DHANESH K. Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is accused in Crime No.780 of 2014 of the Valapattanam Police Station for offences punishable under Sec. 420 of IPC, Secs. 6A, 17 and 18 of Kerala Money Lenders Act, apprehends arrest and has filed the application.

(2.) THE application is opposed by the learned Public Prosecutor. It is submitted that premises of the petitioner was searched on 2.7.2014 and 12 signed blank stamp papers of 10, 20, 50 denomination, four signed blank cheques and two identity cards were seized.

(3.) IN the light of the submission made by the learned counsel and other relevant circumstances, I am inclined to think that custodial interrogation of the petitioner is not required. I am inclined to grant relief but subject to conditions. The application is allowed as under : -