KARUNANIDHI Vs. SATHYA

JUDGEMENT

(1.) This Criminal Original petition has been filed challenging the order passed by the Court below, whereby the Court below had directed the respondent police to seize the entire movable properties from the petitioner and hand it over to the 1st respondent.

(2.) The learned counsel for the petitioner submitted that the petitioner is running a hotel and the husband of the 1st respondent was working under the petitioner. There was some dispute between the 1st respondent and her husband.

(3.) All of a sudden, the 2nd respondent police came to the hotel of the petitioner and made a search and seized all the movables from the Hotel. The petitioner came to know that this was done pursuant to the order passed by the Court below under Section 94 of Cr.PC based on the petition filed by the 1st respondent. Challenging the said order and the consequent seizure of the movable properties belonging to the petitioner, the present petition has been filed before this Court.