DWARAKA SKYLINE LLP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Revision Case is filed under Section 397 of the Code of Criminal Procedure, 1973, seeking modification of the order, dated 06.11.2020, passed in Crl.M.P.No.3252 of 2020 in Crime No.622 of 2020 on the file of the Metropolitan Sessions Judge, Cyberabad, Ranga Reddy District at L.B.Nagar.

(2.) The case of the revision petitioner is that he is the owner of the premises known as Dwaraka Signature situated at Plot No.14/D/1, Sy.Nos.74 and 75, Jaihind Enclave, Madhapur, Hyderabad, and he leased out the said premises to the accused company and that the said accused company defaulted in payment of rent to the petitioner to the tune of Rs.17,46,400/-. It is further stated that a case in Crime No.622 of 202 of Madhapur Police Station, has been registered against the 2nd respondent herein, who is the accused in the above crime, for the offences punishable under Sections 406, 420 and 506 of I.P.C. and Section 5 of the Telangana Protection of Depositors of Financial Establishment Act and that during the course of investigation, they have seized all the computers and other material from the premises of the petitioner and there is no other material in the premises and that the police also locked the said premises.

(3.) The revision petitioner filed Crl.M.P.No.3252 of 2020 before the Metropolitan Sessions Judge, Cyberabad, Ranga Reddy District at L.B.Nagar, for removal of lock of the premises and handover the same to the petitioner. The learned Metropolitan Sessions Judge, allowed the said petition by imposing certain conditions. The operative portion of the order is as under: