RAJ KUMAR N.V. Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This Bail Application filed under Sec. 438 of Criminal Procedure Code (Cr.P.C.)

(2.) Petitioner is the accused in Crime No. 663/2022 of Pantheerankavu Police Station. The above case is registered against the petitioner alleging offences punishable under Sec. 465, 468, 473, 353 and 471 IPC.

(3.) Prosecution case is that, on 14/12/2022 at about 11 AM accused in the above case approached the defacto complainant who is the Village Officer of Perumanna Grama Panchayat and submitted an application for a possession certificate accompanied by a certificate issued by the Perumanna Co-operative Agricultural Development Society. It is submitted that the Village Officer expressed some doubts about the genuineness of the said certificate and then the accused forcefully tried to get back the certificate and thereby obstructed the official duty of the Village Officer. Hence it is alleged that the accused committed the offences.