

JUDGEMENT

(1.) THE petitioner, who is the fifth counter petitioner in M.C. 1 of 1987 pending before the Executive First Class Magistrate and Revenue Divisional Officer, Dharapuram seeks quashing the order dated 6th April, 1987 passed by the above officer under S. 145(1), Crl.P.C.

(2.) THE proceedings under S. 145, Crl.P.C., were initiated before the Executive Magistrate, by the Inspector of Police, (Law & Order), Kan gay am the 5th respondent herein against respondents 1 to 4 and the petitioner. The proceedings relate to certain items of immovable property situated in Union Mambady village, Dharapuram taluk, Tiruppur Registration District.

(3.) THIRU V. K. Muthuswami, Learned Counsel for the petitioner, challenges the preliminary order passed under S. 145(1), Crl, P.C, on the following grounds: