S DHARMALINGAM Vs. STATE

JUDGEMENT

(1.) DHARMALINGAM, his wife Vimala Dharmalingam and their daughter Indu Dharmalingam are the petitioners in Crl. O. P. No. 8082 of 2009. They have filed the said petition under Section 482 Cr. P. C initially against the Inspector of Police, j. 5, Sasthri Nagar Police Station, Chennai-90 contending that Indu Dharmalingam is in possession of Flat No. A-20, Yamuna Homes, Parameswari Nagar 4th Street, adyar, Chennai-20 and she is in possession of the said flat and praying for a direction to the Inspector of Police not to harass the petitioners therein and not to compel Indu Dharmalingam to hand over possession of the said flat in connection with the criminal case registered on the file of Sastri Nagar Police station as Cr. No. 165/2009. The said petition was initially filed against the first respondent, namely the Inspector of Police, J. 5 Sasthri Nagar Police station alone. Subsequently, as per order dated 26. 06. 2009 made in M. P. No. 1/2009 in Crl. O. P. No. 8082/2009, Duraibabu, the petitioner in Crl. O. P. No. 9439/2009 was impleaded as the second respondent.

(2.) CRL. O. P. NO. 9438 of 2009 is the one filed under Section 482 Cr. P. C by Pritam kumar, Wasi Ahmed and Raj Kamal, the petitioners therein, praying for a direction to the Commissioner of Police, Chennai and Inspector of Police, J. 5, sasthri Nagar Police Station, Chennai to render necessary police protection to them to live peacefully without any fear at the hands of rowdy elements in Flat no. A. 20, Yamuna Homes, Parameswari Nagar 4th Street, Adyar, Chennai-600 020. Initially the petition was filed against the Commissioner of Police and inspector of Police arrayed as respondents 1 and 2 alone. Subsequently, as per order dated 26. 06. 2009 made in M. P. No. 1 of 2009, Dharmalingam, Vimala dharmalingam and Indu Dharmalingam were impleaded as respondents 3 to 5.

(3.) CRL. O. P. NO. 9439 of 2009 is the one filed under Section 482 Cr. P. C by s. Duraibabu, the petitioenr therein, against the very same set of respondents arraying them as 1 to 5 praying for the transfer of investigation of the case registered as Cr. No. 165/2009 on the file of J. 5, Sasthri Nagar Police Station on 04. 04. 2009 to the file of CBCID, Chennai for expeditious investigation and for a direction to give necessary police protection to the petitioner therein and his wife to visit, inspect and stay in Flat No. A-20, Yamuna Homes, Parameswari Nagar 4th Street, Adyar, Chennai-600 020.