ASHOK LAXMAN GOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard finally with consent of the parties.

(2.) This is an application under Section 482 of the Code of Criminal Procedure.

(3.) One Janardhan Mahadeo Nagrale filed a complaint before the Police Station, Hinganghat alleging that the present applicants are carrying on business of money lending without holding any licence. Upon the report submitted by State-respondent No. 2, an offence came to be registered under Section 32 (B) of the Bombay Money-Lenders Act, 1946 as well as under Section 506 of the Indian Penal Code. The charge-sheet has also been filed before the Judicial Magistrate (F. C. ) after completion of the investigation. This fact is not disputed by the learned counsel for the applicants also as well for the respondent.