K.PRABHAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure.

(2.) The petitioners herein are the accused in Crime No.484 of 2014 of Ponnani Police Station registered alleging offence punishable under Section 17 of the Kerala Money Lenders Act, 1958.

(3.) The prosecution allegation is that on 22.5.2014 at about 12.30 pm, on the basis of source information, the Sub Inspector of Police, Ponnani Police Station conducted an inspection at Ponnani Bankers of which petitioners 1 to 8 are partners and 9th petitioner is the Manager. On inspection certain blank stamp papers, cheques and other documents were found.