Why Crime Checks Are Business-Critical in 2025
From hiring to vendor onboarding, criminal background screening is no longer optional—it's strategic. Here's why:
- 61% of companies suffered a third-party breach in the last year. Most could've been avoided with better background checks.
- India's DPDP Act introduces fines of up to ?250 crore for mishandling personal data.
- Court case filings in India exceed 50 million—manual searches are slow, fragmented, and often miss district-level data.
LegitQuest’s AI-powered due diligence platform brings together court records, FIR data, police bulletins, and more—so you can act on facts, not guesswork.
What Makes LegitQuest Different?
| Feature | Legacy Background Check Vendors | LegitQuest |
|---|---|---|
| Pan-India District Court Access | Often Limited | Real-time OCR |
| AI-Powered Red Flag Detection | Manual Reports | Prioritized Alerts |
| Turnaround Time | 3–7 Days | 30 seconds–3 minutes |
| Continuous Monitoring | No | Real-time alerts |
| API & Integration Support | Rare | Workday, SAP, etc. |
LegitQuest’s 6-Step Crime Check Playbook
1. Log In Securely
Enable 2FA, SSO, and assign user roles for safe team-wide access.
2. Open Integrated Background Scan
Found under Due Diligence > Crime Check. Scan runs across 30+ public and restricted datasets.
3. Enter Subject Information
Required:
- Full legal name (individual or business)
Optional (for better accuracy):
- PAN / Aadhaar / GSTIN / CIN / Passport
- State or jurisdiction filters
4. Run the Scan
AI de-duplicates entries, tags red flags (criminal, fraud, insolvency), and elevates court-severity indicators like IPC sections or non-bailable offences.
5. View Docket & Download Report
Each result links to:
- FIR summaries
- Hearing history
- Court judgments
- Statute references
- PDF court-certified export
6. Activate Real-Time Monitoring
Get notified via email or SMS when new cases appear against the same entity.
What’s Included in a LegitQuest Report?
- Court location and jurisdiction
- Case number and filing date
- Petitioner vs. respondent info
- Statutes involved
- Final judgment, if available
- Certified PDF copy (timestamped)
Compliance Made Easy
| Regulation | Requirement | LegitQuest Support |
|---|---|---|
| DPDP Act (India) | Consent, retention, data minimization | Consent logging, auto-deletion settings |
| IT Act (2000) | Data privacy and cyber offense alerts | Encrypted storage, audit trails |
| FCRA (US) | Disclosure and pre-adverse action | One-click pre-adverse action template |
Top Use Cases for Crime Checks in Business
- Vendor onboarding: Avoid fake suppliers, shell companies, and fraud-prone firms.
- Employee screening: Verify claims, ensure clean criminal history.
- Investor or partner due diligence: Check promoter background before equity or JV.
- Franchise validation: Confirm legal standing of franchise applicants.
Real Sources. Real Data.
| Source | Coverage | Access Type |
|---|---|---|
| District & Sessions Courts | All Indian states | Real-time |
| High Courts & Supreme Court | National | Indexed |
| FIR Portals (State-wise) | 30+ states | API-linked |
| NCRB & Police Gazettes | National Crimes | OCR/Scan |
| Global Sanction Lists | 200+ Countries | Real-time |
| Media, Journals, Legal Feeds | Verified Publishers | Curated |
Quick Comparison
| Metric | Traditional Background Checks | LegitQuest |
|---|---|---|
| Turnaround Time | 5–7 days | 3 minutes |
| Coverage Depth | Limited to national records | District + Global |
| Cost Efficiency | Fixed high fee per candidate | Pay-per-scan or monthly volume plan |
| Real-Time Monitoring | No | Yes |
| Integration Options | Minimal | Workday, SAP, API-ready |
Final Takeaway
A missed criminal record isn't just a legal risk—it's a business failure waiting to happen.
LegitQuest empowers businesses to verify legal backgrounds in minutes, not weeks.
Start scanning smarter and reduce your organizational risk—today.
A thorough Criminal Record check online helps businesses verify backgrounds, prevent fraud, and maintain compliance. With LegitQuest’s due diligence solutions, companies can make faster, more confident risk decisions.
Businesses today must navigate complex compliance landscapes, where effective corporate law strategies are critical. Leveraging advanced tools ensures smoother litigation management, stronger compliance, and reduced legal risk.
