VASANTHAN B. Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner is the accused in C.C.No.267/2020 on the file of the Chief Judicial Magistrate Court, Thodupuzha. The aforesaid case arises from Crime No.154/2019 of Cumbammettu Police Station which was registered for the offences punishable under Sec. 7(a) of the Kerala Land Conservancy Act, 1957 (hereinafter referred to as 'the Act').

(2.) The allegation against the petitioner is that, with the intention to make unlawful gains, he encroached upon Government poramboke land comprised in Survey No.67/1 (Re-Survey No.334/1, Block No.52) having an extent of 0.4720 hectares and constructed a compound wall, gate and a room for the watchman. The aforesaid crime was registered based on a complaint submitted by the Tahsildar(LR) Udumbanchola. Annexure-A1 is the F.I.R and after completing the investigation, the Police filed Annexure-A2 final report. This Crl.M.C. is filed for quashing all further proceedings pursuant to Annexure-A2 final report.

(3.) Heard Sri. N.K.Mohanlal, the learned counsel for the petitioner, Sri. Sudheer Gopalakrishnan, the learned Public Prosecutor for the respondents.