(1.) Heard Mr. Lalsawirema, learned counsel appearing for the petitioners. Also heard Mr. F. Lalengliana, learned counsel for the respondents.
(2.) This criminal petition has been filed under Sec. 482 Crimial P.C. challenging the legality of the order dated 18.11.2014 passed by the District and Sessions Judge, Aizawl in Criminal Revision No. 68 of 2014.
(3.) The case of the petitioners is that there was a clash among members and officers of the Dinthar Corps, Salvation Army, Aizawl on 4.10.2014. Pursuant to the said clash, there were complaints made by both sections of Dinthar Corps Salvation Army to the District Magistrate. In pursuant to the said complaint, the District Magistrate had put the Church building under lock and key. Besides putting the Church building under lock and key, the District Magistrate had vide order dated 9.10.2014 under Sections 144/146(2)(1) Crimial P.C. ordered the respondents to vacate their quarters before 18.10.2014. Subsequently, the District Magistrate issued another order dated 17.10.2014 under Sections 144/146 (2)(1) Crimial P.C. directing the O/C Vaikakawn PS to lock the residential quarter of the respondents and to be the custodian of the property.