ROBIN XAVIER Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is accused in Crime No. 1400 of 2014 of the Kothamangalam Police Station for the offences punishable under Section 17 of the Kerala Money Lenders Act 1958, Sections 3 & 4 of the Kerala Prohibition of Charging Exorbitant Interest Act, Sections 420, 468 and 471 of the Indian Penal Code, apprehends arrest and has filed the application.

(2.) LEARNED Public Prosecutor has opposed the application. It is submitted that on getting information about the petitioner engaging in money lending business without authority and charging exorbitant interest, The police searched house of the petitioner on 13.06.2014 and seized 81 signed blank cheque leaves, 50 demand promissory notes and 20 RC books. Petitioner was not able to give proper explanation for the same.

(3.) IN the light of the above submission and Annexure -B, I am inclined to think that the custodial interrogation of the petitioner is not required. Hence, I am inclined to grant relief, but subject to conditions.