MATHEW V.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.511 of 2021 of the Pala Police Station. The offence alleged against the petitioner is punishable under Section 353 of the Indian Penal Code.

(3.) The case of the prosecution is that the petitioner obstructed the de facto complainant who is the Assistant Executive Engineer of KSEB while drawing electric line over the property of one Tom Prakash Puthanpurakal Vadakken as per the directions of the Additional District Magistrate, Kottayam. It is alleged that the petitioner prevented the de facto complainant from discharging his official duty.