STANLY JOHNS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner, who is the accused in Crime No.963/12 of Konni Police Station, is alleged to have committed the offences punishable under Ss.306, 408, 420 & 471 IPC and Ss.16 and 17 of the Kerala Money Lenders Act, 1958.

(2.) ONE Sathar Khan, who was a bakery owner, committed suicide on 12.11.2012. His wife lodged a complaint that Sathar Khan was constrained to take the extreme step due to the conduct of the petitioner, from whom he had borrowed money. It is stated in the complaint that Sathar Khan was forced to execute an agreement for sale of his property under the threat and coercion exerted by the petitioner. Based on the complaint so lodged by the wife of the deceased, the crime was registered.

(3.) THE learned Public Prosecutor opposed the application. He made the CD available for perusal of this court.