RAJESH, S/O HARIDASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is the 1 st accused in Crime No.647 of 2018 of the Pavaratty Police Station, Thrissur registered under Sections 420, 406 r/w Section 34 of the IPC, Section 17 of the Kerala Money Lenders Act, 1958 and Section 4 of Kerala Prohibition of Charging Exorbitant Interest Act, 2012.

(3.) According to the prosecution, numerous complaints were received concerning the running of a money lending business by the applicant without a licence and the collection of exorbitant interest on loans advanced by him. A search was carried out by the Sub Inspector of Police, Pavaratty Police Station, in a shop where the applicant herein was allegedly running a financial institution in the name and style as 'Bhadra Finances' at Mullasseri. Accused Nos. 2 and 3, who are the employees of the applicant, were allegedly personally present when the search was carried out. Numerous account books, ledgers, a cheque leaf, an R.C.Book etc. were seized. The accused Nos. 2 and 3 were arrested and the records were seized.