BACHAN KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is accused in Crime No. 745 of 2014 of the Alappuzha South Police Station for the offences punishable under Secs. 420 and 506 of the Indian Penal Code, Section 17 of Kerala Money Lenders Act, 1958, Section 9(1)(a) of Kerala Prohibition of Charging Exorbitant Interest Act, 2012, apprehends arrest and has filed this application.

(2.) LEARNED Public Prosecutor has submitted that according to the de facto complainant, he had borrowed Rs. 2,00,000/ - from the petitioner and given signed blank cheques, stamp papers and DPN as security. He was paying interest at the rate of Rs. 20,000/ - per month. While so, the petitioner seized his car for the reason of default in payment of interest for one month. A search was conducted and three vehicles including the car belonging to the de facto complainant were taken to custody.

(3.) IN the light of the above and other relevant circumstances, I am satisfied that the custodial interrogation of the petitioner is not required. The application is allowed as under: