RAZORPAY SOFTWARE PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The cognizance taken of the offences punishable under Ss. 3, 70 and 4 of Prevention of Money Laundering Act, 2002, and the issuance of summons is impugned in this petition by the petitioner - accused No.7.

(2.) The summary of the complaint filed by the respondent before the learned Sessions Judge is as follows:

(3.) The FIRs were registered by the jurisdictional police for the offences punishable under Ss. 419, 385, 384, 509, 420 of IPC and Ss. 66, 66(c), 66(d) and 67 of the Information Technology Act, stating that, the accused therein were involved in money lending through mobile phone applications on exorbitant rate of interest, and when the borrowers failed to the repay the loan amount in time, and in some cases, even after the repayment of the loan, the accused therein have been harassing the borrowers to extort money from them, and had also stolen the data from the mobile phones of the victims, and misused the same. The accused therein had also created Whatsapp groups to harass the victims, and abused them etc.