SHAHUL HAMEED Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications for bail are filed by the accused in Crime Nos.1341/2018 of Kalamassery Police station for offences punishable under sections 420 and 406 IPC and Crime No.1666/2018 of Ernakulam Central Police station for offences punishable under section 13 read with section 17 of the Kerala Money Lenders Act, 1958, Sections 3 and 4 of the Kerarla Prohibition of Charging Exorbitant Interest Act 2012 and sections 506 , 511 , 465 , 468 , 467 read with sections 120B and 34 IPC.

(2.) The accused in Crime No.1341/2018 is the petitioner in BA No. 7767/2018 . Some of the accused in Crime No.1666/2018 of Ernakulam Central Police Station are the petitioners in the remaining bail applications.

(3.) In Crime No.1666/2018 of Ernakulam Central Police station, the defacto complainant claimed to be the CEO of one "R.S.Motors". RF Exports is its sister concern. RS Motors was dealing in the sale and service of vehicles manufactured by Tata Company. Since the company was in need of money, the said CEO contacted one Babu, Kunjumon, Joshy Joseph who referred him to one Velayudhan of Tamil Nadu stating that he was capable of arranging huge loans. Pursuant to this, he allegedly contacted Velayudhan, Mahesh Kumar and Suresh. There were a series of discussions. Thereafter, they offered to advance sum of Rs. 10 Crores. In February 2018, sum of Rs. 5 Crores was transferred to the account of the company from various sources in Tamil Nadu. At that time, accused had contacted above persons, who had offered to finance the company, got several cheques signed by the defacto complainant and his wife and friends along with several other signed blank documents. Later they started demanding unconscionable interest. They threatened to assault the defacto complainant physically and mentally. Hence, the complaint was laid seeking appropriate reliefs.