K.DEVAMANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed to forbearing the 1st respondent police not to interfere with the Civil dispute between the parties and forcibly evict the petitioner from the possession of the property.

(2.) The learned counsel for the petitioner submitted that the petitioner has already filed a Civil Suit and the same is pending in O.S.No.185 of 2019, on the file of the Principal District Munsif Court, Karaikal. While so, the counter party with the help of police is attempting to forcibly evict the petitioner from the premises. The learned counsel further submitted that the counter party namely the 2nd respondent and her son and their henchmen attacked the petitioner and his son and they sustained grievious injuries and were taken to the Government Hospital for treatment. Based on the complaint given by the petitioner, an FIR came to be registered against the 2nd respondent in Crime No.118 of 2019. For the very same incident, based on the complaint given by the 2nd respondent, an FIR came to be registered in Crime No.117 of 2019 and both the FIRs are now pending investigation.

(3.) The learned counsel submitted that the respondent police must confine themselves with the investigation in the two FIRs and they should not interfere with the Civil dispute between the parties and the same can be agitated only in the Civil Suit pending before the Competent Civil Court.