P.KRISHNAM RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner aggrieved by the orders in proceedings No.A3/5114/2016, dtd. 17/5/2016 of the 2nd respondent under Sec. 145 Cr.P.C.

(2.) The case of the petitioner in brief was that the 2nd respondent issued order under Sec. 145 Cr.P.C. basing on the report given by the Sub-Inspector of Police, Kohir on 15/5/2016 that there was dispute in respect of the land in Sy.No.104, 105 and 106 situated at Nagireddypally village of Kohir Mandal in between V. Ramachandra Rao and others and P. Krishnam Raju regarding boundaries of the land. Earlier also a quarrel took place between both the groups regarding the Mango garden vide Crime No.31/2015 and 32/2015 under Ss. 447, 427, 323 and 506 IPC. As there was a chance of law and order problem, the Sub Inspector of Police requested the 2nd respondent to promulgate orders under Sec. 145 Cr.P.C. to prevent law and order situation. Basing on the said report given by the SI of police, the 2nd respondent issued orders under Sec. 145 Cr.P.C. directing the Tahsildar, Kohir to take possession of the disputed land into Government custody under panchanama until further orders and to keep a watch on the standing mango crop and not to allow anybody to harvest the existing mango crop.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.