BHAVARLAL PRUTHVIRAJ JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner before me was the accused in the courts below against whom an allegation was made that he was carrying on money lending business in the village Ambet without the requisite licence in that behalf under the Bombay Money Lenders Act.

(2.) The complaint against him was that between 24th June, 1974 and 4th November, 1975, he was found carrying on business of money lending without licence at village Ambet and had thereby committed offences under section 5 read with section 34 of the Money Lenders Act. Both the courts have found him guilty of the offence alleged against him and hence the present revision application was filed by the original accused.

(3.) Very briefly stated the prosecution case was as follows :---