RAGESH V.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused Nos. 1, 3, 2 and 4 respectively, in Crime No. 806 of 2014 of the Palluruthy Police Station for the offences punishable under Sections 506(i) r/w Section 34 of the Indian Penal Code, Sections 9(a) r/w Section 3 of the Kerala Prohibition of Charging Exorbitant Interest Act, 2012, Sections 13 and 17 of the Kerala Money Lenders Act, apprehend arrest and have filed this application.

(2.) LEARNED Public Prosecutor has opposed the application. It is submitted that as per version of the de facto complainant, the petitioners obtained blank cheques, stamp papers etc. and document concerning property belonging to the de facto complainant. Petitioners created a rent deed as if it is executed in favour of the first petitioner.

(3.) ON hearing both sides, I am inclined to think that custodial interrogation of the petitioners is not required. Hence I am inclined to grant relief but subject to conditions.