JOHN JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.603/2023 of Munnar Police Station, Idukki, registered for offences under Ss. 447 of the Indian Penal Code and Ss. 7(a) and 7(d) of the Kerala Land Conservancy Act, 1957, the sole accused has filed this petition.

(2.) The prosecution allegation is that, on 13/3/2023, while the de facto complainant was working as the Village Officer, Pallivasal, the petitioner encroached about 5 cents of Government land in Sy-No.165/1-1 of Block No.15 of Pallivasal village and carried out construction works near Aranyaka resort situated at Pallivasal-Attukad road.

(3.) The learned counsel appearing for the petitioner and the learned Public Prosecutor, who opposed the application, were heard.