ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 482 of the Crimial P.C., 1973

(2.) The petitioners herein are the accused Nos.1 and 2 in C.C. No.120 of 2017 on the file of the Chief Judicial Magistrate Court, Palakkad. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 3, 13 and 17 of the Kerala Money Lenders Act, 1958 and under Sec. 3 of the Kerala Prohibition of Charging Exorbitant Interest Act, 2012.

(3.) The prosecution allegation is that the petitioners herein carried out money lending operations in the year 2012 without a proper licence violating the provisions of the Kerala Money Lenders Act and charged exorbitant interest upon the de facto complainant for the money advanced to him.