THERALA SHANKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners are father and son, who are charge sheeted for the offence under Sec. 420 of IPC and Sec. 29 of the Telangana Pawn Brokers Act, 2002 (for brevity 'the Act').

(2.) The 2nd respondent filed a complaint stating that a loan of Rs.7.00 lakhs was taken from the 1st petitioner and the said loan was repaid. Again Rs.35.00 lakhs loan was taken, for which Rs.3.00 per month interest was charged. The 2nd respondent registered the land in the name of the 2nd petitioner. The said registration was done on the assurance given by the petitioners that the land would be re-conveyed after repayment of loan. However, though the 2nd respondent offered money to re-register the land in his name, petitioners refused. The assurance of reconveying the land in the name of the 2nd respondent was made in writing before the village elders.

(3.) On the basis of the said complaint, Cherial police took up investigation.