MADHUSOODANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in crime No.1272/2018 of Chadayamangalam police station in Kollam district. The offences alleged against him are those punishable under Secs 420 of IPC and Sec.17 of the Kerala Money Lenders Act, 1958. He seeks bail under Sec.438 of Cr.P.C.

(2.) The prosecution case is as follows : The 1 st informant had availed of a loan of Rs 2,50,000/- from the petitioner on 5.1.2012. It was agreed to be repaid at the rate of Rs 10,000/- per month with interest. The petitioner had taken signed blank cheques and signed blank stamp papers from the 1st informant as security. The 1st informant repaid Rs 1,00,000/-. The petitioner misused the blank cheque by entering the figure Rs 7,00,000/- and presented it for encashment.

(3.) Heard Sri.Alexander George, the learned counsel for the petitioner and Sri.Ramesh Chand, the learned public prosecutor.