K.C.KRISHNADAS Vs. LAKSHMI

JUDGEMENT

(1.) The sole accused in C.C.No.342 of 2016 on the file of the JFCM Court-I, Palakkad is the petitioner in this proceeding filed u/s. 482 of the Cr.P.C seeking to quash Annexure-B final report laid against him for commission of offences punishable u/ss.420, 468 and 506(1) of IPC r/w Ss.3 and 17 of the Kerala Money Lenders Act and Sections 7 and 8 of Prohibition of Charging Exorbitant Interest Act.

(2.) The allegation against him is that, he is a money lender who used to conduct money lending business in his house. It is stated that a series of blank stamp papers were seized from his possession pursuant to a search conducted in his house. Another allegation is that on 1.9.2012, he advanced an amount of Rs.50,000/- as loan to first respondent and received back an amount of Rs.1,25,000/- which included the loan amount and the exorbitant interest thereon. Later, the petitioner threatened the first respondent to execute an agreement in respect of her property on a stamp paper with a view to knock off her land and committed the offence of forgery and cheating.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Even though, first respondent was served, she did not appear and contest.