BIJU KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.1452 of 2019 of the Ezhukone Police Station registered under Section 3(2)(a) of The Prevention of Damages to Public Property Act, 1984.

(3.) It appears that on 02.09.2019 a complaint was lodged before the Station House Officer, Ezhukone Police Station by the Secretary of the Pavithreswaram Grama Panchayat that a public well included in the asset register of the Panchayat was levelled by the applicant using an earth mover and appropriate action was requested to be initiated. Based on the above complaint, a crime was registered as aforesaid.