M.M.YOHANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners are the first and the second accused in the case C.C.No.2252/2015 on the file of the Court of the Judicial First Class Magistrate, Thalassery.

(2.) The allegation against the petitioners is that they have committed an offence punishable under Section 17 of the Kerala Money-Lenders Act, 1958 (hereinafter referred to as 'the Act').

(3.) The petitioners are the directors of the company by name 'Dhankodi Chits Private Limited'. On 26.04.2014, at 16.00 hours, the Sub Inspector of Police, Thalassery police station conducted search at the office of the aforesaid company. The Sub Inspector seized blank cheque leaves, stamp papers, certificates etc. as per a search list and registered Crime No.615/2014 against the petitioners for the offence punishable under Section 17 of the Act.