A. SREEKUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in the case registered as Crime No.790/2019 of the Kalamassery Police Station under Section 7(c) of the Kerala Land Conservancy Act, 1957 (hereinafter referred to as 'the Act').

(2.) The prosecution case against the petitioner is as follows:

(3.) This petition is filed under Section 482 Cr.P.C to quash the proceedings against the petitioner, which are based on Annexure-V first information report in Crime No. 790/2019 of Kalamassery police station.